Raimuni Boipai vs The State Of Jharkhand & Ors
2024 Latest Caselaw 9 Jhar

Jharkhand High Court

Raimuni Boipai vs The State Of Jharkhand & Ors on 2 January, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(S) No. 4642 of 2019

         Raimuni Boipai                           ...   ...     Petitioner
                                         Versus
         The State of Jharkhand & Ors.            ...   ...     Respondents
         CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Ashish Kr Thakur, Advocate For the Respondent-State : Mr. Ranjan Kumar, AC to Sr. SC-I For the Respondent-JSSC : Mr. Sanjoy Piprawall, Advocate Mr. Prince Kumar, Advocate

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03/02.01.2024 Mr. Sanjoy 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).

2. Put up this case under the heading "For Orders" on

09.01.2024.

(Rajesh Shankar, J.) Manish