(Bhola Nath Das & Ors. vs . The State Of Jharkhand & Ors.)
2021 Latest Caselaw 2088 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    W.P. (S) No. 5276 of 2019
                (Bhola Nath Das & Ors. Vs. The State of Jharkhand & Ors.)
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mrs. Bandan Sinha, Advocate For the Respondent-State : Mr. Suresh Kumar, SC (L & C)-II

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05/ 28.06.2021 Learned counsel for the petitioners submits that though the petitioners were appointed in the year, 2005, but the process of selection has been started much earlier i.e. in the year, 2002 onwards. He places heavy reliance on the judgment/order of this Court, which is at Annexure-4 series to this writ petition and submits that similar issue has already been decided by this Hon'ble Court, which covers the case of the petitioners also and as such, a direction be given upon the respondents for extending the same and similar benefits to the present petitioners also.

On the other hand, learned counsel for the respondents vehemently opposes the contention of the learned counsel for the petitioners and submits that admittedly, the petitioners were appointed after 2004 and as such, they are not entitled for any benefits.

Since no counter-affidavit has been filed, the respondents are directed to file the same, within a period of three weeks.

Put up this case after three weeks.

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