Jharkhand High Court
State Of Jharkhand & Ors vs Md.Shahid Hassan Khan on 8 October, 2012
Author: Prakash Tatia
Bench: Chief Justice, Jaya Roy
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 57 of 2012
With
I.A. Nos. 332 of 2012 & 414 of 2012
State of Jharkhand and others ...... Appellants
Vrs.
Md. S-hahid Hassan Khan ...... Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE JAYA ROY
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For the Appellant: M/s J.C. to G.P.V
For the Respondent: ---------------
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Dated 08th October, 2012.
Heard learned counsel for the appellants on the application for
condonation of delay being I.A. No. 332 of 2012.
In view of the reasons stated in the application for condonation of delay,
the delay in filing the appeal is condoned.
I.A. No.332 of 2012 is allowed.
Heard learned counsel for the appellants on merit.
After going through the reasons given in the impugned order dated
24.11.2011, where the employee claimed that he is working since 1st July, 1980 with the respondents-appellants and other persons have already been regularized in the service, learned Single Judge has directed the respondents- appellants to regularize the service of the petitioner-employee, we are not inclined to entertain this L.P.A. This L.P.A. has no merit which is, accordingly, dismissed.
Consequently, the petition for interim relief of stay of impugned order being I.A. No. 414 of 2012 is also dismissed.
(Prakash Tatia,C.J.) (Jaya Roy, J.) Sudhir