RAJESH KUMAR SON OF SRI DUDHNATH SINGH RESIDENT AT VILLAGE TATI SILWE CHOWK, PO SILWE CHOWK, PS SILWE CHOWK, DISTT. RANCHI Vs. STATE OF JHARKHAND AND OTHER
LAWS(JHAR)-2015-7-198
HIGH COURT OF JHARKHAND
Decided on
July 06,2015
Rajesh Kumar Son Of Sri Dudhnath Singh Resident At Village Tati Silwe Chowk, Po Silwe Chowk, Ps Silwe Chowk, Distt. Ranchi
Appellant
VERSUS
State of Jharkhand and Other
Respondents
JUDGEMENT
Rongon Mukhopadhyay,J. -
(1.) This interlocutory application has been filed for fixing an early date of hearing of W.P.(S) No. 5967 of 2009.
(2.) Since the case is being taken up for hearing, the I.A. No. 1915 of 2015 stands disposed of. W.P. (S) No. 5967 of 2009:
(3.) In this writ application, the petitioner has prayed for a direction upon the respondents to immediately and forthwith accept the joining of the petitioner on the post of Jalwahak (Water Carrier).;
(2.) Since the case is being taken up for hearing, the I.A. No. 1915 of 2015 stands disposed of. W.P. (S) No. 5967 of 2009:
(3.) In this writ application, the petitioner has prayed for a direction upon the respondents to immediately and forthwith accept the joining of the petitioner on the post of Jalwahak (Water Carrier).;
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