Nagendra Nath Parihari vs The State Of Jharkhand & Ors
2023 Latest Caselaw 4182 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(S) No. 5012 of 2019

     Nagendra Nath Parihari                       ...        ...       Petitioner
                                         Versus
     The State of Jharkhand & Ors.                ...        ...       Respondents
     CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Shubham Mishra, Advocate For the Respondent-State : Mrs. Vandana Singh, Sr. SC-III For the Respondent-JSSC : Mr. Sanjoy Piprawall, Advocate Mr. Price Kumar, Advocate

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08/07.11.2023 The submission of learned counsel for the petitioner is

that that the petitioner applied for the post of Trained Graduate

Teacher (TGT) in the subject Maths and Physics with respect to the

district-Seraikella-Kharsawan pursuant to Advertisement No.

21/2016 and submitted caste certificate of BC-2 category as was

issued by the Sub-Divisional Officer, Seraikella-Kharsawan. The

name of the petitioner was also shortlisted while preparing the

merit-list of the said district, however, the appointment letter was

not issued to him on the ground that he had submitted caste

certificate of 'Teli' under BC-2 category on 01.12.2016, whereas as

per the respondent-JSSC, the said caste was under BC-1 category

with effect from 23.07.2015.

2. Learned counsel for the petitioner further submits that

since the respondent-JSSC is again preparing state-wise

merit-list of the candidates who have applied for the post of TGT in

view of the judgment rendered by Hon'ble Supreme Court in the

case of "Satyajit Kumar & Ors. Vs. The State of Jharkhand &

Ors." (2022 SCC OnLine SC 954), they may be directed to

apprise this Court as to what would be his position in the fresh

merit-list being prepared by it if the candidature of the petitioner is considered under BC-1 category.

3. Ordered accordingly.

4. Mr. Sanjoy Piprawall, learned counsel for the

respondent-JSSC, prays for four weeks' time to file counter affidavit

on the said issue.

5. Considering the said prayer, put up this case under the

heading "For Admission" on 11.12.2023.

6. In the meantime, the petitioner may approach the

respondent no. 6 - the Sub-Divisional Officer, Seraikella for

rectification of his caste status and issuance of appropriate caste

certificate in his favour.

(Rajesh Shankar, J.) Manish