Dr. Nutan Indwar @ Nutan Indwar vs The State Of Jharkhand And Others
2026 Latest Caselaw 3059 Jhar

Jharkhand High Court

Dr. Nutan Indwar @ Nutan Indwar vs The State Of Jharkhand And Others on 15 April, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
            L.P.A. No. 64 of 2020
Dr. Nutan Indwar @ Nutan Indwar       ...   ...   ...   Appellant
                        Versus
The State of Jharkhand and Others ...         ...     ...   Respondents
                        WITH
L.P.A. Nos. 49/2020, 74/2020, 76/2020, 77/2020, 87/2020, 88/2020,
92/2020, 103/2020, 104/2020, 105/2020, 114/2020, 115/2020,
117/2020, 125/2020, 126/2020, 127/2020, 128/2020, 133/2020,
183/2020, 193/2020, 266/2020.
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellants: Mr. Krishna Murari, Advocate Mr. Raj Vardhan, Advocate Ms. Mitali Raj, Advocate Mr. Ritesh Pathak, Advocate Mr. Rabindra Nath, Advocate Mr. Shresth Gautam, Advocate Mr. Yogendra Prasad, Advocate Mr. Manoj Tandon, Advocate Ms. Neha Bhardwaj, Advocate Ms. Shivani Bhardwaj, Advocate Mr. Nitish Parth Sarthi, Advocate Ms. Chandana Kumari, Advocate Mr. Prabhat Kumar Singh, Advocate Mr. Anil Kumar OJha, Advocate Mr. Prem Mardi, Advocate Mr. Mukesh Kumar Mehta, Advocate Mr. Indrajit Sinha, Advocate Mr. Amritansh Vats, Advocate Mr. Rohit Ranjan Sinha, Advocate Mr. Akchansh Kishore, Advocate For the State: Mr. Piyush Chitresh, A.C. to A.G. Mr. Ashutosh Anand, A.A.G. III Mr. Aditya Kumar, A.C. to Sr. S.C.-I Mr. Ashwini Bhushan, A.C. to Sr. S.C.-II Mr. Rahul Saboo, GP II Mr. Gaurang Jajodia, A.C. to G.P.-II Mr. Mithilesh Singh, G.A. IV Mr. Amrit Raj Kisku, A.C. to G.A.-V Mr. Piyush Chitresh, AC to AG Mr. Gaurav Raj, AC to AAG II Mr. Rakesh Kumar Shahi, AC to SC (L&C) I Mr. Yogesh Modi, A.C. to A.A.G.-IA Ms. Ruchi Mukti, A.C. to A.A.G.-IA Mr. Kumar Pawan, AC to SC III For the JSSC: Mr. Sanjay Piprawall, Advocate

Ms. Rohini Prasad, Advocate Mr. Prince Kumar, Advocate Mr. Rakesh Ranjan, Advocate Mr. Jay Prakash, Advocate

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19/Dated: 15.04.2026

1. The argument in most of these matters has concluded.

However, on behalf of Staff Selection Commission, it is submitted that

a reply responding to the supplementary affidavit dated 10.03.2026 in

L.P.A. No. 76/2020 would be filed.

2. Mr. Piprawall states that such affidavit will be filed after serving

an advance copy of the same on the learned counsel for the

appellants latest by 17.04.2026.

3. We list the matters for hearing the learned counsel for the

parties in L.P.A. No. 76/2020 on 21.04.2026 at 2:15 p.m.

4. Similarly, we will also hear the learned counsel for the

appellants in L.P.A. No. 77/2020 and L.P.A. No. 133/2020, because

his argument could not be concluded today.

5. List the matters on 21.04.2026 at 2:15 p.m. under the caption of

'Part Heard'.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) April 15, 2026 Manoj/ Sharda/Cp.1