(Awadhesh Kumar Gupta vs . The State Of Jharkhand & Ors.)
2021 Latest Caselaw 2054 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               W.P. (S) No. 123 of 2016
                (Awadhesh Kumar Gupta Vs. The State of Jharkhand & Ors.)
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. Sachi Nandan Das, Advocate For the Respondents : Mr. Ashish Shekhar, AC to GA-I For Resp. No.6 : Mr. Sanjay Kr. Tiwari, Advocate

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19/ 24.06.2021 The respondent-State as well as Respondent No.6 have filed their respective counter-affidavit.

It is specific stands of the respondents that as the petitioner does not fulfil the requisite criteria for appointment, he was not called for counselling.

Learned counsel for the respondent No.6 submits that the selection process has come to an end and appointments have already been made and several other persons much below in the merit list than that of the petitioner, have been appointed, but they have not been impleaded as a party respondent. Learned counsel places heavy reliance on the reported judgment of Hon'ble Apex Court in case of Shankarsan Das Vs. Union of India reported in (1991 ) 3 SCC 47. On instruction, learned counsel for the respondent No.6 submits that petitioner has already been appointed in some other Government Organization.

Since the appointment has already been made and selection process has come to an end, only for the satisfaction of the petitioner, the respondent-State is directed to come with the final result, showing how many persons below the petitioner, have been appointed and what was the requisite criteria for their appointment and whether they have more credits or not as per the certificate than the petitioner.

Put up this case on 14.07.2021under the heading 'For Final Disposal.

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