Shailendra Mishra vs The State Of Jharkhand
2026 Latest Caselaw 179 Jhar

Jharkhand High Court

Shailendra Mishra vs The State Of Jharkhand on 13 January, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                        2026:JHHC:777

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(S) No. 4988 of 2022
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     Shailendra Mishra, aged about 34 years, Son of Late Umesh
     Mishra, Resident of Village-Jond, PO-Singra Khurd, PS-Sadar
     Medininagar, Daltonganj, Dist-Palamau.
                                             ... ... Petitioner(s)

                                           Versus

     1.    The State of Jharkhand.
     2.    The Secretary, Drinking Water and Sanitation Department
           (Paijal) and Swakchhta Vibhag), P.H.E.D., Dhurwa, P.O. &
           P.S.-Dhurwa, Dist-Ranchi.
     3.    The Deputy Commissioner, Palamau, PO & PS-Daltongaj,
           Palamau, Dist-Palamau.
     4.    The Deputy Collector (Establishment), Plamau at Daltonganj,
           PO & PS-Daltonganj, Dist-Palamau.
     5.    The Executive Engineer Drinking Water and Sanitation
           Department, Medninagar Division, Palamau, PO & PS-
           Medninagar, Dist.-Palamau.
     6.    The In-Charge, Medical Officer, Manika Palamau, PO & PS-
           Manika, Dist-Palamau.
     7.    The In-Charge, Medical Officer, Primary Health Centre,
           Daltonganj, PO & PS-Daltonganj, District-Palamau.
                                                 ... ... Respondent(s)
                                       ------
                      CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Pradeep Kumar, Advocate

For the Respondent(s) : Mr. Baibhaw Gahlaut, AC to AAG-V

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         th
05/ 13        January, 2026

     1.             Heard the parties.

2. The issue involved in this writ petition has now become infructuous in view of the judgment passed by the Hon'ble Supreme Court in the Case of "Amrit Yadav Vs. The State of Jharkhand & Ors." reported in 2025 SCC OnLine SC 280. The Hon'ble Supreme Court has quashed the Advertisement No.01/2010 which was published by the District Administration, Palamau to fill-up the Class-IV posts. The consequential appointment has also been quashed and set aside.

3. The petitioner in this writ petition has challenged his order of removal issued vide letter No.1389 dated 09.11.2020

2026:JHHC:777

which was communicated to the petitioner vide Memo No.1540 dated 08.12.2020. Further, a prayer has been made to re-instate the petitioner.

4. The case of the petitioner is that he was appointed pursuant to Advertisement No.01/2010. This is the advertisement which was quashed by the Hon'ble Supreme Court in the case of "Amrit Yadav Vs. The State of Jharkhand & Ors.", reported in 2025 SCC OnLine SC 280 and any appointments made pursuant thereto was declared to be null and void.

5. Considering the order of the Hon'ble Supreme Court in this matter and since the petitioner was already been removed earlier, no relief, as claimed by the petitioner, can be granted by this Court. Accordingly, writ petition stands dismissed.

(ANANDA SEN, J.) 13.01.2026 S.K.D., cp2

Uploaded on 14.01.2026