SHASHI KANT GOPALKA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-5-5
HIGH COURT OF JHARKHAND
Decided on May 02,2018

Shashi Kant Gopalka Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Sachin Kumar, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. D.K. Dubey, Sr. S.C. I appearing for the respondents-State.
(3.) This writ petition has been filed for the following reliefs:- (i) For issuance of a writ of certiorari to quash the letter No. 2124 dated 20.08.2013 issued under the signature of respondent no. 4 whereby it has been communicated that the request for grant of time extension to the petitioner as recommended by the respondent no. 5 & 6 cannot be considered. (ii) To direct the respondents to allow time extension to the petitioner.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.