High CourtsSINGLE BENCH(2017) 03 JH CK 0066

Baijnath Yadav vs Managing Director & Ors.

Jharkhand High Court · Decided on 21 March 2017

HON’BLE JUDGES
Shree Chandrashekhar
CASE NUMBER
1500 of 2017

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Judgment

7 paragraphs · 162 words
1.

Notice.

2.

Mr. Rajesh Kumar, the learned counsel appears and waives service of notice on behalf of the respondent-State.

3.

Mr. Tejo Mistry, the learned counsel appears and waives service of notice on behalf of the respondent-Jharkhand Staff Selection Commission.

4.

Mr. Laxman Kumar, the learned counsel appears and waives service of notice on behalf of the respondent-U.G.C.

5.

Mr. P. A. S. Pati, the learned counsel appears and waives service of notice on behalf of the respondent-NCTE.

6.

Considering the urgency in the matters, post these matters on 28.03.2017 in the supplementary cause-list.

7.

It is indicated at this stage itself, if on examination of the materials brought on record a prima-facie case is found in favour of the petitioners, this Court intends to grant similar benefits to all similarly situated candidates who perhaps have been deprived of an opportunity to participate in the selection process, by extending the last date for filing up of the application by four weeks.