SRIKANT RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant petition has been filed in terms of the order/observation made by Hon'ble Apex Court dtd. 11/7/2022 in S.L.P. No.9467-9472 of 2022 whereby and whereunder the Hon'ble Apex Court has been pleased to make following observations, for ready reference the same is being referred hereunder as :-

(2.) Ms. Aanya, learned counsel appearing for the petitioner, has submitted by making reference of the statement made by the Jharkhand Staff Selection Commission as under paragraph-16 of the counter affidavit wherein the writ petitioner although has been declared to be medically fit but even then he has not been appointed.

(3.) Learned counsel appearing for the petitioner has further submitted that even accepting the order passed by the learned Single Judge, affirmed by Coordinate Division Bench of this Court in L.P.A. No.318 of 2020 since the appellant has been declared to be medically fit then the writ petitioner ought to have been appointed on the ground that he has been declared to be medically fit since, that was the spirit of the order passed by the learned Single Judge.