Ashutosh Pathak vs The State Of Jharkhand Through The Chief ...
2026 Latest Caselaw 332 Jhar

Jharkhand High Court

Ashutosh Pathak vs The State Of Jharkhand Through The Chief ... on 20 January, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                  2026:JHHC:1442

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 273 of 2026
                                   ------
     Ashutosh Pathak, aged about 49 years, son of Bharti Sharan
     Pathak, Resident of Patna High School Campus Gardanibagh,
     Village-Phulwari, PO & PS-Anisabad, District-Patna, Bihar, 800002.
                                                 ... ... Petitioner(s)

                                        Versus
     1.        The State of Jharkhand through the Chief Secretary, Govt of
               Jharkhand, having office at Project Building, Dhurwa, PO-
               Dhurwa, PS-Jagarnathpur, Dist-Ranchi.
     2.        Secretary, Department of School Education and Literacy,
               Govt. of Jharkhand, having office at Project Building,
               Dhurwa, PO-Dhurwa, PS-Jagarnathpur, Dist-Ranchi.
     3.        Director, Directorate of Secondary Education, Department of
               School Education & Literacy, Govt. of Jharkhand, having
               office at Project Building, Dhurwa, PO-Dhurwa, PS-
               Jagarnathpur, Dist-Ranchi.
     4.        Jharkhand Staff Selection Commission, through its Secretary,
               having its office at Chaibagan Gali, Kali Nagar, PO & PS-
               Namkum, District-Ranchi.
     5.        Controller of Examination, Jharkhand Staff Selection
               Commission, having its office at Chaibagan Gali, Kali Nagar,
               PO & PS-Namkum, District-Ranchi.

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

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For the Petitioner(s) : Mr. Vijay Kr. Sharma, Advocate Ms. KM Poonam Verma, Advocate For the Respondent(s) : Ms. Komal Tiwary, AC to AG Mr. Sanjoy Piprawall, Advocate Mr. Prince Kumar, Advocate Mr. Jay Prakash, Advocate Mr. Rakesh Ranjan, Advocate

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         th
02/ 20        January, 2026

     1.             Heard the parties.

2. It is the grievance of the petitioner that he has received no individual personal letter for document verification, thus he could not appear in the same.

3. The issue is covered by the judgment of the Hon'ble Division Bench in L.P.A. No.143 of 2024 (Nirmal Pahan Vs. The State of Jharkhand & Ors. and other analogous cases).

4. It has been submitted that the said judgment is under

2026:JHHC:1442 challenge before the Hon'ble Supreme Court.

5. Considering the submission of the parties, I dispose of this writ petition in terms of the judgement passed in L.P.A. No.143 of 2024.

6. It is made clear that if the judgment passed in the aforesaid case is set aside by the Hon'ble Supreme Court, the case of the petitioner will also be covered by the same.

7. With the aforesaid observations, this writ petition stands disposed of.

(ANANDA SEN, J.) 20.01.2026 S.K.D., cp2

Uploaded on 21.01.2026