22/ 21.01.2021 Heard Mr. Kalyan ... vs Unknown
2021 Latest Caselaw 331 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
              W.P.(S) No. 3820 of 2010
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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22/ 21.01.2021 Heard Mr. Kalyan Roy, learned counsel for the petitioner through V.C.

2. The grievance of the petitioner is that though substantively he

was Additional Director, however, for continuously for more than 7 years, he

worked on the post of Director inasmuch as when the post of Director was

created vide Notification dated 31.03.2008, petitioner was posted as Director.

He further relied upon the judgment of Hon'ble Apex Court. The instant writ

application is adjourned to be listed on 28.01.2021.

3. Mr. Munna Lal Yadav learned counsel submits that though the

case is entrusted with other counsel, however, he will seek instruction in this

case.

4. Let the name of Mr. Munna Lal Yadav, be reflected in the cause

list on behalf of the respondent.

(Deepak Roshan, J.)

Pramanik/