Jharkhand High Court
Pradip Prasad vs The State Of Jharkhand And Others on 3 March, 2020
Author: S.N. Pathak
Bench: S. N. Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 5485 of 2018
Pradip Prasad ... Petitioner
-V e r s u s -
The State of Jharkhand and others ... ... Respondents
...
CORAM: - HON'BLE MR. JUSTICE DR S. N. PATHAK For the Petitioner : Mr. Rishikesh Giri, Advocate Mr. Parth Jalan, Advocate For the Respondents: Mrs. Chandra Prabha, SC I.A. No. 6998 of 2019 06/03.03.2020 I.A. No. 6998 of 2019 has been preferred for a direction upon the respondents for holding DPC for consideration of promotion of the petitioner to the post of Deputy Secretary and Joint Secretary respectively. . Mr. Chandra Prabha, learned counsel appearing on behalf of the respondents - State submits that DPC has already been held and case of the petitioner has been duly considered for promotion.
In view of changed circumstances, I.A. No. 6998 of 2019 is dismissed as infructuous.
W.P.(S) No. 5485 of 2018As prayed, put up this case after Holi holidays for 'Admission'. Respondents are directed to bring on record the result of DPC.
(Dr. S.N. Pathak, J.) RC/