Jharkhand High Court
Kismanti Minj vs The State Of Jharkhand And Others on 2 April, 2024
Author: Navneet Kumar
Bench: Navneet Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
LPA No. 441 of 2023
Kismanti Minj ...... Appellant
Versus
The State of Jharkhand and Others .... ... Respondents
CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE NAVNEET KUMAR For the Appellant : Ms. Pushpanjali Kumari Singh, Advocate For the Respondents : Mr. Rajiv Ranjan, AG Mr. Sanjoy Piprawall, Advocate Mr. Rakesh Ranjan, Advocate Mr. Prince Kumar, Advocate Order No.07/Dated: 2nd April 2024 Ms. Pushpanjali Kumari Singh, the learned counsel for the appellant submits that in view of the judgment of Hon'ble Supreme Court in Civil Appeal Nos. 73-74 of 2019 titled "High Court of Hyderabad for the State of Telangana and State of Andhra Pradesh and Another v. P. Murali Mohana Reddy and Others", the exclusion of the appellant in the recruitment exercise was not fair.
Post this matter after four weeks.
(Shree Chandrashekhar, A.C.J.) (Navneet Kumar, J.) Tanuj