TULSI MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) With the consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.

(2.) The instant appeal is listed under the heading 'for orders with defect'.

(3.) On the last occasion i.e., on 11/11/2020 when the matter was listed under the heading 'for orders with defect', Dr. Ashok Kumar Singh, learned counsel appearing for the respondent RIMS had submitted that the instant appeal can be disposed of at this stage itself since subsequent to the advertisement, which is the subject matter of the present appeal, another advertisement has been published and pursuant thereto appointment has already been made to the post of Director, RIMS and as such, once the appointment has already been made in pursuance of the subsequent advertisement, nothing remains to be decided in the present appeal.