Dr. Anupam Kumar Choudhary & Ors vs The State Of Jharkhand & Others
2022 Latest Caselaw 1676 Jhar

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           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           W. P. (S) No. 7 of 2013
                                    With
                            I.A. No. 9987 of 2019
                                    With
                           I.A. No. 10056 of 2019

            Dr. Anupam Kumar Choudhary & Ors. ...              ...      Petitioners
                                   Versus
            The State of Jharkhand & Others ...            ...       Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the petitioners : Mr. J. P. Jha, Sr. Advocate For the Respondents : Mr. Ashok Singh, Advocate : Ms. Priyanka Boby, Advocate

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Through Video Conferencing 18/27.04.2022

1. Learned counsel for the parties are present.

2. Learned senior counsel for the petitioners submits that two interlocutory applications being I.A. No. 9987/2019 and I.A. No. 10056/2019 have been filed on behalf of the petitioner Nos. 3, 5, 7, 8 and 9 and on behalf of the petitioner Nos. 1, 4, and 6 respectively. The learned senior counsel submits that an interim order dated 24.10.2019 was passed by this Court, wherein the notification which is under challenge in the aforesaid interlocutory applications has been directed not to be given effect to, so far as petitioner Nos. 3, 5, 7, 8, 9, 1, 4, and 6 are concerned. The learned senior counsel has also submitted that pursuant to order dated 23.03.2022, an order was passed dismissing the case filed by petitioner Nos. 1, 2, 5, 6, 7 and 10 as infructuous, as they have already retired. The learned senior counsel submits that the aforesaid interlocutory applications be treated as a part of the main writ petition as the challenge to the transfer orders through interlocutory applications is consequential to the main relief.

3. Learned counsel for the respondents have no serious objection to the prayer made in the aforesaid interlocutory applications.

4. Considering the aforesaid submissions, I.A. No. 9987/2019 and I.A. No. 10056/2019 are hereby allowed and the averments made therein are directed to be form a part of the main writ petition.

5. Learned counsel for the respondents submits that the matter relates to transfer and the matter may be fixed for final hearing.

6. Considering the aforesaid submissions, the matter is adjourned and is directed to be posted on 21.06.2022 under the heading for 'final disposal'.

7. The respective parties may file their short synopsis of arguments, list of dates and also the judgments which they seek to rely upon before the next date of hearing.

(Anubha Rawat Choudhary, J.) Mukul