Neeta Singh And Others vs The State Of Jharkhand And Others
2022 Latest Caselaw 5217 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          (Civil Writ Jurisdiction)
                          W.P(S) No. 1186 of 2017

Neeta Singh and others                                          .......... . Petitioners
                                Versus
The State of Jharkhand and others                               ........ Respondents
                                  with
                          W.P(S) No. 7029 of 2017

Subodh Kumar Singh                                              .......... . Petitioner
                                Versus
The State of Jharkhand and others                                  ... Respondents
                                with
                          W.P(S) No. 2309 of 2018

Amit Kumar Pandey                                               .......... . Petitioner
                                Versus
The State of Jharkhand and others                               ....... Respondents

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner(s)           : Mr. Indrajit Sinha, Advocate
                                  Ms. Sonal Jaiswal, Advocate
                                 (in W.P(S) No. 1186 of 2017)
                                 Mr. Diwakar Upadhyay, Advocate
                                 (in W.P(S)No. 7029 of 2017)
                                 Mr. Manoj Tandon, Advocate
                                 Ms. Neha Bhardwaj, Advocate
                                 (in W.P(S)No. 2309 of 2018)
For the Private Respondents      :Mr. Mahavir Pd. Sinha, Advocate
                                 Mr. Santosh Kr. Jha, Advocate
                                 Mr. Pawan Kr. Singh, Advocate
                                 (in W.P(S) No. 1186 of 2017)
For the State                   :Mr. Sanjay Kumar Tiwari, SC-I
                                 Mr. Mihir Kunal Ekka, AC to SC-I
                                 (in W.P(S) Nos. 1186 of 2017 & 7029 of 2017)
                                 Mr. Nehru Mahto, AC to GP-IV
                                 (in W.P(S)No. 2309 of 2018)
                            -------

rd Order No.22/Dated: 23 December 2022

Mr. Mahavir Pd. Sinha, the learned counsel appearing for the private respondents in WP(S) No. 1186 of 2017 has concluded his arguments.

Mr. Mahavir Pd. Sinha, the learned counsel has referred to the

judgments in "Ashok Kumar and Anr. v. State of Bihar and Ors." (2017) 4 SCC 357, "Ramesh Kumar v. High Court of Delhi and Anr." (2010) 3 SCC 104, "Jasvinder Singh and Ors. v. State of J&K and Ors." (2003) 2 SCC 132, "Union of India and Ors. v. S. Vinodh Kumar and Ors." (2007) 8 SCC 100, "M.V. Thimmaiah and Ors. v. Union Public Service Commission and Ors." (2008) 2 SCC 119, "Barun Kumar & Ors. v. State of Jharkhand & Ors." in Civil Appeal No. 5812 of 2022 and "Anmol Kumar Tiwari & Ors. v. The State of Jharkhand & Ors." in Civil Appeal Nos. 429-430 of 2021 to submit that if the selection process was impartial and non-discriminatory, the final result should not be interfered in exercise of the powers under Article 226 of the Constitution of India.

Mr. Sanjay Kumar Tiwari, the learned SC-I, however, seeks adjournment for apprising the Court whether there are vacancies against which the writ petitioners if they are successful in the present proceeding can be adjusted, of course, on merits.

On his request, for filing an affidavit in this regard, post these matters on 20th January 2023.

(Shree Chandrashekhar, J.) Tanuj/-