HOPANMAY MURMU Vs. COMMISSIONER

JUDGEMENT

(1.) Heard, learned counsel for the petitioners, Mr. D. C. Mishra, learned counsel for the State, Mr. P.C.Roy, S.C.(L&C)-I, learned counsel for the respondent no.5, Mr. Peeyush Krishna Choudhary and learned counsel for the respondent no.6, Mr. Rajesh Lala.

(2.) Both writ petitions arising out of common order, as such, are being heard together and disposed of by this common judgment.

(3.) Learned counsel for the petitioner has filed interlocutory application vide I.A. No.5169/2021 in W.P.(C) No.5118/2012 to substitute the legal heirs of respondent no.5, Jaibir Prasad Bhagat, S/o of Late Laxmi Narayan Bhagat, who died on 5/12/2018 leaving behind following legal heirs :-