Prabhudayal Lakra vs The State Of Jharkhand
2023 Latest Caselaw 649 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (S) No. 1519 of 2020
           Prabhudayal Lakra...                                     Petitioner
                                          Versus
              1. The State of Jharkhand
              2. The Secretary, the Department of Personnel, Administrative Reforms and
                 Rajbhasa, Govt. of Jharkhand, Ranchi.
              3. The Chairman, Jharkhand Public Service Commission (JPSC), Ranchi.
              4. The Examination Controller, JPSC, Ranchi.          Respondents.
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           CORAM       :       HON'BLE MR. JUSTICE ANANDA SEN.
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For the petitioner(s): Mr. Prem Mardi, Advocate. For the respondent(s): M/s Rahul Saboo, GP-II and Abhilash Kumar, AC to GPII For the JPSC M/s Sanjay Piprawall, Prince Kumar and Rakesh Ranjan, Advocates.

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05/07.02.2023: The issue, involved in this case, has been set at rest by the Hon'ble Supreme Court in Civil Appeal No. 5812 of 2022 vide order dated 25.8.2022. Both the petitioner and the respondents have admitted the aforesaid facts.

Considering the fact that the issue involved in this writ petition is covered by the aforesaid judgment dated 25.8.2022 passed by the Hon'ble Supreme Court in Civil Appeal No. 5812 of 2022, this writ petition stands disposed of in terms of the aforesaid judgment.

Anu/-CP2. (ANANDA SEN, J.)