SANJEEV KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This writ petition has been filed for the following reliefs:-

(3.) Learned counsel for the petitioner submits that similar order as has been passed in W.P. (S) No. 2666 of 2011 dtd. 12/8/2011 as contained in Annexure-10 and this petition may be disposed of in the light of the said order. The learned counsel has submitted that pursuant to the said order the petitioners of the said case have already been granted the relief which is apparent from 10 (i) and 10 (ii) of the writ petition.