Jharkhandi Ctet Utteern ... vs The State Of Jharkhand And Others
2023 Latest Caselaw 2998 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     W.P. (PIL) No. 2785 of 2023
         Jharkhandi CTET Utteern Abhiyarthi Sangh through its Secretary
         Sonu Suman and another          ...   ...     ...   ...   Petitioners
                                  Versus
         The State of Jharkhand and others ...          ...    ...    Respondents
                               With
         W.P. (C) No. 5559 of 2022, W.P. (C) No. 5697 of 2022, W.P. (C) No.
         1936 of 2023
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         CORAM:         SRI SANJAYA KUMAR MISHRA, C.J.
                             SRI ANANDA SEN, J.

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For the Petitioners: Mr. Ajit Kumar, Sr. Advocate Ms. Aprajita Bhardwaj, Advocate Ms. Tanya Singh, Advocate Mr. Rohit Ranjan Sinha, Advocate Mr. Vishal Kumar, Advocate Mr. Kumar Sundaram, Advocate For the State: Mr. Rajiv Ranjan, A.G.

Mr. Sachin Kumar, A.A.G.-II Mr. Gaurav Raj, A.C. to A.A.G-II Mr. Rakesh Kumar Shahi, A.C. to S.C.(L&C)-I) For the JAC: Mrs. Richa Sanchita, Advocate For the NCTE: Mr. Rohan Kashyap, Advocate For the UOI: Mr. Shiv Kumar Sharma, CGC

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04/Dated: 18.08.2023

Heard learned counsel for the parties.

Hearing concluded.

Judgment is reserved.

(Sanjaya Kumar Mishra, C.J.)

(Ananda Sen, J.) APK/VK