Raghuraj Prasad Gupta vs State Of Jharkhand And Ors
2024 Latest Caselaw 1256 Jhar

Jharkhand High Court

Raghuraj Prasad Gupta 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. 378 of 2023

                Raghuraj Prasad Gupta                        ...        ...    Petitioner
                                         Versus
                State of Jharkhand and Ors.
                                                       ...        ...         Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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06/06.02.2024 Learned counsels for the parties are present.

2. Learned counsel for the petitioner submits that the petitioner belongs to backward class category (Teli). He submits that earlier this caste was under BC II category but there has been subsequent notification shifting the caste BC II category to BC I category. The learned counsel submits that the issue involved in this case is squarely covered by the judgments passed by Hon'ble Division Bench in LPA No.675 of 2019 and subsequently in LPA No.338 of 2020.

3. Learned counsel for the respondents submits that they shall examine these two judgments and the matter be posted tomorrow.

4. Considering the submissions made, post this case tomorrow i.e. on 07.02.2024.

(Anubha Rawat Choudhary, J.) Saurav