Jharkhand High Court
Prabhakar Mishra vs The State Of Jharkhand & Others on 26 September, 2024
Author: S. N. Pathak
Bench: S. N. Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S). No. 2727 of 2022
Prabhakar Mishra ... ... Petitioner
Versus
The State of Jharkhand & Others. ... ... Respondents
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CORAM :HON'BLE DR. JUSTICE S. N. PATHAK
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For the Petitioner : Mr. Saurav Arun, Advocate For the Respondents : Mr. Indranil Bhaduri, Advocate : Mr. Divyam, AC to SC-IV : Mr. Vijay Shankar Jha, Advocate
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08/26th September 2024 Learned counsel for the petitioner submits that though a direction has been given to file counter affidavit, the same has not been filed.
2. Learned counsel for the petitioner submits that the case is squarely covered by the judgment of this Court rendered in the case of Dharo Oraon & Others VS. State of Jharkhand & Others. The said judgment is subjudized before the Hon'ble Division Bench.
3. List this case after the outcome to LPA No. 437 of 2024.
4. In the meantime, if the petitioner is still working, he should be allowed to continue till the outcome of LPA No. 437 of 2024.
(Dr. S. N. Pathak, J.) Aditi 1