Prabhas Gorai vs The State Of Jharkhand & Ors
2021 Latest Caselaw 792 Jhar

IN THE HIGH COURT OF JHARKHAND, RANCHI

              W.P. (S) No. 548 of 2021

Prabhas Gorai                             ....... Petitioner
                  -Versus-
The State of Jharkhand & Ors.
                                          ....... Respondents

CORUM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Mr. Ajit Kumar Sr. Advocate Mr. Vikash Kumar, Advocate For the Respondent-State : Mr. K.K. Singh, Advocate For the Respondent-University : Mr. Akashdeep, A.C. to Dr. Ashok Kumar Singh

02/Dated:-18/02/2021:-

Heard Mr. Ajit Kumar, learned senior counsel assisted by

Mr. Vikash Kumar, learned counsel for the petitioner, Mr. K.K. Singh,

learned counsel for the respondent-State and Mr. Akashdeep, learned

counsel for the respondent-University.

This writ petition has 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.

Respondents are directed to file counter-affidavit within four

weeks.

It has been contended in the writ petition that the adhoc

employees are being replaced by way of Advertisement bearing Ref.

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

judgment of this Court passed in W.P.(S) No. 861 of 2011 (Ritesh

Ranjan and Another Vs. The State of Jharkhand and Others).

In view of above submission of the learned senior counsel for

the petitioner, there shall be stay of further process pursuant to

Advertisement bearing Ref. No. KU/R/51/21 dated 16.01.2021 till the

next of listing.

Post the matter on 19.04.2021.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/-