Bhavnath Mishra vs The State Of Jharkhand & Ors
2021 Latest Caselaw 3191 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 3975 of 2010
        Bhavnath Mishra                             ..... Petitioner
                                    Versus
        The State of Jharkhand & Ors.         .....    Respondents
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Manoj Tandon, Advocate For the Respondents : Mr. Ashwini Bhushan, AC to Sr. SC-III,

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09/ 31.08.2021 Heard through V.C.

2. The instant writ application has been preferred by

the petitioner for a direction upon the respondent authorities to

consider the case of the petitioner in the light of the Full Bench

judgment of this Court passed in the case of Ram Prasad Singh

vs. State of Jharkhand (F.B.) reported in 2005 (3) JLJR 38

which was further affirmed by the Hon'ble Apex Court.

Petitioner has also prayed for salary.

3. Mr. Manoj Tandon, learned counsel for the

petitioner draws attention of this Court towards the impugned

order (Annexure-1) which shows that the appointment of the

petitioner has been terminated because as per the respondent

the appointment was illegal. However, whenever the petitioner

moved before this Court during course of his earlier

termination, the same was quashed by this Court. From the

impugned order it does not transpire as to whether the decision

has been taken in the background of the judgment passed in the

case of Ram Prasad Singh (supra); as such, on this issue the

respondent State is directed to verify the record and inform this

Court as to whether the ratio decided in the case of Ram Prasad

Singh (supra) is applicable in the case of petitioner or not.

4. Put up this case on 24.09.2021.

(Deepak Roshan, J.)

Pramanik/