None vs Unknown
2021 Latest Caselaw 4157 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(S) No.5607 of 2011
                                       -------

CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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          For the Petitioner           :None
          For the Res.-State           :Mr. Bhaskar Trivedi, A.C. to
                                       S.C.III
                                       -------
05/02.11.2021         None appears for the petitioner even on repeated

calls, however Mr. Bhaskar Trivedi is present for the

respondent-State.

2. Mr. Bhaskar Trivedi, learned counsel for the

State submits that the instant writ application relates to

illegal appointment by Dr. Mallick wherein several

judgment has been passed by the Hon'ble Supreme Court

whereby the appointment made by Dr. Mallick has been

held illegal and that might be the reason the petitioner is

not taking interest in this case.

3. Be that as it may. Since the case has been listed

today after a long gap, with a view to give last opportunity

to the petitioner put up this case on 07.12.2021 under the

heading "For Final Disposal".

(Deepak Roshan, J.)

Fahim/-