Jharkhand High Court
Mina Kumari & Ors vs The State Of Jharkhand Through The Chief ... on 27 August, 2025
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No.582 of 2023
Mina Kumari & Ors. .... .... Petitioners
-Versus-
The State of Jharkhand through the Chief Secretary and Ors.
.... .... Respondents
With
W.P(S) No.6775 of 2018, W.P(S) No.1204/2019, W.P(S) No.111/2023,
W.P(S) No.148/2023, W.P(S) No. 301/2023, W.P(S) No.739 of 2023, W.P(S)
No.755 of 2023, W.P(S) No.937 of 2023, W.P(S) No.1476 of 2023, W.P(S)
No.1503 of 2023, W.P(S) No.1693 of 2023, W.P(S) No.1756 of 2023,
W.P(S) No.1840 of 2023, W.P(S) No.1869 of 2023, W.P(S) No.2044 of
2023, W.P(S) No.2506 of 2023, W.P(S) No.2777 of 2023, W.P(S) No.2917
of 2023, W.P(S) No.3099 of 2023, W.P(S) No.3196 of 2023, W.P(S)
No.3273 of 2023, W.P(S) No.3355 of 2023, W.P(S) No.3438 of 2023,
W.P(S) No.3598 of 2023, W.P(S) No.3654 of 2023, W.P(S) No.3890 of
2023, W.P(S) No.4007 of 2023, W.P(S) No.4008 of 2023, W.P(S) No. 4072
of 2023, W.P(S) No.4095 of 2023, W.P(S) No.4106 of 2023, W.P(S) No.4124
of 2023, W.P(S) No.4138 of 2023, W.P(S) No.4219 of 2023, W.P(S)
No.4324 of 2023, W.P(S) No.4326 of 2023, W.P(S) No.4431 of 2023,
W.P(S) No.4662 of 2023, W.P(S) No.4664 of 2023, W.P(S) No.4780 of
2023, W.P(S) No.5138 of 2023, W.P(S) No.5261 of 2023, W.P(S) No.5307
of 2023, W.P(S) No.5406 of 2023, W.P(S) No.5603 of 2023, W.P(S)
No.5866 of 2023, W.P(S) No.5878 of 2023, W.P(S) No.5976 of 2023,
W.P(S) No.6010 of 2023, W.P(S) No.6157 of 2023, W.P(S) No.6296 of
2023, W.P(S) No.6469 of 2023, W.P(S) No.6907 of 2023, W.P(S) No.6981
of 2023, W.P(S) No.7496 of 2023, W.P(S) No.7498 of 2023, W.P(S) No.422
of 2024, W.P(S) No.462 of 2024, W.P(S) No.603 of 2024, W.P(S) No.727
of 2024, W.P(S) No.736 of 2024, W.P(S) No.741 of 2024, W.P(S) No.1256
of 2024, W.P(S) No.1555 of 2024, W.P(S) No.1638 of 2024, W.P(S)
No.1877 of 2024, W.P(S) No.1915 of 2024, W.P(S) No.2003 of 2024,
Page | 1 W.P. (S) No.582 of 2023 with analogous cases
W.P(S) No.2017 of 2024, W.P(S) No.2034 of 2024, W.P(S) No.2119 of
2024, W.P(S) No.2123 of 2024, W.P(S) No.2133 of 2024, W.P(S) No.2226
of 2024, W.P(S) No.2282 of 2024, W.P(S) No.2400 of 2024, W.P(S)
No.2402 of 2024, W.P(S) No.2404 of 2024, W.P(S) No.2480 of 2024,
W.P(S) No.2481 of 2024, W.P(S) No.2493 of 2024, W.P(S) No.2528 of
2024, W.P(S) No.2583 of 2024, W.P(S) No.2622 of 2024, W.P(S) No.2712
of 2024, W.P(S) No.2716 of 2024, W.P(S) No.2724 of 2024, W.P(S)
No.2816 of 2024, W.P(S) No.2901 of 2024, W.P(S) No.2953 of 2024,
W.P(S) No.3051 of 2024, W.P(S) No.3052 of 2024, W.P(S) No.3078 of
2024, W.P(S) No.3095 of 2024, W.P(S) No.3096 of 2024, W.P(S) No.3132
of 2024, W.P(S) No.3149 of 2024, W.P(S) No.3445 of 2024, W.P(S)
No.3511 of 2024, W.P(S) No.3521 of 2024, W.P(S) No.3563 of 2024,
W.P(S) No.3569 of 2024, W.P(S) No.3596 of 2024, W.P(S) No.3604 of
2024, W.P(S) No.3790 of 2024, W.P(S) No.3820 of 2024, W.P(S) No.3964
of 2024, W.P(S) No.3968 of 2024, W.P(S) No.4024 of 2024, W.P(S) No.4050
of 2024, W.P(S) No. 4067 of 2024, W.P(S) No.4090 of 2024, W.P(S)
No.4220 of 2024, W.P(S) No. 4246 of 2024, W.P(S) No.4373 of 2024,
W.P(S) No. 4505 of 2024, W.P(S) No.4510 of 2024, W.P(S) No.4523 of
2024, W.P(S) No.4536 of 2024, W.P(S) No.4595 of 2024, W.P(S) No.4613
of 2024, W.P(S) No. 4639 of 2024, W.P(S) No.4662 of 2024, W.P(S) No.
