Jharkhand High Court
Moti Shankar Mahato vs The State Of Jharkhand & Others on 29 November, 2019
Author: Ratnaker Bhengra
Bench: Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1032 of 2014
Moti Shankar Mahato .... ....Petitioner
Vs.
The State of Jharkhand & others ....Respondents
With
W.P.(S) No. 2223 of 2014
Kalendra Kumar .... ....Petitioner
Vs.
The State of Jharkhand & others ....Respondents
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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA
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For the Petitioner : Mr. Mahesh Tewari, Advocate. For the State : Mr. Prabhat Kr. Sinha, Advocate;
Mr. Diwakar Jha, Advocate;
Mr. Vinod Kumar Sahu, Advocate;
Ms. Nalini Jha, Advocate.
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15/ 29.11.2019: When the matters are called out, Mr. Mahesh Tewari, the learned counsel for the petitioners as well as the learned counsel for the State have appeared.
The learned counsel for the State is directed to reply whether a diploma or degree from other State is also acceptable in the State of Jharkhand or only the diploma or degree from the State of Jharkhand will be accepted. Also, in the selections/ appointments, pertaining to the advertisement in question have persons been appointed who had diploma or degree from other States. The second issue is if the syllabus of an institute, issuing ITI degree or diploma in its own syllabus, indicates employability pertaining to certain jobs only, then other jobs such as that of an instructor will be restricted. What is the position/ instruction on this.
Finally, the learned counsel for the petitioner seeks time to respond to Annexure-A to the supplementary counter-affidavit dated 28.02.2018.
Accordingly, put up these cases on 13.12.2019. Let a copy of this order be given to the learned counsels for the State.
(Ratnaker Bhengra,J.) S.B.