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3/ 25.02.2021 Heard Mr. Sanjiv ... vs Unknown
2021 Latest Caselaw 967 Jhar

Citation : 2021 Latest Caselaw 967 Jhar
Judgement Date : 25 February, 2021

Jharkhand High Court

3/ 25.02.2021 Heard Mr. Sanjiv ... vs Unknown on 25 February, 2021

IN THE HIGH COURT OF JHARKHAND AT RANCHI
              W.P.(S) No. 3054 of 2012
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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13/ 25.02.2021 Heard Mr. Sanjiv Thakur, learned counsel for the petitioner and Mr. Rahul Saboo, learned SC-I for the respondent State through V.C.

2. Mr. Sanjeev Thakur, learned counsel for the petitioner submits

that the issue is now no more res integra that passing of departmental

examination is not required for getting benefit of ACP. In support of this

argument Mr. Sanjiv Thakur, learned counsel seeks adjournment to rely upon

the few judgments on the next date of hearing.

3. Mr. Rahul Saboo, learned SC-I is also directed to be prepared on

the next date of hearing on the aforesaid issue.

4. Put up this case on 04.03.2021.

(Deepak Roshan, J.)

Pramanik/

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