Ashish Kumar Lal And Anr vs State Of Jharkhand And Anr
2022 Latest Caselaw 4665 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 542 of 2012

                 Ashish Kumar Lal and Anr.                    ...       ...    Petitioners
                                         Versus
                 State of Jharkhand and Anr.
                                                        ...         ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Piyush, Advocate For the Resp. - State : Mr. Sreenu Garapati, Advocate For the Resp. - JPSC : Mr. Sanjoy Piprawall, Advocate

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04/21.11.2022 Learned counsel for the petitioner Mr. Piyush, submits that this matter has to be argued by Mr. Rohit Ranjan Sinha, Advocate and since he is not present in the Court today, the matter may be posted day after tomorrow.

2. Learned counsel for the respondent - JPSC is present.

3. Learned counsel for the respondent - State, Mr. Sreenu Garapati, submits that the case is squarely covered by a judgment passed by this Court in W.P.(C). No.871 of 2012 dated 12.09.2012 arising out of the same selection process.

4. However, considering the prayer for adjournment, post this case on 23.11.2022 in the supplementary cause list.

(Anubha Rawat Choudhary, J.) Saurav