Saurav vs State Of Jharkhand Through The ...
2021 Latest Caselaw 1690 Jhar

Citation : 2021 Latest Caselaw 1690 Jhar
Judgement Date : 7 April, 2021

Jharkhand High Court

Saurav vs State Of Jharkhand Through The ... on 7 April, 2021

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        W.P. (S) No. 1012 of 2021
           Saurav.                                               ...      ...      ...     ...Petitioner
                                 -Versus-
           State of Jharkhand through the Chief Secretary, Govt. of Jharkhand, having
           Office at Project Building, Dhurwa, P.O. Dhurwa, P.S. Jagarnathpur, District-
           Ranchi & Ors.                                         ...      ...      ...     ...Respondents
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. Amritansh Vats, Advocate. For the Respondent-State : Mr. Suchendra Prasad, Advocate.

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03/ 07.04.2021 Let the respondent No.2-Principal Secretary, Department of School

Education and Literacy, Govt. of Jharkhand, Ranchi file a specific affidavit as to why not

the successful Trained Graduate Teacher (TGT) are being appointed in the non-scheduled

area in the State of Jharkhand.

The issue stands squarely covered by the Full Bench Judgment of this

Court dated 21.09.2020 passed in W.P. (S) No. 1387 of 2017 (Soni Kumari vrs. State).

Put up this case on 05.05.2021.

[Dr. S.N.Pathak, J.]

P.K.S.