Pankaj Kumar Pandey vs The State Of Jharkhand
2023 Latest Caselaw 573 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P.(C) No. 656 of 2021
              Pankaj Kumar Pandey                                          ..... Petitioner
                                             Versus
              The State of Jharkhand, through its Chief Secretary, Ranchi & Others
                                                                           ..... Respondents
                                              -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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              For the Petitioner:        Mr. Shashi Kant Ojha
              For the State:             Ms. Pinky Tiwary, A.C to A.G
              For the JPSC:              Mr. Sanjay Piprawall
                                              -----


08/02.02.2023       The present writ petition has been filed for issuance of direction upon the

respondent-Jharkhand Public Service Commission to revise the main and final

result of 6th Combined Civil Services Examination, 2016 as per the terms

mentioned in Advertisement No. 23/2016. Further prayer has been made for

quashing the main and final result of the said examination. The petitioner has

also made other related prayers.

Mr. Sanjay Piprawall, learned counsel for the respondent-JPSC, submits

that the present writ petition has now become infructuous in view of the

judgment dated 24.11.2022 passed by learned Division Bench of this Court in

L.P.A. No. 201/2022 and other analogous cases as well as the judgment dated

25.08.2022 rendered by the Hon'ble Supreme Court in Civil Appeal No.

5812/2022, arising out of SLP(C) No.(s) 4310/2022.

Considering the said submission, the present writ petition is disposed of

as infructuous.

   Satish/-                                                         (RAJESH SHANKAR, J)