Jharkhand High Court
Harivansh Ram vs Human Resource Development on 7 November, 2012
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 6012 of 2012
Harivansh Ram ... ... ... Petitioner
Versus
1. The State of Jharkhand
2. The Secretary, Ministry of Human Resources Development
Department, Ranchi
3. The Director, Primary, Secondary and Mass Education,
State of Jharkhand, Ranchi ... ... ... Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
For the Petitioner : M/s Arshad Hussain, Haider Ali, Advocates
For the State : Mr. Sumeer Pasad, S.C. I
02/07.11.2012Learned counsel for the parties submit that present petition is squarely covered by the judgment of this Court dated 30.08.2012 passed in W.P.(S) No. 3942 of 2012 (Asha Kumari Pathak Vs. The State of Jharkhand & Ors.).
Therefore, present petition is disposed of in terms of the judgment dated 30.08.2012 passed in W.P.(S) No. 3942 of 2012 (Asha Kumari Pathak Vs. The State of Jharkhand & Ors.).
(Alok Singh, J.) Manish