Mukesh Kumar Srivastava vs The State Of Jharkhand
2021 Latest Caselaw 3621 Jhar

                                                       1

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      W.P.(S) No.3357 of 2020

           Mukesh Kumar Srivastava                                        ... ...PETITIONER
                                                  -V e r s u s -

           1. The State of Jharkhand
           2. Deputy Commissioner-cum-Chairman, District Compassionate Committee,
           Ranchi
           3. Deputy Development Commissioner, Ranchi
           4. Deputy Collector, District Establishment, Ranchi
           5. Director, Animal Health and Production Institute, Kanke, Ranchi
                                                                    ... ... RESPONDENTS
                                                .......

CORAM: - THE HON'BLE MR. JUSTICE DR. S.N.PATHAK

(Through Video Conferencing)

For the Petitioners : Mr. Bhanu Kumar, Advocate For the Respondents : Mrs. Vandana Singh, Sr. SC-III .......

05/ 27.09.2021 After some argument, Mr. Bhanu Kumar, learned counsel for the petitioner seeks permission of the Court to withdraw the instant writ petition with a liberty to file a fresh representation before the Deputy Commissioner-cum-Chairman District Compassionate Committee, Ranchi in view of the recent order/judgment of Hon'ble Supreme Court passed in Writ Petition (Civil) No.3 of 2020, wherein, the Hon'ble Apex Court after taking cognizance of the prevailing situation arising out of COVID- 19 Pandemic, sitting under Article 142 read with Article 141 of the Constitution of India had directed that 'the limitation prescribed under general law of limitation or under special laws shall whether condonable or not shall stand extended w.e.f. 15th March, 2020'. Since the said order has been in force by order dated 17.12.2020 passed in Civil appeal No.4085 of 2020.

Mrs. Vandana Singh, learned counsel for the respondents has no objection to the same.

Prayer is allowed.

Accordingly, this writ petition stands dismissed as withdrawn with a liberty to petitioner to prefer a fresh representation before the Deputy Commissioner- cum-Chairman District Compassionate Committee, Ranchi, within a period of two

weeks from the date of receipt of a copy of this order. Thereafter, the respondents particularly, Deputy Commissioner, who is heading the Compassionate Appointment Committee to consider the same and pass a reasoned order after giving an ample opportunity of hearing to the petitioner and also taking into account the aforesaid order passed by the Hon'ble Supreme Court of India, within a further period of six weeks.

[

( Dr. S.N. Pathak, J.) punit/-