Jharkhand Public Service ... vs The State Of Jharkhand & Ors
2022 Latest Caselaw 634 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          [Civil Writ Jurisdiction]
                           W.P.(C) No. 5070 of 2008
       Jharkhand Public Service Commissioner, Ranchi             .... .. ... Petitioner(s)
                                      Versus
       The State of Jharkhand & Ors.                             .. ... ... Respondent(s)
                                       ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through :- Video Conferencing) .........

For the Petitioner : Mr. Abhay Prakash, Advocate For the respondent/State : Mr. Mukesh Kr. Sinha, Sr. S.C.-I ......

10/ 22.02.2022. Heard, learned counsel for the parties.

Mr. Abhay Prakash, learned counsel for the petitioner has relied upon the judgment passed by the Apex Court in the case of Union Public Service Commission etc.& Ors., vs. Angesh Kumar & Ors. etc., reported in 2018(4) SCC

530. However, this Court directs Mr. Abhay Prakash learned counsel for the petitioner- JPSC to file supplementary affidavit in detail with regard to examinations taken by the JPSC and further stating therein that how many examinations are under scanning before the Central Bureau of Investigation or before the Anti-corruption Bureau and further explain therein that what is harm in disclosing the required information to a person for transparent system of the JPSC.

Mr. Mukesh Kr. Sinha, learned SC.I for the State has submitted that petitioner- JPSC must disclose all the facts before the Court in a sealed cover.

Let the desired affidavit be filed by Friday i.e. 25.02.2022. Put up this case on Monday i.e. 28.02.2022.

Office is directed to delete the name of learned counsels, Mr. Sanjoy Piprawall and Mr. Prem Pujari Roy by substituting the name of learned counsel, Mr. Abhay Prakash in the column of petitioner in the Cause List.

(Kailash Prasad Deo, J.) Sandeep/