STATE OF JHARKHAND Vs. MANESH CHANDRA MANDAL AND ANR.
LAWS(JHAR)-2016-1-225
HIGH COURT OF JHARKHAND
Decided on January 22,2016

STATE OF JHARKHAND Appellant
VERSUS
Manesh Chandra Mandal And Anr. Respondents

JUDGEMENT

D.N. Patel, J. - (1.) This Civil Review Application has been preferred for review of an order dated 25th June, 2009 passed by this court in W.P.(S) No. 1847 of 2003. This application has been preferred by the original respondent.
(2.) Having heard counsel for the petitioner and looking to the facts and circumstances of the case, it appears that the respondent herein(original petitioner) was appointed as a teacher in the year 1962 and was promoted as a Headmaster on 1st June, 1999. He retired on 30th September, 2001 and after his retirement the promotion granted to him as a Headmaster was cancelled vide order dated 5th February, 2003 on the allegation that the Master of Arts Certificate/mark sheet of the respondent herein(original petitioner) was a forged one.
(3.) On the basis of this allegation the promotion granted with effect from 1st June, 1999 to the original petitioner as a Headmaster was withdrawn after his retirement (date of retirement is 30th September, 2001) on 5th February, 2003 and therefore, W.P.(S) No. 1847 of 2003 was preferred challenging the order of withdrawal of the promotion dated 5th February, 2003.;


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