Mr. Saurav Arun vs Unknown
2021 Latest Caselaw 2605 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    W.P. (S) No. 595 of 2021
                                              WITH
                                    W.P. (S) No. 1020 of 2021
                                              WITH
                                    W.P. (S) No. 1038 of 2021


                   CORAM : THE HON'BLE MR. JUSTICE DR. S.N.PATHAK
                           (Through: Video Conferencing)
        For the Petitioner         : Mr. Saurav Arun, Advocate.
        For the State              : Mr. Sreenu Garapati, SC-III
                                      Mr. Bhaskar Trivedi, AC to SC-III
                                      Mr. Nehru Mahato, Advocate
        For the University         : Dr. A.K. Singh, Advocate
                                      Ms. Sunita Kumari, Advocate
                           -----------

05/28.07.2021 Pursuant to the order dated 15.03.2021, respondents were directed to file counter affidavit but the same has not yet been filed.

Mr. Saurav Arun, learned counsel appearing for the petitioner submits that the issue involved in these writ petitions is no more resintegra and the same is squarely covered by the Judgment rendered by this Court in the case of Prashant Kumar Mishra and others Vs. State of Jharkhand and others. Learned counsel further argues that several writ petitions have been filed but the respondents are not responding to the claim of the petitioners.

Learned counsels for the respondents seek some more time to file counter affidavit.

As prayed, put up these cases on 23.08.2021.

(Dr. S. N. Pathak, J.)

RC/K