SUNIL KR. VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In I.A. no.3348 of 2013, the petitioners have prayed for disposal of W.P.(S) NO.3112 of 2013 in terms of the order passed by this Court in W.P.(S) no.2194 of 2013{Ravindra Kumar Ojha & Ors. Vrs. State of Jharkhand & Ors.}.

(2.) Learned counsel, appearing on behalf of the petitioner, submitted that the case is exactly identical with the case, which has been decided in the aforesaid writ petition and the instant writ petition can be disposed of in terms of the order passed by this Court in the aforesaid cases.

(3.) Learned J.C. to S.C.III, appearing on behalf of the respondents, has also accepted the said position and submitted that the writ petition itself can be disposed of in terms of the order passed by this Court in the aforesaid case.