Ray Sahab Maurya vs The State Of Jharkhand Through Its ...
2024 Latest Caselaw 10037 Jhar

Jharkhand High Court

Ray Sahab Maurya vs The State Of Jharkhand Through Its ... on 17 October, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          L.P.A. No. 501 of 2024
     Ray Sahab Maurya, aged about 34 years, son of Sri Amar Bahadur
     Maurya, resident of House No. 09, Gharwaspur, P.O. Bhatauli, P.S.
     Maharajganj, District Jaunpur(U.P.)                      .....Appellant
                                    Versus
     1. The State of Jharkhand through its Secretary/ Principal Secretary,
        School Education and Literacy Department, having its office at MDI
        Building, Dhurwa, P.O. Dhurwa, P.S. Dhurwa, District Ranchi.
     2. The Director, Secondary Education, School Education and Literacy
        Department, having its office at Secondary Education Directorate, MDI
        Building, Dhurwa, P.O. Dhurwa, P.S. Dhurwa, District Ranchi.
     3. Jharkhand Staff Selection Commission through its Secretary, having
        office at Kali Nagar, Chai Bagan, P.O. Namkum, P.S. Namkum, District
        Ranchi.                                               .....Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Appellant : Mr. Ranjit Kumar, Advocate For the Resp.-JSSC : M/s. Pravin Kumar Pandey, Amit Kumar, Advocates For the Resp.-State : Mr. Aditya Kumar, A.C to Sr.S.C.-I

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02/ Dated: 17.10.2024

1. This application has been filed by the applicant seeking condonation of delay of 61 days in filing this appeal challenging the judgment of the learned Single Judge dated 06.05.2024 passed in W.P.(S) No. 4512 of 2023.

2. Learned counsel appearing for the respondent-State has no objection for condonation of the said period of delay.

3. Therefore, this application is allowed and the delay in filing the appeal is condoned.

4. Learned counsel for the appellant seeks permission to withdraw this appeal.

5. Permission is accorded.

6. Accordingly, this appeal is dismissed as withdrawn.

(M. S. Ramachandra Rao, C.J)

(Deepak Roshan, J.) Jk/Vedanti