ASHOK KUMAR MISHRA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-8-74
HIGH COURT OF JHARKHAND
Decided on August 09,2018

ASHOK KUMAR MISHRA Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

S.N.Pathak, J. - (1.) Heard the parties.
(2.) Since the issues involved in all these writ petitions are same and similar, they are being heard together and disposed of by this common order.
(3.) Petitioners in all the writ petitions have approached this Court with a common prayer for direction upon the respondents to consider their cases for grant of the benefits of ACP/ MACP.;


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