Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Md Sohail Akhtar And Ors vs Human Resources Department on 19 January, 2017

Author: Shree Chandrashekhar

Bench: Shree Chandrashekhar

                                                      1

                                  IN THE HIGH COURT OF JHARKHAND AT RANCHI                      
                                              W.P.(S) No. 297 of 2015
                                                     ­­­­­­
                         1.   Md. Sohail Akhtar, son of Maniruddin, resident of Bind Kalal Toli 
                         (Near Masjid), Dist. Chatra, PS & Dist. Chatra, Pin code 825401
                         2.   Kamal Lochan Singh, son of Late Tribhuban Singh, resident of at 
                         Tenughat, No. 3, PO Tenughat Dam, Bokaro, PS Gomiya, Dist. 
                         Bokaro, Pin code­829129
                         3.  Arshad Razi, son of Md. Raziuddin, Ahsan Colony, Lodi­Katra, PO 
                         Patna City, Dist. Patna, Bihar, Pin Code 800008
                                                                            ...     Petitioners
                                                    Versus

                  1. The State of Jharkhand through the Principal Secretary, Human 
                  Resources Development Department, having its office at Project 
                  Building, PO & PS Dhurwa, Town and Dist. Ranchi
                  2.  The Director Primary Education Directorate, having office near 
                  Project Building, PO & PS Dhurwa, Town and Dist. Ranchi
                  3.  The District Superintendent of Education, Garhwa, PO &PS 
                  Garhwa, Dist. Garhwa
                  4.  The District Superintendent of Education, Bokaro, PO & PS 
                  Bokaro, Dist. Bokaro                              ...   Respondents

                                        ­­­­­­
            CORAM :   HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
                                        ­­­­­­         
                For the Petitioners         : Mrs. Rakhi Rani, Advocate                 
                For the Respondent­State    : Ms. Ruchi Rampuria, JC to Sr. S.C. I 
                                        ­­­­­­­ 

05/19.01.2017

In view of the fact that the issue involved in the instant  writ petition stands concluded by the judgment of this Court passed  in W.P.(S) No. 7885 of 2013 and batch cases, with the consent of the  learned   counsel   for   the   parties,   the   instant   writ   petition   is   finally  disposed of, at this stage itself. 

2. Prayer in the writ petition is for suitably amending the  stipulation   in   the   advertisement   for   appointment   on   the   post   of  Primary Teachers by fixing the cut­off date as on 01.07.2011. 

3. Ms. Ruchi Rampuria, the learned State counsel tendering  a   copy   of   order   passed   in   L.P.A.   No.   429   of   2014   submits   that  operation  of  the  order  passed  in  aforesaid  writ petitions  has been  stayed by the Division Bench.  

4. Be that as it may, an identical prayer was made by the  2 petitioners in W.P.(S) No. 7885 of 2015 and batch cases and a learned  Single Judge of this Court held that the cut­off date for upper age  limit as fixed in the advertisement issued in the year, 2013 requires  modification  to the  extent that the cut­off date  shall  be  shifted to  01.07.2011.  The fact that order passed in W.P.(S) No. 7885 of 2015  and batch cases has been taken in appeal before the Division Bench  cannot be a ground for deferring the hearing of the writ petition. 

5. The   petitioners   have   made   an   identical   prayer   in   the  instant writ petition and accordingly, the writ petition stands allowed  in terms of order passed in W.P.(S) No. 7885 of 2015 and batch cases.

 (Shree Chandrashekhar, J.)              Amit/