Pankaj Kumar Sharma vs State Of Jharkhand & Ors
2021 Latest Caselaw 2547 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                                 W.P.(S). No. 3672 of 2020


                     Pankaj Kumar Sharma                            ...      ...      ...         Petitioner

                                                             Versus
                     State of Jharkhand & Ors.                      ...      ...    ....     Respondents
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing)

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For Petitioner : Mr. S. S. Choudhary, Advocate For the State : Mr. Binit Chandra, A.C. to A.A.G-III For Resps. No.4 & 5 : Mr. Krishna Murari, Advocate

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06/ 26.07.2021 Heard Mr. Sudhanshu Shekhar Choudhary, learned counsel for the

petitioner, Mr. Krishna Murari, learned counsel for the JEPC and Mr. Binit Chandra learned

counsel for the State.

It is specific contention of Mr. Choudhary that the services of the petitioner

has been taken away without adhering to the principle of natural justice.

Learned counsel places heavy reliance on the judgment of this Court at

Annexures-7, 8 and 9 and submits that in case of similarly situated persons, this Court was

pleased to quash the impugned order and a direction was given to reinstate the petitioners in

service.

Since, counter affidavit has not been filed. The respondents-State as well as

JEPC are directed to file counter affidavit within a period of four weeks.

Put up this case on 02.09.2021.

(Dr. S.N. Pathak, J.) Rohit/-