ANUPAM ANAND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In view of the office note, Mr. Manoj Tandon, learned counsel appearing for the appellant, does not intend to press the instant interlocutory application, since, the office has pointed out that the appeal has been filed within time.

(2.) Considering the same, the instant interlocutory application is dismissed as not pressed.

(3.) The instant intra-court appeal, preferred under Clause 10 of the Letters Patent, is directed against the order/judgment dtd. 1/10/2020 passed by learned Single Judge of this Court in W.P.(S) No.5033 of 2013 whereby and whereunder while disposing of the writ petition, the learned Single Judge has refused to pass positive direction commanding upon the State to consider the case of the writ petitioner for appointment on the post of Company Commander in terms of Advertisement No.01/2008 but has given liberty to the petitioner to file a fresh representation for consideration of his case within a period of two months.