Ahmadi Bano vs The State Of Jharkhand And Others
2022 Latest Caselaw 244 Jhar

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            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P. (S) No. 798 of 2011

           Ahmadi Bano                             ...      ...     ...       Petitioner
                                 Versus
         The State of Jharkhand and others         ...     ...    Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Afaque Ahmad, Advocate For the State : Mr. Mihir Kunal Ekka, Advocate For the University : Mr. Ashok Kumar Singh, Advocate

Through Video Conferencing

12/03.02.2022

1. Learned counsel appearing for the petitioner Mr. Afaque Ahmad is present.

2. Learned counsel for the respondents-state Mr. Mihir Kunal Ekka is present.

3. Learned counsel for the respondent-University Mr. Ashok Kumar Singh is also present.

4. Learned counsel for the petitioner has submitted that he has sent certain judgments for consideration by this court.

5. Learned counsel for the State submits that copy of the same has not been forwarded to him.

6. Learned counsel for the petitioner is directed to forward copy of the judgments being relied upon by the petitioner to the counsel for the State.

7. Learned counsel for the respondent State has also submitted that he has received a communication from the University that the admitted dues have already been calculated for the purposes of payment to the petitioner. He submits that he will file supplementary affidavit to that effect. However, he submits that the position can be better clarified by the respondent University i.e. respondent Nos. 4 and 5.

8. Mr. Ashok Kumar Singh, learned counsel appearing for the respondent Nos. 4 and 5 submits that once the supplementary affidavit is filed by the State, he will respond to the same and bring on record as to whether the so called admitted amount has been paid to the petitioner or not.

9. Accordingly, time till 14.02.2022 is granted to the State file necessary

supplementary affidavit and thereafter time till 25.02.2022 is granted to the respondent Nos. 4 and 5 University to respond to the affidavit of the State. The petitioner may also respond to the affidavit of the State as well as University by 4.03.2022.

10. Post this case under the heading for 'Final Disposal' on 07.03.2022.

(Anubha Rawat Choudhary, J.) Binit/