Ashok Kumar Paitandi vs The State Of Jharkhand And Others
2022 Latest Caselaw 2635 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P.(S) No. 3410 of 2020

                   Ashok Kumar Paitandi                          ...      ...    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. Samavesh Bhanj Deo, Advocate For the Respondents : Mr. Rakesh Kumar Roy, Advocate

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6/13.07.2022 Learned counsel for the parties are present.

2. Learned counsel for the respondents submits that case for regularization of the petitioner has been rejected by a reasoned order by stating that the petitioner was never appointed by any competent authority and there is no sanctioned post for regularization of the petitioner. He refers to paragraph 15 and 16 of the counter affidavit. He submits that it has been specifically mentioned that the post against which the petitioner was working was not sanctioned and he was not appointed by the competent authority.

3. Learned counsel for the petitioner seeks adjournment to satisfy this court that in the circumstances where the incumbent was not working against sanctioned post, and he was not appointed by competent authority, the petitioner would still be entitled for regularization. He submits that he will cite certain judgments in support of his case.

4. Post this case for further hearing on 14.07.2022.

5. Let this matter be treated as part heard.

(Anubha Rawat Choudhary, J.) Binit