Vandana Kumari vs The State Of Jharkhand Through Its ...
2024 Latest Caselaw 1474 Jhar

Jharkhand High Court

Vandana Kumari vs The State Of Jharkhand Through Its ... on 13 February, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                   1

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                    W.P.(S) No. 3785 of 2019
                              ---

       Vandana Kumari                           ...      ...      Petitioner
                                Versus

1. The State of Jharkhand through its Principal Secretary, Department of Human Resources and Development, Government of Jharkhand, Ranchi

2. The Jharkhand Staff Selection Commission, Ranchi through its Secretary

3. The Director, Secondary Education, Jharkhand, Ranchi

4. The Examination Controller, Jharkhand Staff Selection Commission, Ranchi .... ... Respondents

CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR

For the Petitioner : None For the Resp.-State : Mr. Vishal Kumar Rai, A.C. to G.A.-IV For the Resp.-JSSC : Mr. Sanjoy Piprawall, Advocate

Order No. 09 Dated: 13.02.2024

Reference may be made to order dated 30.01.2024

which reads as under:

"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)''.

2. Mr. Sanjoy Piprawall, learned counsel for the

respondent- Jharkhand Staff Selection Commission (JSSC), on

instruction, submits that name of the petitioner has been

recommended for appointment on the post of Trained

Graduate Teacher in subject- 'Home Science' under

'Unreserved' category vide recommendation no. 913 dated

08.05.2023.

3. Considering the said submission, there is no need to

further proceed in the present matter.

4. The writ petition is accordingly disposed of.

(Rajesh Shankar, J.) Ritesh/