Suresh Hembrom vs The State Of Jharkhand And Others
2022 Latest Caselaw 2858 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P.(S) No. 1384 of 2020

                   Suresh Hembrom                               ...       ...    Petitioner
                                          Versus
                 The State of Jharkhand and others    ...        ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. D.C. Mishra, Advocate For the Respondents : Mr. Tejo Mistry, Advocate : Mr. Rakesh Kumar Roy, Advocate

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05/26.07.2022 Learned counsel for the parties are present.

2. Learned counsel for the parties have jointly submitted that entire matter regarding recruitment of teachers arising out of the Advertisement No. 21 of 2016 in Schedule, Area Pakur, is subject matter of consideration before the Hon'ble Supreme Court in Special Leave to Appeal (C) No. 12490 of 2020 which has been filed against the judgment dated 21.09.2020 in W.P. (C) No. 1387 of 2017 wherein the notification No. 5938 and Order No. 5939 dated 14.07.2016 has been quashed.

3. The learned court master has pointed out that the latest position of the aforesaid Special Leave to Appeal before the Hon'ble Supreme Court is that the arguments have been concluded and judgment has been reserved vide order dated 12.05.2022. However, the counsel for the respondents has submitted that irrespective of the pending Special Leave Petition, the experience of the petitioner is not as per the required norms.

4. Considering the fact that the matter is pending before the Hon'ble Supreme Court and the judgment is reserved, matter is adjourned and is directed to be posted on 28.09.2022 under the same heading.

5. Office is directed to track the latest position of the matter pending before the Hon'ble Supreme Court and place it on the record.

(Anubha Rawat Choudhary, J.) Binit