LALIT PRASAD SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ application, the petitioners have prayed for the following relief:

(2.) At the outset, learned A.C. to G.P. IV, as well as the counsel for respondent no. 6 ( JEPC) have submitted that the issues, which have been raised in this writ petition have already been settled in W.P.S. No. 315 of 2016 vide judgment dtd. 16/12/2022.

(3.) Mr. Naresh Prasad Thakur, learned counsel for the writ petitioners, has not seriously objected to the aforesaid contentions.