Citation : 2026 Latest Caselaw 907 Jhar
Judgement Date : 9 February, 2026
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 426 of 2025
The State of Jharkhand, through the Secretary, School Education
and Literacy Department, Ranchi & Another
..... Appellants
Versus
Jagdish Paswan ..... Respondent
With
L.P.A. No. 423 of 2025
The State of Jharkhand, through the Secretary, School Education
and Literacy Department, Ranchi & Others
..... Appellants
Versus
Jagdish Paswan ..... Respondent
-----
CORAM HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR
-----
For the Appellants: Mr. Gaurav Raj, A.C. to A.A.G.-II For the Respondent: Ms. Khalida Haya Rashmi, Advocate
-----
07/09.02.2026
1. Ms. Khalida Haya Rashmi, Advocate, accepts notice on behalf of the
sole respondent in these appeals.
2. Learned counsel for the appellants submits that he will provide the
copies of these memo of appeals along with annexures and
interlocutory applications to learned counsel for the sole
respondent today itself.
3. I.A. Nos. 9880 of 2025 & 9881 of 2025 seeking condonation of
delay of 52 days in filing the present appeals are allowed because
sufficient cause has been shown and the delay is also not
inordinate.
4. List both the appeals under the heading "For Admission" on
16.02.2026.
(M. S. Sonak, C.J.)
(RAJESH SHANKAR, J.) 09.02.2026 Satish/Vikas/
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!