THE STATE OF JHARKHAND, THROUGH THE SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT (DIRECTORATE OF SECONDARY EDUCATION), GOVT. OF JHARKHAND, AT PROJECT BUILDING, P.O. & P.S. Vs. KAFIL AHMED, SON OF LATE WASI AHMED, RESIDENT OF

JUDGEMENT

(1.) Appellant-State of Jharkhand and the respondent-writ petitioner, both are aggrieved of order dated 19.09.2014 passed in W.P.(S) No. 6555 of 2012. L.P.A. No. 71 of 2015 has been filed by the appellant-State of Jharkhand and C.O. No. 3 of 2016 has been filed by the respondent.

(2.) The writ petition was filed challenging order dated 24.09.2012 passed by the Director, Secondary Education-cum-Joint Secretary, whereby respondent's appointment to the post of clerk has been held illegal.

(3.) Heard.