Kismanti Minj vs The State Of Jharkhand And Others
2024 Latest Caselaw 3535 Jhar

Jharkhand High Court

Kismanti Minj vs The State Of Jharkhand And Others on 2 April, 2024

Author: Navneet Kumar

Bench: Navneet Kumar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     LPA No. 441 of 2023

Kismanti Minj                                              ...... Appellant
                           Versus
The State of Jharkhand and Others                        .... ... Respondents

CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE NAVNEET KUMAR

For the Appellant : Ms. Pushpanjali Kumari Singh, Advocate For the Respondents : Mr. Rajiv Ranjan, AG Mr. Sanjoy Piprawall, Advocate Mr. Rakesh Ranjan, Advocate Mr. Prince Kumar, Advocate

Order No.07/Dated: 2nd April 2024

Ms. Pushpanjali Kumari Singh, the learned counsel for the appellant submits that in view of the judgment of Hon'ble Supreme Court in Civil Appeal Nos. 73-74 of 2019 titled "High Court of Hyderabad for the State of Telangana and State of Andhra Pradesh and Another v. P. Murali Mohana Reddy and Others", the exclusion of the appellant in the recruitment exercise was not fair.

Post this matter after four weeks.

(Shree Chandrashekhar, A.C.J.)

(Navneet Kumar, J.)

Tanuj