Kumari Neelam Mahto vs State Of Jharkhand
2024 Latest Caselaw 183 Jhar

Jharkhand High Court

Kumari Neelam Mahto vs State Of Jharkhand on 9 January, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
               W.P. (S) No.4160 of 2019
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Kumari Neelam Mahto .......... Petitioner.

-Versus-

1. State of Jharkhand

2. The Chief Secretary, Government of Jharkhand, Ranchi.

3. The Director, Secondary Education, Department of Education and Literacy, Ranchi.

4. The Secretary, Jharkhand Staff Selection Commission, Ranchi.

5. Deputy Commissioner, Ramgarh.

6. District Superintendent of Education, Ramgarh.

.......... Respondents.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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    For the Petitioner :        None
    For the State       :       Mr. Suraj Prakash, A.C. to S.C.VII
    For JSSC            :       Mr. Sanjoy Piprawall, Advocate
                           -----
    Order No.07                                  Date: 09.01.2024

1. The present writ petition has been filed for issuance of

direction upon the respondents to consider the petitioner's

representations dated 24th June, 2019 and 1st July, 2019 and

to give her a chance to participate in counselling by holding a

special counselling, as she comes in the zone of consideration.

2. Reference may be made to the order dated 2nd January, 2024,

which reads as under:-

"1. No one appears on behalf of the petitioner on repeated calls.

2. 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 in Contempt Petition (Civil) No.612 of 2022 (Soni Kumari Vs. K. Ravi Kumar).

3. Put up this case under the heading "For Orders"

on 9th January, 2024."

3. Learned counsel appearing on behalf of the respondent-JSSC

on instruction submits that 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.

(Supra.), the petitioner came in the zone of consideration and

her name has been recommended vide letter no.1695 dated

17th October, 2023 for appointment on the post of Trained

Graduate Teacher (TGT) for the subject "Biology & Chemistry"

under BC-II category.

4. Considering the said submission of learned counsel for the

respondent-JSSC, there is no need to further proceeding in the

matter.

5. The writ petition is, accordingly, disposed of.

(Rajesh Shankar, J.) Sanjay/