Nishant Kumar Singh vs The State Of Jharkhand Through Its Union ...
2026 Latest Caselaw 890 Jhar

Jharkhand High Court

Nishant Kumar Singh vs The State Of Jharkhand Through Its Union ... on 9 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                              2026:JHHC:3378
                          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        W.P.(S) No. 6752 of 2022
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                  Nishant Kumar Singh, S/o Late Ram Niranjan Singh, R/o Surekha Kothi, Surekha
                  Road Bompass Town, P.O. & P.S. & District Deoghar, Jharkhand
                                                                        .... Petitioner(s).
                                                    Versus
                  1.The State of Jharkhand through its Union Secretary
                  2.Principal Secretary, Building Construction Department State of Jharkhand
                  Project Building, P.O. Dhurwa, P.S. Jaggarnathpur, Dist Ranchi
                  3.Engineer in chief, Building Construction Department, State of Jharkhand Project
                  Building, P.O. Dhurwa, P.S. Jaggarnathpur, Dist Ranchi
                  4.Under Secretary, Road Construction Department, State of Jharkhand Project
                  Building, P.O. Dhurwa, P.S. Jaggarnathpur, Dist Ranchi
                  5.Chief Engineer, Building Construction Department, State of Jharkhand
                  6.Superintending Engineer Building Construction Department Building Division
                  Dumka, Building Circle, P.O. & P.S. & District- Dumka
                  7.Executive Engineer Building Construction Department Building Division
                  Dumka, P.O. & P.S. & District Dumka
                  8.Accountant General, State of Jharkhand, P.O. & P.s. Doranda, District Ranchi

                                                                        ... Respondent(s)
                                              ------
                            CORAM         :   SRI ANANDA SEN, J.

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For the Petitioner(s) : None For the State : Mr. Kunal Chandra Suman, AC to G.P.-II .........

06/ 09.02.2026: No one appears on behalf of the petitioner on repeated calls.

2. Accordingly, the instant writ petition is dismissed for non- prosecution.

(ANANDA SEN, J.) 09th February, 2026 R.S./ Uploaded on 10/02/2026