Md. Manzoor Alam vs The State Of Jharkhand & Ors
2022 Latest Caselaw 2249 Jhar

          IN           THE HIGH COURT            OF     JHARKHAND AT RANCHI
                                 Cont. Case (Civil) No. 645 of 2020
                                            with
                                   I.A. No. 1962 of 2021
              Md. Manzoor Alam                  ..... ... Petitioner
                                   Versus
      The State of Jharkhand & Ors.             .... ...        Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Jalisur Rahman, Advocate. For the State : Mr. Karan Shahdeo, A.C. to S.C.-II. For the University : Dr. Ashok Kumar Singh, Advocate.

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07/ 24.06.2022 Learned counsel appearing for the petitioner submits that he does not want to press the I.A. No. 1962 of 2021.

As such, the aforesaid interlocutory application is dismissed as not pressed.

Learned counsel appearing for the O.P. Nos. 4 and 5 submits that the order of the writ court has been complied with, which has been disputed by the learned counsel appearing for the petitioner and submits that the petitioner was appointed by order dated 11.10.1977, which is contained in Annexure-1 of the rejoinder affidavit and joined on 13.10.1977.

It appears that the writ petition was disposed of with a direction to place the matter before the appropriate committee for taking a decision in the light of the guidelines as well as the judgment rendered by the co-ordinate Bench of this Court in Dukhu Ram Koiri [W.P.(S) No. 3375 of 2016].

It appears that in the impugned order, the aforesaid judgment has not been taken care of and the case of the petitioner has been rejected only on the basis of facts. It is incumbent upon the opposite parties to take decision in the light of the observation which has been made by the writ Court.

Learned counsel appearing for the O.P. Nos. 4 and 5, by way of last chance, seeks four weeks time for complying the order of the writ court in its letter and spirit.

However, further three weeks time is allowed by way of last chance for complying the order of the writ court.

Let this matter appear on 22.07.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-