Naran Murmu vs The State Of Jharkhand Through The Chief ...
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Jharkhand High Court

Naran Murmu vs The State Of Jharkhand Through The Chief ... on 23 April, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                            ( 2025:JHHC:12044-DB )
           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P.(S) No. 5792 of 2018
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Naran Murmu, aged about 29 years, S/o Sri Nayan Murmu, R/o at Astakowali, PO- Baraasti, PS- Gurabandha, District- East Singhbhum.

                                                        .......     Petitioner
                                         Versus

1. The State of Jharkhand through the Chief Secretary, Govt. of Jharkhand at Project Building, Ranchi, P.O.- Dhurwa, P.S.- Jagarnathpur, District- Ranchi.

2. The Home Secretary, Govt. of Jharkhand at Project Building, Ranchi, P.O.- Dhurwa, P.S.- Jagarnathpur, District- Ranchi.

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, PO- Dhurwa, PS- Jagarnathpur, District- Ranchi.

5. Director General, Home Guard, at Audrey House Complex, near Nepal House, PO- Doranda, PS- Doranda, District- Ranchi.

                                                        .......     Respondents
                                      ---
           CORAM:               HON'BLE THE CHIEF JUSTICE
                                HON'BLE MR. JUSTICE RAJESH SHANKAR
                                      ---
           For the Petitioner        :      Mr. Yashvardhan Sahay, Advocate
           For the Resp-State        :      Mr. Piyush Chitresh, AC to AG
           For the Resp-JSSC         :      Mr. Sanjoy Piprawall, Advocate
                                   ---
           6/ Dated: 23.04.2025

1. Issue raised in this writ petition, according to both sides, is covered by the judgment rendered by this Court on 26 th April, 2024 in W.P.(S) No. 6 of 2017 and connected cases, titled 'Sunil Tudu Vs. The State of Jharkhand & Ors.'.

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

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

(Rajesh Shankar, J.) R.Kr./Vedanti