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Sukla Das vs The State Of Jharkhand
2026 Latest Caselaw 1061 Jhar

Citation : 2026 Latest Caselaw 1061 Jhar
Judgement Date : 12 February, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Sukla Das vs The State Of Jharkhand on 12 February, 2026

Author: Deepak Roshan
Bench: Deepak Roshan
                                                                   2026:JHHC:3882


   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P. (S) No. 20 of 2020
                                    ---------

1. Sukla Das, aged about 40 years, D/o Pulin Bihari Das, residing at Haluboni, P.O. & P.S. Tatanagar, Town Jamshedpur, District

- East Singhbhum (Jharkhand)

2. Achinto Chakraborty, aged about 33 years, S/o Swapan Kumar Chakraborty, residing at Pramathanagar, P.O. & P.S. - Parsudih, Town-Jamshedpur, District - East Singhbhum (Jharkhand)

3. Sonali Patra, aged about 30 years, D/o Kangal Chandra Patra, residing at Sakchi, P.O. & P.S. Sakchi, Town- Jamshedpur, District - East Singhbhum (Jharkhand)

4. Ananya Ghosh Sarkar, aged about 38 years, D/o Kalyan Kumar Ghosh, residing at Ghorabandha, P.O. & P.S. Telco, Town Jamshedpur, District - East Singhbhum (Jharkhand) ......Petitioners Versus

1. The State of Jharkhand

2. Secretary, School Education and Literacy Development Department, Government of Jharkhand, Project Bhawan, P.O. Dhurwa, P.S. - Jagarnathpur, District - Ranchi (Jharkhand)

3. Director, Secondary Education, School Education and Literacy Development Department, Government of Jharkhand, M.D.I. Building, P.O. Dhurwa, P.S. Jagarnathpur, District - Ranchi (Jharkhand)

4. District Education Officer, East Singhbhum at Jamshedpur, P.O. & P.S. - Sakchi, Town - Jamshedpur, District -East Singhbhum (Jharkhand) .....Respondents

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

For the Petitioner(s) : Mr. Amit Kumar Das, Advocate Ms. Swati Shalini, Advocate For the Respondent(s) : A.C. to G.A.-IV

---------

05/Dated:-12.02.2026

1. Learned counsel for the petitioners submits that for

want of instruction, he is not able to press this writ application.

2. Accordingly, the instant writ application stands

dismissed as not pressed.

(Deepak Roshan, J.) February 12, 2026 vikas/-

uploaded 13.02.2026

 
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