JITENDRA PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to make necessary correction in the designation of the respondent no.8 as "The Governing Body, Ghaghra Inter Science College, Bagodar, through its Secretary".

(2.) Necessary correction in the cause title of the writ petition be made in course of the day.

(3.) The present writ petition has been filed for quashing the notice dtd. 11/8/2021 (Annexure-13 to the writ petition) issued by the Sub Divisional Magistrate, Bagodar- respondent no.4 in Case no.01 of 2021 under Sec. 133 Cr.P.C., directing the petitioner and two others to appear before him on 27/8/2021 at 11:00 a.m. Further prayer has been made for issuance of direction upon the concerned respondents to provide employment to the petitioner on Class IV post as peon in Ghaghra Inter Science College, Bagodar, Giridih in view of resolution no.3 passed by the Governing Body of the said college constituted on 4/3/2011, as the mother of the petitioner had donated 3.75 decimals of land out of 46 decimals, appertaining to Khata no.16, plot no.2352, Mouja Ghaghra and out of 20 decimals of land under Khata no.71, plot no.6927, Mouja Bagodar, which is being used as road of the said college. 3. Heard learned counsel for the parties and perused the contents of the writ petition.