(Ashok Kumar Singh And Others vs . State Of Jharkhand And Others)
2021 Latest Caselaw 4195 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P.(S). No. 1390 of 2021
            (Ashok Kumar Singh and others Vs. State of Jharkhand and others)
                                          WITH
                                W.P.(S). No. 3405 of 2021
             (Rashmi lakra and others Vs. The State of Jharkhand and others)
                                          WITH
                                W.P.(S). No. 3843 of 2021
           (Raj Kishor Prasad and others Vs. The State of Jharkhand and others)
                                         ----------

CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK For the Petitioners :

Mr. Ajit Kumar, Sr. Advocate Mr. Rajendra Krishna, Advocate Mr. Chanchal Jain, Advocate For the Respondents: Mr. Rajiv Ranjan, AG Mr. Gaurav Abhishek, AC to AG For the JPSC Mr. A. Allam, Sr. Advocate

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I.A. No. 5918 of 2021 [In W.P.(S) No. 3405 of 2021]

05/ 16.11.2021 At the very outset learned counsel for the petitioners seeks permission to withdraw this interlocutory application.

Learned counsel for the respondents does not object to the prayer. Permission is accorded.

In the circumstances, I.A. No. 5918 of 2021 in W.P.(S) No. 3405 of 2021 stands dismissed as not pressed.

W.P.(S). No. 1390 of 2021, W.P.(S). No. 3405 of 2021 WITH W.P.(S). No. 3843 of 2021

At the very outset Mr. Rajiv Ranjan, learned Advocate General, Government of Jharkhand very fairly submits that in view of Judgment of the Hon'ble Supreme Court, the State is likely to take a decision regarding promotion as also on the letter as contained in Memo No. 6752, dated 24.12.2020, issued by Principal Secretary, Department of Personnel, Administrative Reforms and Rajbhasha, Govt. of Jharkhand. The said decision is likely to be taken within a period of two weeks.

Learned Sr. Counsel appearing for the petitioners have no objection. The issue of blanket stay on promotion is under challenge before this Court in the instant cases. However, in view of fair submission of learned Advocate General, these cases are adjourned for two weeks in order to enable the respondents - State to bring on record the decision of the State Government regarding promotion.

In the circumstances, list this case on 06.12.2021 under the same heading.

Let a copy of this order be given to the office of learned Advocate General.

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

RC/k