Lalita Kumari vs The State Of Jharkhand
2024 Latest Caselaw 850 Jhar

Jharkhand High Court

Lalita Kumari vs The State Of Jharkhand on 25 January, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W.P.(S) No. 3376 of 2019
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Lalita Kumari ... ... Petitioner Versus

1. The State of Jharkhand

2. The Deputy Commissioner, Ranchi

3. The District Superintendent of Education, Ranchi

4. The Sub-Divisional Officer, Ranchi

5. The Jharkhand Staff Selection Commission, Ranchi through its Chairman

6. The Secretary, Jharkhand Staff Selection Commission, Ranchi

7. The Examination Controller, Jharkhand Staff Selection Commission, Ranchi .... ... Respondents CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR For the Petitioner : Mr. Mahesh Kumar Mahto, Advocate For the Resp. Nos. 1 to 4 : Mr. Karan Shahdeo, A.C. to S.C.-II For the Resp. Nos. 5 to 7 : Mr. Mahavir Prasad Sinha, Advocate Mr. Santosh Kumar Jha, Advocate

Order No. 05 Dated: 25.01.2024

The present writ petition has been filed for issuance of

direction upon the concerned respondents to call the petitioner

for counselling as after being declared successful in 'Combined

Graduate Trained Teacher Competitive Examination, 2016' held

for the post of Trained Graduate Teacher (TGT) in the subject-

'Nagpuri' under category-EBC-I, she produced the requisite

documents before the respondent- Jharkhand Staff Selection

Commission (JSSC) at the time of documents verification,

however she was not called for counselling.

2. Reference may be made to order dated 18.01.2024

which reads as under:

"Mr. Sanjay 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 by the Hon'ble Supreme Court in Contempt Petition (Civil) No. 612 of 2022 (Soni Kumari Vs. K. Ravi Kumar).

Put up this case on 25.01.2024 under the heading 'For Admission'."

3. Mr. Santosh Kumar Jha, A.C. to Mr. Mahavir Prasad

Sinha, learned counsel for the respondent- JSSC, on instruction,

submits that name of the petitioner has been recommended for

appointment on the post of TGT in subject- 'Nagpuri' under

EBC-I category vide letter no. 913 dated 08.05.2023.

4. In view of the said submission made by learned counsel

for the respondent-JSSC, the grievance raised by the petitioner

in the present writ petition has been redressed. Hence, there is

no need to further proceed in the present matter.

5. The writ petition is accordingly disposed of.

Ritesh/                                            (Rajesh Shankar, J.)