Jharkhand High Court
Chunni Prasad Sinha Alias Chunni Lal vs Personnel And Adminis Reform on 9 November, 2012
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 6560 of 2012
Chunni Prasad Sinha @ Chunni Lal ... ... ... Petitioner
Versus
1. The State of Jharkhand through the Secretary, Personnel
Administrative Reforms & Rajbhasha Department, Ranchi
2. The Commissioner, Palamu Division, Palamu
3. The Deputy Commissioner, Palamu
4. The Deputy Collector (Est.), Palamu ... ... ... Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
For the Petitioner : Mr. Prem Pujari Roy, Advocate
For the State : Mr. Baleshwar Yadav, J.C. to S.C. I
02/09.11.2012Learned counsel appearing for the parties submit that present case is squarely covered by the judgment of this Court passed in W.P.(S) No. 3783 of 2009 (Upendra Kumar Thakur & Ors. Vs. The State of Jharkhand & Ors.), decided on 30.07.2012.
Learned counsel for the parties further submit that present petition be disposed of in terms of the judgment of this Court passed in W.P.(S) No. 3783 of 2009 (Upendra Kumar Thakur & Ors. Vs. The State of Jharkhand & Ors.).
Accordingly, present petition is disposed of in terms of the judgment dated 30.07.2012 passed by this Court in W.P.(S) No. 3783 of 2009(supra).
(Alok Singh, J.) Manish