Prasadi Raut & Anr vs The State Of Jharkhand & Ors
2024 Latest Caselaw 480 Jhar

Jharkhand High Court

Prasadi Raut & Anr vs The State Of Jharkhand & Ors on 16 January, 2024

Author: S.N. Pathak

Bench: S.N. Pathak

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(S) No. 5110 of 2015
      Prasadi Raut & Anr.                       .... .... Petitioners
                                     Versus
      The State of Jharkhand & Ors.             .... ...  Respondents
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CORAM : HON'BLE DR. JUSTICE S.N. PATHAK

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      For the Petitioners        :   None
      For the Respondents        :   AC to Sr.SC-I
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7/ 16.01.2024         No one appears for the petitioners.

The petitioners are claiming MACP, which has been denied on the ground that the petitioner has the qualification of Praveshika i.e. Matric from Hindi Vidyapith, Deoghar.

The following issues are involved in the writ petition:-

(i) Whether the petitioners are entitled for benefit of MACP?

(ii) Whether the rejection order is justified in view of the fact that the same has been issued on the ground that educational certificate possessed by the petitioners has been issued by Hindi Vidyapith, Deoghar?

(iii) Whether any notification issued by the State can be given retrospective effect or the same is implemented or same is enforceable from the prospective date i.e. the date of issuance of the said notification?

(iv) Whether in view of judgment rendered by the Division Bench in W.P.(C) No. 3115 of 2015, the impugned order is at all tenable in the eyes of law?

The learned counsel appearing for the respondent-State is directed to come prepare on the aforesaid issues on the next date of hearing.

Put up this case after two weeks.

(Dr. S.N. Pathak, J.) R.Kr.