Jharkhand High Court
Ray Sahab Maurya vs The State Of Jharkhand Through Its ... on 6 May, 2024
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 4512 of 2023
Ray Sahab Maurya, aged about 33 years, son of Sri Amar Bahadur
Maurya, resident of House No.09, Gharwaspur, P.O.- Bhatauli, P.S.-
Maharajganj, District- Jaunpur (U.P.)
... ... Petitioner
Versus
1. The State of Jharkhand through its Secretary/Principal Secretary,
School Education and Literacy Department, having office at MDI
Building, Dhurwa, P.O. & P.S.- Dhurwa, Town & District- Ranchi.
2. The Director, Secondary Education, School Education and Literacy
Department, Government of Jharkhand, having office at Secondary
Education Directorate, MDI Building, Dhurwa, P.O. & P.S.- Dhurwa,
Town & District- Ranchi
3. Jharkhand Staff Selection Commission through its Secretary,
having office at Kali Nagar, Chai Bagan, Namkum, P.O. & P.S. -
Namkum, Town and District - Ranchi ... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Ms. Neha Bhardwaj, Advocate
For the Respondents : Mr. Prince Kumar, Advocate
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08/06.05.2024 The learned counsels for the parties are present.
2. This writ petition has been filed for the following reliefs:
"(i) For a direction commanding upon the respondents, in particular
respondent no.3, to conduct the document verification of the petitioner,
as the petitioner has been declared successful, but since no call letter
was issued/ served nor the same was published in any newspaper, the
petitioner could not appear on the date fixed for document verification
(D.V.).
(ii) To direct the respondents to consider the case of the petitioner on the
post of Trained Graduate Teacher in the subject Physical Education and
consequently issue appointment letter to the petitioner, pursuant to
Advertisement No. 21/2016 published by respondent no.3 (Jharkhand
Staff Selection Commission).
(iii) During the pendency of the present writ petition, the respondent-
Commission be directed to keep adequate post in the subject Physical
Education vacant for the petitioner.
(iv) For any other appropriate relief or reliefs for which the petitioner is
found to be entitled to in the facts and circumstances of this case as also
to do conscionable justice to the petitioner."
3. The learned counsels for the parties jointly submit that the
present writ petition is squarely covered by the judgment passed by
this Court in W.P.(S) No. 4936 of 2023 (Ramesh Kumar and others
vs. The State of Jharkhand and Others) and other analogous cases. It
has been submitted that this writ petition be dismissed in the aforesaid
terms.
4. Accordingly, this writ petition is dismissed in terms of W.P.(S)
No. 4936 of 2023.
5. Pending interlocutory application, if any, stands closed.
(Anubha Rawat Choudhary, J.)
Saurav
