Brij Kumar Mishra vs State Of Jharkhand & Ors
2021 Latest Caselaw 1729 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI

                      W.P. (S) No. 1850 of 2018
         Brij Kumar Mishra.                                      ...     ...      ...       ...Petitioner
                            -Versus-
         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. Niraj Shekhar, Advocate. For the Respondent-State : Ms. Soumya Pandey, Advocate. For the University : Dr. Ashok Kumar Singh, Advocate.

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15/ 08.04.2021 Heard Mr. Niraj Shekhar, learned Counsel for the petitioner and Dr.

Ashok Kumar Singh representing the Nilamber Pitamber University.

It is specific case of the petitioner that date of absorption as decided by

Justice Agarwal Commission has been shifted by the University which is impermissible

in the eyes of law as also contrary to the ratio laid down by the Hon'ble Patna High

Court as well as this Court and also the Apex Court.

However, the same has been disputed by learned Counsel for the

University Dr. Ashok Kumar Singh that issue is somehow different and we have

considered all the judgments and thereafter we have fixed the date of absorption which is

01.06.2003 and as such there is no illegality.

Post this matter after three weeks under the same heading.

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

P.K.S.