Pawan Kumar Mandal And Others vs State Of Jharkhand And Ors
2024 Latest Caselaw 1244 Jhar

Jharkhand High Court

Pawan Kumar Mandal And Others vs State Of Jharkhand And Ors on 7 February, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                W.P.(S) No. 3890 of 2023

                Pawan Kumar Mandal and others                  ...      ...      Petitioners
                                         Versus
                State of Jharkhand and Ors.
                                                        ...         ...        Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Avilash Kumar, Advocate For the Respondents : Mr. Sanjay Piprawall, Advocate For the State : Mr. Aman Kumar AC to GP 1

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06/07.02.2024 The learned counsels for the parties are present.

2. The learned counsel for the petitioners submits that the present case is an off-shoot of various judgments and orders passed by the Hon'ble Supreme Court whereby the respondents were directed to prepare fresh merit list for the purposes of filling up the vacancies.

3. The learned counsel for the respondent-JSSC has submitted that the foundational facts with regard to the petitioners are missing in the present writ petition. He submits that as per his instruction, with respect to some of the subjects, the list has already been finalized and the recommendations have already been made, but in absence of ,foundational facts with regard to the petitioners, no counter-affidavit can be filed in the present case.

4. The learned counsel for the petitioners submits that he shall file a supplementary affidavit in the present case giving the details with regard to each and every petitioner in the present case.

5. The learned counsel has also submitted that similar issue is pending before this Court in a batch of writ petitions being W.P.(S) No.582 of 2023 and analogous cases and the next date in those cases is 11.03.2024. He has also submitted that in the batch, one case is of the year 2018 i.e. W.P.(S) No.6775 of 2018 which is not in the roster of this Bench. He has submitted that this case may be tagged along with the batch matters so that the case be heard on 11.03.2024 itself and in the meantime, he shall file a supplementary affidavit.

6. Considering the submission made, let a supplementary affidavit in the present case be filed by the petitioners within a period of one week from today.

7. Since one writ petition being W.P.(S) No.6775 of 2018 in the aforesaid batch of writ petitions referred by the learned counsel for the petitioner does not fall in the roster of this Bench, Office is directed to place this case before the Hon'ble Chief Justice for appropriate orders in the administrative side so that this matter be heard along with the batch of writ petitions.

(Anubha Rawat Choudhary, J.) Saurav