MANORAMA JHA, WIFE OF LATE DR KRISHNA BANDHU JHA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2021-2-16
HIGH COURT OF JHARKHAND
Decided on February 15,2021

Manorama Jha, Wife Of Late Dr Krishna Bandhu Jha Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Rohit Sinha, the learned counsel appearing on behalf of the petitioner, Mr. Shadab bin Haque, the learned counsel appearing on behalf of the respondent State of Jharkhand, Mr. Diwakar Upadhyay, the learned counsel appearing on behalf of the respondent State of Bihar and Mr. Sudarshan Srivastava, the learned counsel appearing for the respondent No.4Accountant General.
(2.) This writ petition has 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.
(3.) The petitioner is happened to be the widow of late Dr. Krishna Bandhu Jha, who died on 22.05.2015 and that is why she has come before this Court.;


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