Amit Keshri vs The State Of Jharkhand Through Its ...
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Jharkhand High Court

Amit Keshri vs The State Of Jharkhand Through Its ... on 11 September, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                         2025:JHHC:27675
                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P.(S) No. 3493 of 2025
                                         -----
           Amit Keshri, S/o Govind Prasad Keshri, R/o Village- Bank Colony Dunduria, P.O.
           Gumla P.S. Gumla District Gumla (Jharkhand)
                                                           ------ Petitioner(s)
                                         Versus
           1.The State of Jharkhand through its Secretary/ Principal Secretary, School
           Education and Literacy Department, having Office at MDI Building Dhurwa, P.O. &
           P.S. Dhurwa, Town and District- Ranchi (Jharkhand)
           2.The Director, Secondary Education, School Education and Literacy Department,
           having Office at MDI Building Dhurwa, P.O. & P.S. Dhurwa, Town and District-
           Ranchi (Jharkhand)
           3.Jharkhand Staff Selection Commission through its Secretary, having office at
           Kali Nagar, Chai Bagan, Namkum, P.O. & P.S. Namkum, Town and District- Ranchi
           (Jharkhand)
                                                           ------ Respondent(s)
                                            ......
                       CORAM         :      SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Kripa Shankar Nanda, Advocate For the State : Mr. Rakesh Kr. Roy, AC to G.A.-III For the Resp-JSSC M/s. Sanjoy Piprawall, Prince Kumar, Rakesh Ranjan, Jay Prakash, Advocates Mr. Tejo Mistri, Advocate .........

07 / 11.09.2025: In this writ petition, the petitioner has prayed for following reliefs:-

"(i) for a direction commanding upon the respondents, in particular Respondent No.3, to conduct the document verification of the petitioner, as the petitioner has been declared successful, but since no call letter was issued/ served nor the same has been published in any newspaper, and, therefore, petitioner could not appear on the date fixed for document verification (DV)."

(ii) To direct the respondents to consider the case of the petitioner on the post of Trained Graduate Teacher in the subject Economics and consequently issue appointment letter to the petitioner, pursuant to Advertisement No.21/2016 published by Respondent No.3 (Jharkhand Staff Selection Commission).

(iii) During the pendency of the present Writ Petition, the Respondent- Commission be directed to keep one post in the subject Economics vacant for the petitioner."

2. It is the case of the petitioner that he has not appeared in the document verification process, thus he was not considered for the appointment for the post of Trained Graduate Teacher in the subject Economics. He submits that he did not receive any intimation of the date of document verification process, thus, he could not appear in the said process.

3. Learned counsel appearing on behalf of the respondent- JSSC submits that this case is squarely covered by the judgment of the Division Bench of this Court passed in LPA No.143 of 2024 (Nirmal Pahan & Others vs. The State of Jharkhand & Others), though the S.L.P. (C) No.015771 & 015779 of 2025 arising out of aforesaid judgment is pending for consideration before the Hon'ble Supreme Court.

4. Considering the submissions of the parties, since, this case is already covered by the judgment of the Division Bench of this Court in LPA No.143 of 2024, this application is dismissed, in terms of the aforesaid judgment.

5. It is made clear that since SLP is already pending, the case of the petitioner will ultimately be covered by the final judgment of S.L.P. (C) No.015771 & 015779 of 2025.

(ANANDA SEN, J.) R.S./