Badal Chandra Manjhi vs State Of Jharkhand & Ors on 18 November, 2014

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Jharkhand High Court

Badal Chandra Manjhi vs State Of Jharkhand & Ors on 18 November, 2014

Bench: Sujit Narayan Prasad

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    W.P.(S) No. 2649 of 2010
        Badal Chandra Manjhi                                                    ..... Petitioner
                                              Versus
        The State of Jharkhand & Others                      ..... Respondents
                                       -----
                   CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
                                       -----
        For the Petitioner    - Mr. Rajesh Kumar
        For the Respondents   - Mr. J.C to Sr. S.C-II
                                       -----

4/18.11.2014

The petitioner, being aggrieved by the orders dated 25.11.2008 and 16.4.2010, by which the service of the petitioner has been dismissed by the disciplinary authority and the order of the disciplinary authority has been confirmed by the appellate authority, has approached this Court.

Heard the parties, perused the record.

Without going into the merit of the case, this writ petition is disposed of giving liberty to the petitioner to prefer a memorial under the provision of Rule 853 of the Police Manual. If such memorial will be filed by the petitioner within a period of three weeks from the date of receipt of a copy of this order, the competent authority is expected to decide the same within a reasonable period.

With the above observation, this writ petition is disposed of.

     S.K                                                       (SUJIT NARAYAN PRASAD, J)

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