Rinku Mahato vs The State Of Jharkhand & Ors
2024 Latest Caselaw 189 Jhar

Jharkhand High Court

Rinku Mahato vs The State Of Jharkhand & Ors on 9 January, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P. (S) No.4807 of 2019
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Rinku Mahato .......... Petitioner.

-Versus-

The State of Jharkhand & Ors. .......... Respondents.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Shiv Kumar Singh, Advocate For the State : Mr. S. Mishra, A.C. to S.C. (Mines)-II For the JSSC : Mr. Sanjoy Piprawall, Advocate

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Order No.07 Date: 09.01.2024

1. 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 names of the candidates having obtained 154

marks under unreserved category have been recommended for

appointment on the post of Trained Graduate Teacher (T.G.T.)

for the subject- physical education. So far as the petitioner is

concerned, he has obtained 170 marks, however, he did not

appear on assigned date for document verification and as such

his name has not been recommended for appointment. He,

however, prays for two weeks' time to file counter affidavit.

2. Considering the said prayer, put up this case under the heading

"For Admission" on 25th January, 2024.

(Rajesh Shankar, J.) Sanjay/