4700 of 2024, W.P(S) No. 4709 of 2024, W.P(S) No.4761 of 2024, W.P(S)
No.4769 of 2024, W.P(S) No. 4796 of 2024, W.P(S) No. 4818 of 2024,
W.P(S) No. 4834 of 2024, W.P(S) No.4835 of 2024, W.P(S) No.4837 of 2024,
W.P(S) No. 4840 of 2024, W.P(S) No.4847 of 2024, W.P(S) No.4868 of 2024,
W.P(S) No.4876 of 2024, W.P(S) No.4884 of 2024, W.P(S) No.4893 of 2024,
W.P(S) No.4898 of 2024, W.P(S) No. 4926 of 2024, W.P(S) No. 4930 of
2024, W.P(S) No.4932 of 2024, W.P(S) No.4948 of 2024, W.P(S) No.4949 of
2024, W.P(S) No. 4972 of 2024, W.P(S) No.4974 of 2024, W.P(S) No.4978
of 2024, W.P(S) No.4999 of 2024, W.P(S) No.5019 of 2024, W.P(S) No. 5026
of 2024, W.P(S) No. 5044 of 2024, W.P(S) No.5055 of 2024, W.P(S) No.
5075 of 2024, W.P(S) No.5104 of 2024, W.P(S) No. 5112 of 2024, W.P(S)
Page | 2 W.P. (S) No.582 of 2023 with analogous cases
No.5134 of 2024, W.P(S) No.5139 of 2024, W.P(S) No. 5155 of 2024, W.P(S)
No.5171 of 2024, W.P(S) No.5174 of 2024, W.P(S) No.5182 of 2024, W.P(S)
No.5197 of 2024, W.P(S) No.5214 of 2024, W.P(S) No. 5271 of 2024,
W.P(S) No.5279 of 2024, W.P(S) No.5283 of 2024, W.P(S) No. 5285 of 2024,
W.P(S) No.5310 of 2024, W.P(S) No. 5338 of 2024, W.P(S) No.5341 of 2024,
W.P(S) No.5342 of 2024, W.P(S) No.5343 of 2024, W.P(S) No.5371 of 2024,
W.P(S) No. 5373 of 2024, W.P(S) No.5383 of 2024, W.P(S) No.5390 of 2024,
W.P(S) No.5391 of 2024, W.P(S) No.5405 of 2024, W.P(S) No.5406 of 2024,
W.P(S) No.5430 of 2024, W.P(S) No.5431 of 2024, W.P(S) No.5432 of 2024,
W.P(S) No.5433 of 2024, W.P(S) No.5447 of 2024, W.P(S) No.5451 of 2024,
W.P(S) No.5496 of 2024, W.P(S) No.5503 of 2024, W.P(S) No. 5504 of 2024,
W.P(S) No.5505 of 2024, W.P(S) No.5526 of 2024, W.P(S) No.5540 of 2024,
W.P(S) No.5541 of 2024, W.P(S) No.5548 of 2024, W.P(S) No.5572 of 2024,
W.P(S) No.5616 of 2024, W.P(S) No.5645 of 2024, W.P(S) No.5658 of 2024,
W.P(S) No.5659 of 2024, W.P(S) No.5665 of 2024, W.P(S) No.5692 of 2024,
W.P(S) No.5699 of 2024, W.P(S) No.5714 of 2024, W.P(S) No.5732 of 2024,
W.P(S) No.5758 of 2024, W.P(S) No.5766 of 2024, W.P(S) No.5767 of 2024,
W.P(S) No.5773 of 2024, W.P(S) No.5783 of 2024, W.P(S) No.5792 of 2024,
W.P(S) No.5795 of 2024, W.P(S) No.5802 of 2024, W.P(S) No.5805 of 2024,
W.P(S) No.5821 of 2024, W.P(S) No.5831 of 2024, W.P(S) No.5832 of 2024,
W.P(S) No.5833 of 2024, W.P(S) No.5849 of 2024, W.P(S) No.5871 of 2024,
W.P(S) No.5873 of 2024, W.P(S) No.5883 of 2024, W.P(S) No.5891 of 2024,
