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Jharkhand High Court
Mina Kumari & Ors vs The State Of Jharkhand Through The Chief ... on 13 February, 2026
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 582of 2023
Mina Kumari & Ors. ... ... Petitioner(s)
Versus
The State of Jharkhand through the Chief Secretary and Ors.
... ... Respondent(s)
With
W.P(S) No.6775 of 2018, W.P(S) No.1204/2019, W.P(S) No.111/2023, W.P(S)
No.148/2023, W.P(S) No. 301/2023, W.P(S) No.739 of 2023, W.P(S) No.755 of 2023,
W.P(S) No.937 of 2023, W.P(S) No.1476 of 2023, W.P(S) No.1503 of 2023, W.P(S)
No.1693 of 2023, W.P(S) No.1756 of 2023, W.P(S) No.1840 of 2023, W.P(S) No.1869
of 2023, W.P(S) No.2044 of 2023, W.P(S) No.2506 of 2023, W.P(S) No.2777 of 2023,
W.P(S) No.2917 of 2023, W.P(S) No.3099 of 2023, W.P(S) No.3196 of 2023, W.P(S)
No.3273 of 2023, W.P(S) No.3355 of 2023, W.P(S) No.3438 of 2023, W.P(S) No.3598
of 2023, W.P(S) No.3654 of 2023, W.P(S) No.3890 of 2023, W.P(S) No.4007 of 2023,
W.P(S) No.4008 of 2023, W.P(S) No. 4072 of 2023, W.P(S) No.4095 of 2023, W.P(S)
No.4106 of 2023, W.P(S) No.4124 of 2023, W.P(S) No.4138 of 2023, W.P(S) No.4219
of 2023, W.P(S) No.4324 of 2023, W.P(S) No.4326 of 2023, W.P(S) No.4431 of 2023,
W.P(S) No.4662 of 2023, W.P(S) No.4664 of 2023, W.P(S) No.4780 of 2023, W.P(S)
No.5138 of 2023, W.P(S) No.5261 of 2023, W.P(S) No.5307 of 2023, W.P(S) No.5406
of 2023, W.P(S) No.5603 of 2023, W.P(S) No.5866 of 2023, W.P(S) No.5878 of 2023,
W.P(S) No.5976 of 2023, W.P(S) No.6010 of 2023, W.P(S) No.6157 of 2023, W.P(S)
No.6296 of 2023, W.P(S) No.6469 of 2023, W.P(S) No.6907 of 2023, W.P(S) No.6981
of 2023, W.P(S) No.7496 of 2023, W.P(S) No.7498 of 2023, W.P(S) No.422 of 2024,
W.P(S) No.462 of 2024, W.P(S) No.603 of 2024, W.P(S) No.727 of 2024, W.P(S)
No.736 of 2024, W.P(S) No.741 of 2024, W.P(S) No.1256 of 2024, W.P(S) No.1555 of
2024, W.P(S) No.1638 of 2024, W.P(S) No.1877 of 2024, W.P(S) No.1915 of 2024,
W.P(S) No.2003 of 2024, W.P(S) No.2017 of 2024, W.P(S) No.2034 of 2024, W.P(S)
No.2119 of 2024, W.P(S) No.2123 of 2024, W.P(S) No.2133 of 2024, W.P(S) No.2226
of 2024, W.P(S) No.2282 of 2024, W.P(S) No.2400 of 2024, W.P(S) No.2402 of 2024,
W.P(S) No.2404 of 2024, W.P(S) No.2480 of 2024, W.P(S) No.2481 of 2024, W.P(S)
No.2493 of 2024, W.P(S) No.2528 of 2024, W.P(S) No.2583 of 2024, W.P(S) No.2622
of 2024, W.P(S) No.2712 of 2024, W.P(S) No.2716 of 2024, W.P(S) No.2724 of 2024,
W.P(S) No.2816 of 2024, W.P(S) No.2901 of 2024, W.P(S) No.2953 of 2024, W.P(S)
No.3051 of 2024, W.P(S) No.3052 of 2024, W.P(S) No.3078 of 2024, W.P(S) No.3095
of 2024, W.P(S) No.3096 of 2024, W.P(S) No.3132 of 2024, W.P(S) No.3149 of 2024,
W.P(S) No.3445 of 2024, W.P(S) No.3511 of 2024, W.P(S) No.3521 of 2024, W.P(S)
No.3563 of 2024, W.P(S) No.3569 of 2024, W.P(S) No.3596 of 2024, W.P(S) No.3604
of 2024, W.P(S) No.3790 of 2024, W.P(S) No.3820 of 2024, W.P(S) No.3964 of 2024,
W.P(S) No.3968 of 2024, W.P(S) No.4024 of 2024, W.P(S) No.4050 of 2024, W.P(S)
No. 4067 of 2024, W.P(S) No.4090 of 2024, W.P(S) No.4220 of 2024, W.P(S) No.
