SUNIL KUMAR SUMAN Vs. THE STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY, GOVERNMENT OF JHARKHAND, RANCHI AND ORS.

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that Committee has already checked all the documents of the petitioner and has found the selection of the petitioner legal, vide report dated 03.03.2012 (Annexure - 11), however, appointment letter has not been issued to the petitioner for the post of Para Teacher. He further submits that petitioner has already moved a representation before the Respondent No. 3 - The Deputy Commissioner, Deoghar -cum -Chairman, Jharkhand Education Project, Deoghar. Mr. Vikash Kumar, J.C. to A.A.G., submits that appropriate decision shall be taken in accordance with law on Annexure - 12 within 60 days from the date certified copy of this order is placed before Respondent No. 3.

(2.) WITHOUT expressing any opinion on the question of legality and correctness of the claim of the petitioner, present petition is disposed of in the light of the statement made by J.C. to A.A.G.