Kaushlendra Kumar Tiwari & Others vs State Of Jharkhand & Others
2023 Latest Caselaw 572 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P (S) No. 5002 of 2022

              Kaushlendra Kumar Tiwari & others            ---    ---    Petitioners
                                               Versus
              State of Jharkhand & others                  ---    ---   Respondents
                                                      ---

CORAM: Hon'ble The Acting Chief Justice Hon'ble Mr. Justice Deepak Roshan

---

For the Petitioners: Mr. Diwakar Upadhyay, Advocate For the Resp.-State: Mr. Gaurav Raj, A.C to A.A.G-II For The Resp.-JSSC: M/s Sanjoy Piprawall, Prince Kumar, Rakesh Ranjan, Advocate

---

06 / 02.02.2023 In view of specific statement made by the Respondent No. 5 at para-8 that a High Level Committee has been constituted to examine the matter and suggest whether any amendments are required to be made in Jharkhand + 2 School Teachers and Non-Teaching Staff Appointment and Service Condition (Amendment) Rules, 2022 in view of the judgment rendered by the Coordinate Bench of this Court dated 16.12.2022 passed in W.P (S) No. 315/2016 and analogous cases and categorical statement made by the JSSC at paragraph-22 of their affidavit that examination has been postponed, matter is adjourned for four weeks.

List the case in the week after reopening of Holi holidays.

(Aparesh Kumar Singh, A.C.J)

(Deepak Roshan, J) Ranjeet/