Jaya Modi vs The State Of Jharkhand & Ors
2025 Latest Caselaw 4471 Jhar

Jharkhand High Court

Jaya Modi vs The State Of Jharkhand & Ors on 26 August, 2025

Author: Rajesh Kumar

Bench: Rajesh Kumar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               (Civil Writ Jurisdiction)
                             W.P. (C) No.1194 of 2022
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Jaya Modi .... .... Petitioner(s) Versus The State of Jharkhand & Ors. .... .... Respondent(s)

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s) : Mr. Navin Kumar, Adv. For the Respondent(s) : Mr. Rishabh Kaushal, A.C. to G.P.-II Mr. Anoop Kr. Mehta, Adv.

Mr. Manish Kumar, Adv.

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th 13/Dated: 26 August, 2025

1. Learned counsel for the petitioner submits that the sole issue now remaining for adjudication pertains to compensation, as the petitioner has been deprived of one academic year due to the cancellation of her admission, despite there being no fault on her part. It is contended that the fault lies squarely with the respondents. In support of this submission, reliance has been placed on the judgment of the Hon'ble Supreme Court in National Medical Commission v. Mothukuru Sriyah Koumudi & Others, reported in (2021) 14 SCC 805.

2. Considering the issue involved in the present writ petition, it is hereby admitted.

3. No notice is required to be issued as all the parties have already appeared.

(Rajesh Kumar, J.)

Amar/-

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