Sikendra Murmu And Ors vs The State Of Jharkhand And Others
2026 Latest Caselaw 734 Jhar

Jharkhand High Court

Sikendra Murmu And Ors vs The State Of Jharkhand And Others on 4 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 WP(S) No.2656 of 2023
                                           -----
                  Sikendra Murmu and Ors.                         ... Petitioner(s).
                                      Versus
                  The State of Jharkhand and Others              ... Respondent(s).
                                             With
                                   WP(S) No.152 of 2023
                                             With
                                   WP(S) No.3675 of 2023

                  CORAM      :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. P.P.N. Roy, Sr. Advocate Mr. Rakesh Ranjan, Advocate For the Respondent(s) : Mr. Ashok Kumar Yadav, Sr. SC-I Ms. P. Tiwary, AC to AG .........

23 /04.02.2026: I.A. No. 478 of 2026 [in WP(S) No. 2656 of 2023] By filing this interlocutory application the petitioner prays to stay the Advertisement No. 1 of 2025.

2. Advertisement No. 1 of 2025 is in respect of appointment of Home Guards, the same was published on 12.12.2025. In fact the petitioner submits that in the earlier occasion when there was similar advertisement issued, this Court has passed an interim order making clear that any selection made which will be subject to the final decision of the writ petition.

3. He submits that thereafter the respondents have published another advertisement which is for filling up of 446 posts of Home Guard in the district of Godda through Advertisement No. 1 of 2025.

4. After hearing the parties, I find that the petitioner has not challenged the aforesaid advertisement and only praying to stay the advertisement. Unless the petitioner challenges the advertisement no interim order can be passed in favour of the petitioner.

5. I.A. No. 478 of 2026 is dismissed.

(ANANDA SEN, J.)

04.02.2026 Tanuj/CP-2