The State Of Jharkhand Through Its ... vs Dr. Ram Nandan Sharma
2025 Latest Caselaw 4314 Jhar

Jharkhand High Court

The State Of Jharkhand Through Its ... vs Dr. Ram Nandan Sharma on 26 June, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                L.P.A. No. 417 of 2024
         1. The State of Jharkhand through its Principal Secretary, Department
         of Health, Medical Education and Family Welfare, Government of
         Jharkhand, Ranchi
         2. The Deputy Secretary, Department of Health, Medical Education and
         Family Welfare, Government of Jharkhand, Ranchi
         3. The Civil Surgeon, Palamau-cum-Chief Medical Officer, Daltonganj
                                           ...         ...    Appellants
                                          Versus
         Dr. Ram Nandan Sharma, son of Sri Sahdeo Sharma, resident of
         Shivpuri Colony, Gaya, presently residing at Ganpati Palace, Shukla
         Colony, Hinoo, Ranchi
                                           ...         ...    Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellants : Mr. Manish Kumar, Sr.S.C.-II For the Respondent : Mr. Dilip Kumar Prasad, Advocate

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Order No. 07 Dated: 26.06.2025 Admit.

2. Heard both sides.

3. There shall be interim stay of impugned judgment dated

23.01.2024 passed by the learned Single Judge in W.P.(S) No. 2219 of

2015.

4. List this case for hearing in due course.

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

(Rajesh Shankar, J.) Manish/Ritesh