SUDHAKAR DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both these writ petitions, common question of facts and laws are involved and that is why both the writ petitions have been heard together.

(2.) Heard Mr. Anil Kumar Sinha, learned senior counsel for the petitioners, Mr. Sreenu Garapati and Mr. Rahul Saboo, learned counsel for the respondents-State as well as Mr. Suraj Kumar, learned counsel for the newly added respondents-intervenors.

(3.) These writ petitions have 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. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.