Jay Prakash Choudhary vs The State Of Jharkhand & Anr. ... Opp. ...
2025 Latest Caselaw 606 Jhar

Jharkhand High Court

Jay Prakash Choudhary vs The State Of Jharkhand & Anr. ... Opp. ... on 7 July, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cont. Case (C) No. 237 of 2025
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Jay Prakash Choudhary ...... Petitioner Versus The State of Jharkhand & Anr. ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. A. K. Sahani, Advocate For the State : Mr. J. F. Toppo, GA-V ......

05/07.07.2025 Heard learned counsel for the petitioner Mr. A. K. Sahani and learned counsel for the State Mr. J. F. Toppo, GA-V.

3. Mr. Badal Raj, District Superintendent of Education, Ranchi is physically present before this Court.

4. Learned counsel for the petitioner has submitted that one I.A. No.4529 of 2025 has been filed on behalf of the O.P. No.2 stating therein at para-4 that O.P. No.2 is withdrawing earlier show-cause filed vide Oath No.1270 dated 20.01.2025 and ready to comply the order passed by this Court in W.P.(S) No.2205 of 2017.

5. Learned counsel for the State prays for eight weeks' time to comply with the judgment dated 13.02.2024 passed by this Court in W.P.(S) No.2205 of 2017.

6. Put up this case on 10.09.2025.

7. Physical appearance of D.S.E., Ranchi is hereby dispensed with for the present.

(Sanjay Prasad, J.) Rohit/