Dr. Kumar Priyabrat Pandey & ... vs The State Of Jharkhand & Others
2021 Latest Caselaw 939 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       W.P. (S) No. 628 of 2021

             Dr. Kumar Priyabrat Pandey & Others                     ... Petitioners

                                        -Versus-

             The State of Jharkhand & Others                         ... Respondents
                                             -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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             For the Petitioners   :    Mr. Ajit Kumar, Sr. Advocate
             For the State         :    Mrs. Laxmi Murmu, S.C.-V
             For the University    :    Mrs. Indrani Sen Choudhary, Advocate
                                             -----

02/24.02.2021. Heard Mr. Ajit Kumar, learned Senior counsel for the petitioners,

Mrs. Laxmi Murmu, learned counsel for the respondent-State and

Mrs. Indrani Sen Choudhary, learned counsel for the respondent-Vinoba

Bhave 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.

The respondents are directed to file counter affidavit within four

weeks.

It has been contended in the writ petition that the ad-hoc employees

are being replaced by way of Advertisement contained in Memo No. VBU/

RO/1158/17(Vol.-II)/307/2021 dated 04.02.2021, 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).

In view of the above submission of the learned Senior counsel for the

petitioners, there shall be stay of further process pursuant to Advertisement

contained in Memo No. VBU/RO/1158/17(Vol.-II)/307/2021 dated

04.02.2021 (Annexure-9), till the next date of listing.

Post this matter on 19.04.2021.

(Sanjay Kumar Dwivedi, J.) Ajay/