Ravindra Kumar vs The State Of Jharkhand & Others
2022 Latest Caselaw 4321 Jhar

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            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                             W. P. (S) No. 4069 of 2020

                Ravindra Kumar                            ...    ...       Petitioner
                                    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 Petitioner : Mr. Rahul Kumar, Advocate For the Resp. Nos. 1, 3, 4 & 5 : Ms. Shalini Shahdeo, Adv.

                For the Respondent No. 2       : None
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  05/20.10.2022

1. Learned counsel for the petitioner Mr. Rahul Kumar is present.

2. Learned counsel for the respondent Nos. 1, 3, 4, and 5 Ms. Shalini Shahdeo is also present.

3. Nobody appears on behalf of respondent Nos. 2.

4. Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by this Court in W.P. (S) No. 277 of 2018 (Annexure-10) which has been upheld in L.P.A. No. 169/2020. A copy of the order passed in Letter Patents Appeal is placed on record.

5. Since the petitioner is seeking quashing of certain orders, let a counter affidavit be filed on behalf of the respondents by 18 th November, 2022. The counter-affidavit should clearly indicate as to whether the case of the petitioner is squarely covered by the aforesaid two judgments which has been referred to by the learned counsel for the petitioner.

6. Rejoinder, if any, should be filed by 25th November, 2022.

7. Post this case thereafter under the heading for 'Admission' before appropriate Bench as per roster.

8. Let a soft copy of this order be communicated to Mr. Binit Chandra, Advocate who appears on behalf of the State of Bihar.

(Anubha Rawat Choudhary, J.) Mukul