Prem Kumar Dubey vs The State Of Jharkhand & Ors
2022 Latest Caselaw 2470 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(S) No. 4998 of 2021
    Prem Kumar Dubey                          .... .... Petitioner
                            Versus
    The State of Jharkhand & Ors.             .... ...       Respondents
                            ------

CORAM : HON'BLE MR. JUSTICE DR. S.N. PATHAK

------

For the Petitioner : Ms. Neha Bhardwaj, Advocate Ms. Sneha Kumari, Advocate For the Respondent-State : Mr. Om Prakash Tiwari, G.P.-III

-----

2/ 06.07.2022 The petitioner has assailed the order dated 30.10.2021, whereby, show cause notice was issued asking the petitioner as to why his services be not terminated on the ground that he does not fulfill the requisite qualification.

At the very outset, Mr. Om Prakash Tiwari, learned G.P.-II, appearing for the respondents raises preliminary objection of maintainability. Learned counsel submits that the writ petition is itself not maintainable in view of the celebrated judgment of the Hon'ble Apex Court in the case of Union of India & Anr. Vs. Kunisetty Satyanarayana, reported in (2006) 12 SCC 28.

Since no counter affidavit has been filed, the respondent State is directed to file the same within two weeks.

Put up this case on 26.07.2022.

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

R.Kr.