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Jharkhand High Court

Union Of India & Anr vs Bhola Kumar Jha on 31 October, 2012

Bench: Chief Justice, Jaya Roy

                                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                                         L.P.A. No. 345 of 2011
                                  Union of India & another                      ..... Appellants
                                                              Versus 
                                  Bhola Kumar Jha                               ......Respondent 
                                

                                       CORAM :             HON'BLE THE  CHIEF JUSTICE
                                                             HON'BLE MRS JUSTICE JAYA ROY
                                                                                    ....
                                  For the Appellants   : Mr.M.Khan,ASGI
                                  For  the Respondent : Mr.Sujit Narayan Prasad,Adv.                          
                                                   
                                                                                 Dated 31
                                                                                          st
                                                                                              October, 2012
                                                                                                            

By Court ­ Heard learned counsel for the parties.

2. The writ petitioner, an employee of the Border Security Force,  who was appointed as back as on 23rd February,1988 suffered  injuries in the bomb blast in an attack by the militants and he  lost his right eye. He continued in service and he was sent to  the   training   also   which   he   completed   successfully   and  thereafter   he   is   sought   to   be   retired   by   order   dated   29th  December, 2004, informing him to retire w.e.f. 31st December,  2004.

3. After   going   through   the   reasons   given   in   the   impugned  judgment   dated   29th  July,   2011,   we   are   of   the   considered  opinion that the learned Single Judge has carefully considered  all aspects of the matter and rightly held that the order asking  the petitioner to retire from 31st December, 2004 is absolutely  illegal.

4.  In view of the above reasons, we do not find any merit in the  Letters Patent Appeal. The Letters Patent Appeal is dismissed.

       (   Prakash Tatia, C.J. )                                                                                              (  Jaya Roy, J  ) G.Jha/