Shashank Singh vs The State Of Jharkhand Through Chief ...
2025 Latest Caselaw 1503 Jhar

Jharkhand High Court

Shashank Singh vs The State Of Jharkhand Through Chief ... on 4 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                2025:JHHC:21846-DB




IN THE HIGH COURT OF JHARKHAND AT RANCHI
            L.P.A. No. 412 of 2024
1. Shashank Singh, aged about 33 years, son of Om Prakash Singh,
resident of 94, Rawaniya, Kadipur, Khaniya P.O. Sultanpur, P.S.
Karaudikala & District - Sultanpur, Uttar Pradesh - 228161.
2. Ramesh Kumar, aged about 39 years, son of Ram Bahadur,
Resident of pure bariyar, P.O. Ratason, P.S. Raebareli & District
Raebareli, Uttar Pradesh-229124.       ...    ...  Appellants
                          Versus
1. The State of Jharkhand through Chief Secretary, Government of
Jharkhand, Officiating at Project Building, HEC Township, P.O. & P.S.
Dhurwa, District Ranchi.
2. The Principal Secretary, Department of Personnel, Administrative
Reforms & Rajyasabha, Officiating at Project Building, HEC Township,
P.O. & P.S. Dhurwa, District Ranchi.
3. The Chairman, Jharkhand Staff Selection Commission, situated at
F 49/50, Sector III, Dhurwa, P.O.- Dhurwa, PS - Jagarnathpur & District
Ranchi.
4. The Secretary, Jharkhand Staff Selection Commission, having its
office at Kali Nagar Chai Bagan, P.O., P.S. - Namkum & District -
Ranchi.
5. The Controller of Examination, Jharkhand Staff Selection
Commission, having its office at Kali Nagar Chai Bagan, P.O., P.S. -
Namkum & District -Ranchi.
6. Directorate of Secondary Education, MDI Building, Jharkhand
Mantralaya, at P.O. Dhurwa, P.S. Jagarnathpur & District - Ranchi.
                                            ...    Respondents
                          ---------

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

---------

For the Appellant : Mr. Vikalp Gupta, Advocate. For the J.S.S.C. : Mr. Pravin Kr. Pandey, Advocate.

Mr. Amit Kumar, Advocate.

---------

06/Dated: 04.08.2025

For the reasons set out in this Application which is duly supported by

an affidavit filed by the appellant, we find sufficient cause to condone the

delay of 107 days that has crept up in filing the Appeal.

Accordingly, the aforesaid delay is condoned and I.A. No. 7765 of

2024 stands disposed of.

-1 of 2- 2025:JHHC:21846-DB

The issue raised in the instant Appeal already stands answered

by the then Principal Bench in a batch of petitions lead being L.P.A.

No.143 of 2024 and analogous cases titled Nirmal Pahan & Ors.-

Vs.-The State of Jharkhand & Ors.

The judgment rendered by the Division Bench in the aforesaid

L.P.A. and the reasons mentioned therein shall be read mutatis

mutandis in the instant case.

Consequently, there is no merit in this Appeal. The same is

ordered to be dismissed.

Pending Application, if any, stands disposed of.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.)

N.A.F.R.

APK/VK

-2 of 2-