Akshay Kumar Pradhan And Others vs The State Of Jharkhand & Others
2022 Latest Caselaw 4160 Jhar

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             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           W. P. (S) No. 4823 of 2014

                Akshay Kumar Pradhan and others          ...     ...       Petitioners
                                      Versus
                The State of Jharkhand & Others     ...      ...        Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Ms. M.M. PaL, Senior Advocate Ms. Mohua Palit, Advocate : Mr. H. K. Chakrabarty, Advocate For the Respondents : Mr. Manish Mishra, Advocate : Ms. Varsha Ramsisaria, Advocate

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17/12.10.2022

1. Today, when the case is taken up, learned senior counsel for the petitioners has referred to the rejoinder dated 18.03.2020, paragraph Nos. 10,14 and 17 and also Annexure-10 annexed with the rejoinder to submit that persons under the general category having less than 60% and more than 52% marks have been considered for appointment.

2. Learned counsel for the respondents Mr. Manish Mishra has submitted that they need to put forth more points over and above what was argued yesterday and they will also respond to the submissions made by the petitioner today and therefore the judgment may not be dictated today and it may be posted for further hearing tomorrow.

3. For the ends of justice, this court finds that the respondents should be given an opportunity to put forth their further argument therefore the matter is directed to be posted for further hearing tomorrow i.e. 13.10.2022 to be taken up at 2.15 P.M. as a first case.

(Anubha Rawat Choudhary, J.) Binit