Mr. Ajit Kumar vs Unknown
2021 Latest Caselaw 1292 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                         W.P. (S) No. 2856 of 2019
                                                   With
                                         W.P.(S) No. 2683 of 2019

                        CORAM: HON'BLE MR. JUSTICE DR. S. N. PATHAK
                           (Through : Video Conferencing)

                For the Petitioners         : Mr. Ajit Kumar, Sr. Advocate
                                              Mr. Deepak Kumar Prasad, Advocate
                For the JSSC                  Mr. Sanjay Piprawal, Advocate
                                              Mr. Mahavir Sinha, Advocate
                For the State                 Mr. Deepak Dubey, AC

08/15.03.2021

Heard learned counsel for the parties.

Mr. Sanjay Piprawal, learned counsel appearing for the JSSC submits that both these writ petitions are squarely covered by Judgment dated 20.12.2019, passed by this Court in W.P.(S) No. 5572 of 2017 and other analogous cases.

Mr. Ajit Kumar, learned Sr. Advocate appearing on behalf of the petitioners submits that case of the petitioners herein is distinguishable and not covered by the those Judgments.

It appears that both cases require detailed hearing. Admit.

Since pleadings are complete and parties have already appeared, put up these cases under the heading for 'Hearing'.

Rule is made returnable after six months.

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

RC