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Amit Kumar vs The State Of Jharkhand
2021 Latest Caselaw 4473 Jhar

Citation : 2021 Latest Caselaw 4473 Jhar
Judgement Date : 29 November, 2021

Jharkhand High Court
Amit Kumar vs The State Of Jharkhand on 29 November, 2021
                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    W.P.(C) No. 523 of 2021
              1. Amit Kumar
              2. Ajeet Kumar
              3. Sumit Kumar                                                 ..... Petitioners
                                                Versus
              1. The State of Jharkhand
              2. The Principal Secretary, Personnel, Administrative Reforms and Rajbhasha
              Department, Government of Jharkhand, Ranchi
              3. The Deputy Commissioner, Giridih
              4. The Circle Officer, Giridih
              5. The Sub-Divisional Officer, Giridih                         ..... Respondents
                                                  -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

              For the Petitioners:          Mr. Saurav Arun
              For the Respondents:          Mr. Rishu Ranjan, A.C to S.C-III
                                                  -----


07/29.11.2021        The present writ petition has been filed for issuance of direction upon the

respondents to issue OBC certificates to the petitioners as they belong to the

OBC category and the said issue is no more res integra as decided by this Court

vide judgement dated 18.05.2018 passed in W.P.(C) No. 2061/2018 [Annexure-

11 to the writ petition]. The petitioner has also made some other related

prayers.

A counter affidavit has been filed on behalf of the respondent Nos. 3 & 4

stating inter alia that during pendency of the present writ petition, the Circle

Office, Jamua, Giridih has already issued the caste certificates of "Bania Modi"

caste to the petitioners on 03.11.2021 in the light of the judgment dated

18.05.2018 rendered by this Court in W.P.(C) No. 2061/2018. The copies of the

caste certificates dated 03.11.2021 issued to the petitioners have been annexed

with the counter affidavit.

Considering the said development in the matter as well as keeping in

view that the petitioners' grievance has already been redressed, there is no

need to further proceed with the matter.

The present writ petition is accordingly disposed of.

   Satish/-                                                          (RAJESH SHANKAR, J)
 

 
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