Mr. Raj Vardhan vs Unknown
2021 Latest Caselaw 4301 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       Cont. Case (Civil) No. 1075 of 2019
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN. THROUGH : VIDEO CONFERENCING

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For the Petitioner(S) : Mr. Raj Vardhan, Advocate For the O.P No.2 : Ms. Kahalida Haya Rashmi, Advocate

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09/20.11.2021 It has been submitted by the counsel for the State that in a Letters Patent Appeal, the order/ judgment dated 22.8.2019 passed in W.P (S) No. 2649 of 2016 was challenged by the State, which has now been dismissed by the Division Bench of this Court. It has been submitted by the counsel for the State that they are taking steps to comply the order to restore the pay-scale of the petitioner, for which she prays for four weeks' time to report compliance.

Considering the submission of the Counsel for the State, this case is adjourned for four weeks.

List this case after four weeks.

(ANANDA SEN , J) anjali/-