Jharkhand High Court
Krishna Kant Singh vs Union Of India Through Its Secretary on 5 April, 2021
Author: S.N.Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 3977 of 2020
Krishna Kant Singh. ... ... ... ...Petitioner
-Versus-
Union of India through its Secretary, Ministry of Education Department,
Govt. of India, New Delhi & Ors. ... ... ... ...Respondents
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. Onkar Nath Tiwary, Advocate. For the Respondents : Mr. Rajiv Sinha, Advocate.
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04/ 05.04.2021 The petitioner is claiming appointment to the post of Arts Teacher in Novodaya Vidyalaya.
It is specific case of the petitioner that fulfilling all the requisite qualifications, he was selected and directed by the concerned respondent to submit all the relevant documents viz. mark sheet of degree and diploma, fine arts and caste certificate. As per instructions mentioned in the letter dated 12.11.2003, the same was duly submitted. Even after verification of all the documents, appointment letter has not been issued till date. Aggrieved by the same, the petitioner also sought information under R.T.I but the same was not adhered to.
The Respondent-Union of India is directed to file counter-affidavit stating therein as to why appointment letter has not been issued to the petitioner.
Let specific affidavit be filed mentioning the reasons for non-issuance of appointment letter till date and who are the persons responsible for it.
Put up this case after four weeks.
[Dr. S.N.Pathak, J.] P.K.S.