Jharkhand High Court
Sudhir Prasad And Ors vs The State Of Jharkhand & Ors on 10 October, 2018
Author: S.N. Pathak
Bench: S. N. Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 6940 of 2016
Sudhir Prasad and Ors. .... ... Petitioners
Versus
The State of Jharkhand & Ors. ... ..... Respondents
------
CORAM: HON'BLE MR. JUSTICE DR. S. N. PATHAK
-----
For Petitioner : Mrs. Ritu Kumar, Advocate
For Respondents : AC to SC-II
Mr. Abhijeet Kumar Singh, AC to SC-V
---
15/ 10.10.2018 Pursuant to the order dated 23.04.2018, supplementary counter-
affidavit has been filed by the respondents. In the supplementary counter-affidavit dated 08.10.2018, the total marks obtained by one Sitaram Yadav in para category is shown to be is 69.18 marks. Whereas, the petitioners have filed one reply dated 07.01.2018 to the earlier counter-affidavit dated 11.02.2017 and have brought on record one document which shows the marks obtained by Sitaram Yadav to be 52.75 marks under para teachers category, which is at Annexure-B to the rejoinder.
The matter relates to Deoghar district. Let the DSE, Deoghar- respondent No.6 be physically present in the Court on 01.11.2018 to explain as to how one para teacher namely, Sitaram Yadav has been allotted different marks and which of the document is genuine and which is a fake one.
(Dr. S.N. Pathak, J.) punit/