Jharkhand High Court
Dilip Kumar Bhuiya vs State Of Jharkhand Through Secretary on 23 June, 2025
Author: Deepak Roshan
Bench: Deepak Roshan
2025:JHHC:16497
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 5818 of 2018
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Dilip Kumar Bhuiya, Aged about- 26 years, S/o Prabhu Bhuiya,
Residing at Vill - K.D Chandar Dhora, P.O + P.S - Khalari, District -
Ranchi. ......Petitioner
Versus
1. State of Jharkhand through Secretary, Home Jail and Disaster
Management having its office at 1st Floor, Project Building, P.O.
P.S. Dhurwa Dist Ranchi.
2. Secretary Personnel Administrative Reforms and Rajyabhasha
Department having its office at Nepal House P.O. P.S. Doranda
Dist. Ranchi.
3. Jharkhand Armed Police, through its Deputy Inspector General
of Police, having its office at Forest Officers' Colony, P.O. P.S.
Doranda, Dist. Ranchi.
4. The Jharkhand Staff Selection Commission through its
Chairman having its office at Chaibagan, Kalinagar P.O. P.S.
Namkom Dist. Ranchi.
5. Secretary, Jharkhand Staff Selection Commission having its
office at Chaibagan, Kalinagar P.O. P.S. Namkom Dist. Ranchi.
6. Controller of Examination, Jharkhand Staff Selection
Commission having its office at Chaibagan, Kalinagar P.O. P.S.
Namkom Dist. Ranchi. .....Respondents
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner : Mr. Shresth Gautam, Advocate
For the Resp.-State : Mr. Baibhaw Gahlaut, A.C. to AAG-V
For the Resp.-JSSC : M/s. Sanjoy Piprawall, Prince Kumar,
Rakesh Ranjan, Jay Prakash, Advocates
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09/Dated:-23.06.2025
1. Heard learned counsels for the parties.
2. The instant writ application has been preferred by the
petitioner praying therein for the following reliefs:
a) For the issuance of an appropriate writ/writs, order/orders,
direction/directions upon the respondents to issue Second Merit in
terms of Rue 13 of the 2001 Rules for appointment of constable
list as the seats are vacant in respective districts under different
categories and the petitioners herein are within the zone of
consideration for the post of constable.
b) Directing the respondents to consider the case of the petitioners
and issue appointment letters in their favor as they have
successfully passed the medical and physical test as there are
still seats vacant in their respective districts under different
categories.
2025:JHHC:16497
c) Directing the respondents to now consider the case of the
petitioner owing to the fact that their candidature was rejected
earlier only for the reason that they had not scored more than the
last selected candidate, whereas there are still seats vacant and
the petitioners being physically and medically successful are
under the zone of consideration.
3. At the outset, learned counsel for the petitioner fairly
submits that the issue involved in this writ application is same
and similar with that of W.P. (S) No. 06 of 2017 (Sunil Tudu v. The
State of Jharkhand & Ors.) & analogous cases and the said cases
were decided against the petitioner(s) of those cases in terms of
judgment dated 26.04.2024 passed by the Division Bench.
4. Accordingly, he prays that the instant writ application
may be disposed of subject to the liberty to this petitioner that if
the S.L.P., which has been preferred by the said petitioners before
the Hon'ble Apex Court, is allowed, the petitioner may approach
the concerned respondents.
5. Learned counsel for the respondents does not have any
objection.
6. Accordingly, the instant writ application stands
dismissed as withdrawn, subject to the liberty as prayed for.
Pending I.A., if any, also stands closed.
(Deepak Roshan, J.)
vikas/-
