Debasis Das vs State Of Jharkhand And Ors
2024 Latest Caselaw 1492 Jhar

Jharkhand High Court

Debasis Das vs State Of Jharkhand And Ors on 13 February, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                               W.P.(S) No. 6259 of 2023

                Debasis Das                                   ...    ...      Petitioner
                                         Versus
                State of Jharkhand and Ors.
                                                      ...        ...        Respondents
                                 ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioner : Mr. Kumar Rahul Kamlesh, Advocate For the Respondents : Dr. Ashok Kr. Singh, Advocate For the State : Ms. Sweta Shukla, Advocate

---

06/13.02.2024 The learned counsel for the petitioner has submitted that the respondents are adopting pick and choose method; similarly situated persons as that of the petitioners have been taken for appointment for which specific statement has been made in paragraph no.12 of the writ petition and in support of that supplementary affidavit has also been filed. He submits that no response to paragraph no.12 of the writ petition has been given by the respondents.

2. Learned counsel for the respondents is directed to seek instruction and file a supplementary counter-affidavit with specific reference to paragraph no.12 of the writ petition and also to the supplementary affidavit which has been filed by the petitioner.

3. The supplementary counter-affidavit be filed by 27.02.2024.

4. Post this case on 05.03.2024 for 'Final Disposal'. The parties shall file their synopsis of arguments, list of dates and the judgments on which they seek to rely upon much before the next date of hearing .

5. Let this case be placed along with the records of W.P.(S) No.3081 of 2019.

(Anubha Rawat Choudhary, J.) Saurav