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Laxmi Oraon & Ors vs The State Of Jharkhand Throught ...
2021 Latest Caselaw 1362 Jhar

Citation : 2021 Latest Caselaw 1362 Jhar
Judgement Date : 17 March, 2021

Jharkhand High Court
Laxmi Oraon & Ors vs The State Of Jharkhand Throught ... on 17 March, 2021
            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P.(S). No. 5504 of 2019
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Laxmi Oraon & Ors. ........... Petitioners.

Versus The State of Jharkhand throught its Principal Secretary, School Education & Literacy Department, Govt. of Jharkhand, Ranchi & Ors. ........... Respondents

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CORAM: HON'BLE MR. JUSTICE DR. S. N. PATHAK (Through: Video Conferencing) For the Petitioners : Mr. Vishal Kumar Rai, Advocate For the State : Mr. Ashish Kumar Thakur, AC to AAG-III For the JSSC : Mr. Sanjoy Piprawall, Advocate

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I.A. No. 1427 of 2021 07/ 17.03.2021 Instant Interlocutory Application has been filed by the petitioner for deletion of the names of petitioner Nos. 3 to 10 from array of the parties of main writ application.

It has been submitted by Mr. Vishal Kumar Rai, learned counsel appearing for the petitioner that matter relates to the appointment rules which was quashed by this Hon'ble Court vide judgment dated 21.09.2020 passed in case of Soni Kumari & Ors. Vs. State of Jharkhand, by which direction was given to the State Govt. to re-advertise the posts of teachers of 13 scheduled districts in the State of Jharkhand. Learned counsel further submits that since the matter is pending before the before the Hon'ble Apex Court and the petitioner Nos. 3 to 10 are covered by the outcome of the said judgment, it is necessary to delete the names of the aforesaid petitioners from the array of the parties of main writ application.

Learned counsel for the respondents has no objection to the same. In view of fair submissions of learned counsel for the parties, I.A. No. 1427 of 2021 stands allowed.

Office is directed to delete the names of petitioner Nos. 3 to 10 from the array of the parties of main writ application and also from other records. W.P.(S). No. 5504 of 2019 Respondents are directed to file counter-affidavit in compliance of order dated 14.09.2020.

List this case under the heading "For Admission", in usual course.

(Dr. S.N. Pathak, J.)

kunal/

 
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