Mangi Lal Gilua vs State Of Jharkhand
2025 Latest Caselaw 3682 Jhar

Jharkhand High Court

Mangi Lal Gilua vs State Of Jharkhand on 20 August, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                           2025:JHHC:24559

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P.(S) No. 4236 of 2025
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          Mangi Lal Gilua, son of Dobro Gilua, resident of Near Sarna Marshal Club,
          villager and P.O and P.S Kitadih, District- East Singhbhum, Jharkhand.
                                                                      .... Petitioner(s)
                                                   Versus
              1. State of Jharkhand
              2. The Chief Secretary, Government of Jharkhand, at Project Building, P.O
                  and P.S Dhurwa, Ranchi.
              3. The Principal Secretary, Drinking Water and Sanitation Department, Govt
                  of Jharkhand, Nepal House, Doranda, Ranchi.
              4. The Joint Secretary, Drinking Water and Sanitation Department, Govt of
                  Jharkhand, Nepal House, Doranda, Ranchi.
              5. The Deputy Secretary, Drinking Water and Sanitation Department, Govt of
                  Jharkhand, Nepal House, Doranda, Ranchi.
              6. The Under Secretary, Drinking Water and Sanitation Department, Govt of
                  Jharkhand, Nepal House, Doranda, Ranchi.
              7. The Executive Engineer, Drinking Water and Sanitation Department
                  Division, Saraikela.
              8. The Executive Engineer, Drinking Water and Sanitation Department
                  Division, Jamshedpur, East Singhbhum.
              9. The Executive Engineer, Drinking Water and Sanitation Department
                  Division, Chaibasa, West Singhbhum.
              10. The Deputy Commissioner, Chaibasa, West Singhbhum. . Respondent(s).
                                                   ------
                         CORAM        :     SRI ANANDA SEN, J.

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For the petitioner(s): Mr. Abhijeet Kr. Singh, Advocate.

          For the State               Mr. Gaurav Raj, AC to AAG-II
                                            ------
04/20.08.2025:           Learned counsel for the petitioner, at this stage, is not pressing

the prayer No. 1 of this petition. He submits that suffice it would be if the prayer with regard to disposal of the appeal, preferred by the petitioner, is considered and a direction is given to dispose of the said appeal, considering the judgment of the Hon'ble Supreme Court as well as of this Court on the point and on the fact of this case within stipulated time.

Learned counsel for the State has got no objection if such order is passed.

Considering the submission of the parties and the fact that the departmental appeal of the petitioner is pending before the Departmental Authority, I direct the respondent authorities to dispose of the appeal within a period of six weeks from the date of receipt of a copy of this order after considering the judgment passed by the Hon'ble Supreme Court as well as this Court on the point and the fact of this case.

With the aforesaid observation and direction, this writ petition stands disposed of.

Anu/-Cp2. (ANANDA SEN, J. )