(Krishna Nand Pandey vs . The State Of Jharkhand & Ors.)
2021 Latest Caselaw 1294 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (S) No. 5606 of 2019
                 (Krishna Nand Pandey 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. Anya, Advocate For the Respondent-State : Mr. Mithilesh Singh, GA-IV

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06/ 15.03.2021 In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 10:30 A.M. onwards. They have no complaint in respect to the audio and video clarity and quality.

Mrs. Anya, learned counsel for the petitioner places heavy reliance on the judgment of Hon'ble Division Bench of Patna High Court, rendered in the case of Ramadhar Thakur Vs. State of Bihar & Ors.

As prayed, put up this case after two weeks to enable the learned counsel for the respondents to bring on record the relevant documents on which, he is relying on perhaps Resolution of the State Govt., showing that the employees of the State are not entitled for the benefits of ACP, if they have not cleared the accounts examination.

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