The State Of Jharkhand vs Ashok Kumar
2026 Latest Caselaw 1646 Jhar

Jharkhand High Court

The State Of Jharkhand vs Ashok Kumar on 9 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   L.P.A No. 237 of 2025
                The State of Jharkhand, through the Secretary/Principal Secretary,
                Department of Personnel, Administrative Reforms and Rajbhasha,
                Ranchi & Ors.                           ...   ...    Appellants
                                               Versus
                Ashok Kumar                             ...   ...      Respondent
                                                  -----

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR For the Appellants : Mr. Manish Kumar, Sr. SC-II Mr. Ashwini Bhushan, AC to Sr. SC-II For the Respondent : Mr. Manoj Tandon, Advocate Mr. Siddharth Ranjan, Advocate Mr. Shubham Kumar, Advocate

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Order No. 03 Dated: 09.03.2026

1. This I.A. seeks condonation of delay of 127 days in instituting the L.P.A.

2. The reasons for the delay have been set out in paragraph nos. 4 to 7.

Such reasons, constitute sufficient cause. The delay is also not

inordinate.

3. Accordingly, the delay is condoned and the I.A. is disposed of.

4. Heard learned counsel for the parties.

5. We admit this appeal and expedite its hearing.

6. Learned counsel for the respondent states that the directions in the

impugned judgment have already been implemented. Therefore, there

is no question of interim relief at this stage except to clarify that the

implementation should be subject to further orders in this appeal.

7. I.A. No. 12124/2025 and I.A. No. 12125/2025 also stand disposed of.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) March 09, 2026 Manish/Ritesh