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Jharkhand High Court
Vikash Chandra & Ors vs The State Of Jharkhand & Ors on 20 February, 2026
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1276 of 2026
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Vikash Chandra & Ors. ... ... Petitioner(s)
Versus
The State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1277 of 2026
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Martha Magdali Bara & Anr. ... ... Petitioner(s)
Versus
The State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1278 of 2026
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Satish Karmali & Ors. ... ... Petitioner(s)
Versus
The State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1279 of 2026
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Deepak Kumar & Ors. ... ... Petitioner(s)
Versus
The State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1156 of 2026
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Shanta Kumari & Ors. ... ... Petitioner(s)
Versus
State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1159 of 2026
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Ambuj Dwivedi & Ors. ... ... Petitioner(s)
Versus
The State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1160 of 2026
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Subham Chaubey & Ors. ... ... Petitioner(s)
Versus
The State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1161 of 2026
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Manoj Kumar ... ... Petitioner(s)
Versus
The State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1176 of 2026
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Dipak Kumar & Ors. ... ... Petitioner(s)
Versus
State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1190 of 2026
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Basant Prasad & Ors. ... ... Petitioner(s)
Versus
The State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1206 of 2026
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Nitesh Kumar Yadav & Ors. ... ... Petitioner(s)
Versus
State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1216 of 2026
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Sunil Pandit & Ors. ... ... Petitioner(s)
Versus
The State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1221 of 2026
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Alok Bharti & Ors. ... ... Petitioner(s)
Versus
State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1186 of 2026
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Md Mujaffar Hussain & Ors. ... ... Petitioner(s)
Versus
State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1187 of 2026
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Rahul Kumar & Ors. ... ... Petitioner(s)
Versus
State of Jharkhand & Ors. ... ... Respondent(s)
WITH
W.P.(S) No. 1188 of 2026
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Lalit Kumar & Ors. ... ... Petitioner(s)
Versus
State of Jharkhand & Ors. ... ... Respondent(s)
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Rajesh Kumar, Advocate
Mr. Karamdeo, Advocate
Mr. Mayank Deep, Advocate
Ms. Manjulika Horo, Advocate
Mr. Amritansh Vats, Advocate
Ms. Amartiya Choubey, Advocate
Mr. Shivam Anand Pathak, Advocate
Mr. Kumar Harsh, Advocate
Mr. Harsh Vardhan, Advocate
Mr. T. Mohanta, Advocate
Mr. Krishna Prajapati, Advocate
Mr. Shubham Mishra, Advocate
Mr. Kazi Asif Iqubal, Advocate
Mr. Gyandev Raj, Advocate
For the State : Ms. Komal Tiwary, AC to AG
For the Resp-JPSC : Mr. Sanjoy Piprawall, Advocate
Mr. Prince Kumar, Advocate
Mr. Jay Prakash, Advocate
Mr. Rakesh Ranjan, Advocate
.........
02/ 20.02.2026: All these writ petitions have been filed primarily for seeking age
relaxation for appearing in the forthcoming Combined Civil Services
Examination pursuant to Advertisement No.01 of 2026.
2. It is the case of the petitioners that this examination is being
conducted after two years and on earlier occasion age relaxation was
given, but on this occasion the age has not been relaxed. They further
submit that today is the last date of submission of the Online Forms.
3. Considering the submission, the respondents are directed to file
counter affidavit.
4. List these cases on 01.04.2026 under the heading 'Admission'
along with W.P.(S) No.971 of 2026.
5. Parties should be ready to argue these cases on that day.
6. By way of interim measure, I direct the respondent-JPSC to
accept the On-line form of all these petitioners. They will be allowed
to appear in the P.T. Examination and if they qualify, they will also be
allowed to appear in the Main Examination, but the results of these
petitioners including that of the P.T. Examination will not be
published without the leave of this Court.
7. Further allowing the petitioners to appears in the P.T.
Examination or in the Main Examination will not create any valuable
right in favour of these petitioners. They will not claim any equity.
8. They will be allowed to fill the Online application on the Special
portal created by JPSC for the petitioners or exclusively for the
litigants/ over age candidates.
9. Let a copy of this order be handed over to Mr. Sanjoy Piprawall,
learned counsel appearing on behalf of the respondent-JPSC.
(ANANDA SEN, J.)
20th February, 2026
R.S./S.K.D.
