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Jharkhand High Court

Satyajit Kumar Sah vs The State Of Jharkhand And Ors on 2 September, 2015

Author: Shree Chandrashekhar

Bench: Shree Chandrashekhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                    W.P.(C) No. 6050 of 2014

      Satyajit Kumar Sah, son of Shri Pankaj Kumar Sah, resident 
      of Pathargama, P.O. & P.S. Pathargama, Godda
                                              ...   ...  Petitioner
                              Versus
      1. The State of Jharkhand
      2. The Deputy Commissioner, Godda
      3. The Sub­Divisional Officer, Godda
      4. The Circle Officer, Pathargama Block, Godda
                                               ... ... Respondents

                   -----------------
   CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

      For the Petitioner      :M/s Ranjan Pd. Ram, Pyar Kumar
                               Advocates
      For the Respondents: ­Mr. Atanu Banerjee, G.A.
                      ­­­­­­­­­­­­­­ 
       

04/02.09.2015

  A   supplementary   affidavit   has   been  filed   whereby,   a   copy   of   the   residential   certificate  (employment   purpose)   dated   26.08.2015   issued   by   the  Circle  Officer­respondent no. 4 has been brought on record.  The   grievance   of   the   petitioner   is   that   similar   certificate  should   have   been   issued   by   the   Sub­divisional   Officer,  Godda­respondent no. 3 also. 

Mr. Atanu Banerjee, the learned G.A. appearing  for   the     respondents   submits   that   if   the   Sub­divisional  Officer­respondent   no.   3   is   authorized   to   issue   such  certificate and the petitioner makes an application he can be  issued similar residential certificate(employment purpose). 

From   the   materials   on   record,   I   do   not   find   any  prohibition   to   the   Sub­divisional   Officer   for   not   issuing  residential   certificate   (employment   purpose).   The   learned  counsel for the petitioner submits that for appointment on  different   posts,   advertisements   have   been   issued   under  which   residential   certificate   (employment   purpose)   issued  by the Sub­divisional Officer only is considered for grant of  reservation benefits.

Since,   the  Circle  Officer  has issued residential  certificate   dated   26.08.2015,   necessary   verification   has  already   been   done   and,   on   that   basis   the     Sub­divisional  Officer shall also issue a residential certificate (employment  purpose) within a period of one week from the submission  of application by the petitioner.

The writ petition stands disposed of.

  (Shree Chandrashekhar, J.) Satyarthi/­