4246 of 2024, W.P(S) No.4373 of 2024, W.P(S) No. 4505 of 2024, W.P(S) No.4510 of
2024, W.P(S) No.4523 of 2024, W.P(S) No.4536 of 2024, W.P(S) No.4595 of 2024,
W.P(S) No.4613 of 2024, W.P(S) No. 4639 of 2024, W.P(S) No.4662 of 2024, W.P(S)
No. 4700 of 2024, W.P(S) No. 4709 of 2024, W.P(S) No.4761 of 2024, W.P(S)
No.4769 of 2024, W.P(S) No. 4796 of 2024, W.P(S) No. 4818 of 2024, W.P(S) No.
4834 of 2024, W.P(S) No.4835 of 2024, W.P(S) No.4837 of 2024, W.P(S) No. 4840 of
2024, W.P(S) No.4847 of 2024, W.P(S) No.4868 of 2024, W.P(S) No.4876 of 2024,
W.P(S) No.4884 of 2024, W.P(S) No.4893 of 2024, W.P(S) No.4898 of 2024, W.P(S)
No. 4926 of 2024, W.P(S) No. 4930 of 2024, W.P(S) No.4932 of 2024, W.P(S)
No.4948 of 2024, W.P(S) No.4949 of 2024, W.P(S) No. 4972 of 2024, W.P(S) No.4974
1
of 2024, W.P(S) No.4978 of 2024, W.P(S) No.4999 of 2024, W.P(S) No.5019 of 2024,
W.P(S) No. 5026 of 2024, W.P(S) No. 5044 of 2024, W.P(S) No.5055 of 2024, W.P(S)
No. 5075 of 2024, W.P(S) No.5104 of 2024, W.P(S) No. 5112 of 2024, W.P(S)
No.5134 of 2024, W.P(S) No.5139 of 2024, W.P(S) No. 5155 of 2024, W.P(S) No.5171
of 2024, W.P(S) No.5174 of 2024, W.P(S) No.5182 of 2024, W.P(S) No.5197 of 2024,
W.P(S) No.5214 of 2024, W.P(S) No. 5271 of 2024, W.P(S) No.5279 of 2024, W.P(S)
No.5283 of 2024, W.P(S) No. 5285 of 2024, W.P(S) No.5310 of 2024, W.P(S) No.
5338 of 2024, W.P(S) No.5341 of 2024, W.P(S) No.5342 of 2024, W.P(S) No.5343 of
2024, W.P(S) No.5371 of 2024, W.P(S) No. 5373 of 2024, W.P(S) No.5383 of 2024,
W.P(S) No.5390 of 2024, W.P(S) No.5391 of 2024, W.P(S) No.5405 of 2024, W.P(S)
No.5406 of 2024, W.P(S) No.5430 of 2024, W.P(S) No.5431 of 2024, W.P(S) No.5432
of 2024, W.P(S) No.5433 of 2024, W.P(S) No.5447 of 2024, W.P(S) No.5451 of 2024,
W.P(S) No.5496 of 2024, W.P(S) No.5503 of 2024, W.P(S) No. 5504 of 2024, W.P(S)
No.5505 of 2024, W.P(S) No.5526 of 2024, W.P(S) No.5540 of 2024, W.P(S) No.5541
of 2024, W.P(S) No.5548 of 2024, W.P(S) No.5572 of 2024, W.P(S) No.5616 of 2024,
W.P(S) No.5645 of 2024, W.P(S) No.5658 of 2024, W.P(S) No.5659 of 2024, W.P(S)
No.5665 of 2024, W.P(S) No.5692 of 2024, W.P(S) No.5699 of 2024, W.P(S) No.5714
of 2024, W.P(S) No.5732 of 2024, W.P(S) No.5758 of 2024, W.P(S) No.5766 of 2024,
W.P(S) No.5767 of 2024, W.P(S) No.5773 of 2024, W.P(S) No.5783 of 2024, W.P(S)
No.5792 of 2024, W.P(S) No.5795 of 2024, W.P(S) No.5802 of 2024, W.P(S) No.5805
