HEMANT GUPTA,J. - (1.) Leave granted.
(2.) The present civil appeals arise out of an order passed by the High Court of Jharkhand at Ranchi on April 18, 2017, whereby the intra court appeals filed by the respondent Mohammad Badruddin were allowed and the orders of punishment were set aside. The respondent was granted all consequential benefits including back wages.
(3.) The High Court has dealt with two appeals arising out of two separate writ petitions imposing separate punishments.;