Ajay Kumar vs State Of Jharkhand
2024 Latest Caselaw 447 Jhar

Jharkhand High Court

Ajay Kumar vs State Of Jharkhand on 15 January, 2024

Author: Subhash Chand

Bench: Subhash Chand

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cont. Case (Civil) No. 141 of 2020
          Ajay Kumar, aged about 35 years, son of Ramchandra Ram, resident of
          village- Dhori, P.O. Dhori, P.S. Bermo, District-Bokaro (Jharkhand).
                                                                ........... Petitioner
                                        Versus
          1. State of Jharkhand
          2. Examination Controller, Jharkhand Staff Selection Commission,
             (JSSC) Ranchi, Kalinagar, Chaibagan, Namkom, P.O. & P.S.
             Namkom, District-Ranchi.
          3. Rajesh Ranjan, son not known, Examination Controller, Jharkhand
             Staff Selection Commission, (JSSC) Ranchi, Kalinagar, Chaibagan,
             Namkom, P.O. & P.S. Namkom, District-Ranchi.
          4. Megu Baraik, son not known, Secretary, Jharkhand Staff Selection
             Commission, (JSSC) Ranchi, Kalinagar, Chaibagan, Namkom, P.O.
             & P.S. Namkom, District - Ranchi .....................Opposite Parties
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Naiyar Eqbal, Advocate For the State : Mr. Mithilesh Singh, G.A.-IV For the JSSC : Mr. Sanjoy Piprawall, Advocate

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th Order No. 05/Dated: 15 January 2024 The petitioner has alleged willful and intentional disobedience of the order dated 18th September 2019 passed in W.P. (C) No.1387 of 2017 and analogous cases.

2. Mr. Sanjay Piprawall, the learned counsel appearing for the JSSC states that the issue whether 100% reservation can be made in scheduled districts of the State of Jharkhand was decided by a Full Bench of this Court. The learned counsel further states that against the judgment of the Full Bench of this Court, some of the parties approached the Hon'ble Supreme Court and now the dispute has been set at rest by the judgment of the Hon'ble Supreme Court passed in "Satyajit Kumar and Others Vs. State of Jharkhand and Others" 2022 SCC OnLine 954.

3. In view of the aforesaid subsequent developments, the present contempt case has been rendered infructuous and disposed of as such.

(Shree Chandrashekhar, A.C.J.)

(Subhash Chand, J.) Manoj/-