Dr. Navin Kumar Singh And Others vs State Of Jharkhand And Ors
2024 Latest Caselaw 1588 Jhar

Jharkhand High Court

Dr. Navin Kumar Singh And Others vs State Of Jharkhand And Ors on 16 February, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 2834 of 2023

                Dr. Navin Kumar Singh and others              ...        ...    Petitioners
                                         Versus
                State of Jharkhand and Ors.
                                                        ...        ...         Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Rahul Kumar, Advocate For the SKMU : Dr. Ashok Kumar Singh, Advocate : Ms. Ayushri, Advocate For the State : Mr. Ankit Kumar, AC to GP VI

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06/16.02.2024 Learned counsels for the parties are present.

2. Learned counsel for the petitioners has submitted that though a counter-affidavit has been filed by the State but para-wise reply has not been given which will be an impediment in proper adjudication of the present case. The learned counsel for the petitioners has also submitted the University is supporting the case of the petitioners.

3. Learned counsel for the State is directed to seek instruction and file a supplementary counter-affidavit by 04.03.2024 giving para-wise reply to the writ petition.

4. Rejoinder, if any, be filed by 11.03.2024.

5. Post this case on 19.03.2024.

6. In the meantime, the parties to file short synopsis of arguments, list of dates and the judgments on which they seek to rely upon.

(Anubha Rawat Choudhary, J.) Saurav