Jharkhand High Court
Shiv Shankar Sharma vs The Jharkhand Vidhan Sabha And Others on 10 June, 2022
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No. 1811 of 2022
Shiv Shankar Sharma ... ... ... ... ... Petitioner
Versus
The Jharkhand Vidhan Sabha and others ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner: Mr. Rajeev Kumar, Advocate For the Respondents: Mr. Prashant Pallav, A.S.G.I. Mr. Anil Kumar, Advocate
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Oral Order 03/Dated: 10.06.2022 Mr. Anil Kumar, learned counsel for respondent Nos.1, 2 & 5(4), appears and submits that he has to file counter affidavit.
Let him do so within four weeks.
Besides para-wise reply, the counter affidavit must explain what action has been taken with respect to the report of One Man Commission, appointee-wise details and action taken against them as well as the action taken against the concerned persons who are involved in giving such type of illegal appointments.
As prayed, put up this case on 15.07.2022. In the meantime, the defects pointed out by the Office must be removed by the petitioner.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) Manoj/VK