Jharkhand High Court
Sundara Devi vs The State Of Jharkhand And Ors on 5 November, 2014
Author: Virender Singh
Bench: Virender Singh, D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 71 of 2014
Sundara Devi ....... Appellant
-Versus-
The State of Jharkhand and ors. ...... Respondents
CORAM : HON'BLE MR.JUSTICE VIRENDER SINGH, CHIEF JUSTICE
HON'BLE MR.JUSTICE D.N. PATEL
...
For the Appellant : Mr.H.K.Mahto,Adv.
For the Respondents: JC to AAG
Order no.5 Dated 5th November, 2014
Per Virender Singh, C.J.
1. After arguing for some time, Mr.Mahto states that he would feel satisfied if a direction is given to the respondent no.2 to complete the selection process in terms of the observations made by the learned writ Court in the impugned judgment itself.
2. The statement of Mr.H.K.Mahto is taken on record.
3. The appeal on hand, thus stands dismissed, directing respondent no.2 to complete the selection process within one month only from the date, copy of this order is made available to him, which shall primarily be the responsibility of the appellant-writ petitioner. Learned JC to AAG also volunteers to convey the order to the concerned quarter without any delay.
( Virender Singh, C.J. ) ( D.N. Patel, J.) G.Jha/