Jharkhand High Court
Ajay Kumar Ghosh vs The State Of Jharkhand & Ors on 21 May, 2020
Author: S.N. Pathak
Bench: S. N. Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1374 of 2019
Ajay Kumar Ghosh ... Petitioner
Versus
The State of Jharkhand & Ors. ... .. Respondents
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CORAM: HON'BLE MR. JUSTICE DR. S. N. PATHAK (Through: Video Conferencing)
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For Petitioner : Mr. Birendra Kumar, Advocate
For Respondent-State : Mr. Radha K. Gupta, AC to GP-II
For JEPC Mr. Krishna Murari, Advocate
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06/ 21.05.2020 In view of outbreak of COVID-19 Pandemic, case has been taken up
through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 11:30 A.M onwards. They have no complaint in respect to the audio and video clarity and quality.
Heard the parties.
The petitioner has approached this Court with a prayer for a direction upon the respondents to accept his joining in Upgraded Primary School, Bhado Pada, Kundahit in Jamtara District to the post of Para Teacher.
Learned counsel for the petitioner, Mr. Birendra Kumar submits that though earlier a direction was given by this Hon'ble Court in W.P.(S) No.203/2010 and W.P.(S) No.5047 of 2012, which were disposed of on 12.07.2011 and 01.12.2014 respectively, but the respondents have illegally and arbitrary not accepted his joining.
However, Mr. Radha K. Gupta, learned counsel appears for the respondent-State as well as Mr. Krishna Murari, learned counsel for the respondent-JEPC seek some time to file counter-affidavit.
Permission is accorded.
Put up this case in the month of September, 2020 to enable the learned counsels for the respondents to file counter-affidavit.
(Dr. S.N. Pathak, J.) /punit/