ACHHE LAL RAM Vs. STATE OF JHARKHAND THROUGH CHIEF SECRETARY
LAWS(JHAR)-2005-12-56
HIGH COURT OF JHARKHAND
Decided on December 12,2005

Achhe Lal Ram Appellant
VERSUS
STATE OF JHARKHAND THROUGH CHIEF SECRETARY Respondents

JUDGEMENT

- (1.) LEARNED counsel for the appellants submits that in view of the subsequent gradation list reflecting the name of the appellants correctly, these letters patent appeals can be disposed in terms of the said gradation list.
(2.) THESE letters patent appeals are, accordingly, disposed of.;


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