Jharkhand High Court
Nishant Kumar vs The State Of Jharkhand And Ors on 19 August, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 939 of 2024
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Nishant Kumar ... ... Petitioner
Versus
The State of Jharkhand and Ors. ... ... Respondents
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Petitioner : Mr. Shresth Gautam, Advocate
: Mr. Anmol Deepak, Advocate
: Mr. Himanshu Harsh, Advocate
For the State : Mr. Ravi Prakash Mishra, A.C. to A.A.G.-II
For the Resp. JPSC : Mr. Abhay Prakash, Advocate
For the Resp.-JSSC : Mr. Sanjay Piprawall, Advocate
: Mr. Rakesh Ranjan, Advocate
: Mr. Prince Kumar, Advocate
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ORAL ORDER
04/Dated: 19th August, 2024
1. It is a case challenging the constitutional validity of Section 4(2)(क) of the Jharkhand Posts and Services Reservation in Vacancies (Scheduled Castes and Scheduled Tribes and Backward Classes) Act, 2001 as amended vide the Jharkhand Posts and Services Reservation in Vacancies (Scheduled Castes and Scheduled Tribes and Backward Classes) (Amendment) Act, 2019.
2. Heard the counsel appearing on behalf of the parties.
3. Learned counsel for the respondent-State, Jharkhand Public Service Commission as also Jharkhand Staff Selection Commission have sought for two weeks' time to seek instruction and file affidavit giving para-wise reply to the averments made in the writ petition.
4. Let the affidavit be filed on or before the next date of hearing.
5. Let this matter be listed on 2nd September, 2024.
(Sujit Narayan Prasad, A.C.J.) (Arun Kumar Rai, J.) Samarth/-