Amit Kumar Roy vs The State Of Jharkhand
2026 Latest Caselaw 87 Jhar

Citation : 2026 Latest Caselaw 87 Jhar
Judgement Date : 6 January, 2026

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Jharkhand High Court

Amit Kumar Roy vs The State Of Jharkhand on 6 January, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       W.P.(S) No. 7511 of 2025
                   Amit Kumar Roy                                        ..... Petitioner
                                                  Versus
                   The State of Jharkhand, through the Chief Secretary, Ranchi & Others
                                                                         ..... Respondents
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CORAM HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Ms. Nalini Jha, Advocate For the State: Mrs. Rukmini Kumari, A.C. to S.C. (Mines)-III For the JPSC: Mr. Sanjay Piprawall, Advocate

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02/06.01.2026

1. Learned counsel for the respondent-Jharkhand Public Service Commission

submits that the issue raised in the present writ petition is no longer res-

integra in view of the judgment rendered by a Division Bench of this Court

in a batch of writ petitions led by W.P. (S) No. 790 of 2019 [Chandan

Kumar Vs. The State of Jharkhand and Others]. He has also placed

a copy of the said judgment.

2. Learned counsel for the petitioner prays for time to go through the same.

3. List this case on 07.01.2026.

(TARLOK SINGH CHAUHAN, C.J.)

(RAJESH SHANKAR, J.) 06.01.2026 Satish/Vikas/