Pramath Patnaik, J. - (1.) At the very outset, on the oral prayer of learned counsel for the petitioner, Director General of Police, Jharkhand is directed to be added as party-respondent in array of respondents as respondent no. 4.
(2.) In the accompanied writ application, the petitioner has inter alia prayed for quashing order dated 21.06.2010 passed by respondent no. 2 whereby the appeal preferred by the petitioner has been rejected and order the dismissal of the petitioner was upheld and also for quashing order dated 13.01.2009 passed by respondent no. 3 by which, a major punishment of dismissal from services was imposed upon the petitioner.
(3.) Learned counsel for the petitioner submitted that due to non-disposal of the appeal preferred by the petitioner, the petitioner approached this Court by filing W.P. (S) No. 1892 of 2009, which was disposed of vide order dated 20.05.2010 directing the respondent no. 2 to dispose of the appeal preferred by the petitioner within a period of sixteen weeks from the date of receipt of copy of the order. Pursuant thereto, the appellate authority passed order dated 21.06.2010, which is impugned in this writ application. During course of hearing, learned counsel for the petitioner submitted that under Rule 853 of the Police Manual, the power of revision is enshrined upon the Director General of Police to consider the revision petition, though the petitioner has till now has not preferred any revision before the revisional authority.;