RAVI ORAON Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The lead appeal[Civil Appeal No. 11748 of 2025] challenges the judgment and order dtd. 3/8/2021 passed by the High Court of Jharkhand at Ranchi in L.P.A. No. 83 of 2019, whereby the High Court allowed the intra-court appeal filed by the respondents. Relying upon the said judgment, the High Court later allowed two other intra-court appeals of the respondents, viz. L.P.A. No. 332 of 2021 and L.P.A. No. 331 of 2021, by two separate judgments of the same date, i.e., 20/12/2022. These latter judgments are under challenge in the connected appeals[Civil Appeal Nos. 11749 and 11750 of 2025] before us.

(2.) Facts, relevant for the disposal of the present appeals, are these:

(3.) The writ petition filed by Ravi was allowed vide judgment and order dtd. 16/8/2018 whereas the remaining two writ petitions presented by Premlal and Surendra were allowed vide a common judgment and order dtd. 10/11/2022. A summary of the judgments reads thus: