Jharkhand High Court
Sunil Kumar Bhagat vs State Of Jharkhand & Ors. on 10 January, 2012
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 6815 of 2005
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Sunil Kumar Bhagat ... ... Petitioner
-V e r s u s-
The State of Jharkhand & Others ... Respondents
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CORAM: - HON'BLE MR. JUSTICE PRASHANT KUMAR.
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For the Petitioner : Mr. Bhanu Kumar, Advocate
For the State : J.C. to Sr. S.C.-I
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05/10.01.2012This writ application filed for a direction commanding the respondents to send petitioner for teacher's training. Petitioner further prayed that petitioner be given trained scale on completion of training.
It is submitted by learned counsel for the petitioner that he has been instructed by his client to say that he has been deputed for training by the State Government.
Thus, the first prayer of petitioner has become infructuous. So far second prayer of petitioner is concerned, it is observed that if petitioner completed his training successfully and is otherwise entitled for getting trained scale then he may file representation before the concerned authority, who will consider the same and pass necessary order on the said representation at the earliest.
With the aforesaid observation, this writ petition is disposed of.
(Prashant Kumar, J.) sunil/