Sanjita Kachhap & Others vs The State Of Jharkhand & Others
2025 Latest Caselaw 2510 Jhar

Jharkhand High Court

Sanjita Kachhap & Others vs The State Of Jharkhand & Others on 10 February, 2025

Author: Ananda Sen

Bench: Ananda Sen

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            W.P.(S) No. 598 of 2025

          Sanjita Kachhap & Others                   ...     ...     Petitioners
                                   Versus
          The State of Jharkhand & Others      ...        ...      Respondents
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          CORAM :             SRI ANANDA SEN, J.

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For the Petitioners : Mr. Amritansh Vats, Advocate : Mr. Amartya Choubey, Advocate For the Respondent : Dr. Ashok Kumar Singh, Advocate : Mr Sharon Toppo, Advocate : Mr. Rishabh Kaushal, AC to GP-II

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th 03/10 February 2025

1. It has been submitted that a set of contractual employees are sought to be replaced by another set of contractual employees, for which, an advertisement has been published. Annexure -14 is the Advertisement which is sought to be quashed.

2. From the perusal of the advertisement, I understand that the same has been published to appoint need based Assistant Professor purely on contract basis. Further Annexure - 15 suggests that the persons who have been selected, their contractual appointment will come to an end once the need based Assistant Professors are appointed.

3. As it is well settled by the Hon'ble Supreme Court in the case of Manish Gupta & Another Vs. President, Jan Bhagidari Samiti & Others (2022) 15 SCC 540 that contractual employees, cannot be replaced by another set of contractual employees.

4. Considering the submissions, and in view of the judgment, all further appointment process pursuant to Advertisement dated 12.03.2024, will remain stayed.

5. The respondents, are directed to file counter affidavit within a period of eight weeks.

6. List this case after eight weeks under the heading for "Admission".

(ANANDA SEN, J.) Aditi