Kumari Puspanjali Swarup vs The State Of Jharkhand
2025 Latest Caselaw 2215 Jhar

Jharkhand High Court

Kumari Puspanjali Swarup vs The State Of Jharkhand on 7 August, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                  2025:JHHC:22355

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            WP(S) No.3195 of 2025
                                 -----
           Kumari Puspanjali Swarup, W/o Rakesh Anand, R/o Ward No. 01,
           near Railway Station, PO Simaria, PS Jasidih, District Deoghar,
           Jharkhand                                   ... Petitioner(s).
                                 Versus
           1.The State of Jharkhand
           2.The Department of School Education and Literacy through its
           Secretary, Govt. of Jharkhand, Project Bhawan, MDI Building, PO
           Dhurwa, PS Jagannathpur, District Ranchi, Jharkhand
           3.The Department of Personnel, Administrative Reforms and
           Rajbhasha through its Secretary, Govt. of Jharkhand, Project Building,
           PO Dhurwa, PS Jagannathpur, District Ranchi
           4.The Directorate of Secondary Education through its Director, Project
           Building, PO Dhurwa, PS Jagannathpur, District Ranchi
           5. The Jharkhand Staff Selection Commission (JSSC), through its
           Chairman, Kalinagar, Chai Bagan, PO and PS Namkum, District
           Ranchi, Jharkhand
           6.The Secretary, Jharkhand Staff Selection Commission (JSSC) office
           at Kalinagar, Chai Bagan, PO and PS Namkum, District Ranchi,
           Jharkhand
           7. The Controller of Examinations, Jharkhand Staff Selection
           Commission (JSSC) office at Kalinagar, Chai Bagan, PO and PS
           Namkum, District Ranchi, Jharkhand             ... Respondents.

           CORAM        :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Anil Kumar, Advocate For the State : Mr. Ashok Kumar Singh, AC to SC (L&C) III For the JSSC : Mr. Tejo Mistri, Advocate .........

03 /07.08.2025: The case of the petitioner is covered by the judgment passed by the Division Bench of this Court in LPA No. 143 of 2024. In LPA No. 143 of 2024 it has been held that no individual notice is necessary for document verification.

2. Thus, by virtue of the judgment of the aforesaid Letters Patent Appeal the petitioner looses her rights to be considered. It has also been brought to the notice of the Court that Special Leave Petition (Civil) has been filed in which notices has been issued.

3. Be that as it may since as on date the judgment of LPA No. 143 of 2024 will cover the case of the petitioner, I find no merit in the prayer of the petitioner, thus this writ petition is dismissed.

4. Further it is made clear that in the event Special Leave Petition is allowed and the judgment of LPA No. 143 of 2024 is set aside, the

2025:JHHC:22355

petitioner's case will be covered by the judgment passed in Special Leave Petition (Civil).

5. Liberty is given to the petitioner to approach the appropriate authorities after disposal of Special Leave Petition (Civil) Diary No. 21596 of 2025.

6. The authorities will take appropriate steps in terms of judgment passed in SLP.

(ANANDA SEN, J.)

Tanuj/