Ravi Shankar Prasad vs The State Of Jharkhand & Ors
2021 Latest Caselaw 1606 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        W.P. (S) No. 4826 of 2018
           Ravi Shankar Prasad.                                   ...      ...        ...   ...Petitioner
                                -Versus-
           The State of Jharkhand & Ors.         ...    ...  ...                            ...Respondents
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. Krishna Murari, Advocate. For the Respondent-State : Mr. Kaushik Sarkhel, G.A. V. For the Respondent No.5 : Mr. Indranil Bhaduri, Advocate.

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08/ 05.04.2021 Mr. Krishna Murari, learned Counsel for the petitioner assails the

impugned order on the ground that even after six years of retirement the petitioner has

been subjected to major punishment.

Learned Counsel further argues that even without affording any

opportunity and giving the list of documents on which respondents may rely the order

has been passed arbitrarily.

Mr. Murari places heavy reliance on the judgment of this Court, reported

in 2019 (4) JBCJ 94 (Murari Bhagat vrs. State of Jharkhand & Ors.).

However, learned Counsel appearing for the State prays for three weeks'

time for filing counter-affidavit to the amendment writ application.

Prayer is allowed.

Put up this case after three weeks.

[Dr. S.N.Pathak, J.]

P.K.S.