Radha Kant Jha vs State Of Jharkhand Through Chief ... on 10 February, 2015

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Jharkhand High Court

Radha Kant Jha vs State Of Jharkhand Through Chief ... on 10 February, 2015

Bench: Virender Singh

                                                1

                            IN THE HIGH COURT OF JHARKHAND AT RANCHI              
                                    W.P (PIL)  No. 7899    OF   2013
                                                  With
                                         I.A NO. 6393 OF 2014
                                                     
Radha Kant Jha son of late Jai Govind Jha resident of Kalinagar Namkum 
PO & PS Namkum District Ranchi                         ...    Petitioner

                                                     Versus
1.

The State of Jharkhand through Chief Secretary, Project Building, HEC PS Jagarnathpur, PO HEC Distt. Ranchi

2. Jharkhand State Electricity Board through its Chairman Engineering Building HEC PS Jagarnathpur PO HEC Distt. Ranchi

3.Principal Secretary, Department of Finance, Govt. of Jharkhand, Project Building, HEC PS Jagarnathpur, PO HEC Distt. Ranchi

4.Principal Secretary, Department of Energy, Govt. of Jharkhand, Nepal House, PO & PS Doranda, Ranchi

5. Inspector General (Vigilance & Security), JSEB, Ranchi,Engineering Building HEC PS Jagarnathpur PO HEC Distt. Ranchi

6.Member (Distribution), JSEB, Ranchi,Engineering Building HEC PS Jagarnathpur PO HEC Distt. Ranchi

7.Member (Finance),JSEB, Ranchi,Engineering Building HEC PS Jagarnathpur PO HEC Distt. Ranchi

8.Member (Transmission), JSEB, Ranchi,Engineering Building HEC PS Jagarnathpur PO HEC Distt. Ranchi

9.Member (Generation), JSEB, Ranchi,Engineering Building HEC PS Jagarnathpur PO HEC Distt. Ranchi

10.Secretary, JSEB, Ranchi,Engineering Building HEC PS Jagarnathpur PO HEC Distt. Ranchi

11.Joint Secretary, JSEB, Ranchi, Engineering Building HEC PS Jagarnathpur PO HEC Distt. Ranchi ... Respondents CORAM: HON'BLE MR.JUSTICE VIRENDER SINGH, CHIEF JUSTICE HON'BLE MR.JUSTICE APARESH KUMAR SINGH For the Appellant/Petitioner : Mr.Badal Vishal For the Respondents : M/s.Ajit Kumar, Mukesh Kumar Sinha Dated 10 February, 2015 th Per Virender Singh, CJ.(Oral) Through the instant petition, the petitioner virtually seeks quashment of the order of appointment to the post of Accounts Officer in Jharkhand State Electricity Board, asserting that those appointments have been made against the rules and regulations of the Board.

2. We have been informed by the learned counsel appearing for Jharkhand State Electricity Board that the Board has already cancelled the appointments and that the aggrieved persons (appointees) have knocked the door of this Court while filing various writ petitions.

3. Learned counsel for the petitioner states that all those writ petitions filed by the appointees may be tagged with the instant petition.

4. We are not inclined to accept the said prayer. Even otherwise the instant petition cannot be said to be a Public Interest Litigation as styled, therefore, no interference.

Dismissed.

I.A NO. 6393 OF 2014 also stands disposed of accordingly.

(Virender Singh, C.J.) (Aparesh Kumar Singh, J.) dey

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