Dr. Sudhakar Dwivedi vs The State Of Jharkhand & Ors
2021 Latest Caselaw 4107 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cont. Case (Civil) No. 830 of 2019
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Dr. Sudhakar Dwivedi ----- Petitioner Versus The State of Jharkhand & Ors. --- -- --- Opp. Parties

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CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh Through Video Conferencing

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For the Petitioner : Mr. Anand Kr. Pandey, Adv. For the State : Mr. Ashish Kr. Thakur, A.C. to A.A.G.-III

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06/29.10.2021 Learned counsel for the petitioner has vehemently submitted that the case of the petitioner has been rejected on the ground that he attained superannuation at the age of 60 years on 31st January 2020 vide the reasoned order bearing memo no.1223 dated 28th July 2021 passed by the Director, Secondary Education, though the judgment under offence is dated 29th January 2019 and the petitioner was very much in service till one year thereafter. Otherwise, the petitioner is fully entitled to be granted the benefit of appointment as a regular headmaster.

Learned counsel for the State is not in a position to explain the long delay in passing the reasoned order which in effect has frustrated the case of the petitioner and also the purport of the judgment under offence. However, he seeks one indulgence to deliberate with the concerned officials of the Department.

As prayed for, list this case on 10th December 2021.

(Aparesh Kumar Singh, J.) Shamim/