Reshma Kumari vs The State Of Jharkhand Through ...
2023 Latest Caselaw 3363 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P.(S). No. 4455 of 2023
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        Reshma Kumari                                    ............          Petitioner
                                         Versus

1. The State of Jharkhand through Secretary, School Education and Literacy Department, Govt. of Jharkhand, Ranchi.

2. The Jharkhand Staff Selection Commission through its Secretary, Ranchi.

3. The Secretary, Jhakhand Staff Selection Commission, Ranchi.

4. The Controller of Examination, Jharkhand Staff Selection Commission, Ranchi.

                                                         ............ Respondents
     CORAM: HON'BLE DR. JUSTICE S.N.PATHAK
                 For the Petitioner    : Mr. Rahul Kumar, Advocate
                 For the State         : Mr. Divyam, AC to SC-IV
                 For the JPSC          : Ms. Richa Sanchita, Advocate
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   02/ 05.09.2023 Heard the parties.

2. At the very outset, learned counsel appearing on behalf of the parties jointly submit that issues involved in this writ petition have already been decided by this Court in W.P.(S).No. 4079 of 2018 (Santosh Kumar Yadav Vs. the State of Jharkhand & Ors.) and the analogous writ applications, disposed of on 20.09.2019 and the same was affirmed by the Division Bench of this Court in LPA No. 693 of 2019 heard along with LPA No. 734 of 2019, vide judgment delivered on 07.04.2020 and since the aforesaid writ applications have been dismissed and the order of learned Single Judge was affirmed by the Division Bench, this case may also be dismissed in view of the observations made in W.P.(S).No. 4079 of 2018 (Santosh Kumar Yadav Vs. the State of Jharkhand & Ors.) and the analogous writ applications.

3. In view of the fair submissions of the learned counsel for the parties, this writ petition is hereby dismissed in terms of order dated 20.09.2019 passed by this Court in W.P.(S).No. 4079 of 2018 (Santosh Kumar Yadav Vs. the State of Jharkhand & Ors.) and the analogous writ applications which was affirmed by the Division Bench of this Court in LPA No. 693 of 2019 and another case.

(Dr. S.N. Pathak, J.) kunal