Awadesh Kumar Jha vs The State Of Jharkhand Through Its ...
2024 Latest Caselaw 10525 Jhar

Jharkhand High Court

Awadesh Kumar Jha vs The State Of Jharkhand Through Its ... on 19 November, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               L.P.A. No.426 of 2024
                                     -----
            1.Awadesh Kumar Jha, S/o Narendra Kumar Jha
            2. Rakesh Kumar Jha, S/o Shailendra Kumar Jha
            3. Vikash Kumar, S/o Dashrath Singh
            4.Vinod Kumar Choubey, S/o Virendra Kumar Choubey
                                                         ....Appellant(s).
                                     Versus
            1.The State of Jharkhand through its Secretary/ Principal Secretary,
            School Education and Literacy, Ranchi
            2.The Chairman of Jharkhand, Staff Selection Commission Ranchi
                                                        .... Respondent(s).
                                     ........
            CORAM        :     SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant(s) : Mr. Deepak Kumar Dubey, Advocate For the State : Mr. Indranil Bhaduri, SC-IV For the Resp.-JSSC : Mr. Sanjoy Piprawall, Advocate Mr. Prince Kumar, Advocate Mr. Rakesh Ranjan, Advocate Mr. Jay Prakash, Advocate .........

03 /19.11.2024: I.A. No.7394 of 2024 This Interlocutory Application has been filed for condoning the delay of 35 days in filing this LPA.

2. In view of submissions made in this application, the delay of 35 days in filing the instant Letters Patent Appeal is condoned.

3. Accordingly, this application (I.A. No.7394 of 2024) stands allowed.

4. The writ petition was dismissed in terms of order dated 15.02.2024 passed in W.P.(S) No.4936 of 2023.

5. Letters Patent Appeal against the final judgment of W.P.(S) No.4936 of 2023 is pending being numbered as LPA No.412 of 2024.

6. List this case immediately after disposal of aforesaid LPA.

7. Parties are given liberty to mention the same.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) R.S.