Priyadarshi Ashok vs State Of Jharkhand
2022 Latest Caselaw 3566 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P(S) No. 4214 of 2021
            Priyadarshi Ashok                         .... .... Petitioner(s).
                                         Versus
           1. State of Jharkhand
           2. The Chief Secretary, Govt. of Jharkhand, Ranchi
           3. The Secretary, Industry, Mines and Geology Depart. Govt. of
           Jharkhand,Ranchi
           4. The Principal Secretary, Personnel, Administrative Reforms and
           Rajbhasa Depart. Govt. of Jharkhand, Ranchi      .... .... Respondent(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Petitioner(s) : Mr. Vikash Kumar, Advocate For the State : Mr. Praveen Akhauri, SC Mines-I Mr. Sharabhil Ahmed, AC to SC Mines-I

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3/07.09.2022 Petitioner has challenged the Memo No.6752 dated 24.12.2020 passed by Principal Secretary, Govt. of Jharkhand, whereby a direction has been given to the authorities to keep in abeyance all the promotions in several departments of the Govt. of Jharkhand.

Counsel for the petitioner refers to the judgment passed in W.P(S) No. 1390 of 2021 by coordinate bench of this Court dated 13.01.2022 by which coordinate bench has already quashed the said memo/order which is impugned in this writ application.

Since the impugned Memo No.6752 dated 24.12.2020 has already been quashed in W.P(S) No. 1390 of 2021 nothing remains to be decided in this case.

Accordingly, the instant writ application stands dismissed as infructuous.

The case of the petitioner should be considered in terms of the order passed by the coordinate bench in W.P(S) Nos. 1390 of 2021

(ANANDA SEN , J) anjali/ C.P 2