NARENDRA NATH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding which has been held through Video Conferencing and there is no complaint in respect to audio and video clarity and quality.

(2.) I.A. NO. 1118 OF 2021 [In W.P.(S) No. 2107 of 2020]

(3.) I.A. No. 1118 of 2021 has been filed in W.P.(S) No. 2107 of 2020 for staying the advertisement No. 625, dtd. 15/2/2021 floated by RIMS, Ranchi for appointment of Principal in Dental College.