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Jharkhand High Court

Ms. Tanya Singh vs Mr. Prashant Kumar Singh on 12 June, 2023

Author: Rajesh Shankar

Bench: Rajesh Shankar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P.(S) No. 1615 of 2020
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CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Ms. Tanya Singh For Respondent Nos.1-3: Mr. Prashant Kumar Singh

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09/12.06.2023 The petitioner has primarily challenged the enquiry report prepared by the Regional Commissioner-I, CMPFO, Nagpur dated 13.01.2020 (Annexure-5 to the writ petition) wherein the following charge against the petitioner was found established:

"That the said Shri Abhishek Kumar Singh, SSA was selected to the post of LDC in Coal Mines Provident Fund Organisation on qualifying the written on-line examination conducted by IBPS, Mumbai from 3rd January, 2014 to 05th January, 2014 followed by skill (typing) test conducted by EdCIL (India) Limited, Noida from 17.06.2014 to 20.06.2014. Someone by providing false identification appeared in the Skill (Typing) Test examination held on 18.06.2014 conducted by EdCIL (India) Ltd., Noida, impersonating the said Shri Abhishek Kumar Singh, SSA. On the basis of the Skill (Typing) Test examination given by his accomplice, the said Shri Abhishek Kumar Singh, SSA qualified the Skill (Typing) Test examination and joined the Coal Mines Provident Fund Organisation by violating the code of conduct deemed to be severe misconduct as it is a clear case of proxy candidature and impersonation."

In course of argument, learned counsel for the petitioner submits that though the enquiry report was prepared in the month of January, 2020, however, the disciplinary authority has not yet taken any decision on the same.

Though a counter affidavit has been filed on behalf of the respondent Nos. 1 to 3, however, it has not been stated as to whether any decision on the enquiry report dated 13.01.2020 has been taken by the disciplinary authority.

Mr. Prashant Kumar Singh, learned counsel for the respondent Nos. 1 to 3, prays for two weeks‟ time to seek instruction on the said aspect.

In view of the said prayer, put up this case on 05.07.2023 under the heading „Orders‟.

Satish/-                                                    (RAJESH SHANKAR, J)