Kanhaiya Lal vs The State Of Jharkhand & Others
2023 Latest Caselaw 1798 Jhar

         IN THE       HIGH COURT OF JHARKHAND AT RANCHI
                             W.P.(S) No. 6261 of 2018
         Kanhaiya Lal                         ....       .... Petitioner
                            Versus
         The State of Jharkhand & Others       ....      .... Respondents
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CORAM : HON'BLE DR. JUSTICE S.N. PATHAK

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For the Petitioner : Mr. Samavesh Bhanj Deo, Advocate For the Respondents : Ms. Moushmi Chatterjee, AC to GA-V

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6 / 27.04.2023 The matter relates to regularization.

It has been contended by learned counsel for the petitioner that the case of the petitioner is squarely covered by the judgment rendered by this Court in the case of Narendra Kumar Tiwari Vs. State of Jharkhand & Ors., reported in 2023 (1) JBCJ 500 (HC).

Ms. Moushmi Chatterjee, learned counsel representing the respondent-State prays for some time to go through the judgment.

Put up this case on 04.05.2023.

(Dr. S. N. Pathak, J.) R.Kr.