Hajari Prasad Yadav vs The State Of Jharkhand Through The ...
2024 Latest Caselaw 853 Jhar

Jharkhand High Court

Hajari Prasad Yadav vs The State Of Jharkhand Through The ... on 25 January, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(S) No. 375 of 2023

         Hajari Prasad Yadav                    ...     ...      Petitioner
                                     Versus
         The State of Jharkhand through the Secretary, Human Resources
         Development Department, Ranchi & Ors. ... ...      Respondents
         CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                              -----

For the Petitioner : Mr. Arun Kumar Dubey, Advocate For the Respondents : Mr. Sharabhil Ahmed, AC to SC (Mines)-I

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04/25.01.2024 Before proceeding further in the matter, let a specific

counter affidavit be filed on behalf of the respondent no. 6 - the

District Education Officer, Deoghar within two weeks stating as to

whether 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), any

further appointment has been made on the post of Trained

Graduate Teacher in the subject 'History' and 'Civics' under

unreserved category in Deoghar (Block-Sarath) i.e., the post on

which the petitioner could not give his joining pursuant to his

appointment vide office order as contained in memo no. 50 dated

09.01.2019.

Put up this case under the heading "For Admission" on

19.02.2024.

(Rajesh Shankar, J.)

Manish