Rajesh Mandal vs The State Of Jharkhand Through ...
2023 Latest Caselaw 3237 Jhar

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   IN THE HIGH COURT OF JHARKHAND AT RANCHI
               L.P.A. No. 189 of 2020

Rajesh Mandal, aged about 28 years son of Shri Sahadeo
Mandal, resident of village Chhotki Suriya, P.O. & P.S.
Suriya, District Giridih. ...       Appellant/Petitioner.
                         Vs
1.The State of Jharkhand through Secretary, School
Education and Literacy Department, at HEC, P.O. & P.S.
Dhurwa, District Ranchi, Jharkhand.
2.The Secretary, Personnel Administrative Reforms and
Rajyabhasha Department having its office at Nepal House,
P.O. & P.S. Doranda, District Ranchi.
3.The Jharkhand Staff Selection Commission through its
Secretary having its office at Chaibagan, Kalinagar, P.O. &
P.S. Namkom, District Ranchi.
4.The Secretary, Jharkhand Staff Selection Commission
having its office at Chaibagan, Kalinagar, P.O. & P.S.
Namkom, District Ranchi.
5.The Controller of Examination, Jharkhand Staff Selection
Commission having its office at Chaibagan, Kalinagar, P.O.
& P.S. Namkom, District Ranchi.
                          ...Respondents/Respondents

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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellant : Mr. Apoorva Singh, Advocate For the Respondents : Mr. Kishore Kumar Singh, SC V Mr. Krishna Prajapati, AC to SC V

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th Order No.04/Dated 29 August, 2023 Per Sujit Narayan Prasad, J:

I.A. No. 7727 of 2022

1. The present Interlocutory Application has been filed

for condonation of delay of 58 days in filing the instant

appeal.

2. Heard learned counsel for the parties.

3. No counter affidavit has been filed opposing the

prayer for condoning the delay.

4. Having regard to the averments made in this

application, we are of the view that the appellant was

prevented by sufficient cause from preferring the appeal

within the period of limitation.

5. Accordingly, I.A. No. 7727 of 2022 is allowed and

delay of 58 days in preferring the appeal is condoned.

L.P.A. No. 189 of 2022

6. Learned counsel for the appellant, on instruction,

submits that in view of judgment passed in Soni Kumari

& Ors. Vs. State of Jharkhand & Ors.[ W.P.(C). No. 1387

of 2017 ], which has been titled before the Hon'ble

Supreme Court as Satyajit Kumar & Ors Vs. The State of

Jharkhand & Ors, the candidature of the appellant has

been considered, as such the grievance of the appellant

has been redressed. Therefore, nothing remains to be

adjudicated in this appeal

7. In view thereof, the instant appeal rendered to be

infructuous, accordingly stands disposed of.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) Alankar/-