MAHENDRA PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS writ petition is wholly misconceived.

(2.) IN the earlier proceeding, there was a finding by the order of the Department dated 27.7.2002 that the petitioner's absence was unauthorized' and his explanation for absence was not satisfactory. This finding was not upset by the High Court in writ jurisdiction, but because another finding had been recorded on another issue which was not the subject matter of the charges in the Departmental Charge -sheet, therefore the punishment order was set aside and a fresh charge -sheet was directed to be issued, keeping the petitioner under suspension as the petitioner was allegedly involved in a murder case. The petitioner has been permitted to join back, he has been placed under suspension, a fresh charge -sheet has been issued reiterating the original charge and adding a fresh charge. The second charge -sheet has been challenged by the petitioner in the present writ petition.

(3.) THIS writ petition is accordingly dismissed.