(Prince Kumar Sinha & Ors. vs . State Of Jharkhand & Ors.)
2021 Latest Caselaw 1552 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P.(S). No. 1164 of 2021
              (Prince Kumar Sinha & Ors. Vs. State of Jharkhand & Ors.)
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CORAM: HON'BLE MR. JUSTICE DR. S. N. PATHAK (Through: Video Conferencing) For the Petitioners : Mr. Ajit Kumar, Sr. Advocate For the State : Mr. Indranil Bhaduri, SC-IV

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03/ 25.03.2021 Referring to defect No. 7, learned senior counsel appearing for the petitioners submits that he is not relying on the said document and as such, the said defect may be ignored.

In view of submissions made by learned senior counsel, the defect No. 7 is ignored.

So far as defect No. 9 is concerned, the same is ignored for the present.

Learned senior counsel appearing for the petitioners assails the advertisement dated 12.03.2021 (Annexure-S/1 to the I.A. No. 1736 of 2021) on the ground that ad hoc employees cannot be replaced by another set of ad hoc employees. Petitioners were appointed following due procedure and all of a sudden their livelihood cannot be snatched without assigning any reason. To buttress his arguments, learned senior counsel places heavy reliance on the judgment dated 21.01.2018 passed by this Court in case of Ritesh Ranjan & Anr. Vs. State of Jharkhand & Ors. (W.P.S. No. 861 of 2011) and submits that in the said judgment this Court was pleased to direct the respondents to allow the petitioners of that case to continue on their post until regular appointment is made However, since counter-affidavit has not been filed, list this case after four weeks, to enable the respondents file the same replying the submissions made by the learned senior counsel appearing for the petitioners.

Let notices be issued to respondent Nos. 9 and 13 through registered cover with A/D as well as under Ordinary Process, requisites, etc. for which must be filed within a period of two weeks.

List this case after four weeks.

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

kunal/