D.B.M.S. Kadma High School vs The State Of Jharkhand And Others
2024 Latest Caselaw 732 Jhar

Jharkhand High Court

D.B.M.S. Kadma High School vs The State Of Jharkhand And Others on 22 January, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P. (C) No. 2025 of 2019
          D.B.M.S. Kadma High School ...        ...   ... ... ... Petitioner
                                         Versus
          The State of Jharkhand and others   ...     ...   ...   ...   Respondents
                                         WITH
          W.P.(C)Nos. 1929/2019, 1934/2019, 1937/2019, 1962/2019, 1963/2019,
          2009/2019, 2013/2019, 2015/2019, 2016/2019, 2028/2019, 2029/2019,
          2030/2019, 2031/2019, 2033/2019, 2053/2019, 2054/2019, 2055/2019,
          2056/2019, 2057/2019, 2058/2019, 2059/2019, 2060/2019, 2061/2019,
          2095/2019, 2251/2019, 2258/2019, 2307/2019, 2320/2019, 2338/2019,
          2349/2019, 2369/2019, 2372/2019, 2381/2019, 2431/2019, 2433/2019,
          2435/2019 & 2685/2019.
                                 ---------

CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : M/s. Shivani Jaluka, Piyush Chitresh, Parth Jalan, Shrestha Gautam, Anmol, Deepankar, Abhijeet Tushar, Rajarshi Singh, Shray Mishra, Advocates For the Respondents : M/s. Ashok Kumar (A.A.G.-IV), Ashok Kumar Yadav (Sr. S.C.-I), Mrinal Kanti Roy (G.A.-I), Ranesh Anand (A.C. to A.A.G.-IA), Rohit (A.C. to A.A.G.-I), Sharad Kaushal (A.C. to A.A.G.-III), Aditya Raman (A.C. to G.A.-III), Rishabh Kaushal (A.C. to G.P.-II), Md. Asghar (A.C. to Sr.S.C.-II) For the JAC: Mrs. Richa Sanchita, Advocate

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nd Order No. 10/Dated: 22 January 2024 The pleadings are complete.

Ms. Shivani Jaluka and Mr. Piyush Chitresh, the learned counsels who appear for many of the petitioners in this batch of writ petitions undertake to prepare a short synopsis and list of dates.

A compilation of the judgments, if any, shall also be produced by the learned counsels for the petitioners on the next date of hearing.

Post these matters on 28th February 2024.

(Shree Chandrashekhar, A.C.J.)

(Anubha Rawat Choudhary, J.) Manoj/-