PRAMOD KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sabyasanchi, the learned counsel appearing for the petitioner, Ms. Ruchi Rampuria, the learned AC to SC-II appearing on behalf of the respondent-State and Mrs. Richa Sanchita, the learned counsel appearing on behalf of the respondent-Jharkhand Academic Council [JAC]. .

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for a direction upon the respondents to reckon cut-off date for upper age limit in view of Advertisement No.27 of 2011 is on 01.07.2011 instead of Advertisement No.04 of 2015 cut-off date on 01.08.2015 and consider the maximum age of the petitioner in general category for appointment to the post of Assistant Teacher in Government Primary School Class-I to Class-VIII.