Khurshid Ahmad And Ors vs State Of Jharkhand And Anr
2022 Latest Caselaw 2582 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  W.P.(S) No. 5997 of 2010

                 Khurshid Ahmad and Ors.                            ...   ...    Petitioners
                                          Versus
                 State of Jharkhand and Anr.          ...             ...       Respondents
                                          With
                              Civil Review No.56 of 2011
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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                 For the Petitioner      : None
                 For the Respondents     : Mr. Amitesh Kumar Geasen, A.C. to S.C I
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07/12.07.2022          Nobody appears on behalf of the petitioner.

2. Learned counsel for the respondents is present. Learned counsel has placed the case. Learned counsel submits that the impugned order has been passed pursuant to order dated 10.09.2008 passed in W.P.(S). No.4383 of 2007 and other similar orders. He submits that admittedly the petitioners were party-respondent in the said writ petition which is apparent from para 30 of the writ petition. He submits that certain relaxation was required to be given to the writ petitioners of W.P.(S). No.4383 of 2007 and other such cases and therefore the promotion which was granted vide departmental order no. 686 dated 25.05.2007 and departmental order no.827 dated 21.06.2007 were withdrawn. The petitioners are concerned with departmental order no.827 dated 21.06.2007 which has been annexed as Annexure- 1 to the present writ petition. Learned counsel submits that since the petitioners were party in the aforesaid writ petition, all the consequences flowing out of the said judgment has to follow, and from the records of this case, it appears that the judgment passed in the aforesaid writ petition has attained finality. Learned counsel has also submitted that a detailed counter-affidavit has been filed in the present case and the proceeding of the departmental promotion committee dated 18.10.2010 has been annexed at Annexure- D to the counter-affidavit.

3. As the Court's time is over, post this case for further hearing tomorrow i.e., on 13.07.2022.

4. Let this matter be treated as part heard.

(Anubha Rawat Choudhary, J.) Saurav