LAWS(JHAR)-2020-2-139

LAJPAT BHAJANKA, Vs. STATE OF JHARKHAND

Decided On February 25, 2020

Lajpat Bhajanka, Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

H S BAINS DIRECTOR SMALL SAVING CUM DEPUTY SECRETARY FINANCE PUNJAB CHANDIGARH VS. STATE UNION TERRITORY OF CHANDIGARH [REFERRED TO]
VASANTI DUBEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
VISHNU KUMAR TIWARI VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. S.K. Sharma, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Indrajit Sinha, learned counsel appearing on behalf of the Opposite Party No.2.

(3.) Heard Mr. Pranay Kr. Jaiswal, learned A.P.P. appearing on behalf of the State.

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