ANAND HANSDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal under Clause 10 of the Letters Patent is directed against the order dtd. 6/12/2022 passed in W.P(C) No.2513 of 2022 whereby and whereunder the writ petition has been dismissed by the learned Single Judge.

(2.) The brief facts of the case as per the pleadings made in the writ petition needs to refer herein which reads as under:

(3.) Being aggrieved, the writ petitioner has preferred a writ petition being W.P.(C) No. 2513 of 2022 for quashing and setting aside the order of the appointing authorities, but the learned Single Judge vide its order dtd. 6/12/2022 has dismissed the writ petition.