Upendra Ram Paswan Aged About 40 Years vs Rajendra Institute Of Medical Sciences ... on 5 November, 2020

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Jharkhand High Court

Upendra Ram Paswan Aged About 40 Years vs Rajendra Institute Of Medical Sciences ... on 5 November, 2020

Bench: Sanjay Kumar Dwivedi

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  W.P. (S) No.991 of 2020

        Upendra Ram Paswan aged about 40 years, son of Ramchandra Ram, resident of
        Lesliganj, Palamau, P.O. & P.S. Lesliganj, District Palamau at present residing at C/o
        Sri Ugam Ram, Qr. No.B-21, Airport Colony, Hinoo, P.O. & P.S. Doranda, District
        Ranchi ....       .... ....       Petitioner
                                             Versus
        1. Rajendra Institute of Medical Sciences through its Director, having its office at
            Bariatu, P.O. RIMS, P.S. Bariatu, District Ranchi
        2. Director, Rajendra Institute of Medical Sciences, having its office at Bariatu, P.O.
            RIMS, P.S. Bariatu, District Ranchi
        3. Mantu Sukshena, son of Ram Lakhan Ram, resident of Village Mokhapi, P.O.
            Jainagara, P.S. Kandi, District Garhwa
                                                ....   .... ....   Respondents
                                               With
                                W.P. (S) No.393 of 2020
        Bhuwan Bhaskar aged about 35 years, son of Laxmi Narayan, resident of Village-
        Rusu, P.O. & P.S. Kersai, District Simdega....        .... ....    Petitioner
                                             Versus
        1. Rajendra Institute of Medical Sciences through its Director, having its office at
            Bariatu, P.O. RIMS, P.S. Bariatu, District Ranchi
        2. Director, Rajendra Institute of Medical Sciences, having its office at Bariatu, P.O.
            RIMS, P.S. Bariatu, District Ranchi
        3. Shashi Ranjan Kumar, son of Bikram Singh, resident of Hill View Road No.7,
            Bariatu, P.O. RIMS, P.S. Bariatu, District Ranchi
                                                ....   .... ....   Respondents

        CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

        For the Petitioners           :
                                    Mr. Sameer Saurabh, Advocate
        For the Respondents-RIMS      :
                                    Dr. Ashok Kumar Singh, Advocate
                                      :
                                   Mr. Gautam Singh, Advocate
                                      :
                                   Mr. Zaid Ahmed, Advocate
                                   ------

05/05.11.2020 Heard Mr. Sameer Saurabh, learned counsel for the petitioners and Dr. Ashok Kumar Singh, learned counsel for respondents-RIMS.

These writ petitions have been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

Let W.P.(S) No.991 of 2020 be segregated from W.P.(S) No.393 of 2020.

W.P. (S) No.991 of 2020

Dr. Ashok Kumar Singh, learned counsel for respondent-RIMS submits that during the pendency of this writ petition, the petitioner- Upendra Ram Paswan has been appointed and the prayer in the writ petition is for appointment in respondent-RIMS.

In view of submission of Dr. Ashok Kumar Singh, learned counsel for respondent-RIMS, the writ petition has become infructuous.

The writ petition is dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.) Anit

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