of 2024, W.P(S) No.5821 of 2024, W.P(S) No.5831 of 2024, W.P(S) No.5832 of 2024,
W.P(S) No.5833 of 2024, W.P(S) No.5849 of 2024, W.P(S) No.5871 of 2024, W.P(S)
No.5873 of 2024, W.P(S) No.5883 of 2024, W.P(S) No.5891 of 2024, W.P(S) No.5907
of 2024, W.P(S) No.5909 of 2024, W.P(S) No.5962 of 2024, W.P(S) No.5988 of 2024,
W.P(S) No.5997 of 2024, W.P(S) No.6012 of 2024, W.P(S) No.6030 of 2024, W.P(S)
No.6125 of 2024, W.P(S) No.6146 of 2024, W.P(S) No.6176 of 2024, W.P(S) No.6189
of 2024, W.P(S) No.6277 of 2024, W.P(S) No.6293 of 2024, W.P(S) No.6294 of 2024,
W.P(S) No.6296 of 2024, W.P(S) No.6315 of 2024, W.P(S) No.6320 of 2024, W.P(S)
No.6569 of 2024, W.P(S) No.6586 of 2024, W.P(S) No.6597 of 2024, W.P(S) No.6599
of 2024, W.P(S) No.6611 of 2024, W.P(S) No.1724 of 2025, W.P(S) No.1764 of 2025,
W.P(S) No.1777 of 2025, W.P(S) No.1779 of 2025, W.P(S) No.1881 of 2025, W.P(S)
No.1976 of 2025, W.P(S) No.2005 of 2025, W.P(S) No.2011 of 2025, W.P(S) No.2071
of 2025, W.P(S) No.2078 of 2025, W.P(S) No.2378 of 2025, W.P(S) No.2398 of 2025,
W.P.(S) No. 2403 of 2025 and W.P.(S) No. 2470 of 2025.
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
For the Petitioner(s) : Mr. Shekhar Prasad, Advocate
Mr. Mukesh Kumar Mehta, Advocate
Mr. Uttam Kumar Das, Advocate
Mr. Anil Kumar Sinha, Advocate
Mr. Anand Kr. Sinha, Advocate
Mr. Abhishek Sharan, Advocate
Ms. Ganga Kumari Kachhap, Advocate
Mr. Mukesh Kr. Sinha, Advocate
For the Respondent(s) : Mr. Priyadarshi, GP-VI
Mr. Aman Shekhar, AC to GA-I
Mr. Piyush Anand, AC to SC-VI
Ms. Omiya Anusha, AC to AAG-IA
Mr. Pravin Kr. Pandey, Advocate
Mr. Amit Kumar, Advocate
Ms. Amrita Banerjee, AC to GP-I
2
Mr. Pradeep Kumar, AC to AAG-III
Mr. Sanjoy Piprawall, Advocate
Mr. Prince Kumar, Advocate
Mr. Rakesh Ranjan, Advocate
Mr. Jay Prakash, Advocate
Mr. Ashok Kumar Singh,
AC to SC (L&C)-III
Mr. Rahul Saboo, GP-II
Mr. Ashok Kumar, AAG-IV
Mr. Ashutosh Anand No.2, AC to GP-IV
Mr. Tejo Mistri, Advocate
Mr. Rakesh Kumar Shahi, Advocate
--------
th
Order No. 31/Dated: 13 February 2026
As requested by learned counsel for the petitioners to suggest the
name of One-Man Fact Finding Commission in view of the fact that due to
personal reason Hon'ble Mr. Justice S. N. Pathak (Retd.) who was
appointed as One-Man Fact Finding Commission has declined to take the
assignment.
Accordingly, list these cases on 27.02.2026.
(Deepak Roshan, J.)
13th February 2026
Amit
