Rajesh Prasad & Ors vs Jharkhand Public Service Commission
2025 Latest Caselaw 2253 Jhar

Jharkhand High Court

Rajesh Prasad & Ors vs Jharkhand Public Service Commission on 8 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                L.P.A. No. 403 of 2025

                Rajesh Prasad & Ors.                  ...    ...     Appellants
                                            Versus
                Jharkhand Public Service Commission, through its Secretary, Ranchi
                & Ors.                               ...     ...     Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellants : Mr. Kumar Harsh, Advocate Mr. Tejaswa Mohanta, Advocate For the Respondents : Mr. Rajiv Ranjan, Sr. Advocate Mr. Sanjoy Piprawall, Advocate Mr. Prince Kumar, Advocate

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02/08.08.2025 Heard.

2. It appears that the instant L.P.A. has been filed against

the judgment dated 03.07.2025 passed in W.P.(S) No. 2988 of

2025, which was disposed of without calling for a counter affidavit.

3. However, there are certain allegations made in the writ

petition which, according to us, would require the response of the

respondents.

4. Accordingly, the respondents are directed to file their

response before the next date.

5. List this case on 01.09.2025 along with W.P.(S) No.

3042 of 2025 and W.P. (Filing) No. 6697 of 2025.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) Manish/Ritesh