Mukesh Kumar & Ors vs State Of Jharkhand & Ors
2021 Latest Caselaw 1857 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                         W.P.(S). No. 3506 of 2019
                                                ----------

             Mukesh Kumar & Ors.                                     .........           Petitioners.
                                                     Versus
             State of Jharkhand & Ors.                               ..........          Respondents.
                                          ----------
             CORAM:             THE HON'BLE MR. JUSTICE DR. S.N.PATHAK
                                (Through: Video Conferencing)
             For the Petitioners         :      Mr. Vishal Kumar Rai, Advocate
             For the JSSC                :      Mr. Sanjoy Piprawall, Advocate
                                                -----------
      I.A. No. 2257 of 2021
05/ 07.06.2021      Instant Interlocutory Application has been filed for deleting the names of

petitioner Nos. 7,8,9,13 and 14 from array of the parties of main writ application.

The petitioners have preferred the original writ application for commanding

the respondents to cancel the result/ merit list published by the respondents for appointment

of graduate trained teachers for respective districts as per advertisement No. 21/ 2016 on

the ground that the same has been published in contravention of the appointment rules,

which provides that if 25% advertised seats reserved for government primary teachers

having experience of 5 years remain vacant, the same shall be filled-up through direct

recruitment.

Mr. Vishal Kumar Rai, learned counsel appearing for the petitioners submits

that a three Judges Bench of this Court vide its judgment dated 21.09.2020 has already

disposed of W.P.(S). No. 1387 of 2017 (Soni Kumari & Ors. Vs. State of Jharkhand),

wherein the appointment rules as framed by the State of Jharkhand was quashed and a

direction was issued to re-advertise the posts of 13 scheduled districts in the State of

Jharkhand. Since the petitioner Nos. 7,8,9,13 and 14 are affected by the said judgment and

they are ventilating their grievances by approaching the Hon'ble Supreme Court of India

against the judgment dated 21.09.2020 and in the changed circumstances, the present writ

application will be pursued by the petitioner Nos. 1 to 6 and 10 to 12 only.

Learned counsel for the petitioners accordingly prays that a direction be

issued for deleting the names of petitioner Nos. 7,8,9,13 and 14 from the array of the parties

of original writ application.

Mr. Sanjoy Piprawall has no objection if the names of petitioner Nos.

7,8,9,13 and 14 are ordered to be deleted from the array of the parties of the main writ

application.

In view of fair submissions of learned counsel for the parties, Office is

directed to delete the names of petitioner Nos. 7,8,9,13 and 14 deleted from the array of the

parties of the main writ application and other records.

Accordingly, I.A. No. 2257 of 2021 stands allowed.

W.P.(S). No. 3506 of 2019

List this case in usual course.

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