RAVI SHANKAR KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Tandon, learned counsel for the petitioners and Mr. P.A.S. Pati, learned counsel for the respondent-State as well as Mr. Sanjay Piprawall , learned counsel for the respondent-JSSC.

(2.) These writ petitions have 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.) In both the writ petitions, common question of facts and law are involved that is why both the writ petitions have been heard together with consent of parties.