2/ 05.07.2021 Mr. Amritansh Vats vs However
2021 Latest Caselaw 2202 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                                W.P.(S). No. 1268 of 2021
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing)

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02/ 05.07.2021 Mr. Amritansh Vats, learned counsel appearing for the petitioners submits that there was an advertisement for appointment of constables and about 60210 seats were advertised, out of which only about 54953 candidates have been recommended for appointment and more than 6000 seats are still vacant. Learned counsel submits that many candidates have been declared fit and they are waiting for their appointment and as such, a direction be given to the respondents to consider the cases of the present petitioners and if they are found fit for appointments, letters of appointment to that effect may be issued to them.

In support of his contention, learned counsel places heavy reliance on the judgment passed by the Hon'ble Supreme Court in case of Harshit Agarwal & Ors. Vs. Union of India & Ors. [(2021) 2 SCC 710].

However, respondents have not filed their counter-affidavit, four weeks' time is granted to them to file the same.

List this case thereafter.

(Dr. S.N. Pathak, J.) Kunal/-