Citation : 2024 Latest Caselaw 5183 Jhar
Judgement Date : 10 May, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1047 of 2024
Giriraj Yadav .... Petitioner
Versus
Union of India & Ors. .... Respondents
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CORAM : HON'BLE DR. JUSTICE S.N. PATHAK
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For the Petitioner : Mr. Arun Kumar Dubey, Advocate For the Respondents : Mr. Anil Kumar, ASGI Mr. Abhijeet Kumar Singh, CGC
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3/ 10.05.2024 The petitioner has approached this Court with a prayer for quashing of the order dated 14.02.2024 by which the request of the petitioner for appearing in the limited departmental competitive examination, 2023 has been rejected.
Mr. Arun Kumar Dubey, learned counsel appearing for the petitioner submits that his request for appearing in the limited departmental competitive examination has not been considered only on the ground that earlier he was slapped with an order of punishment of censure on 26.09.2020. Learned counsel further submits that the punishment of censure remains in currency for one year only and to strengthen his argument, he refers the judgment passed in the case of Devendra Kumar Dubey Vs. Union of India & Ors., decided in W.P.(S) No. 2429 of 2021.
Mr. Anil Kumar, learned ASGI representing the respondents submits that since counter affidavit has not been filed, he is not in a position to controvert the arguments advanced by the petitioner.
The respondents are directed to file counter affidavit within four weeks.
Put up this case on 12.07.2024.
However, pendency of the writ petition will not come in the way of allowing the petitioner to appear in the limited departmental competitive examination and the respondents shall accept the candidature of the petitioner for appearing in the examination.
(Dr. S. N. Pathak, J.) R.Kr.
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