Abhishek Kishore vs The State Of Jharkhand And Others
2025 Latest Caselaw 2081 Jhar

Jharkhand High Court

Abhishek Kishore vs The State Of Jharkhand And Others on 28 January, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                L.P.A. No. 414 of 2023
                        Abhishek Kishore ...    ...     ... ...   ...   ...  Appellant
                                                Versus
                        The State of Jharkhand and others ...       ...     ...  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. Manoj Tandon, Advocate Mr. Siddharth Ranjan, Advocate Mrs. Neha Bhardwaj, Advocate Ms. Ankita, Advocate Ms. Shivani Bhardwaj, Advocate For the Respondents: Mr. Gaurav Raj, A.C. to A.A.G.-II

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08/Dated: 28.01.2025

Heard both sides.

Prima facie, the order dated 12.06.2023 passed by the Principal

Secretary, Home Department, Government of Jharkhand, rejecting the

petitioner's claim for compassionate appointment, runs contrary to the

judgment of this Court rendered on 27.03.2023 in W.P. (S) No. 1644

of 2022.

Therefore, the Principal Secretary, Home Department,

Government of Jharkhand, shall show-cause why proceedings for

contempt of court shall not be initiated for ignoring the judgment

referred to above.

List on 19.02.2025.

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

(Deepak Roshan, J.) Manoj/ Pramanik /Cp.1