COURT ON ITS OWN MOTION Vs. STATE OF JHARKHAND
LAWS(JHAR)-2017-6-57
HIGH COURT OF JHARKHAND
Decided on June 07,2017

COURT ON ITS OWN MOTION Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) A report was published in local newspaper "Prabhat Khabar" Hindi Edition (Ranchi) on 6.4.2017 wherein, it has been reported as follows.
(2.) From perusal of the said newspaper, the Chief Justice directed the Registrar General to treat the same as Public Interest Litigation and thereafter, the matter has been listed.
(3.) The matter relates to posting of successful candidates, who were selected for the post of Clerks of Gram Nayayalaya.;


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