WPC/585/2015
2022 Latest Caselaw 867 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P(S) No. 5807 of 2013 with 5820 of 2013, 585 of 2015, 588
                             of 2015, 591 of 2015 and 604 of 2015
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN. THROUGH : VIDEO CONFERENCING

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11/04.03.2022 Counsel for the State submits that involving the same issue, a judgment has been passed by Division Bench of this Court in L.P.A. No. 35 of 2018 and LPA No.137 of 2018 vide order dated 21st February, 2022. He submits that now those matter has been remitted to the Hon'ble Single Judge to rehear and pass an order after taking into consideration the circulars. He submits that the aforesaid writ application bearing no. W.P (S) No. 4284 of 2016 and W.P (S) No. 6849 of 2017 will be heard.

Considering the submission of the counsel for the State, let these cases be adjourned till disposal of the aforesaid writ applications.

(ANANDA SEN , J) Anjali/-