Bisheshwar Sao vs The State Of Jharkhand & Ors
2022 Latest Caselaw 3580 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      W.P. (S) No. 133 of 2022
               Bisheshwar Sao............                           Petitioners
                                        Versus
               The State of Jharkhand & Ors............              Respondents
                                        ......

Coram: Hon'ble Mr. Justice Ananda Sen ......

For the Petitioner : Mr. Deepak Kumar Dubey, Advocate For the Respondents : Ms. Soumya S Pandey, AC to AAG-I.

......

4/07.09.2022 The petitioner was dismissed from service. The said dismissal order was challenged in CWJC No. 1439 of 1995 (R) before this Court, which was dismissed vide order dated 12.10.2004, upholding the order of punishment. Against the aforesaid judgment, a letters patent appeal being L.P.A. No. 105 of 2005, was preferred by the petitioner, which was also dismissed vide judgment dated 26.04.2006.

Since the petitioner has been removed from service and final order has been passed in CWJC No. 1439 of 1995 (R), upholding the order of dismissal, the interim order emerges with the final order. Thus, no relief can be granted to this petitioner in this writ application, wherein he has prayed for implementation of interim order passed in CWJC No. 1439 of 1995 (R).

Second prayer, which the petitioner has made in this writ application for reinstatement, is misconceived in view of the final order passed in aforesaid writ petition and the letters patent appeal. This writ application is thus, dismissed.

Needless to say that if the respondents has retained the original documents of the petitioner, the same should be returned to the petitioner immediately.

(Ananda Sen, J) Mukund/-cp.2