Gyan Chandra Prasad & Anr vs The State Of Jharkhand Others
2022 Latest Caselaw 592 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W. P. (S) No. 6974 of 2012

              Gyan Chandra Prasad & Anr.          ...  ...   Petitioners
                                    Versus
              The State of Jharkhand Others   ...    ...   Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through Video Conferencing 06/21.02.2022

1. Learned counsel for the petitioners Mr. Ranjit Kumar seeks adjournment. He submits that the matter may be posted on next Wednesday i.e., on 02.03.2022.

2. Learned counsel for the respondent No.-6 Mr. Sudarshan Srivastava appears and has referred to page-37 and page 43 of the present writ petition, which is a part of Annexures 2 and 3 respectively, to submit that one of the conditions for regularization of the petitioners was that the petitioners would not be entitled to any claim with regard to his services rendered prior to the cut-off date i.e., 16.03.2011. The learned counsel submits that in view of the specific conditions for regularization, the petitioners are not entitled to relief as sought for in the present writ petition.

3. Learned counsel for the respondent-State Mr. Rakesh Roy submits that he does not have a copy of the brief and a soft copy of the same may be provided to him.

4. Considering the aforesaid submission, office is directed to provide a soft copy of the entire records of the present petition along with order dated 16.06.2015 passed by this Court to Mr. Rakesh Roy, learned counsel for the State.

5. Accordingly, the matter is adjourned and is directed to be posted on 02.03.2022 under the heading for 'final disposal'.

6. The parties may file their short synopsis of arguments with lists of dates as well as the judgments, which they seek to rely.

(Anubha Rawat Choudhary, J.) Mukul