Jharkhand High Court
Moti Shankar Mahato vs The State Of Jharkkhand And Others on 2 July, 2021
Author: Ratnaker Bhengra
Bench: Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1032 of 2014
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Moti Shankar Mahato ..... Petitioner Vs. The State of Jharkkhand and others ..... Respondents With W.P.(S) No. 2223 of 2014 Kalendra Kumar ..... Petitioner Vs. The State of Jharkhand and others ..... Respondents
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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA Through- Video Conferencing
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For the Petitioner(s) : Mr. Ankur Anand,Advocate [In both cases] For the Respondent(s) : Mr. Rohan Kashyap, AC to GA-II [In WP(S) No. 1032 of 2014] Mr. Shashank Singh, AC to GP-III [In WP(S) No. 2223 of 2014]
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23/Dated: 02/07/2021 When the writ petitions are called out, Mr. Ankur Anand, the learned counsel appears and argued on behalf of Mr. Mahesh Tewari, the learned arguing counsel.
Mr. Rohan Kashyap, the learned counsel has appeared on behalf of Mr. Parth S.A. Swaroop Pati, GA-II in WP(S) No. 1032 of 2014 and Mr. Shashank Saurav, the learned counsel has appeared on behalf of Mr. Om Prakash Tiwary, GP-III for the State in WP (S) No. 2223 of 2014.
It appears that vide orders dated 31.01.2020, 05.03.2021 and 19.03.2021 learned counsel for the State was directed to comply with the order dated 29.11.2019 but the same has not been complied with till date which shows lethargic approach of the learned counsel for the State.
Affidavit is directed to be filed by the next date of hearing, failing which, the Secretary of the concerned department will be directed to appear personally on the subsequent date.
On the request of learned counsel for the State, post these matters on 30.07.2021.
( Ratnaker Bhengra, J.) Nibha