Rishi Mardi S/O Sri Gora Mardi vs The State Of Jharkhand Through The Chief ...
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Jharkhand High Court

Rishi Mardi S/O Sri Gora Mardi vs The State Of Jharkhand Through The Chief ... on 23 April, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                2025:JHHC:11985-DB




           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No.1748 of 2018
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1. Rishi Mardi s/o Sri Gora Mardi, r/o village-Bakra, P.O. Badia, P.S. Musaboni, District-East Singhbhum.

2. Tapan Ruhi Das, s/o Yudhisthir Ruhi Das, r/o village Parulia, PO Dumuria, P.S. Musabani, District East Singhbhum.

3. Manoj Kumar Yadav, r/o village Sopodera, PO Sarjamda, PS Parsudih, District East Singhbhum. .......... Petitioners.

-Versus-

1. The State of Jharkhand through the Chief Secretary, Government of Jharkhand.

2. The Home Secretary, Government of Jharkhand.

3. The Jharkhand Staff Selection Commission situated at F-49/50, Sector-III, Dhurwa, P.O. Dhurwa, P.S. Jagarnathpur, District- Ranchi.

4. The Director General of Police, Jharkhand at Project Building Ranchi.

5. Director General, Home Guard at Audrey House Complex near Nepal House, Doranda, Ranchi .......... Respondents.

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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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             For the Petitioner :        Mr. Yashvardhan, Advocate
             For the State        :      A.C. to A.G.
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             Order No.06                                   Date: 23.04.2025

1. Issue raised in this writ petition, according to both sides, is

covered by the judgment rendered by this Court on 26th April,

2024 in W.P.(S) No.6 of 2017 and connected cases titled "Sunil

Tudu vs. The State of Jharkhand and Others".

2. Therefore, for reasons alike, this writ petition is also dismissed.

(M.S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.) Sanjay/Rohit