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Jharkhand High Court

Sunil Kumar Yadav And Others vs The State Of Jharkhand And Others on 30 November, 2022

Author: Ravi Ranjan

Bench: Chief Justice

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            W.P. (S) No. 315 of 2016
Sunil Kumar Yadav and others         ...   ...   ...    Petitioners
                         Versus
The State of Jharkhand and others    ...     ...     ...    Respondents
                         With
W.P.(S) No.186/2016, W.P.(S) No.377/2016, W.P.(S) No.391/2016, W.P.(S)
No.455/2016, W.P.(S) No.482/2016, W.P.(S) No. 483/2016, W.P.(S) No.
484/2016, W.P.(S) No.704/2016, W.P.(S) No.976/2016,            W.P.(S)
No.5272/2016, W.P.(S) No.108/2017, W.P.(S) No.226/2017, W.P.(S)
No.712/2017, W.P.(S) No.735/2017, W.P.(S)No.960/2017,          W.P.(S)
No.1225/2017,    W.P.(S)    No.1257/2017,        W.P.(S)No.1269/2017,
W.P.(S)No.1517/2017, W.P.(S) No. 2279/2017, W.P.(S)No.2280/2017,
W.P.(S) No.2602/2017, W.P.(S) No.4278/2017, W.P.(S)No.4454/2017,
W.P(S)No.54/2018, W.P(S)No.84/2018, W.P.(S) No.490/2018, W.P(S)
No.530/2018, W.P.(S) No. 737/2018, W.P.(S) No.904/2018, W.P(S)
No.913/2018, W.P.(S) No. 2191/2018, W.P.(S) No.3405/2018, W.P(S)
No.4126/2018, W.P (S) No. 4812/2018, W.P(S) No. 5091/2018, W.P(S) No.
5830/2018, W.P(S) No. 6050/2018, W.P.(S) No. 6336/2018, W.P.(S)
No.494/2019, W.P(S)No.1300/2019, W.P(S)No.1467/2019,         W.P (S)
No.1562/2019, W.P(S) No.1870/2019, W.P(S) No. 2298/2019, W.P(S) No.
2581/2019, W.P(S) No.2739/2019, W.P(S) No. 2774/2019, W.P(S) No.
2775/2019, W.P(S)No.2776/2019, W.P(S) No. 2778/2019, W.P(S) No.
2803/2019, W.P(S)No.2808/2019, W.P(S) No. 2813/2019, W.P(S) No.
2833/2019, W.P(S)No.2875/2019, W.P(S) No. 2890/2019, W.P(S) No.
2897/2019, W.P.(S) No.3120/2019, W.P(S) No.3162/2019, W.P(S)
No.3175/2019, W.P(S)No.3176/2019, W.P(S) No. 3202/2019, W.P(S) No.
3240/2019, W.P(S) No. 3304/2019, W.P(S) No.3305/2019, W.P(S) No.
3328/2019, W.P.(S) No.3450/2019, W.P(S) No.3507/2019, W.P.(S)
No.3509/2019, W.P(S) No.3566/2019, W.P(S) No.3620/2019, W.P.(S)
No.3796/2019, W.P.(S)No.3838/2019, W.P.(S)No.3840/2019, W.P.(S)No.
3846/2019,      W.P.(S)       No.3855/2019,       W.P(S)No.3958/2019,
W.P(S)No.3959/2019, W.P(S) No.3964/2019, W.P(S) No. 4019/2019,
W.P(S) No.4032/2019, W.P(S) No. 4068/2019, W.P(S) No. 4106/2019,
W.P(S)No.4107/2019, W.P(S)No.4112/2019, W.P(S) No.4151/2019, W.P(S)
No.4170/2019, W.P(S) No.4175/2019, W.P(S)No.4205/2019,W.P(S)
No.4253/2019, W.P(S) No.4254/2019, W.P(S) No.4324/2019,W.P(S) No.
4353/2019, W.P(S) No. 4452/2019, W.P(S) No.4512/2019,W.P(S) No.
4531/2019, W.P(S) No. 4566/2019, W.P(S)No.4587/2019, W.P(S) No.
4866/2019, W.P(S) No. 4901/2019, W.P(S) No. 5008/2019, W.P(S)
No.5150/2019,W.P(S) No. 5670/2019, W.P(S) No. 6039/2019, W.P(S)
No.6271/2019, W.P(S) No. 6456/2019, W.P(S) No. 6457/2019, W.P(S)
No.1644/2020, W.P(S) No. 4164/2020 and W.P (S) No. 1923/2021
                  ---------

