Supreme Court - Daily Orders
Manoj Kumar Bakshi vs Rajendra Institute Of Medical Sciences on 19 August, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.24 COURT NO.9 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).24976/2023
[Arising out of impugned final judgment and order dated 11-09-2023
in LPA No.313/2021 passed by the High Court of Jharkhand at Ranchi]
MANOJ KUMAR BAKSHI PETITIONER(S)
VERSUS
RAJENDRA INSTITUTE OF MEDICAL SCIENCES & ORS. RESPONDENT(S)
IA No. 231333/2023 - EXEMPTION FROM FILING O.T.
Date : 19-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Mr. Srijan Sinha , AOR
For Respondent(s) :
Mr. Tarkeshwar Nath, Adv.
Dr. A.K. Singh, Adv.
Mr. Harshit Singh, Adv.
Mr. Anant Dev, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Upon hearing the counsel the Court made the following
O R D E R
1. Petitioner challenges the judgment and order dated 11.09.2023 in LPA No.313/2021 passed by the High Court of Jharkhand at Ranchi, titled “Rajendra Institute of Medical Sciences (RIMS in Short) & Anr. vs. The State of Jharkhand & Anr.”.
2. We have heard learned counsel for the parties. Signature Not Verified
3. Having considered the contentions made across the Bar, Digitally signed by NAVEEN D Date: 2025.08.21 16:55:23 IST Reason: we do not find any reason to grant Special Leave to Appeal.
4. As such, the present Special Leave Petition is 1 dismissed on merits.
5. Registry to place the copy of this order in S.L.P.(C) No.24360 of 2023.
6. Pending application(s), if any, shall stand disposed of.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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