SHASHI KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vikash Kumar, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Jagdeesh, learned counsel appearing on behalf of the respondents.

(3.) Learned counsel for the petitioner submits that in the main writ petition, the petitioner had challenged the order of minor punishment imposed vide order dtd. 12/5/2016. However, in the counter affidavit, the order passed by the appellate authority has been annexed, whereby the appeal filed by the petitioner has been dismissed. Learned counsel submits that I.A. No. 2753 of 2022 has been filed for amendment of the main writ petition challenging the appellate order dtd. 4/1/2017.