Sandhya Kiran vs State of Jharkhand & Ors

Heard Mr. Rohan Kashyap, learned counsel for the petitioner, Mr. Rishu Ranjan, learned counsel for the respondent-State and Mr. Sanjay Piprawall, learned counsel for the respondent-JSSC.

This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

I.A. No. 4288 of 2020 has been filed for amendment in prayer portion and certain paragraphs of the writ petition and for grant of interim relief as during pendency of the writ petition order dated 03.06.2020 contained in said interlocutory application has been passed wherein the petitioner was directed to file a show-cause and salary of the petitioner has been stopped.

Learned counsel for the respondent-State and respondent-JSSC jointly accept this position that the aforesaid order has been passed during pendency of the writ petition.

In view of the aforesaid facts and considering this aspect of the matter that order dated 03.06.2020 has been passed during pendency of this writ petition, the prayer made in the writ petition is allowed.

I.A. No. 4288 of 2020 stands allowed and disposed of. In view of the current situation as there is limited appearance in the High Court, the interlocutory application will be part of the writ petition. .

Learned counsel for the petitioner submits that identical matters are coming on 15.09.2020.

Learned counsel for the respondent-State and respondent-JSSC submit that they will take instruction and file counter-affidavit before the next date of listing.

Post this matter on 15.09.2020 alongwith W.P.(S) No. 1620 of 2020. Till then no coercive step shall be taken against the petitioner. Let the name of Mr. Sanjay Piprawall, learned counsel be reflected in the cause list on behalf of the respondent-Jharkhand Staff Selection Commission.