- (1.) By Court The petitioner has approached this Court seeking quashing of order dated 24.07.2012.
(2.) Heard counsel for both the parties and perused the documents on record.
(3.) The petitioner was appointed on 30.07.2008 on the post of Constable. On 19.04.2011, the petitioner suffered attack of epilepsy and he was admitted in the hospital. He was treated by a doctor and he was discharged on 05.08.2011. He joined his duty on 20.10.2011. By order dated 24.07.2012, the petitioner was removed from service under Rule 809(a)(i) of the Jharkhand Police Manual.;