Section 25 in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
25. Appellate Authorities.
(1)A Government Servant, including a person who has ceased to be in Government service, may prefer an appeal against the orders specified in rule 24 to the authority specified in this behalf by a general or special order of the Government or, where no such authority is specified.-(i)where such Government Servant is or was holder of Civil post, Group - A or Group - B -(a)to the Appointing Authority, where the order appealed against is made by an authority subordinate to it, or(b)to the authority immediatly superior which passed an order, where such order is made by Appointing Authority or any other authority superior to the Appointing Authority.(ii)where such Government Servant is or was holder of Civil post, Group - C or Group - D, to the authority to which the authority making the order appealed against is immediately subordinate.(2)There shall be no appeal against the orders of the Government; however review petitions may be filed in the form of Memorials.(3)Where the person, who made the order appealed against becomes, by virtue of his subsequent appointment or otherwise, the appellate authority in respect of such order, an appeal against such order shall lie to the authority to which such person is immediately subordinate or to an authority specially authorised for this purpose by the Government.
