Neeta Singh And Others vs The State Of Jharkhand And Others
2022 Latest Caselaw 5118 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              (Civil Writ Jurisdiction)
                          W.P(S) No. 1186 of 2017

Neeta Singh and others                                              .......... . Petitioners
                                Versus
The State of Jharkhand and others                                   ........ Respondents
                                  with
                          W.P(S) No. 7029 of 2017

Subodh Kumar Singh                                                  .......... . Petitioner
                                Versus
The State of Jharkhand and others                                      ... Respondents
                                with
                          W.P(S) No. 2309 of 2018

Amit Kumar Pandey                                                   .......... . Petitioner
                                Versus
The State of Jharkhand and others                                   ....... Respondents

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner(s)               :Mr. Indrajit Sinha, Advocate
                                     Ms. Sonal Jaiswal, Advocate
                                     (in W.P(S) No. 1186 of 2017)
                                     Mr. Diwakar Upadhyay, Advocate
                                     (in W.P(S)No. 7029 of 2017)
                                     Mr. Manoj Tandon, Advocate
                                     Ms. Neha Bhardwaj, Advocate
                                     (in W.P(S)No. 2309 of 2018)
For the Private Respondents          :Mr. Mahavir Pd. Sinha, Advocate
                                     Mr. Santosh Kr. Jha, Advocate
                                     (in W.P(S) No. 1186 of 2017)
For the State                       :Mr. Sanjay Kumar Tiwari, SC-I
                                     Mr. Mihir Kunal Ekka, AC to SC-I
                                     (in W.P(S) Nos. 1186 of 2017 & 7029 of 2017)
                                     Mr. Nehru Mahto, AC to GP-IV
                                     (in W.P(S)No. 2309 of 2018)
                            -------

th Order No.21/Dated: 16 December 2022

Heard Mr. Indrajit Sinha, the learned counsel appearing for the petitioners in W.P(S) No.1186 of 2017, Mr. Manoj Tandon, the learned counsel assisted by Ms. Neha Bhardwaj, the learned counsel appearing for the petitioner in W.P(S) No.2309 of 2018 and Mr. Diwakar Upadhyay, the learned counsel who appears for the petitioner in W.P(S) No.7029 of 2017.

Mr. Indrajit Sinha, the learned counsel for the petitioners in W.P(S) No.1186 of 2017 has based his argument on the basis of the judgments of the Hon'ble Supreme Court in "Dr.(Major)Meeta Sahai v. State of Bihar and Others"(2019) 20 SCC 17 and "Krishna Rai (Dead) through Legal Representatives and Others v. Banaras Hindu University through Registrar and Others" (2022) 8 SCC 713.

Mr. Sanjay Kumar Tiwari, the learned SC-I refers to the judgments of the Hon'ble Supreme Court in "Vijendra Kumar Verma v. Public Service Commission, Uttarakhand and Others" (2011) 1 SCC 150 to submit that the competent authority is empowered to take a decision as regards the issues which are not specifically dealt with under the rules.

For arguments on behalf of the private respondents in W.P(S) No.1186 of 2017, post these matters on 23rd December 2022 as first case subject to part heard.

(Shree Chandrashekhar, J.) sudhir