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Jharkhand High Court

Kapil Deo Saw vs The State Of Jharkhand & Others on 12 March, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                 1

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(S) No. 1281 of 2024
1.Kapil Deo Saw
2.Pradip Kumar
3. Munna Ravidas
4.Md. Khurshid Alam
5. Vijay Kumar
6.Manoj Prasad
7. Balram Prasad Kushvaha
8. Pankaj Kumar
9. Bhuneshwar Prasad
10.Shankar Dayal Rana
11. Krishna Deo Rana
12. Chandan Kumar
13. Ashwani Kumar Gupta
14. Indradeo Saw
15. Indra Saw
16. Liteshwar Mahto
17.Ganesh Mandal
18. Jaddu Mahto
19. Ashok Kumar Verma
20. Jay Prakash Verma
21. Tanveer Rahman
22. Arbind Kumar Sinha
23.Raju Pandey
24. Prem Kumar Bhagat
25. Md. Ibrahim Ansari
26. Md. Nasim Ansari
27. Abdul Majeed Ansari
28. Pramod Prasad Bharti
29.Nagendra Prasad Yadav
30. Md. Anwar Ansari
31.Kartic Gorai
32. Srikant Mandal
33. Sankesh Kumar Rawani
34. Rameshwar Mahto
35.Dayanand Mandal
36. Subhash Chandra Mandal
37. Kashiram Mahto
38. Rohit Prasad Mahto
39. Phani Bhushan Mahto
40. Bijay Prasad
41.Sanjay Kumar Yadav
42.Manoj Kumar Yadav
43. Jay Prakash Kumar Yadav
44.Shambhu Sharan Rana
45. Surendra Kumar
46. Rajeev Kumar
47.Hiru Prajapati
48. Binod Kumar
49. Rajesh Kumar Mahto
50 Pankaj Kumar Mandal
51. Dilip Kumar Mandal
52. Pradeep Kumar
53.Pradip Kumar Mandal
54. Subhas Chandra Dey
55. Dina Nath Mahto
56. Sunita Kumari Mehta                  ...... ... Petitioners
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                                   Versus
        The State of Jharkhand & Others                         .....    ...      Respondents


              CORAM:        HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
        For the Petitioners          :Mr. Baleshwar Yadav, Advocate
        For the State                : Mr. Divyam A.C. to S.C.-IV.
                                     ------

02/ 12.03.2024:Learned counsel for the petitioners seeks permission to correct the title of petitioner no.24 as there is spelling mistake.

2. Permission is accorded.

3. Let him do so.

4. In this petition prayer is made to allow the petitioners to appear in the counselling for appointment to the post of Assistant Teachers

5. Learned counsel appearing for the petitioners submits that the case of the petitioners is fully covered in light of the order passed by this Court in W.P.(S) No. 1015 of 2024.

6. Learned counsel appearing for the State accepts the said submission. He submits that the case of the petitioners is fully 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.

7. In view of the above, this petition is disposed of in terms of the order passed by this Court in W.P.(S) No. 1015 of 2024.

( Sanjay Kumar Dwivedi, J.) satyarthi-