Sunita Kumari Rajak vs State Of Jharkhand Through The Chief ...
2025 Latest Caselaw 6270 Jhar

Jharkhand High Court

Sunita Kumari Rajak vs State Of Jharkhand Through The Chief ... on 7 October, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                               2024:JHHC:20806

               IN THE HIGH COURT OF JHARKHAND AT RANCHI                2024:JHHC:20806
                          W.P.(S) No. 4368 of 2023
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    1.     Sunita Kumari Rajak, aged about 35 years, wife of Bipon
           Rajak, resident of Village-Naudih, PO - Tablapur, P.S.-
           Seraikella, District-Seraikella Kharswan (Jharkhand).
    2.     Jayanta Kumar Nayak, aged about 35 years, son of Sudhir
           Kumar Nayak, R/o Village-Jhajargram, PO- Loudaha, PS-
           Faridpur, District-Paschim Bardhman (West Bengal).
                                                     ... ... Petitioner(s)
                                     Versus
    1.     State of Jharkhand through the Chief Secretary, Government
           of Jharkhand having its office at Project Building, Dhurwa, PO
           & PS-Dhurwa, District- Ranchi.
    2.     Principal Secretary, School Education & Literacy Department,
           Government of Jharkhand having its office at Project
           Building, Dhurwa, PO & PS-Dhurwa, District-Ranchi.
    3.     Principal Secretary, Personnel, Administrative Reforms &
           Rajbhasha Department, Government of Jharkhand having its
           office at Project Building, Dhurwa, PO & PS- Dhurwa, District-
           Ranchi.
    4.     Jharkhand Staff Selection Commission through its Chairman,
           having its office at Kalinagar, Chai Bagan, PO & PS- Namkum,
           District-Ranchi.
    5.     The Controller of Examination, Jharkhand Staff Selection
           Commission having its office at Kalinagar, Chai Bagan, PO &
           PS- Namkum, District-Ranchi.              ... ... Respondent(s)
                                      ------
                       CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Shivam Anand Pathak, Advocate Mr. Arpan Manjash Ekka, Advocate For the Respondent(s) : Mr. Kishore Kr. Singh, SC-V Mr. Krishna Prajapati, Advocate Mr. Sanjoy Piprawall, Advocate Mr. Prince Kumar, Advocate Mr. Jay Prakash, Advocate Mr. Rakesh Ranjan, Advocate

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05/ 07th October,2025

1. The instant Interlocutory Application has been filed for amendment in the cause title of writ petition by amending the name of the petitioner No.2.

2. Prayer is allowed.

3. Learned counsel for the petitioner is directed to make necessary corrections in the cause title in red ink during the course of the day.

4. Accordingly, IA No.12860 of 2025 is allowed.

2024:JHHC:20806

W.P.(S) No. 4368 of 2023 2024:JHHC:20806

5. It has been fairly submitted by learned counsel for the petitioners that the issue which has been raised by the petitioners in this writ petition has been answered by the Division Bench in Letters Patent Appeal No.143 of 2024 (Nirmal Pahan & Ors. Vs. The State of Jharkhand & Ors.).

6. Since the issue has already been decided and it has been held that no individual notices are required to be issued to the candidates for document verification, thus this writ petition is also dismissed in terms of judgment of LPA No.143 of 2024.

7. The pending IAs, if any, also stand dismissed.

(ANANDA SEN, J.) 07th October, 2025 Sandeep.cp2