BINAY KUMAR SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing and heard at length. Concerned lawyers have no objection with regard to the proceeding which has been held through Video Conferencing and there is no complaint in respect to audio and video clarity and quality and after hearing at length, the matter is being disposed of finally.

(2.) Petitioner has approached this Court with a prayer for a direction upon the respondents to appoint him in view of order dated 02.02.2017, passed in W.P.(S) No. 19 of 2016 and the order dated 22.05.2019, passed in W.P.(S) No. 2450 of 2019, as he has already appeared for counseling on 03.06.2019 for appointment of Inter-Trained Teacher and in spite of vacancies lying vacant, appointment letter is not being issued in his favour though similarly situated persons have already been given appointment letters.

(3.) Heard learned counsel for the parties.