Meera Devi vs State Of Jharkhand And Others

Anubha Rawat Choudhary, J

Learned counsel for the petitioner Mr. Manoj Tandon is present along with Ms. Sneha Kumari, Advocate.

Nobody appears on behalf of the respondents.

Learned counsel for the petitioner has submitted that initially a show cause notice was issued to the petitioner dated 18.07.2008 to which the petitioner had filed a detailed reply vide Annexure-5 which was sent through speed post under registered cover on 24.07.2008 (Annexure-5) . Subsequently, when the services of the petitioner was terminated vide order dated 09.09.08 (Annexure-7), the petitioner had moved this court in W.P. (S) No. 5146 of 2008 which was disposed of vide order dated 11.11.2014 with a direction to the competent Authority to pass a fresh order in accordance with law after providing an opportunity of hearing to the petitioner. He submits that a fresh order has been passed on 24.04.2015 which has not considered the reply filed by the petitioner against which the appeal was filed and the appeal has been dismissed vide order dated 14.07.2020. He submits that the fresh order dated 24.04.2015 as well as the appellate order 14.07.2020 are under challenge in the present proceedings.

Learned counsel for the respondents is directed to seek instruction and file a counter affidavit in the present case with particular reference to Annexure-5 to the writ petition.

Since nobody is appearing on behalf of the respondents today, let a copy of this order be communicated to the learned Advocate General for compliance.

The counter affidavit should be filed by 23.11.2022.

Rejoinder, if any, by 30.11.2022.

Office is directed to post this case thereafter under the heading for Admission before appropriate Bench as per roster.