Raj Kumar vs The State Of Jharkhand
2024 Latest Caselaw 1476 Jhar

Jharkhand High Court

Raj Kumar vs The State Of Jharkhand on 13 February, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                    1

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                    W.P.(S) No. 4047 of 2019

       Raj Kumar                                 ...         ...     Petitioner
                                Versus
       1. The State of Jharkhand
       2. The Principal Secretary, Department of Personnel,
          Administrative Reforms and Rajbhasha, Government of
          Jharkhand, Ranchi
       3. The Principal Secretary, Department of School Education
          and Literacy, Government of Jharkhand, Ranchi
       4. Jharkhand Staff Selection Commission, Ranchi through its
          Secretary
                                           ....   ...     Respondents

CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR For the Petitioner : None 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- 'Physical Education' under 'BC-II'

category vide recommendation no. 353 dated 17.03.2023.

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/