DILIP KUMAR MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By filing this intra court appeal, the appellant-petitioner has assailed the order dtd. 2/1/2019 passed by the learned Single Judge in writ petition being W.P.(S) No. 4937 of 2010, whereby his application for issuance of writ of mandamus against the respondents and to appoint him on dying harness scheme, was dismissed on contest.

(2.) The petitioner in the writ application has challenged the order of rejection bearing Memo No. 431 dtd. 2/7/2010, i.e. Annexure-3 to the writ application.

(3.) The facts of the case, at present, are not disputed.