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Judgment
Rajesh Shankar, J
Reference may be made to the order dated 24th January, 2024, which reads as under:
“1. Mr. Sanjay Piprawall, learned counsel appearing on behalf of the respondent-JSSC, is directed to apprise this Court as to whether the petitioner has come in the zone of consideration for appointment in the concerned subject after preparation of state-wise merit list in terms with the judgment rendered by the Hon’ble Supreme Court in the case of Satyajit Kumar & Ors. Vs. State of Jharkhand & Ors., reported in 2022 SCC OnLine SC 954 read with the orders passed by the Hon’ble Supreme Court in Contempt Petition (Civil) No. 612 of 2022 (Soni Kumari Vs. K. Ravi Kumar).
Put up this case under the heading “For Orders” on 12th February, 2024.”
Learned counsel appearing on behalf of the respondent-JSSC, on instruction, submits that the petitioner has been recommended for appointment as Trained Graduate Teacher in the concerned subject vide recommendation no.913 dated 8th May, 2023 itself.
Considering the said submission, it appears that the grievance raised by the petitioner in the present writ petition has been redressed. Hence, there is no reason to further proceed in the matter.
The present writ petition is, accordingly, disposed of.