AMIT BARAIK, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ashim Kumar Sahani, the learned counsel appearing for the petitioner and Mr. Prabhat Kumar, S.C.-II assisted by Ms. Shivani Kapoor, AC to SC-II 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 impugned order contained at Annexure-6 dated 11.08.2019 whereby the claim of the petitioner for appointment on compassionate ground has been rejected by respondent no.2.