Deepak Roshan, J. - (1.) Heard learned counsel for the parties through V.C.
(2.) The instant application has been preferred by the original-petitioner-Rajesh Kumar Singh, for quashing and setting aside the order passed by the Deputy Inspector General of Police (Budget), Jharkhand, Ranchi communicated by letter No. 4095 dated 11.08.2009 (Annexure-19) whereby the departmental appeal preferred by the original-petitioner has been rejected. It has also been prayed for quashing of the Memo No. 93 dated 31.10.2008 (Annexur-16) and office order as contained in Memo No. 7352 dated 01.11.2008 (Annexure17) issued by the Superintendent of Police, (Vigilance) Bureau, Jharkhand, Ranchi, whereby the original-petitioner has been dismissed from service w.e.f. 31.10.2008.
(3.) After the death of the original-petitioner the name of his widow and other legal heirs were substituted pursuant to the order dated 08.02.2017 passed in the instant case.;