SARWESHWARI KUMARI Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-8-168
HIGH COURT OF JHARKHAND
Decided on August 14,2018

Sarweshwari Kumari Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Abhishek Kumar, counsel appearing for the petitioner.
(2.) Heard Mr. Apurv, counsel appearing for the respondentState.
(3.) This writ petition has been filed for the following reliefs: "For issuance of an appropriate writ(s), order(s) or direction(s), particularly in the nature of Certiorari for quashing the notice issued by respondent No. 3 in Daily Newspaper "Prabhat Khabar" dated 6.12.2014, whereby and whereunder, the candidature of the petitioner has been cancelled, which is absolutely illegal and further prays for a direction upon the respondent authorities to consider the case of the petitioner for appointment to the post of lady supervisor in pursuant to the Advertisement No. 3(pa)/2013 AND/OR to grant such other relief/reliefs as Your Lordship may deem fit and proper to do conscionable justice to the petitioner.";


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.