Manjula Sanga & Others vs State Of Jharkhand & Others
2021 Latest Caselaw 251 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P. (S) No. 3801 of 2020

                Manjula Sanga & Others                                         ... Petitioners
                                      -Versus-
               State of Jharkhand & Others                                     ... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Saurav Arun, Advocate For the State : Mr. Jagdeesh, A.C. to S.C.-I For the University : Mr. Amresh Kumar, Advocate

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03/18.01.2021. Heard Mr. Saurav Arun, learned counsel for the petitioners, Mr. Jagdeesh, learned counsel for the respondent-State and Mr. Amresh Kumar, 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.

Mr. Saurav Arun, learned counsel for the petitioners submits that this matter is covered in view of the judgment passed by this Court as well as coordinate Bench of this Court.

Mr. Jagdeesh, learned counsel for the respondent-State and Mr. Amresh Kumar, learned counsel for the respondent-University jointly submit that they are not aware of those judgments.

Learned counsel for the petitioners submits that he will supply the judgments to learned counsel for the respondent-State and the respondent- University in course of the day.

Let this matter appear under the same heading on 02.02.2021 to enable learned counsel for the respondent-State and learned counsel for the respondent-University to go through the judgments, relied by the learned counsel for the petitioners.

(Sanjay Kumar Dwivedi, J.) Ajay/