Mamta Priya vs The Jharkhand Staff Selection ...
2024 Latest Caselaw 1475 Jhar

Jharkhand High Court

Mamta Priya vs The Jharkhand Staff Selection ... on 13 February, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                    1

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                     W.P.(S) No. 3991 of 2019

       Mamta Priya                               ...         ...     Petitioner
                                Versus
       1. The Jharkhand Staff Selection Commission, Ranchi through
          its Secretary
       2. The Examination Controller, Jharkhand Staff Selection
          Commission, Ranchi              ....    ...     Respondents

CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR For the Petitioner : Mr. Lalit Yadav, Advocate For the Resp.-JSSC : Mr. Sanjoy Piprawall, Advocate

Order No. 06 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 the petitioner has been

recommended for appointment on the post of Trained

Graduate Teacher in subject- 'Hindi' under 'Scheduled Caste'

category vide recommendation no. 893 dated 02.05.2023.

3. Learned counsel for the petitioner accepts the said

fact as stated by the counsel for the respondent-JSSC.

4. Considering the said submission of learned counsel

for the respondent-JSSC, there is no need to further proceed

in the present matter.

5. The writ petition is accordingly disposed of.

Ritesh/                                        (Rajesh Shankar, J.)