Deepnarayan Prasad vs The State Of Jharkhand & Ors
2025 Latest Caselaw 4543 Jhar

Jharkhand High Court

Deepnarayan Prasad vs The State Of Jharkhand & Ors on 3 April, 2025

Author: Ananda Sen

Bench: Ananda Sen

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P.(S) No.3764 of 2020
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Deepnarayan Prasad. ... ... Petitioner Versus The State of Jharkhand & Ors. ... ... Respondents

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                   CORAM        : SRI ANANDA SEN, J
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        For the Petitioner(s) :     Mr. Rishu Ranjan, Advocate
        For the Respondent(s):      Dr. Ashok Kr. Singh, Advocate
                                    Mr. Vishal Kumar Rai, AC to GA-IV
                                    Mr. Sharon Toppo, Advocate
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     04/ 03.04.2025

The order dated 22.02.2024 passed in L.P.A. Nos.47 of 2024 and 84 of 2024, has been brought to the notice of this Court.

2. These two Letters Patent Appeals arise out of judgment dated 09.01.2024 passed by the Single Bench in W.P.(S) No.393 of 2020 (Bhuwan Bhaskar Vs. Rajendra Institute of Medical Sciences & Ors.).

3. Learned counsel representing the petitioner submits that case of the petitioner is covered by the judgment dated 09.01.2024 passed in W.P.(S) No.393 of 2020.

4. Since the Letters Patent Appellate Court has stayed the operation of the final judgment dated 09.01.2024 passed in W.P.(S) No.393 of 2020, it would be appropriate to list this case after disposal of L.P.A. Nos.47 of 2024.

5. Dr. Ashok Kr. Singh, learned counsel representing the respondent-RIMS, Ranchi, does not oppose the aforesaid prayer.

6. Considering the submission of the parties and the fact that this case will be influenced by the order passed in L.P.A. Nos.47 of 2024 and 84 of 2024, let this case be listed after disposal of same. The parties are at liberty to mention this case after disposal of the Letters Patent Appeals.

7. In the meantime, pleadings should be completed.

(ANANDA SEN, J.)

Prashant.