Upendra Tiwari vs The State Of Jharkhand Through The Chief ...
2025 Latest Caselaw 2928 Jhar

Jharkhand High Court

Upendra Tiwari vs The State Of Jharkhand Through The Chief ... on 27 February, 2025

Author: Ananda Sen

Bench: Ananda Sen

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 5871 of 2018
                                     -----
       1.Upendra Tiwari, S/o Sri Mukhram Tiwari
       2.Devendra Nath Tiwari, S/o Sri Mukhram Tiwari
       3.Gopal Choudhary, S/o Sri Chandradeo Choudhary
       4.Navy Kumar, S/o Sri Krishna Ram
       5.Ganesh Chandra, S/o Sri Ramdeo Yadav
       6.Jyotindra Kumar Tiwari, S/o Ramkathin Tiwari          ------ Petitioner(s)
                                     Versus
       1.The State of Jharkhand through the Chief Secretary, Govt. of Jharkhand
       2.The Principal Secretary, Personnel, Administrative Reforms and Rajbhasa
       Department, Jharkhand, Ranchi
       3.The Secretary, Board of Revenue, Government of Jharkhand, Ranchi
       4.The Deputy Commissioner, Palamau-cum--Chairman, District Selection
       Committee, Palamau, P.O. & P.S.- Medininagar, District- Palamau (Jharkhand)
                                                       ------ Respondent(s)
                                       ......
                      CORAM      :     SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Anjani Kr. Verma, Advocate Mr. Amit Kumar Verma, Advocate For the Resp.-State : Ms. Sunita Kumari, AC to Sr. S.C.-II .........

06 / 27.02.2025: Petitioners in this writ petition have challenged the appointment process, which was initiated for appointing personnel in Class-IV posts in the District of Palamu. The advertisement was issued by the Personnel and Administrative Reforms Department on 29.07.2010.

2. Petitioners have challenged the same on different grounds.

3. During the course of argument, it has been brought to the notice of this Court that the aforesaid advertisement has been quashed and set aside by the Hon'ble Supreme Court in Civil Appeal No.13950- 13951 of 2024 and analogous cases decided on 10.02.2025.

4. Since the entire appointment process has been struck down by the Hon'ble Supreme Court in the aforesaid Civil Appeal and this writ petition relates to the same issue, accordingly, the instant writ petition is disposed of in terms of final judgment passed by the Hon'ble Supreme Court in Civil Appeal No.13950-13951 of 2024 and analogous cases.

(ANANDA SEN, J.) R.S.