Sachida Nand Singh & Others vs The State Of Jharkhand & Others
2022 Latest Caselaw 4333 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           W. P. (S) No. 4766 of 2012

               Sachida Nand Singh & 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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13/21.10.2022

1. Learned counsel for the parties are present.

2. I.A. No. 6270/2018 as well as I.A. No. 2000/2022 have been filed for early hearing of the case.

3. Learned counsel for the respondents has no objection for early hearing of the present case.

4. Learned counsel for the parties jointly submit that the matter may be posted under the heading for final disposal on 01.12.2022.

5. While referring to the issue involved in the present case, learned counsel for the respondents has submitted that the present case is squarely covered by an order passed by this Court in W.P. (S) No. 1006/2013, The matter relates to illegal appointment in the Health Department having the role of Dr. A. A. Malik.

6. Learned counsel for the petitioner has submitted that the appointment of the petitioner was on the basis of Three-Man Selection Committee headed by the civil surgeon and Dr. A. A. Malik had no role to play.

7. However, the learned counsel for the parties submit that they shall examine the matter further.

8. Considering the submission, the matter is adjourned and is directed to be posted on 01.12.2022 under the heading for 'final disposal'.

9. I.A. No. 6270/2018 and I.A. No. 2000/2022 are hereby disposed of.

10. In the meantime, the counsel for the parties shall file list of dates, short synopsis of argument and the judgments on which they seek to rely upon much prior to the next date of hearing.

(Anubha Rawat Choudhary, J.) Mukul