Jharkhand High Court
Krishnanand Mishra vs The State Of Jharkhand And Ors on 28 November, 2016
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.C. (SB) Case No. 1 of 2015
Krishnanand Mishra S/o Late Yashoda Nandan Mishra ...... Petitioner
Versus
1.The State of Jharkhand
2. Secretary of Managing Committee of High School, Khunti toli, P.O. Khunti toli, P.S. & Dist.Simdega
3. Headmaster of High School Khuntitoli, P.O. Khunti toli P.S. and Dist. Simdega ...... Respondents CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA For the Petitioner : Mr. Pawas Chandra Deshvarty, Advocate For the Respondents : Mr. Amit Kumar, J.C. to G.P.II Mr. Manoj Prasad, Advocate 09/ 28.11.2016 This appeal is directed against the order dated 24.03.2011 passed in Case No.37 of 2007 (JET), by the Jharkhand Education Tribunal, Ranchi.
Heard the counsel for the appellant as well as the respondents. The impugned order reads as under: "Petitioner himself is present and filed his attendance. This case was heard by this court thereafter he went to the Hon'ble Jharkhand High Court where his appeal was dismissed then he went to the Hon'ble Supreme Court where this case is pending. In the circumstance, this case cannot be open here. He should file result of the case and thereafter, the case opening or not opening will be considered.
With this observation this case is disposed of."
It is abundantly clear that by the impugned order there has been no adjudication on merit of the case rather the Tribunal has kept the matter open directing the appellant to file the status report of the case pending before the Supreme Court. The order has not attained finality and hence this appeal is not maintainable and is hereby dismissed.
(Amitav K. Gupta, J.) NKC