Chandan vs The State Of Jharkhand And Others
2023 Latest Caselaw 3603 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   L.P.A. No. 231 of 2021
Chandan                                   --- --- Appellant
                                Versus
The State of Jharkhand and others         --- --- Respondents

                                 With

                   L.P.A. No. 275 of 2021
Sanjay Kumar Mahto                                      --- --- Appellant
                                Versus
The State of Jharkhand and others                       --- --- Respondents

                                 With

                     L.P.A. No. 279 of 2021
Gautam Kumar                                            --- --- Appellant
                                Versus
The State of Jharkhand and others                       --- --- Respondents

                                 With

                     L.P.A. No. 302 of 2021
Kumar Avinash                                           --- --- Appellant
                                Versus
The State of Jharkhand and others                       --- --- Respondents



                                        .......

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

For the Appellants : Mr. Ajit Kumar, Sr. Advocate : Ms. Aparajita Bhardwaj, Advocate : Ms. Tanya Singh, Advocate [LPA No. 231 of 2021] : Mr. Rahul Kumar, Advocate : Ms. Apoorva Singh, Advocate [ rest of the LPAs] For the State : Mr. Rajiv Ranjan, A.G.

: Mr. Mohan Kr. Dubey, A.C to A.G. For the Resp.- JPSC : Mr. Sanjoy Piprawall, Advocate : Mr. Prince Kumar, Advocate : Mr. Rakesh Ranjan, Advocate For the Resp. No.7 : Mr. Sushil Kumar Sharma, Advocate [LPA No. 275 of 2021] For the Resp. No. 5 : Mr. Sushil Kumar Sharma, Advocate [LPA No. 279 of 2021] For the Resp. Nos. 6-20 : Mr. Ashutosh Prasad Joshi, Advocate [LPA No. 231 of 2021 & LPA No. 302 of 2021] For the Resp. Nos. 6,8 & 9 : Mr. Ashutosh Prasad Joshi, Advocate [LPA No. 275 of 2021 & LPA No. 279 of 2021]

Order No.24/ Dated 21st September, 2023

Learned counsel for the Appellants, J.P.S.C and the private respondents have filed their respective written arguments.

Let the same be kept on record.

Since the matter has been heard and arguments have been concluded, therefore, judgment is reserved.

                                                           (Sujit Narayan Prasad, J.)



A.Mohanty                                                    (Navneet Kumar, J.)