W.P(S) No.5907 of 2024, W.P(S) No.5909 of 2024, W.P(S) No.5962 of 2024,
W.P(S) No.5988 of 2024, W.P(S) No.5997 of 2024, W.P(S) No.6012 of 2024,
W.P(S) No.6030 of 2024, W.P(S) No.6125 of 2024, W.P(S) No.6146 of 2024,
W.P(S) No.6176 of 2024, W.P(S) No.6189 of 2024, W.P(S) No.6277 of 2024,
W.P(S) No.6293 of 2024, W.P(S) No.6294 of 2024, W.P(S) No.6296 of 2024,
W.P(S) No.6315 of 2024, W.P(S) No.6320 of 2024, W.P(S) No.6569 of 2024,
W.P(S) No.6586 of 2024, W.P(S) No.6597 of 2024, W.P(S) No.6599 of 2024,
W.P(S) No.6611 of 2024, W.P(S) No.1724 of 2025, W.P(S) No.1764 of 2025,
W.P(S) No.1777 of 2025, W.P(S) No.1779 of 2025, W.P(S) No.1881 of 2025,
Page | 3 W.P. (S) No.582 of 2023 with analogous cases
W.P(S) No.1976 of 2025, W.P(S) No.2005 of 2025, W.P(S) No.2011 of 2025,
W.P(S) No.2071 of 2025, W.P(S) No.2078 of 2025, W.P(S) No.2378 of 2025,
W.P(S) No.2398 of 2025, W.P.(S) No. 2403 of 2025 and W.P.(S) No. 2470 of
2025.
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
For the Petitioners: Mr. Ajit Kumar, Sr. Advocate
Mr. Manoj Tondon, Adv.
Mr. Shekhar Prasad Gupta,
Advocate
Mr. Kunal Chandra Suman,
Advocate
Mr. Ravi Kumar, Advocate
Mr. Rajiv Kr. Pandey,
Advocate Mr. Rahul
Kamlesh, Advocate Mrs.
Sneha Sonam, Advocate
Mr. Ramanand Pandey,
Advocate Mrs. Vandana
Singh, Advocate Mrs.
Neha Pandey, Advocate
Mr. Ram Prakash Singh,
Advocate Mr. Abdullah
Umar, Advocate Mr. Ravi
Kumar, Advocate
Ms. Mina Kumari, Adv.
Mr. Mahesh Kr. Sinha,
Advocate Mr. Yogendra
Yadav, Advocate Mr.
Krishna Prajapati, Advocate
Mr. Pankaj Kumar Ravi,
Advocate Mr. Nishant Kr,
Advocate
Mr. Navin Kumar,
Advocate Mrs. Sarita
Gupta, Advocate
Mr. Abhijeet Kumar,
Advocate Mr. Santosh
Kr. Jha, Advocate Mr.
Page | 4 W.P. (S) No.582 of 2023 with analogous cases
Anil Kumar, Advocate
Mr. S.K. Murty, Adv.
Mr. Rohit Kumar Gupta,
Advocate Mr. Deepak Kumar
Singh, Advocate Mr. Mukesh
Kumar Mehta, Advocate Mr.
Anuj Kumar Trivedi,
Advocate Mr. Uttam Kumar
Das, Advocate Mr. Rajesh
Kumar, Advocate
Mr. Mayank Deep, Advocate
Mr. Prashant Kumar Rai,
Advocate Ms. Ganga Kumari
Kachhap, Adv. Mr. Ramesh
Kr. Singh, Advocate Mr.
Amarendra Kumar, Advocate
Mr. Alok Kumar Singh,
Advocate Mr. Abhijeet Kumar
Singh, Advocate Ms. Rashmi
Lal, Advocate
Mr. Bhola Nath Rajak,
Advocate Mr. Abhijeet Kr.
Singh, Advocate Mr. Kazi
Asif Iqubal, Advocate Mr.
Harsh Chandra, Advocate
Mr. Chanchal Jain,
Advocate
Mr. Shashank Kumar,
Advocate Mr. Santosh
Kumar, Adv.
Mr. Avilash Kumar,
Advocate Mr. Akhilesh
Prasad, Advocate Mr.
