Sarfuddin @ Md. Sarfuddin vs State Of Jharkhand & Others
2023 Latest Caselaw 3961 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        W. P. (S) No. 6351 of 2018

         Sarfuddin @ Md. Sarfuddin     ...  ...   Petitioner
                              Versus
         State of Jharkhand & Others ...  ...   Respondents
                              ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

09/13.10.2023

1. Learned counsels for the parties are present.

2. The learned counsel for the petitioner submits that the pleadings are complete and he shall file a short synopsis, list of dates, applicable provisions of law, and the judgments on which he seeks to rely. He submits that the grievance of the petitioner is only with regard to non- payment of back wages.

3. The learned counsel for the respondents shall also file a short synopsis, list of dates, applicable provisions of law, and the judgments on which they seek to rely.

4. The needful be done by 04.11.2023.

5. Post this case on 10.11.2023 under the heading for 'Final Disposal'.

(Anubha Rawat Choudhary, J.) Mukul