Jharkhand High Court
Bablu Murmu vs State Of Jharkhand & Ors on 29 March, 2016
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (S) No. 7142 of 2011
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Bablu Murmu son of late Nandlal Murmu, resident of
village Kanipatar, PO Mohni, PS Poriyahat,
District Godda, Jharkhand ... ... Petitioner
Versus
The State of Jharkhand & others ... ... Respondents
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Birendra Burman, Advocate
For the Respondents : J.C. to G.A.
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4/29.03.2016I. A. No. 517 of 2016:
This interlocutory application has been preferred by the petitioner for fixing an early date of hearing of W.P.(S) No. 7142 of 2011. The case relates to compassionate appointment and all the pleadings as it seems is already completed.
In such circumstances, this application for fixing an early date for hearing is allowed.
W. P. (S) No. 7142 of 2011:
Let this case be listed under the heading 'For Admission' on 03.05.2016.
(Rongon Mukhopadhyay, J) R. Shekhar Cp 2