Binod Kumar Singh vs The State Of Jharkhand Through The ...
2021 Latest Caselaw 2442 Jhar

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IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P.(S) No. 4527 of 2010
Binod Kumar Singh                                    ..... Petitioner
                            Versus
1. The State of Jharkhand through the Secretary,
   Department of Human Resource Development,
   Government of Jharkhand, Ranchi
2. The Director, Secondary Education,
   Department of Human Resource Development,
   Government of Jharkhand, Ranchi
3. The Chairman, Jharkhand Public Service Commission,
   Circular Road, P.O & PS- Lalpur Town &
   District- Ranchi                             ..... Respondents
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Kishlay Kumar, Advocate For the Respondents : Mr. Sanjoy Piprawall, Advocate

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04/ 20.07.2021 Heard through V.C.

2. After some argument, learned counsel for the petitioner

relying upon the judgment passed by this Court in W.P.(S) No.301

of 2009 and analogous cases, seeks permission to represent the

respondent No.2.

3. Learned counsel for the respondent State and Jharkhand

Public Service Commission do not have any objection.

4. In view of the limited submission of thr rival parties; the

instant writ application is hereby disposed of by giving liberty to the

petitioner to file a fresh representation before the respondent No.2

and raise his grievance along with all necessary documents and the

judgments relied upon by him. If any such representation is filed

before the respondent No.2, the same shall be disposed of in

accordance with law, rules & regulation and the judgment referred

to by the petitioner.

5. With the aforesaid observation, the instant writ

application stands disposed of.

(Deepak Roshan, J.)

Pramanik/