Jharkhand High Court
District Superintendent Of Education ... vs Saral Pandit & Others on 1 March, 2023
Author: S. K. Mishra
Bench: Chief Justice, Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L. P. A. No. 10 of 2021
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District Superintendent of Education cum District Programme Officer, Jharkhand Education Project Deoghar & Another ... ... Appellants Versus Saral Pandit & Others ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Appellant :
For the Respondents : Mr. Bhanu Kumar, Advocate For the Resp. Nos. 2 to 4 :Ms. Piyushita Meha Tudu, AC to AAG IV
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Oral Order Order No. 07/Dated 1st March, 2023 As it is submitted that by the learned counsel for the respondents that the documents which were not filed before the learned Single Judge has been annexed to the present letters patent appeal.
This in our opinion is showing disrespect to the learned Single Judge whose order is impugned in this case, if the appellant is producing document which has not been put before the learned Single Judge and calling it an erroneous order.
Let the stamp reporter prepare a report, if any such document which is not part of the records either in the writ petition, counter affidavit or rejoinder affidavit has been relied upon as annexure to the letters patent appeal and whether there has been any mention in the letters patent appeal or any interlocutory application has been filed for acceptance of such document.
List this matter on 22.03.2023.
(S. K. Mishra, C.J.) (Rongon Mukhopadhyay, J.) R. Shekhar/Alok