Smt. Chhaya Sinha vs The State Of Jharkhand
2021 Latest Caselaw 1369 Jhar

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        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No.4011 of 2009
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Smt. Chhaya Sinha ... ... Petitioner Versus

1. The State of Jharkhand.

2. The Secretary, Agriculture and Sugarcane Development Department, Government of Jharkhand, Ranchi.

3. The Secretary, Human Resources Development Department, Government of Jharkhand, Ranchi.

4. The Secretary, Finance Department, Government of Jharkhand, Ranchi.

5. The Accountant General (A & E), Jharkhand, Ranchi.

... ... Respondents

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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Samavesh Bhanj Deo, Adv. For the Res. State :Mr. Karan Shadeo, A.C. to S.C.II For the Res. No.5 :Mr. S. Srivastava, Adv.

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Through:- Video Conferencing

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11/17.03.2021 Heard learned counsel for the parties through

V.C.

2. At the outset, Mr. Samavesh Bhanj Deo, learned

counsel for the petitioner submits that the issue involved in

this case has already been decided by Full Bench of this

Court, as such nothing remains to be adjudicated in the

instant writ application.

3. Mr. S. Srivastava, learned counsel for the

Accountant General supports the aforesaid contention of

the learned counsel for the petitioner.

4. In view of the aforesaid facts and submissions

since the issue has already been decided and nothing

remains to be adjudicated in the instant writ application,

the same stands disposed of in the light of the Full Bench

judgment reported in 2017 (3) JCR 795 Jhr.

(Deepak Roshan, J.) Fahim/-