CORAM:        HON'BLE THE CHIEF JUSTICE
     HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
                  ---------
                                         -2-
For the Petitioners:     M/s. Anil Kumar Sinha (Sr. Advocate), Ritu Kumar,

Indrajeet Sinha, Sumeet Gadodia, Mukesh Kumar Sinha, Debarsi Mandal, Ritesh Gupta, Aditya Kumar, Rishabh Kaushal, Jalisur Rahman, Ankit Sinha, Gaurav, Sunil Kumar Mahto, Rajiv Kumar Karan, Mukesh Bihari Lal, Rajiv Kumar Karan, Rajesh Bhushan, Vijay Shankar Jha, Ranjit Kumar, Amritansh Vats, Binod Kumar Jha, Lakhan Chandra Roy, Advocates For the UOI: M/s Anil Kumar, (Addl. SGI), Prashant Pallav, (DSGI), Pratyush Kumar (C.G.C.), Binod Singh, (C.G.C), Leena Mukherjee (C.G.C.), Nitu Sinha (C.G.C.), Sunil Kumar (Sr.P. Counsel), Bharat Bhushan Prasad (CGC), Devanand Kumar (C.G.C.), Laxman Kumar (C.G.C.), Prabhat Kumar Sinha (CGC), Shiv Kr. Sharma (C.G.C) For the State: M/s Sachin Kumar, AAG-II, Ashutosh Anand (AAG-III), Rishi Bharati, Surabhi (A.Cs. to A.A.G.-II), Shishir Suman (A.C. to A.A.G-IV), Amit Kumar [S.C.(Mines)-II)], Shubham Mishra [A.C. to S.C.(Mines)-II], Indranil Bhaduri (S.C.-IV), Suman Marandi, A.C to S.C-IV, Ashok Kumar (AAG-IV), Piyushita Meha Tudu (A.C. to AAG-IV), Vijayant Verma, (A.C. to A.A.G.-IV), Pradeep Kumar (A.C. to AAG-IV), Manish Mishra (G.P.-V), Raunak Sahay (A.C. to G.P.-V), Abhishek Raj (A.C. to G.P.-VI), Sreenu Garapati (SC-III), Rishi Raj Verma (A.C. to S.C.-III), O.P. Tiwari (G.P.-III), Shashank Saurav (A.C. to G.P.-III), Manav Poddar (A.C. to A.A.G.-I), Mohammad Asghar (A.C. to Sr. S.C.-II), Rajesh Kumar Jha (A.C. to Sr. S.C.-II), Rakesh Kumar Shahi [A.C. to S.C.(L&C)-I)], Kishore Kumar Singh (S.C.- V), Vishnu Prabhakar, Rishi Chandan, (A.Cs. to S.C.-V), Md Shahabuddin (S.C.-VII), Purnendu Sharan, Zaid Imam, Suraj Prakash, (A.Cs. to S.C.-VII), Munna Lal Yadav [SC(L&C)-III)], Deepak Kumar [(A.C. to S.C.(L&C)- III)], Ravi Kerketta (SC-VI), Ruby Yadav, Deepika Jojowar, Piyush Anand, A.Cs to S.C-VI, Ashok Kumar Yadav (Sr. S.C.-I), Anish Kumar Mishra, Rituraj, A.Cs to Sr. S.C.-I, Suresh Kumar [(S.C.(L&C)-II], Rajesh Kumar Singh [A.C. to S.C.(L&C)-II], Mithilesh Singh (G.A.-IV), Anoop Kumar Agrawal, (A.C. to G.A.-IV), Krishna Prajapati, (A.C. to S.C.-V), Rakesh Ranjan (A.C. to G.A.-I), Vandana Singh (Sr. S.C.-III), Neha Pandey, Ashwini Bhushan (A.Cs. to Sr. S.C.-III), Jayant Franklin Toppo, G.A-V, Moushmi Chatterjee, A.C to G.A-V, Priyadarshi, G.P-VI, Uttam Kumar, A.C to G.P-VI, Rakesh Kumar Roy, A.C. to G.A-III, Ashok Kumar, A.A.G-IV, Anil Kumar Singh, A.C to G.P-I, Praveen Akhouri, S.C (Mines) I, Om Prakash Tiwari, G.P- III, Varun Prabhakar, A.C to G.P-III, Manish Kumar, Sr. S.C-II, Sunita Kumari, A.C to Sr. S.C-II, Rahul Saboo, G.P-II, Kunal Chandra Suman (A.C. to G.P.-II), Devesh Krishna, S.C (Mines) III, Rukmini Kumari, A.C to S.C (Mines) III, Sudhanshu Kumar Singh, A.C to S.C-III For the JEPC: M/s. Krishna Murari and Rajvardhan, Advocates

-------

Oral Order 30/Dated: 30.11.2022 I.A. No.10845 of 2022 in W.P.(S) No.315 of 2016 After some argument learned counsel for the intervener-

petitioner wants to withdraw this interlocutory application.

