Tarkeshwar Mandal And Anr vs State Of Jharkhand And Ors
2022 Latest Caselaw 768 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 7304 of 2019

                 Tarkeshwar Mandal and Anr.                     ...        ...    Petitioners
                                          Versus
                 State of Jharkhand and Ors.
                                                         ...           ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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07/28.02.2022 Learned counsel for the petitioners submits that the surviving defect in connection with page nos.27 and 35 are related to educational qualification of the petitioners and the said defects may be ignored. He submits that the present case is covered by a judgment passed by a Co-ordinate Bench passed in W.P.(S). No.2378 of 2019 which has been decided vide order dated 16.02.2022 along with a number of analogous cases.

2. Learned counsel for the respondents has no serious objection so far as ignoring of the defects is concerned. He submits that he would examine as to whether the present case is covered by the judgment which has been referred to by the learned counsel for the petitioners.

3. Considering the aforesaid submission, the surviving defect with regard to defect no.5 is ignored for the present.

4. Post this case under appropriate heading on 7th March, 2022 and on the next date, the parties would come prepared as to whether the case is covered by the judgment which has been referred to by the learned counsel for the petitioners.

(Anubha Rawat Choudhary, J.) Saurav