Binod Kumar Yadav vs The State Of Jharkhand Through Its ...
2025 Latest Caselaw 2214 Jhar

Jharkhand High Court

Binod Kumar Yadav vs The State Of Jharkhand Through Its ... on 7 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                             2025:JHHC:22259-DB




     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        L.P.A. No.370 of 2024
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Binod Kumar Yadav, son of Baleshwar Gope, resident of village- Khudgadda, Tola-Gairwadih, P.O. Sawang Colliery, P.S. Gomia, District Bokaro, Jharkhand.

.......... Appellant.

-Versus-

1. The State of Jharkhand through its Secretary/Principal Secretary, School Education and Literacy Department, having its office at MDI Building, Dhurwa, Ranchi.

2. Secretary, Department of School Education and Literacy Department, having its office at Project Building, Dhurwa, Ranchi.

3. Director, Directorate of Secondary Education, Department of School Education and Literacy, Government of Jharkhand, having its office at Project Building, Dhurwa, Ranchi.

4. Jharkhand Staff Selection Commission through its Secretary, having its office at Kali Nagar, Chai Bagan, Namkum, Ranchi.

5. Controller of Examination, Jharkhand Staff Selection Commission, having its office at Kali Nagar, Chai Bagan, Namkum, Ranchi.

.......... Respondents.

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

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For the Appellant : Mr. Amritansh Vats, Advocate For the State : Mr. Suraj Prakash, A.C. to S.C.-VII For the JSSC : Mr. Sanjoy Piprawall, Advocate

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        Order No.06                                    Date: 07.08.2025
       I.A. No.9862 of 2025:

1. For the reasons stated in the application duly supported by the

affidavit of the appellant, we find sufficient cause to condone the

delay of 102 days that has crept up in filing of the appeal.

2. Ordered accordingly.

3. I.A. No.9862 of 2025 is disposed of.

L.P.A. No.370 of 2024:

4. The issue in question is squarely covered by the judgment

rendered by this Court in a batch of letters patent appeals lead

being L.P.A. No.143 of 2024 (Nirmal Pahan and Others vs. the

State of Jharkhand and Others).

2025:JHHC:22259-DB

5. For the reasons stated in the judgment we shall apply mutatis

mutandis to the instant case, the LPA is dismissed without there

being parties to pay the cost.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) Sanjay/Rohit