ANUBHA RAWAT CHOUDHARY,J. - (1.)Heard Mr. Jay Prakash Jha, learned senior counsel appearing on behalf of the petitioner along with Mr. Aishwarya Prakash and Mr. Ashish Kumar Thakur, Advocates.
(2.)Heard Mr. K.K. Singh, learned counsel appearing on behalf of the respondents.
(3.)This writ petition was initially filed seeking a direction upon the respondent no. 1,2 and 3 not to proceed against the petitioner in consonance of the letter dtd. 11/9/2014 and to quash the order dtd. 9/7/2014 passed by the respondent no. 4 whereby finding of guilt was recorded by the conducting officer alleging violations of the principles of natural justice and fair play. The petitioner also challenged the order dtd. 11/9/2014 of the under Secretary, Road Construction Department by which the second show cause notice was issued to the petitioner by the Secretary, Road Construction Department. During the pendency of the present case, the order of punishment as contained in memo No. 8687 (S) dtd. 23/12/2015 passed by the Deputy Secretary, Road Construction Department, Jharkhand which was challenged vide I.A. No. 206 of 2016 seeking amendment of the main writ petition which was allowed and consequently the final order of punishment of the disciplinary authority is also under challenge in the present case.