Navneet Kumar Shukla vs The State Of Jharkhand & Ors
2023 Latest Caselaw 2377 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(S) No. 584 of 2019
    Navneet Kumar Shukla                       .... .... Petitioner
                                   Versus
    The State of Jharkhand & Ors.              ...     ... Respondents
                            ------

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

------

For the Petitioner : Mr. Shresth Gautam, Advocate For the Resp-State : Mr. Ajit Kumar, AC to GA-V For the Resp.-JSSC : Mr. Sanjay Piprawall, Advocate

------

7/ 19.07.2023 It is specific case of the respondent-Commission as well as State that at the time of online application, the petitioner did not fulfill the requisite qualification, meaning thereby, the petitioner was not graduate as per the terms and conditions of the advertisement.

Contrary to that, learned counsel appearing for the petitioner submits that the petitioner was a graduate at the time of filling up the online application form, which is crystal clear from the document submitted by the petitioner, though at a later stage. Therefore, the ground for rejection of the candidature of the petitioner is falsified from the documents produced before this Court. To buttress his argument, learned counsel places reliance upon the judgment in the case of Vikas Kumar Mahto Vs. The State of Jharkhand & Ors., reported in (2013) 2 JLJR 4 (HC).

Since the result has already been published, the respondents are directed to come with an affidavit as to whether vacancy is still there and whether the petitioner can be accommodated on the said post, as his name finds place in the select list.

Put up this case on 16.8.2023.

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