Accordingly, I.A. No.10845 of 2022 is dismissed as withdrawn.

W.P. (S) No. 315 of 2016 -3-

With W.P.(S) No.186/2016, W.P.(S) No.377/2016, W.P.(S) No.391/2016, W.P.(S) No.455/2016, W.P.(S) No.482/2016, W.P.(S) No. 483/2016, W.P.(S) No. 484/2016, W.P.(S) No.704/2016, W.P.(S) No.976/2016, W.P.(S) No.5272/2016, W.P.(S) No.108/2017, W.P.(S) No.226/2017, W.P.(S) No.712/2017, W.P.(S) No.735/2017, W.P.(S)No.960/2017, W.P.(S) No.1225/2017, W.P.(S) No.1257/2017, W.P.(S)No.1269/2017, W.P.(S)No.1517/2017, W.P.(S) No. 2279/2017, W.P.(S)No.2280/2017, W.P.(S) No.2602/2017, W.P.(S) No.4278/2017, W.P.(S)No.4454/2017, W.P(S)No.54/2018, W.P(S)No.84/2018, W.P.(S) No.490/2018, W.P(S) No.530/2018, W.P.(S) No. 737/2018, W.P.(S) No.904/2018, W.P(S) No.913/2018, W.P.(S) No. 2191/2018, W.P.(S) No.3405/2018, W.P(S) No.4126/2018, W.P (S) No. 4812/2018, W.P(S) No. 5091/2018, W.P(S) No. 5830/2018, W.P(S) No. 6050/2018, W.P.(S) No. 6336/2018, W.P.(S) No.494/2019, W.P(S)No.1300/2019, W.P(S)No.1467/2019, W.P (S) No.1562/2019, W.P(S) No.1870/2019, W.P(S) No. 2298/2019, W.P(S) No. 2581/2019, W.P(S) No.2739/2019, W.P(S) No. 2774/2019, W.P(S) No. 2775/2019, W.P(S)No.2776/2019, W.P(S) No. 2778/2019, W.P(S) No. 2803/2019, W.P(S)No.2808/2019, W.P(S) No. 2813/2019, W.P(S) No. 2833/2019, W.P(S)No.2875/2019, W.P(S) No. 2890/2019, W.P(S) No. 2897/2019, W.P.(S) No.3120/2019, W.P(S) No.3162/2019, W.P(S) No.3175/2019, W.P(S)No.3176/2019, W.P(S) No. 3202/2019, W.P(S) No. 3240/2019, W.P(S) No. 3304/2019, W.P(S) No.3305/2019, W.P(S) No. 3328/2019, W.P.(S) No.3450/2019, W.P(S) No.3507/2019, W.P.(S) No.3509/2019, W.P(S) No.3566/2019, W.P(S) No.3620/2019, W.P.(S) No.3796/2019, W.P.(S)No.3838/2019, W.P.(S)No.3840/2019, W.P.(S)No. 3846/2019, W.P.(S) No.3855/2019, W.P(S)No.3958/2019, W.P(S)No.3959/2019, W.P(S) No.3964/2019, W.P(S) No. 4019/2019, W.P(S) No.4032/2019, W.P(S) No. 4068/2019, W.P(S) No. 4106/2019, W.P(S)No.4107/2019, W.P(S)No.4112/2019, W.P(S) No.4151/2019, W.P(S) No.4170/2019, W.P(S) No.4175/2019, W.P(S)No.4205/2019,W.P(S) No.4253/2019, W.P(S) No.4254/2019, W.P(S) No.4324/2019,W.P(S) No. 4353/2019, W.P(S) No. 4452/2019, W.P(S) No.4512/2019,W.P(S) No. 4531/2019, W.P(S) No. 4566/2019, W.P(S)No.4587/2019, W.P(S) No. 4866/2019, W.P(S) No. 4901/2019, W.P(S) No. 5008/2019, W.P(S) No.5150/2019, W.P(S) No. 5670/2019, W.P(S) No. 6039/2019, W.P(S) No.6271/2019, W.P(S) No. 6456/2019, W.P(S) No. 6457/2019, W.P(S) No.1644/2020, W.P(S) No. 4164/2020 and W.P (S) No. 1923/2021 Hearing concluded.

Judgment is reserved.

(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) APK/Saket