Jharkhand High Court
Ram Nath Ram And Ors vs The State Of Jharkhand And Ors on 13 July, 2017
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 749 of 2016
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Ram Nath Ram & Ors. --- --- Petitioners
Versus
The State of Jharkhand & Ors. --- --- Opp. Parties
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CORAM:The Hon'ble Mr. Justice Aparesh Kumar Singh
For the Petitioners : Mr. Amit Kr. Tiwari
For the Opp. Parties : Mr. J.F. Toppo
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04/13.07.2017: Counsel for the petitioners has pointed out from the order dated 27 th December 2016 passed by the opposite party no.5- District Superintendent of Education, Latehar that it is in teeth of the judgment passed in the writ petition and the ratio laid down in the case of Arun Sinha Vs. State of Jharkhand & Ors. [W.P.(S) No.638/2006] upheld up to the Apex Court.
Counsel for the opposite parties prays for and is allowed one week time to file a fresh show-cause showing compliance of the order in letter and spirit.
Matter is accordingly passed over for the day to appear in the next week on the same day under the same heading. It is made clear that if the compliance is not shown within this period, the opposite party no.5 shall have to appear in person.
(Aparesh Kumar Singh, J.) Shamim/