MADHUMITA BISWAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rupesh Singh who appears with Mr. Saurav Arun, learned counsel for the petitioners in both these petitions, Mr. Sanjoy Piprawall, learned counsel for the Jharkhand Staff Selection Commission, Mr. Mahavir Prasad Sinha, learned counsel for the Dhanbad Municipal Corporation and, Mr. Yogesh Modi, A.C. to learned A.A.G.-1A, for the State.

(2.) Learned counsels for the parties agree that both these petitions can be disposed of by a common order, since they relate to the challenge to the Rules for direct recruitment to the post of Sanitary Supervisor in the Municipal Councils/Corporations in the State of Jharkhand. Therefore, both these petitions have been heard together and are being disposed of by this common order.

(3.) The learned counsel for the respondents, at the outset, pointed out that the Rules which are the subject matter of challenge in these petitions, i.e., the Jharkhand Municipal Service Cadre (Amendment) Rules, 2021, were also the subject matter of challenge in W.P. (S) No.4535 of 2024. They pointed out that by detailed judgment and order dtd. 20/8/2024, a Coordinate Bench of this Court has already upheld the constitutional validity and dismissed the said writ petition.