AJIT KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar Sinha, the learned Senior counsel and Mr. Ravi Kumar Singh, the learned counsel for the petitioners in WPS No.4783 of 2017 and WPS No.1305 of 2017 respectively and Mr. P.A.S. Pati, the learned counsel and Mr. Ashok Kumar Yadav, the learned counsel appearing on behalf of the respondent State in [WPS No.4783 of 2017] and [WPS No.1305 of 2017] respectively.

(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, almost identical facts and law are involved and these writ petition have been heard together.