Sapan Kumar Mahato vs State Of Jharkhand Through Chief ...
2023 Latest Caselaw 1765 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P(PIL) No. 1434 of 2022
          Sapan Kumar Mahato                           ...      ...     ...   Petitioner
                                            Versus
          1.   State of Jharkhand through Chief Secretary, Govt. of Jharkhand, Project
               Bhawan, Ranchi
          2.    State of Jharkhand through Secretary, Depart. Of School Education & Literacy,
               Govt. of Jharkhand, Project Bhawan, Ranchi
          3.   Director, Depart. Of School Education & Literacy, Govt. of Jharkhand, Project
               Bhawan, HEC, Township, Ranchi
          4.   Jharkhand Education Project Council, Govt. of Jharkhand through its Secretary,
             Project Bhawan, Ranchi
          5. Deputy Commissioner, Dhanbad
          6. District Education Officer, Dhanbad
          7. Union of India through the Secretary, Human Resources Development Depart.
             Govt. of India                          ...      ...     ...    Respondents
                                           ---------
          CORAM:            SRI SANJAYA KUMAR MISHRA, C.J.
                                 SRI ANANDA SEN, J.

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For the Petitioner: Mr. Ranjan Kumar, Advocate For the JEPC: M/s. Krishna Murari & Raj Vardhan, Advocates For UOI Mr. Prashant Pallav, DSGI Mr. Shivani Jaluka, AC to DSGI

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06 /Dated: 26.04.2023

Learned counsel for the petitioner admits that he is not ready with the latest judgment of the Hon'ble Supreme Court in the case of State of Jharkhand Vrs. Shiv Shankar Sharma & Ors. reported in (2022) SCC Online SC 1541 wherein Hon'ble Supreme Court has held that at the threshold the court, entertaining the Public Interest Litigation should be satisfied about the credentials of the petitioner.

We have perused the petition filed by the petitioner, we find that there is nothing mention about his credentials.

In that view of the matter, learned counsel for the petitioner orally prays to withdraw the Public Interest Litigation with a liberty to file a fresh appropriate application.

Considering the aforesaid submission, the instant Public Interest Litigation stands dismissed as withdrawn with the aforesaid liberty.

(Sanjaya Kumar Mishra, C.J.)

(Ananda Sen, J.) Anjali/