Raimuni Boipai vs The State Of Jharkhand
2024 Latest Caselaw 184 Jhar

Jharkhand High Court

Raimuni Boipai vs The 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.4642 of 2019
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Raimuni Boipai .......... Petitioner.

-Versus-

1. The State of Jharkhand

2. Secretary, School Education and Literacy Department, Dhurwa, Ranchi.

3. Controller of Examination, Jharkhand Staff Selection Commission, Ranchi.

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

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. A. K. Thakur, Advocate For the State : Mr. Aditya Kumar, A.C. to Sr. S.C.I

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Order No.04 Date: 09.01.2024

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

direction upon the respondents to allow the petitioner to

submit required certificates in terms with the letter dated

28.3.2019 issued by the respondent no.3, whereby the last

date for submitting the aforesaid documents was mentioned

as 30th March, 2019, as the said letter was never

communicated to her.

2. Reference may be made to the order dated 2nd January, 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 statewise 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 under the heading "For Orders"

on 09.01.2024

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 last candidate whose name has been

recommended for appointment on the post of Trained

Graduate Teacher (TGT) in the subject- Hindi under Scheduled

Tribe Category has secured 200 marks, whereas the petitioner

has secured lesser marks i.e. 192 marks. Hence, her name has

not been recommended for appointment.

4. Considering the said submission of learned counsel for the

respondent-JSSC, the petitioner's prayer made in the writ

petition is not worth consideration.

5. The writ petition is, accordingly, dismissed.

(Rajesh Shankar, J.) Sanjay/