Rahul Kumar & Others vs The State Of Jharkhand & Others
2021 Latest Caselaw 560 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               W.P. (S) No.494 of 2020
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Rahul Kumar & Others ... Petitioners

-Versus-

The State of Jharkhand & Others ... Respondents With W.P. (S) No.1408 of 2020 With W.P. (S) No.1428 of 2020 With W.P. (S) No.1449 of 2020 With W.P. (S) No.1451 of 2020 With W.P. (S) No.1468 of 2020 With W.P. (S) No.1486 of 2020 With W.P. (S) No.1487 of 2020 With W.P. (S) No.1501 of 2020 With W.P. (S) No.1533 of 2020 With W.P. (S) No.1583 of 2020 With W.P. (S) No.1613 of 2020 With W.P. (S) No.1827 of 2020 With W.P. (S) No.1984 of 2020 With W.P. (S) No.986 of 2020 With W.P. (S) No.1718 of 2020

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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14/05.02.2021 Heard.

These writ petitions have been heard through Video Conferencing

in view of the guidelines of the High Court taking into account the

situation arising due to COVID-19 pandemic.

W.P. (S) No. 986 of 2020

Let this writ petition be detached from other writ petitions in view

of the fact that the subject matter of W.P. (S) No. 986 of 2020 is

different.

Mr. Piprawall, learned counsel for the respondent-JPSC submits

that identical matters have been heard by the Division Bench of this

Court in L.P.A. No. 226 of 2018 and L.P.A. No. 467 of 2015.

The judgment delivered in L.P.A. No. 467 of 2015 has been

produced by Mr. Piprawall. However, the judgment delivered in L.P.A.

No. 226 of 2018 has not been produced.

Let this matter appear after four weeks to enable Mr. Piprawall,

learned counsel for the respondent-JPSC to obtain the judgment

delivered in L.P.A. No.226 of 2018.

W.P. (S) Nos. 494 of 2020, 1408 of 2020, 1428 of 2020, 1449 of 2020, 1451 of 2020, 1468 of 2020, 1486 of 2020, 1487 of 2020, 1501 of 2020, 1533 of 2020, 1583 of 2020, 1613 of 2020, 1827 of 2020, 1984 of 2020 & 1718 of 2020

Learned counsel for the petitioners in all these writ petitions have

completed their arguments except Mr. R.S. Mazumdar, learned Senior

counsel for the petitioner in W.P. (S) No. 1613 of 2020 as he is not

available today in view of some medical reasons.

Let these matters be again listed under the heading for

'Admission' for further hearing on 08.02.2021 at 12:30 P.M.

(Sanjay Kumar Dwivedi, J.)

Ajay/