Mr. J. S. Tripathi vs Unknown
2024 Latest Caselaw 900 Jhar

Jharkhand High Court

Mr. J. S. Tripathi vs Unknown on 29 January, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P. (S) No.3612 of 2019
                                  -----

CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

For the Petitioner : Mr. J. S. Tripathi, Advocate For the State : Ms. Divya, A.C. to S.C.III For JSSC : Mr. Sanjoy Piprawall, Advocate

-----

Order No.10 Date: 29.01.2024

No counter affidavit has been yet been filed on behalf

of the respondent-JSSC.

However, learned counsel appearing on behalf of the

respondent-JSSC is granted ten days' time by way of last

indulgence to file counter affidavit, which will also include the

fact 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 under the heading "For Admission

(Fixed Cases)" on 12th February, 2024.

(Rajesh Shankar, J.) Sanjay/