Jharkhand High Court
Binod Kumar Yadav And Others vs The State Of Jharkhand And Others on 5 January, 2021
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(S) No. 3364 of 2019
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Binod Kumar Yadav and Others ..... Petitioners
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The State of Jharkhand and Others ...... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners :- Mr. Baleshwar Yadav, Advocate For Resp.-State :- Mr. Raunak Sahay, Advocate
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6/05.01.2021 Heard Mr. Baleshwar Yadav, the learned counsel for the petitioners and Mr. Raunak Sahay, the learned counsel for the respondent State.
This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
The learned counsel for the petitioners contended that the petitioners earlier moved before this Court in W.P.(S) No.19 of 2016 wherein certain direction was issued for counselling which was challenged in L.P.A. No.168 of 2017 and the Division Bench has also affirmed the Single Judge order. He submits that the petitioners were called for counselling and inspite of that they have not been appointed and aggrieved with this, the petitioners have filed this writ petition.
To a query from the Court from the counsel for the respondent State to the effect as to what was the minimum criteria for calling a candidate for counselling, he seeks further four weeks' time for filing further affidavit explaining the criteria fixed for calling for counselling.
Time as prayed for is allowed.
Let this matter appear after four weeks. Post after four weeks.
( Sanjay Kumar Dwivedi, J) SI/