Dr. Asutosh Kumar Pandey & Another vs The State Of Jharkhand & Others
2021 Latest Caselaw 1169 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    W.P. (S) No. 379 of 2021
               Dr. Asutosh Kumar Pandey & another            ... Petitioners
                                      -Versus-
               The State of Jharkhand & Others               ... Respondents
                                                 -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioners : Mr. Mantra Narayan Thakur, Advocate For the State : Mr. Shashank Saurav, A.C. to G.P.-III For Respondent Nos.2 & 3 : Mr. Akashdeep, Advocate

-----

04/08.03.2021. Heard Mr. Mantra Narayan Thakur, learned counsel for the petitioners, Mr. Shashank Saurav, learned counsel for the respondent-State and Mr. Akashdeep, learned counsel for respondent nos. 2 and 3.

This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

The respondents are directed to file counter affidavit within four weeks.

It has been contended in the writ petition that the temporary employees, who are working on contractual basis, are being replaced by way of Advertisement contained in Memo No. NPU/R/655/2020 dated 14.10.2020, which is against the judgment of the Hon'ble Supreme Court in the case of State of Haryana & Ors. Vs. Piara Singh & Ors. , reported in (1992) 4 SCC 118 and the judgment of this Court passed in W.P.(S) No. 861 of 2011 (Ritesh Ranjan and Another Vs. The State of Jharkhand and Others).

In view of the above submission of the learned counsel for the petitioners, there shall be stay of further process pursuant to Advertisement contained in Memo No. NPU/R/655/2020 dated 14.10.2020 (Annexure-3), till the next date of listing.

Post this matter on 19.04.2021.

(Sanjay Kumar Dwivedi, J.) Ajay/