Nand Kishore Sinha vs The State Of Jharkhand And Another
2022 Latest Caselaw 3263 Jhar

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                     W.P. (S) No. 1729 of 2007

                    Nand Kishore Sinha                              ...      ...      Petitioner
                                          Versus
                 The State of Jharkhand and another   ...        ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Apurva Harsh, Advocate

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10/18.08.2022 Mr. Apurva Harsh, learned counsel appears on behalf of the petitioner. He submits that since he has already appeared by filing fresh Vakalatnama, this matter may be listed under appropriate heading. However, during the course of hearing of the matter, the learned counsel has submitted that one Shambhu Prasad Jaiswal who was the then Assistant Engineer also faced the departmental enquiry along with the petitioner and had filed one writ petition being W.P. (S) No. 5836 of 2008 wherein the punishment order against him has been set aside by this court vide judgment dated 20.11.2017. Learned counsel submits that the case of the petitioner is almost on identical footing so far as alleged involvement of the petitioner is concerned. He submits that the petitioner has been inflicted with major punishment.

2. The learned counsel for the petitioner seeks and is granted permission to file a supplementary affidavit brining on record the aforesaid facts and any of the relevant fact which the petitioner may find relevant for adjudication of the present, as the present case has been filed way back in the year 2007. The supplementary affidavit should be filed by 2.09.2022 failing which case will be taken up on the basis of materials available on record.

3. The counter affidavit to the supplementary affidavit should be filed by 15.09.2022.

4. Post this case on 19.09.2022.

5. The learned counsel for the parties shall also file a short synopsis of the case, list of dates and the judgments which they seek to rely upon latest by 16.09.2022.

(Anubha Rawat Choudhary, J.) Binit