PRAMILA ORAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to correct the designation of the respondent no.8 as "Returning Officer (Mukhiya)- cum-Circle Officer, Jari, Gumla" in course of the day.

(2.) The present writ petition has been filed for quashing the letter no.14 dtd. 10/1/2019 issued by the respondent no.3 as well as letter no.014 dtd. 25/2/2019 (in part), particularly paragraph no.10 of the same, issued by the respondent no.4, whereby women who migrate from other State to the State of Jharkhand after marriage have been denied benefit of reservation in the State of Jharkhand. Further prayer has been made for quashing the order dtd. 5/5/2022 passed by the respondent no.8, whereby the petitioner's candidature for the post of Mukhiya, Govindpur Panchayat has been rejected.

(3.) Heard learned counsel for the parties and perused the contents of the writ petition.