Gudia Das vs Central Board Of Secondary Education ...
2026 Latest Caselaw 669 Jhar

Jharkhand High Court

Gudia Das vs Central Board Of Secondary Education ... on 3 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                              2026:JHHC:2697


                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              W.P.(C) No.576 of 2026
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Gudia Das, aged about 37 years, W/o Sudip Das, R/o New Barganda, P.O Barganda, P.S. Giridih, District Giridh, Jharkhand .... .... Petitioner

-Versus-

1. Central Board of Secondary Education through its Chairman, Preet Vihar, P.O & P.S. Preet Vihar, New Delhi, PIN 110092

2. Regional Officer, Central Board of Secondary Education, Regional Office, Ambika Complex, Behind SBI Colony, Near Brahmathan Shekhpura, Bailey Road, P.O & P.S Shekhpura Patna

3. Department of Planning & Development (Directorate of Statistics & Evaluation) Nagar Parshad through the Director, P.O, P.S & District Giridih

4. Holy Cross School, Pachamba, through Principal P.O. Pachamba, P.S. Giridh, District Giridih (Jharkhand)

5. State of Jharkhand through Chief Secretary, 1st Floor, Project Building, Dhurwa, P.O. Dhurwa, P.S. Jagarnathpur, District Ranchi .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Rakesh Kumar Shekhar, Advocate : Mr. Rajiv Kr. Shekhar, Adv.

For the State : Mr. Sachin Kumar, AAG-II For the Resp No.3 : Mr. Shadab Bin Haque, Adv.

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rd 02/Dated: 03 February, 2026

1. Learned counsel for the petitioner seeks permission to withdraw the

present writ petition with a liberty to file fresh one with better particulars.

2. Learned counsel for the other side has raised no objection.

3. Permission is granted. Accordingly, the present writ petition is hereby,

disposed of as withdrawn with the aforesaid liberty.

(Rajesh Kumar, J.) 03rd February, 2026 Raja/- Uploaded