Md. Nazir Ansari vs District Superintendent Of Education
2025 Latest Caselaw 2502 Jhar

Jharkhand High Court

Md. Nazir Ansari vs District Superintendent Of Education on 10 February, 2025

Author: Rajesh Kumar

Bench: Rajesh Kumar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  A.C. (S.B.) No.01 of 2017
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Md. Nazir Ansari .... .... Appellant(s) Versus District Superintendent of Education, Pakur & Ors.

                                                     ....     ....     Respondent(s)
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant(s) : Mr. Bhanu Kumar, Adv. For the Respondent(s) : Mr. Praveen Akhauri, S.C. Mines-I Mr. Diva Kant Roy, A.C. to S.C. Mines-I Mr. Sharabhil Ahmad, Adv.

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16/Dated: 10 February, 2025 th

1. The present interlocutory application has been filed on behalf of the appellant for stay of the operation of the impugned order/judgment dated 27.05.2016 passed in Case No.46 of 2014(JET) by the learned Chairman, Jharkhand Education Tribunal at Ranchi.

2. Learned counsel for the appellant seeks permission to withdraw the present interlocutory application.

3. Permission is accorded.

4. Accordingly, the present interlocutory application is hereby dismissed as withdrawn.

1. As a last chance, three weeks' time is granted to the learned counsel for the respondents for filing specific counter affidavit.

2. As prayed for, put up this case after three weeks.

(Rajesh Kumar, J.) Amar/-

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