(Ejaz Ahmad vs . State Of Jharkhand And Ors.)
2023 Latest Caselaw 842 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P. (S) No. 5842 of 2017
                         (Ejaz Ahmad Vs. State of Jharkhand and Ors.)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the petitioner(s): M/s A. Allam, Sr. Advocate and F. Allam, Advocate. For the respondent(s): Mr. Rohit, AC to AAG-I

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06/21.02.2023: Senior counsel for the petitioner submits that he will produce the judgment of Hon'ble Supreme Court, which according to him, mandates reinstatement of a daily wager or contractual employee, if his contract of engagement has been terminated illegally.

List this case after three weeks.

      Anu/-                                                           (ANANDA SEN, J.)