SHRUTIMALA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 2083/2013 has been filed praying for stay of the selection process going to be held on 26th and 27th April, 2013 consequent upon the petitioner's illegal removal from the post of Angan Bari Sevika. It has been submitted that the petitioner has been removed from the post by an order which is wholly without jurisdiction. In the meanwhile, the respondents are proceeding with the process of selection of Angan Bari Sevika for the same centre. The said process is, therefore, liable to be stayed till hearing of the writ petition.

(2.) Learned J.C. to G.P.-II appearing on behalf of the respondents submitted that the matter is covered by the order dated 15.4.201G passed in W.P. (S) No. 5922 of 2012 and the writ petition itself can be disposed of.

(3.) Learned counsel appearing on behalf of the petitioner submitted that he is relying upon the said order of this court and other similar orders. He submitted that since this case is covered by those orders of this Court, this case may be disposed of in terms of the said order.