The Jharkhand Urja Vikas Nigam Limited ... vs Sujit Kumar Tiwari
2025 Latest Caselaw 2512 Jhar

Jharkhand High Court

The Jharkhand Urja Vikas Nigam Limited ... vs Sujit Kumar Tiwari on 10 February, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             L.P.A. No. 371 of 2023
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The Jharkhand Urja Vikas Nigam Limited through its Chairman-cum-Managing Director & Ors.

... ... Appellants Versus Sujit Kumar Tiwari ...... Respondent

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the JUVNL : Mr. Rajiv Ranjan, Advocate General Mr. Ashok Kr. Yadav, S.C. For the Respondent : Mr. D.K.Pathak, Advocate

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14/10.02.2025

Heard both sides.

2. Learned Advocate General has cited the judgment in Zahoor Ahmad Rather & Ors. Versus Sheikh Imtiyaz Ahmad & ors 1 to contend that possessing a higher qualification than stipulated for a post does not confer any right on such a candidate to get appointed to the post in question.

3. Counsel for the respondent seeks to verify the said legal position.

4. Till the next date of hearing the impugned judgment shall stand stayed in view of the above judgment of the Supreme Court.

5. List on 21.04.2025.

(M.S. Ramachandra Rao, C.J.)

(Deepak Roshan, J.) Fahim/Amardeep

(2019) 2 SCC 404