STATE OF JHARKHAND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Kiran Kumari filed WP(S) No.5295 of 2012 which was allowed by the writ Court by an order dtd. 22/6/2016.

(2.) On the basis of the aforesaid order passed by the writ Court, WP(S) No.3509 of 2013 filed by Pusplata Kumari was allowed by an order dtd. 4/12/2017.

(3.) The State of Jharkhand is in appeal against the aforesaid orders passed by the writ Court by filing LPA No.269 of 2018 against the orders dtd. 4/12/2017 passed in WP(S) No.3509 of 2013 and LPA No.542 of 2016 challenging the order dtd. 22/6/2016 passed in WP(S) No.5295 of 2012.