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Jharkhand High Court

Court On Its Own Motion vs State Of Jharkhand on 6 January, 2016

Author: Virender Singh

Bench: Virender Singh, P.P. Bhatt

IN THE HIGH COURT OF JHARKHAND AT RANCHI

            W.P (PIL) No. 2774 of 2013
                            -----
Court On Its Own Motion                              ...Petitioner
                           Versus
The State of Jharkhand                               ...Respondent
                      With
           W.P (PIL) No. 3114 of 2012
Sabhapati Prasad Kushwaha                            ...Petitioner
                           Versus
The State of Jharkhand & Others                      ...Respondents
                       With
            W.P (PIL) No. 638 of 2015
Court On Its Own Motion                              ...Petitioner
                           Versus
The State of Jharkhand & Others                       ...Respondents
                       -----
CORAM:      HON'BLE MR. JUSTICE VIRENDER SINGH, CHIEF JUSTICE
                  HON'BLE MR. JUSTICE P.P. BHATT
                           ------
For the Petitioner                  :Mr.Manoj Tandon, Amicus Curiae
(In W.P(PIL)Nos.2772/13 & 638/15)
For the Petitioner                  : Ms. Vipul Divya, Advocate
(In W.P(PIL)No.3114/12)
For the Respondent-State      : M/s.Jai Prakash, AAG,
For the Respondent-JSSC        : M/s.Sohail Anwar, Senior Advocate,
                          Tejo Mistri, Advocate
For the Respondent-JPSC        : Mr.Rajesh Shankar, Advocate
                      -----

Order no.22 / Dated 6th January, 2016

Per Virender Singh, C.J.

1. Let this order be read in continuation of our earlier orders dated 14th August, 2015 and 7th October, 2015.

2. So far as appointment of Superintendent of Jail is concerned, for which the written examination although already conducted by JPSC as indicated in the order dated 14th August, 2015, Mr.Rajesh Shankar, Advocate, appearing for JPSC states that 5th Combined Civil Service has already been concluded by interviewing the candidates and result is likely to be out within two weeks' time.

3. Sofar as promotion to the post of Jail Superintendent is concerned, five candidates have already been promoted and posted also.

4. With regard to appointment of Medical Officer, Assistant Jailer, Para Medical Staffs and Computer Operator/Video Operator, Mr. Jai Prakash, learned Additional Advocate 2. General states that Rules were framed in this regard but after receiving certain suggestions from Jharkhand Staff Selection Commission, those Rules have been revised and are now likely to be notified very shortly. He states that thereafter the process for appointment for filling up of aforementioned posts will start without any waste of time.

5. Sofar appointment of Warder is concerned, Mr.M.S.Anwar, Senior Advocate, appearing for Jharkhand Staff Selection Commission states at the bar that for filling up the post of 1394 Warders, advertisement has already been issued on 17th December, 2015 and the last date for receiving the applications is fixed as 20th of January, 2016. He states that may be certain other recruitment examinations are in progress but Jharkhand Staff Selection Commission will give priority to complete the process of selection of Warders at the earliest, but in any case all this exercise will take another 2-3 months.

6. To have the latest progress report in this regard, we deem it appropriate to defer consideration of the instant three petitions for, at least, three months.

7. List again on 13.4.2016.

( Virender Singh, C.J. ) ( P.P. Bhatt, J. ) G.Jha/