Anand Kr. Sinha,
Advocate Mr. Abhishek
Sharan, Advocate Ms.
Jyoti Kumari, Advocate
M/s. Tejaswita Safalta,
Adv.
Mr. S. K. Murtty,
Page | 5 W.P. (S) No.582 of 2023 with analogous cases
Advocate Mr. Arpit
Sinha, Adv.
Mr. Rakesh Kumar,
Advocate Ms. Seema
Kashyap, Advocate
Mr. Nityanand Pd.
Choudhary, Adv. Mr. Shiv
Prasad, Advocate.
Ms. Arpita Sinha,
Advocate
Mr. Pratyush Shounikya,
Adv.
Mr. Afsar Raja, Adv
Mr. Sanjay Kumar Saraswat, Adv
Mr. Shubham Kuamr, Adv
Mr. Shubham Pathak, Adv
Mr. Rakesh Kr. Roy, Adv
Mr. Manoj Kr. No.4, Adv
Mr. Arvind Prakash Malakar, Adv
Mr. Shubham Mishra, Advocate
Ms. Aanya, Advocate
For the Respondent-State: Mr. Rajiv Ranjan, A.G.
Mr. Vishwanath Moon, AC to AG
Mrs. Pinky Tiwary, AC to
AG Mr. Manav Poddar, AC
to AAG-I
Mr. Varun Prabhakar, A.C. to
G.P.-III Mr. Pradeep Kumar, AC
to AAG-IV Mr. Sushant Kumar,
A.C to S.C.-II
Mr. Ravi Prakash Mishra, AC to
AAG-II Mr. Indranil Bhaduri,
S.C.-IV
Ms. Ruby Yadav, AC to S.C.-VI Ms.
Omiya Mr. Anushka, AC to AAG-IA
Mr. Sudhanshu Kumar Singh, AC to
SC-III Mr. Kishore Kr. Singh, S.C.-V
Mr. Munna Lala Yadav, (SC
L&C)-III Mr. Ashwini Bhushan,
Page | 6 W.P. (S) No.582 of 2023 with analogous cases
AC to Sr. S.C.-II Ms. Rukmini
Kumari, AC to S.C (M)-III Mr.
Ranjan Kumar, AC to Sr. S.C.-I
Mr. J. F. Toppo, GA-V
Mr. Neil Abhijit Toppo, AC to
GA-V Mr. Suresh Kumar, SC
(L&C)-II
Mr. Rajesh Kr. Singh, AC to SC
(L&C)-II Mr. Mithilesh Singh,
G.A.-IV
Ms. Soumya S. Pandey, A.C. to
AAG-I Mr. Ashutosh Anand No.2,
A.C. to G.P.-IV
Mr. Kanishka Deo, A.C. to G.P.-IV
Mr. Chandan Tiwari, A.C. to G.A.-
I
Mr. Rahul Saboo, GP-II
Mr. Saurav Mahto, AC to
G.P.-I Ms. Nirupama, A.C.
to Sr. S.C.-II
Mr. Amit Kumar Mishra, AC to Sr.
S.C.-II Ms. Sunita Kumari, AC to
Sr. SC-II
Mr. P.C. Sinha, A.C. to G.A-III
Mr. Aman Shekhar, AC to
GA-I Md. Shahabuddin,
SC-VII
Mr. Suraj Prakash, AC to
SC-VII Mr. Piyush Anand,
AC to SC-VI Mr. Rituraj,
AC to SC-VI
Mr. Shubham Gautam, A.C. to AAG-V
Ms. Sunita Prasad, A.C. to Sr. S.C.-II
Mr. Ashwini Bhushan, A.C. to Sr. S.C.-II
Ms. Deepika Jojowar, AC to
S.C-VI For the Respondent-JSSC: Mr. Sanjoy
Piprawall, Advocate
Mr. Dr. Ashok Kumar
Singh, Adv. Mr. Tejo Mistry,
Page | 7 W.P. (S) No.582 of 2023 with analogous cases
Adv.
Mr. Bhawesh Kumar, Advocate
Mr. Akata Anand,
Advocate Ms. Risheeta
Singh, Adv.
Mr. Rakesh Ranjan,
Advocate Mr. Prince
Kumar, Advocate Mr. Jay
Prakash, Advocate
Mr. Pravin Kr. Pandey,
Advocate
29/Dated: 27th August, 2025
Though the case was listed today for judgment, however list these cases on
01.09.2025.
(Deepak Roshan, J.)
Kunal/
Page | 8 W.P. (S) No.582 of 2023 with analogous cases
