The State Of Jharkhand Through The ... vs Shyamal Rathaur
2025 Latest Caselaw 4302 Jhar

Jharkhand High Court

The State Of Jharkhand Through The ... vs Shyamal Rathaur on 26 June, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 L.P.A. No. 59 of 2025
                1. The State of Jharkhand through the Principal Secretary, Department
                of Personnel, Administrative Reforms and Rajbhasha, Government of
                Jharkhand, Ranchi
                2. The Principal Secretary, Department of Home, Prison and Disaster
                Management, Government of Jharkhand, Ranchi          ...      Appellants
                                                Versus
                1. Shyamal Rathaur, son of Sri Ramesh Kumar, resident of Ujjwal Bihar,
                Mahilong, Tatisilway, Ranchi
                2. Jawed Ansari, son of Md. Rajomat Ansari, resident of Bargari, P.S.-
                Mandar, District- Ranchi
                3. Arvind Vishwakarma, son of Sri Nand Kishor Vishwakarma, resident
                of Bariatu, Ranchi
                4. Jharkhand Staff Selection Commission through its Secretary, Ranchi
                5. The Examination Controller Jharkhand Staff Selection Commission,
                Ranchi                                 ...     ...       Respondents
                     CORAM:   HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE RAJESH SHANKAR
                                           -----

For the Appellants : Mr. Sachin Kumar, A.A.G.-II For the Respondent Nos. 1 to 3 : Mr. Manoj Tandon, Advocate For the Respondent Nos. 4 & 5 : Mr. Sanjoy Piprawall, Advocate Mr. Prince Kumar, Advocate, Mr. Rakesh Ranjan, Advocate Mr. Jay Prakash, Advocate

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Order No. 03 Dated: 26.06.2025 I.A. No. 13888 of 2024 filed on behalf of the appellants seeking

condonation of delay of 52 days in filing this appeal is allowed.

2. Admit.

3. Heard both sides.

4. There shall be interim stay of impugned judgment dated

04.10.2024 passed by the learned Single Judge in W.P.(S) No. 1856 of

2021.

5. List this case for hearing in due course.

(M. S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.) Manish/Ritesh