STATE OF JHARKHAND Vs. OMKAR RAM

JUDGEMENT

(1.) The instant intra-court appeal, under Clause-10 of the letters patent, is directed against the order/judgment dtd. 5/9/2017 passed by the learned Single Judge of this Court in W.P.(S) No.2615 of 2017, whereby and whereunder, the order dtd. 20/9/2016 has been quashed and set aside with a direction upon the respondents to release all consequential benefits to the petitioners (respondents herein) within a period of eight weeks from the date of receipt/production of a copy of this order.

(2.) The brief facts of the case, as per the pleading made in the writ petition, required to be enumerated, are as hereunder:-

(3.) Learned counsel appearing for the appellant-State has submitted that reason assigned by the learned Single Judge is not justified since the same has been passed without taking into consideration the fact that while recalling the decision of approval of services of the private respondents, the consideration has been given about the fact that reservation roster has not been followed.