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Jharkhand High Court

Prem Kumar Nirmal vs Personnel And Adminis Reform on 14 July, 2015

Author: Virender Singh

Bench: Virender Singh, P.P. Bhatt

             IN THE HIGH COURT OF JHARKHAND AT RANCHI.
                            W.P.(PIL) No. 5915 of 2013
Prem Kumar Nirmal, son of Shri Ramanuj Singh, resident of Mohalla- Dindly,
Jai Prakash Nagar, PO & PS- Adityapur, District-Seraikela-Kharsawan
                                                               ... Petitioner
                                    Versus
1. The State of Jharkhand through the Chief Secretary having office at Project
Building, PO & PS- Dhurwa, Town and District- Ranchi.
2. The Secretary/ Principal Secretary, Personnel, Administrative Reforms and
Rajbhasha Department, having office at Project Building, PO & PS- Dhurwa,
Town and District- Ranchi.
3. The Secretary/ Principal Secretary, Science and Technology, having office at
Nepal House, PO & PS- Doranda, Town and District- Ranchi.
4. The Secretary/ Principal Secretary, Health Medical Education and Family
Welfare Department, having office at Nepal House, PO & PS- Doranda, Town
and District- Ranchi.
5.The Secretary/ Principal Secretary, Agriculture and Sugarcane Development
Department, having office at Nepal House, PO & PS- Doranda, Town and
District- Ranchi.
6. Jharkhand Combined Entrance Competitive Examination Board through its
Controller of Examination having office at Sirka Toli, Namkum, PO & PS-
Namkum, Town and District- Ranchi                       ...Respondents

CORAM: - HON'BLE MR. JUSTICE VIRENDER SINGH, CHIEF JUSTICE
         HON'BLE MR. JUSTICE P.P. BHATT.
                            ...
       For the Petitioner                : Mr. Manoj Tandan, Advocate
       For the Respondents              : Mr. Rajesh Shankar, G.A. &
                                           Mr. A.K. Mehta, Advocate

Order No.07/Dated:14th July, 2015

Per Virender Singh, C.J.

Mr. Manoj Tandon, learned counsel for the petitioner, states that grievance, as projected herein, stands redressed to as the respondents have now complied with the directions, as contained in Five Judges' judgment rendered in W.P.(PIL) No. 3696 of 2002 (connected with other PILs).

Being that the fact position in the case on hand, perhaps, there remains nothing to prosecute it any further.

Disposed of, accordingly.

(Virender Singh, C.J.) (P.P. Bhatt, J.) APK/S.B.