Arjun Sah vs The Union Of India And Ors
2026 Latest Caselaw 861 Jhar

Citation : 2026 Latest Caselaw 861 Jhar
Judgement Date : 9 February, 2026

[Cites 1, Cited by 0]

Jharkhand High Court

Arjun Sah vs The Union Of India And Ors on 9 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P.(C) No. 4019 of 2020
                                 ---------

   Arjun Sah                                         ... ... Petitioner
                                 Versus
   The Union of India and Ors.                     ... ... Respondents
                                 ---------

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

----------

For the Petitioner : Mr. Navneet Toppo, Advocate For the Resp.-UOI : Mr. Abhijeet Kr. Singh, C.G.C. Mr. Shashank Kumar, A.C. to C.G.C. For the Resp.-KVS : Md. Mokhtar Khan, Advocate Mr. Faisal Khan, Advocate Mr. Ashutosh Ranjan, Advocate Ms. Dipti Bajpayee, Advocate

-----------

th 11/Dated: 09 February, 2026

1. The instant writ petition filed under Article 226 of the Constitution of India is directed against the order dated 02.01.2013 passed by the learned Central Administrative Tribunal (Circuit Bench), Ranchi in O.A. No. 62 of 2011 by which the order passed by the respondent authority inflicting punishment of termination from service vide order dated 21.09.2010 and the appellate order dated 17.02.2011 has been refused to be interfered with.

2. This Court, when has started dictating the order, has found the nomenclature of Annexure-1 is W.P.(PIL) No. 3532 of 2013.

3. This Court has posed a specific question to the learned counsel for the petitioner that when the writ petition lies, against the order passed by the Tribunal, under Article 226 of the Constitution of India then, it must be W.P.(S) but why it has been referred as W.P.(PIL), the learned counsel for the petitioner is not a position to answer the same.

4. This Court, therefore, has thought it proper to call for the record of W.P.(PIL) No. 3532 of 2013 for passing further order tomorrow.

5. Accordingly, let this case be listed tomorrow, i.e., on 10.02.2026, as a first case.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) 09th February, 2026

Saurabh/-