Mr. Nagmani Tiwari vs Unknown
2024 Latest Caselaw 1008 Jhar

Jharkhand High Court

Mr. Nagmani Tiwari vs Unknown on 1 February, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                W.P.(S) No. 1320 of 2019

                   CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                   For the Petitioner  : Mr. Nagmani Tiwari, Advocate
                   For the Resp.-State : Mr. Manav Poddar, A.C. to A.A.G.,-I
                   For the Resp.-JSSC  : Mr. Sanjoy Piprawall, Advocate
                                         Mr. Rakesh Ranjan, Advocate
                                         Mr. Prince Kumar, Advocate
                                           ----

10/01.02.2024 Mr. Sanjoy Piprawall, learned counsel appearing on behalf of

the respondent-JSSC, is directed to apprise this Court as to whether

the petitioner has come in the zone of consideration for appointment

in the concerned subject after preparation of state-wise merit list in

terms with the judgment rendered by the Hon'ble Supreme Court in

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

Ors.", reported in 2022 SCC OnLine SC 954 read with the orders

passed by the Hon'ble Supreme Court in Contempt Petition

(Civil) No. 612 of 2022 (Soni Kumari Vs. K. Ravi Kumar).

2. Put up this case on 13.02.2024 under the heading 'For

Admission (Fixed Cases)''.

(Rajesh Shankar, J.) Ritesh