Arvind Kumar Singh And Others vs State Of Jharkhand And Others

Anubha Rawat Choudhary, J

Learned counsel for the petitioners Ms. Khalida Haya Rashmi submits that I.A. No. 2799 of 2022 has been filed for deleting the names of 37 respondents from the array of the party respondents in this case the details of whom have been given in Paragraph No. 5 of the Interlocutory application. She submits that some of the respondents have retired, some had expired and respondent No. 93 has been terminated and a few of them had joined other services. She submits that in view of the aforesaid circumstances, the respondents whose number has been mentioned at paragraph No. 6 of the interlocutory application may be permitted to be deleted. Learned counsel further submits that upon deletion of these respondents, the service of notice upon the remaining private respondents will become complete and then the case can be taken on merits.

Learned counsel for the respondents has no serious objection to the prayer made by the petitioners. He also does not dispute the fact that if the respondents whose numbers has been mentioned at paragraph No. 6 of the interlocutory application are deleted, then the service upon the remaining private respondents is complete. However, he submits that the remaining respondents have not entered appearance till date.

Considering the aforesaid submission, I.A. No. 2799 of 2022 is hereby allowed and the respondents, whose number has been mentioned in paragraph No. 6 of the interlocutory application is permitted to be deleted from the array of the respondents in the cause title. The counsel for the petitioner is directed to strike off their names in red ink during the course of the day.

Office to verify as to whether any of the remaining respondents have entered appearance and prepare an appropriate office note with regards to service of notice and their appearance in this case .

Post this case on 18.04.2022 under appropriate heading.