[Cites 1, Cited by 0]
Jharkhand High Court
Advocates' Association vs The State Of Jharkhand on 10 February, 2026
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No. 2894 of 2021
Advocates' Association ... ... ... ... Petitioner
Versus
The State of Jharkhand ... ... ... ... Respondent
WITH
Cont. Case (Civil) No. 283 of 2020
WITH
W.P. (PIL) No. 1252 of 2020
WITH
W.P. (PIL) No. 2797 of 2021
WITH
W.P. (PIL) No. 3018 of 2021
WITH
W.P. (PIL) No. 5126 of 2021
WITH
W.P. (PIL) No. 460 of 2022
---------
CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJESH SHANKAR
---------
For the Petitioners: Mr. V.P. Singh, Sr. Advocate
Mr. Rajeeva Sharma, Sr. Advocate
Mr. Abhay Kumar Mishra, Advocate
Mr. Shailesh Poddar, Advocate
For the State: Mr. Rajiv Ranjan, A.G.
Mr. Piyush Chitresh, A.C. to A.G.
For the Vidhan Sabha: Mr. Anil Kumar, S.C. (JVS)
---------
58/Dated: 10.02.2026
1. Heard the learned Senior Counsel appearing for the petitioner
and the learned Advocate General.
2. The learned Advocate General states that expeditious steps are
being taken for the appointment of Lokayukta under the provisions of
the Jharkhand Lokayukta Act, 2001. Learned Advocate General further
makes a statement that the Lokayukta will be appointed within six
weeks from today after following all due procedures prescribed under
the law.
3. The above statement is accepted as a statement made on
behalf of the State to this Court.
4. The State and all other concerned are directed to take effective
steps consistent with these statements. This is more so because the
learned Senior Counsel for the petitioner points out that for the last four
years, the position of Lokayukta has remained vacant. A compliance
report must be filed by the Chief Secretary of the State before the next
date.
5. Insofar as the issue of appointment of the State Chief
Information Commissioner and other Members of the Information
Commission is concerned, we are informed that the matter is pending
before the Hon'ble Supreme Court. The learned Advocate General
states that the order made by the Hon'ble Supreme Court will be
complied with.
6. Insofar as issues of appointments of the Chairperson and other
members of Jharkhand Educational Tribunal; the Chairperson and
other Members of the Women's Commission; the Chairperson and
other Members of the State Human Right Commission are concerned,
the learned Advocate General states that an affidavit will be filed within
four weeks indicating the timeline within which the vacancies would be
filled up.
7. Copy of the affidavit must be supplied to the learned Advocate
General and other counsel appearing in this matter.
8. List this matter on 17th of March 2026. By this date, the affidavits
and compliance reports must be filed.
(M. S. Sonak, C.J.)
(Rajesh Shankar, J.)
February 10, 2026
Manoj/ Sharda/Cp.1
