Modesta Dahanga And Others vs The State Of Jharkhand And Others
2024 Latest Caselaw 4982 Jhar

Jharkhand High Court

Modesta Dahanga And Others vs The State Of Jharkhand And Others on 7 May, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                IN THE HIGH COURT OF JHARKHAND, RANCHI
                                    W.P.(S) No. 2518 of 2024
                Modesta Dahanga and others                           ....Petitioners
                                               Versus
                The State of Jharkhand and others                    ....Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Mukesh Kumar Mehta, Advocate For Respondents-State : Mr. Jayant Franklin Toppo, G.A. V

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02/07.05.2024 Learned counsel for the parties are present.

2. In this petition, prayer is made to allow the petitioners to appear in the counselling for appointment to the post of Assistant Teachers in the respective districts for the class 1 to 5/6 to 8 in the para and non para category.

3. Learned counsel appearing for the petitioners submits that the case of the petitioners is fully covered in light of the order passed by the Hon'ble Division Bench in L.P.A. No. 203 of 2022. Learned counsel for the petitioners submits that in the identical situations several cases have been disposed of based on the judgment of the Division Bench.

4. Learned counsel appearing for the State accepts the said submission. He submits that the case of the petitioners is further covered in light of the decision taken by the Government of Jharkhand by resolution dated 28.02.2024 to allow all the eligible persons to appear in the counselling.

5. In view of the above, this petition is disposed of in terms of the order passed by the Hon'ble Division Bench in L.P.A. No. 203 of 2022.

(Sanjay Kumar Dwivedi, J.)

MM