Vijay Kant Ojha vs The State Of Jharkhand And Others
2022 Latest Caselaw 2007 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P. (S) No. 617 of 2018

                   Vijay Kant Ojha                                  ...   ...     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. Sanjay Kumar Pandey, Advocate For the Respondents : Ms. Priyanka Bobby, Advocate

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Through video conferencing

8/13.05.2022 Learned counsel for the petitioner submits that he shall file rejoinder to the counter affidavit and bring on record the fact that the three man committee report with regard to the project girls high schools has been quashed by this court in W.P. (S) No. 921 of 2011 with other analogous case vide judgment dated 05.09.2018 and the said judgment has been challenged before the Hon'ble Division Bench in L.P.A. No. 138 of 2019 which is pending. He submits that the learned Single Judge in the writ petition has directed for giving benefit to all the teaching and non-teaching staffs of the Project Girls High Schools in terms of order passed by Hon'ble Patna High court reported in 2000 (1) PLJR 287 (Full bench).

2. Considering the aforesaid submissions, the matter is adjourned. The rejoinder to the counter affidavit should be filed by 10.06.2022.

3. Post this case in the week commencing 13.06.2022 before appropriate Bench as per roster.

(Anubha Rawat Choudhary, J.) Binit