KAMAL KUMAR, Vs. STATE OF JHARKHAND
LAWS(JHAR)-2020-2-126
HIGH COURT OF JHARKHAND
Decided on February 27,2020

Kamal Kumar, Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) At the outset it is recorded herein that in pursuance to the order dated 16.01.2020, the records pertaining to the Diploma Level Joint Competitive Examination, 2016 (DSCCE- 2016), have been produced by one Mr. Rajesh Ranjan, presently working as Under Secretary, Jharkhand Staff Selection Commission, let the same be taken on record.
(2.) Personal appearance of Mr. Rajesh Ranjan, Under Secretary, Jharkhand Staff Selection Commission is dispensed with.
(3.) All these three writ petitions since having similar cause of action, therefore, have been directed to be heard together and accordingly are heard together and being disposed of by this common order.;


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