Jharkhand High Court
Mr. Shubhashis Rasik Soren vs Mr. Rishabh Kausal on 20 June, 2024
Author: S.N. Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S). No. 590 of 2022
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CORAM: HON'BLE DR. JUSTICE S.N.PATHAK For the Petitioner : Mr. Shubhashis Rasik Soren, Advocate For the Respondents : Mr. Rishabh Kausal, AC to GP-II Dr. Ashok Kumar Singh, Advocate Mr. Kumar Sidharth, Advocate
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04/ 20.06.2024 Heard the parties.
It has been submitted by learned counsel for the petitioner that though the petitioner fulfils the requisite qualification as per the advertisement to be appointed on the post of Vice-Principal, Nursing in RIMS but junior to the petitioner who was even not qualified and not in possession of the requisite qualification as per the advertisement has been appointed. However from the counter-affidavit, it appears that petitioner does not fulfil the requisite qualification whereas, at para-5 of the writ petition, specific stand has been taken by the petitioner that he was in possession of requisite qualification.
Let the respondent-RIMS file para wise reply to the writ petition.
Put up this case after four weeks.
(Dr. S.N. Pathak, J.) Rohit/-
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