Prabhas Gorai vs State Of Jharkhand & Ors
2021 Latest Caselaw 1812 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P. (S) No. 548 of 2021
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Prabhas Gorai. ... ... ... ...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 Petitioners : xxx For the Respondents : xxx

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03/ 19.04.2021 It is stated in the writ petition that ad hoc employees are being replaced

by way of advertisement contained in Memo No. KU/R/51/21 dated 16.01.2021 which

is against the judgment of the Hon'ble Supreme Court in the case of "State of Haryana

& Ors. Vs. Piara Singh & Ors., reported in (1992) 4 SCC 118 and the judgment of this

Court passed in W.P.(S) No.861 of 2011 (Ritesh Ranjan and Another Vs. The State of

Jharkhand and Others).

Respondents were directed to file counter-affidavit but the same has not

been filed till date.

Put up this case after four weeks.

In the meantime, interim order dated 18.02.2021 shall remain in force.

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