Prashant Kumar Jha vs State Of Jharkhand
2025 Latest Caselaw 5369 Jhar

Jharkhand High Court

Prashant Kumar Jha vs State Of Jharkhand on 29 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                                    2025:JHHC:26027-DB




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P.(S) No. 1829 of 2024
               Prashant Kumar Jha, son of Prafulla Chandra Jha, R/o Village-95, Baishari, P.O.-
               Malni, P.S.-Malini, District-Godda, Jharkhand
                                                                                      ..... Petitioner
                                                 Versus
            1. State of Jharkhand, through Secretary, Home Jail and Disaster Management,
               Ranchi
            2. Secretary, Personnel Administrative Reforms and Rajbhasha Department,
               Government of Jharkhand, Ranchi
            3. Jharkhand Armed Police, through its Deputy Inspector General of Police, Ranchi
            4. The Jharkhand Staff Selection Commission, through its Chairman, Ranchi
            5. Secretary, Jharkhand Staff Selection Commission, Ranchi
            6. Controller of Examination, Jharkhand Staff Selection Commission, Ranchi
                                                                                   ..... Respondents
                                                  -----

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

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For the Petitioner: Mr. Shrestha Gautam, Advocate For the State: Mr. Sahbaj Akhtar, A.C. to A.A.G.-III For the JSSC: Mr. Sanjoy Piprawall, Advocate

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05/29.08.2025

1. Learned counsel for the parties submit that the issue in question is

squarely covered by the judgment rendered by a Division Bench of this

Court in a batch of writ petitions led by W.P. (S) No. 6 of 2017 [Sunil

Tudu Vs. The State of Jharkhand & Ors.] pronounced on 26.04.2024.

2. For the reasons stated in the aforesaid judgment, which shall apply

mutatis-mutandis in the present case, the present writ petition is ordered

to be dismissed.

3. However, it is made clear that since an S.L.P. has been filed against the

aforesaid judgment, the rights of the parties shall be finally determined as

per the judgment of the Hon'ble Supreme Court.

                                                            (TARLOK SINGH CHAUHAN, C.J.)



Satish/Vikas/                                                   (RAJESH SHANKAR, J)