SURENDRA CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, learned counsel for the petitioner and Mr. Shivam Sahay, learned counsel for 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 on merit.

(3.) The petitioner has preferred this writ petition for quashing of the order dated 26.04.2017, contained in Annexure-9 of the writ petition, whereby, the case of the petitioner for regularization in the service has been rejected. The prayer for grant the benefit of 1st and 2nd ACP is also made in the writ petition.