SANGITA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) A supplementary affidavit has been filed on behalf of the petitioners stating therein that against the Full Bench judgment of this Court dated 7th May, 2008 passed in W.P.(S) No. 4259 of 2005 and connected matters, Special Leave to Appeal was filed, which has been admitted and converted into Civil Appeal Nos. 3632-3634 of 2011, wherein even after grant of leave by the Honourable Supreme Court vide order dated 18th Sept., 2012 dismissed the stay petition filed by the State, copy of which has been placed as Annexure-3 of the Supplementary Affidavit. In view of above, the State may be directed to comply withthe direction contained in the Full Bench Judgment dated 7th May, 2008. Learned Advocate General submitted that it is true that stay petition has been dismissed but the Honourable Supreme Court made it clear that appointments, if made, shall be subject to final result of the appeals, obviously pending before the Honourable Supreme Court being Civil Appeal Nos. 3632 - 3634.

(2.) Be that as it may be, now the State is directed to issue the appointment letters mentioning therein that the appointment is subject to final result of the Civil Appeals pending in the Supreme Court.

(3.) Learned Advocate General submitted that the process of appointment, after verification of the relevant documents, has already been started and it is expected that this process of giving actual appointment will be completed within a period of two weeks from today.