Dharmendra Singh Yadav & Anr vs The State Of Jharkhand Through Its ...
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Jharkhand High Court

Dharmendra Singh Yadav & Anr vs The State Of Jharkhand Through Its ... on 3 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         (Civil Writ Jurisdiction)
                      W.P. (C) No.5424 of 2024
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Dharmendra Singh Yadav & Anr. .... .... Petitioner(s) Versus The State of Jharkhand through its Secretary, Department of Higher and Technical Education & Ors. .... .... Respondent(s)

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s) : Mr. Siddharth Gautam, Adv. For the Respondent(s) : Mr. Srikant Swaroop, A.C. to A.A.G.-II

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rd 05/Dated: 03 February, 2026

1. Although the writ petitioner has not happily drafted the case but that cannot be a ground for rejection of the writ petition.

2. From the arguments, prima facie it appears that the petitioner is a student of Executive MBA Course in IIM, Ranchi for the Session 2023- 2025. The following facts have been brought to my notice by the petitioner.

(a) They had appeared in the first semester and the second semester.

(b) The dispute had arisen in the third semester. Although the fourth semester fees had been accepted but they had been informed that they had to repeat the third semester because they had not passed.

(c) The petitioners had repeated the third semester and they had been promoted to the fourth semester accommodating the fees already deposited for the fourth semester.

(d) Now the petitioners claimed that he had wrongly been demanded fees for the fourth semester so they should be allowed to pursue their course without paying fee for the fifth semester as well as sixth semester.

(e) Now, the petitioners are making prayer that they are ready to deposit the entire fees of the fifth semester as well as sixth semester subject to the result of this case.

(f) Thus, the fees are the only hurdle or not.

3. Respondents are directed to come prepared on the above issues.

4. As prayed for, put up this case on 09.02.2026.

(Rajesh Kumar, J.)

Dated: 03rd February, 2026 Amar/-

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