Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Rohit Keshav And Anr vs The State Of Jharkhand Represented Thr ... on 12 April, 2016

Author: Virender Singh

Bench: Virender Singh

                                   1


    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               L.P.A. No. 177 of 2016
                           ­­­­­

1.

  Rohit   Keshav,   son   of   Shri   Binod   Kumar   Singh,   resident   of  Sector­4D, Bokaro

2. Abhishek Bhardwaj, son of Shri Shyam Kishore Kumar, resident  of BIT Sindri, District­Dhanbad ...  ... Appellants VERSUS

1.The State of Jharkhand represented through Principal Secretary,  Department of Health, Medical Education & Family Welfare, Govt.  of Jharkhand Project Bhawan, Dhurwa, Ranchi

2.   The   Principal   Secretary,   Department   of   Health,   Medical  Education & Family Welfare, Govt. of Jharkhand Project Bhawan,  Dhurwa, Ranchi

3.   The   Director   in   Chief,   Govt.   of   Jharkhand,   Health   Services,  Project Bhawan, Dhurwa, Ranchi

4. The  Director,   Medical Education, Govt. of Jharkhand, Project  Bhawan, Dhurwa, Ranchi

5. The Controller of Examination, Jharkhand Combined Medical  Entrance Competitive Examination Board, Science & Technology  Campus, Sirkha Toli, Namkum, Tupudana, Ranchi

6. The Medical Council of India through its Chairman, Sector­8,  Dwarika, New Delhi

7. Sachin Kumar, son of Sri Kapil Deo, at Borio Bazar, Sahebganj

8.   Vivek   Kumar,   son   of   Shri   B.N.   Mishra,   Rajputtan   Mohalla,  PO&PS­Dehri On Sone, District­Rohtas (Bihar)

9. Shailesh Kumar, son of Shri Siya Ram Singh, resident of Sector  6A, Bokaro ... ... Respondents ­­­­­ For the Appellants    : Mr. Rajiv Ranjan, Sr. Advocate For the State      : Mr. Rajesh Kumar, G.P. V          Ms. Renuka Trivedi, J.C. to G.P. V  For the JCMECE Board : Mr. A. K. Mehta, Advocate ­­­­­ CORAM: HON'BLE MR. JUSTICE VIRENDER SINGH, CHIEF JUSTICE      HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR   ­­­­­ th  02/Dated: 12    April, 2016     Per Virender Singh, C.J.

Mr.   Rajiv   Ranjan,   the   learned   Senior   counsel   for   the  appellants states that since the grievance of the appellants stands  2 redressed after Resolution dated 11.04.2016 of the State whereby,  the remote and difficult areas have been defined, was issued, the  instant appeal has been rendered infructuous and may be disposed  of accordingly. 

Disposed of as such.    

(Virender Singh, C.J.)       (Shree Chandrashekhar, J.) R.K./Tanuj