Ram Krishna Kumar vs The State Of Jharkhand
2026 Latest Caselaw 791 Jhar

Citation : 2026 Latest Caselaw 791 Jhar
Judgement Date : 5 February, 2026

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Jharkhand High Court

Ram Krishna Kumar vs The State Of Jharkhand on 5 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                             2026:JHHC:3097


               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              W.P.(C) No. 739 of 2026
        Ram Krishna Kumar, age about 40, Son of Arvind Kumar Sharma, Resident of
        Plot No. E2, Center Market, Sector 2/D, Bokaro Steel City, P.O. & P.S.- Bokaro
        Steel City, District- Bokaro, Jharkhand (827001).              ....... Petitioner(s)
                                    Vrs.
        1. The State of Jharkhand
        2. Chief Secretary, Govt. of Jharkhand having office at Project Building, P.O. &
        P.S. Dhurwa, District-Ranchi.
        3. Deputy Commissioner, Bokaro, P.O. & P.S. Bokaro, District-Bokaro.
        4. Additional Deputy Commissioner, Bokaro, P.O. & P.S. Bokaro, District-
        Bokaro.
        5. Binod Bihari Koylanchal University, Dhanbad through its Registrar having
        office at Dhanbad, P.O. & P.S. Dhanbad, District-Dhanbad.
        6. Vice-Chancellor, Binod Bihari Mahto Koyalanchal University, having his
        office at Sardar Patel Nagar, Dhanbad P.O. Dhanbad, P.S. Saraidhela, District
        Dhanbad, Jharkhand
        7. Controller of Examinations, Binod Bihari Koylanchal University, Dhanbad,
        having office at Dhanbad, P.O. & P.S. Dhanbad, District-Dhanbad
        8. National Council for Teachers Education through its Regional Director, East
        Regional Committee, (NCTE) G-7, Sector-10, Dwarka, P.O. and P.S. Dwarka,
        Delhi
        9.The Principal, Swami Sahjanand Sarswati B.Ed. College having its office
        Sector VIII, Bokaro Steel City, P.O. Sector-IX, P.S. Sector-IV, District- Bokaro.
                                                        .......... Respondents(s)
                                    .......

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR For the Petitioner(s) : Mr. Alok Kumar Verma, Advocate Mr. Gaurav Abhishek, Advocate For the Resp.-NCTE : Mrs. Khushboo Kataruka, Advocate Ms. Kumari Ruchika, Advocate For the Resp.- University : Mr. Anoop Kr. Mehta, Advocate Mr. Manish Kumar, Advocate For the Resp.-State : Mr. P.C. Sinha, A.C to G.A.-III

02/05.02.2026 Learned counsel for the petitioner has sought permission to withdraw the present writ petition to work out his remedy in accordance with law.

2. Learned counsel for the respondents are present and have no objection to the said prayer.

3. Accordingly, the present writ petition stands disposed of with the aforesaid liberty.

(Rajesh Kumar, J.) 05.02.2026 A. Mohanty Uploaded

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