Raj Nandan Ram And Others vs The State Of Jharkhand Through The
2022 Latest Caselaw 3109 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    W.P.(S) No. 591 of 2014

                 Raj Nandan Ram and others                  ...     ...      Petitioner
                                          Versus
                 The State of Jharkhand through the
                 Chief Secretary and others           ...        ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Arshad Hussain, Advocate For the Respondents : Ms. Bandana Sinha, A.C. to G.A. II

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04/08.08.2022 Learned counsel for the parties are present.

2. Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the ratio laid down by this court in the judgment reported in 2017(3) JCR 795 (full bench) para 46.

3. Counsel for the respondents is directed to seek instruction from the Respondent no.2 and file a counter affidavit in the present case in the light of the aforesaid submission of the petitioner.

4. The counter affidavit should be filed by 31.08.2022.

5. Post this case on 05.09.2022.

(Anubha Rawat Choudhary, J.) Binit