RANJIT SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Krishna Kumar, the learned counsel appearing on behalf of the petitioner and Mr. Mohan Kumar Dubey, the learned counsel appearing on behalf of the respondent State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for quashing the order dtd. 3/7/2019 contained in Annexure-2 whereby the claim of the petitioner for compassionate appointment has been rejected.