Mr. D.K. Dubey vs Dr. Ashok Kumar Singh
2023 Latest Caselaw 4129 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 4893 of 2023
                                   -----

CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

For the Petitioner : Mr. D.K. Dubey, Advocate Mr. Raju Koiri, Advocate For the Respondent-RIMS : Dr. Ashok Kumar Singh, Advocate Mr. Nilesh Modi, Advocate Mr. Prabhat Kumar, Advocate Mr. Shivam Singh, Advocate For the Respondent-State : Mr. Amrit Raj Kisku, AC to GA-V

-----

04/01.11.2023 Learned counsel for the petitioner submits that the issue raised in the present writ petition is covered by the judgment dated 11.08.2023 passed by learned Division Bench in L.P.A No. 565 of 2022. Learned counsel further submits that before issuance of impugned order as contained in memo no. 1592 dated 06.04.2021, the petitioner's name was in the select list at Sl. No. 75, a copy of which has been annexed as Annexure-3 to the present writ petition.

At the request of Dr. Ashok Kumar Singh, learned counsel for the respondent-RIMS, put up this case under the same heading tomorrow (02.11.2023) so as to enable him to verify the said fact.

(Rajesh Shankar, J.) Manish