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Jharkhand High Court
Madhu Sudan Sharma vs The State Of Jharkhand Through Its Chief ... on 16 March, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:7070
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1535 of 2026
1. Madhu Sudan Sharma, aged about 40 years, Son of Shreestidhar Sharma,
Resident of Vill & P.O.-Chiksia, P.S.-Chas MU, District-Bokaro, Jharkhand.
2. Niraj Kumar Pandey, aged about 42 years, Son of Yogeshwar Pandey, Resident
of Vill- Kemo, P.O. & P.S.-Keredari, District-Hazaribagh, Jharkhand.
3. Pankaj Kumar Singh, aged about 44 years, Son of Rajendra Singh, Resident of
Vill- Tetariyadih, P.O.-Domchanch Bazar, P.S. Domchanch, District - Koderma,
Jharkhand.
4. Amit Kumar, aged about 47 years, Son of Arun Kumar, Resident at 513D Art
House, Makatpur Chowk, P.O. & P.S.-Giridih, District-Giridih, Jharkhand.
5. Arun Kumar, aged about 47 years, Son of Bikarama Singh, Resident at Saket
Nagar, Lower Hinoo, P.O. Doranda, P.S.-Doranda, District- Ranchi, Jharkhand.
6. Deepak Kumar, aged about 43 years, Son of Chanderadeo Sahu, Resident at
Pahra P.O. Hewai, P.S. Keredari, District-Hazaribagh, Jharkhand.
7. Ramavtar Mahto, aged about 42 years, Son of Birbal Mahto, Resident at
Dhanhara, Sandi, P.O.- Bharech Nagar, P.S.- Mandu, District- Ramgarh,
Jharkhand.
8. Manazir Ahsan, aged about 41 years, Son of Shamim Ahmad, Resident at 96
Jama Masjid Road, P.O. & P.S.- Hazaribagh, District-Hazaribagh, Jharkhand.
9. Arti Singh, aged about 44 years, Wife of Pankaj Kumar, Resident at Near Gopal
Mandir, Kumhar Toli, P.O.- G.P.O. Ranchi, P.S.-Sukhdeo Nagar, District-Ranchi,
Jharkhand.
10. Avinandan Kumar, aged about 42 years, Son of Chandra Shekhar Thakur,
Resident at Ward no-29, Dhariyadih, Behind Town Thana, Near Bajrangbali
Mandir, P.O. & P.S. Giridih, District- Giridih, Jharkhand. .... Petitioner(s).
Versus
1. The State of Jharkhand through its Chief Secretary, Govt. of Jharkhand,
having its office at Project Bhawan Dhurwa, P.O. & PS Dhurwa, Ranchi
2. Secretary, Department of Personnel and Administrative Reforms and
Rajbhasha, having its office at Project Building, P.O. & P.S.-Dhurwa, Dist-
Ranchi, Jharkhand
3. Jharkhand Public Service Commission through Secretary, officiating at
JPSC Office, Circular Road, Lalpur, P.O. & P.S- Lalpur, Dist-Ranchi.
4. Examination Controller, Jharkhand Public Service Commission, hav-
ing its office at Circular Road, Lalpur, P.O. & P.S Lalpur, Dist- Ranchi, Jhar-
khand ... Respondent(s).
WITH
W.P.(S) No. 1579 of 2026
1. Owais Karni, aged about 42 years, Son of Mohammad Aslam, Resident of Vill-
Loknathpur Ganj Ward 11, Dalsinghsarai P.O.-Dalsinghsarai, P.S.- Dalsinghsarai,
District-Samastipur, Bihar.
2. Ranjeet Kumar, aged about 42 years, Son of Late Satyanarayan Singh, Resident
of House No.-06, HEC Colony, Dhurwa P.O.-Dhurwa, P.S.- Dhurwa, District-
Ranchi, Jharkhand.
3. Priyabrat Kumar, aged about 39 years, Son of Ramesh Prasad Singh, Resident
-1-
of DT 1791, Sector 09, Dhurwa, P.O.- Dhurwa, P.S.- Dhurwa, District-Ranchi,
Jharkhand.
4. Ranjeet Kumar, aged about 44 years, Son of Santosh Kumar, Resident of
Annapurna Hotel, Mangal Bazar, P.O.- Hazaribag, P.S.-Hazaribag, District-
Hazaribag, Jharkhand. .... Petitioner(s).
Versus
1. The State of Jharkhand through Chief Secretary, Govt. of Jharkhand,
having its office at Project Bhawan Dhurwa, P.O. & PS Dhurwa, Ranchi,
Jharkhand
2. Secretary, Department of Personnel Administration Reforms and
Rajbhasha, having its office at Project Building, Dhurwa, P.O. & P.S.-
Dhurwa, Ranchi, Jharkhand
3. Jharkhand Public Service Commission through Secretary, officiating at
JPSC Office, Circular Road, Lalpur, P.O. & P.S- Lalpur, Dist-Ranchi, Jhar-
khand.
4. Examination Controller, Jharkhand Public Service Commission, hav-
ing its office at Circular Road, Lalpur, P.O. & P.S Lalpur, Dist- Ranchi, Jhar-
khand ... Respondent(s).
......
CORAM : SRI ANANDA SEN, J.
------
For the Petitioner(s) : Mr. Shubham Mishra, Advocate
For the State : Mr. Pinky Tiwary, AC to AG
For the J.P.S.C. : Mr. Sanjoy Piparwall, Advocate
Mr. Prince Kumar, Advocate
Mr. Jay Prakash, Advocate
.........
03/ 16.03.2026: By way of filing both these writ petitions, the petitioners have sought
for following prayer:
"i. For quashing of Clause 6 of Resolution No.1093 dated 21.02.2026
(Annexure-7) passed by the Department of Personnel, Administrative
Reforms and Rajbhasa, Government of Jharkhand whereby and
whereunder after due consideration, the State Government has
decided for the candidates to be included in the Jharkhand Combined
Civil Services Competitive Examination, 2025 for direct recruitment
and backlog recruitment, the cut-off dates for calculation of maximum
age limit shall be 01.08.2022 which is applicable for candidates of all
categories which is out & out illegal, arbitrary & unreasonable,
particularly in view of the fact that Rule - 4 (i) of the Jharkhand
Combined Civil Services Examination, 2021, since the examination is
not being conducted every year as mandate in the said Rule and
considering the same, the respondent-State has given the age
relaxation in last Civil Services Examination pursuant to
Advertisement No. 01 of 2021 the cut-off date for the calculation of
upper age limit was 01.08.2016 and pursuant to Advertisement No.01
of 2024, which was conducted in the year 2024 by treating the cut-off
date for the calculation of upper age limit as 01.08.2017.
ii. For issuance of an appropriate writ(s), order (s), direction (s) or a
writ in the nature of Mandamus directing upon the respondents to
relax the upper age limit of the petitioners in terms of Rule 4 (i) of the
Jharkhand Combined Civil Services Examination, 2021, since the
examination is not being conducted every year as mandate in the said
Rule and considering the same, the respondent-State has given the
age relaxation in last Civil Services Examination pursuant to
Advertisement No.01 of 2024, which was conducted in the year 2024
by treating the cut-off date for the calculation of upper age limit as
01.08.2017.
iii. For issuance of an appropriate writ(s), order (s), direction (s) or a
writ in the nature of Mandamus directing upon the respondents-JPSC
to fix the cut-off date for calculation of upper age limit to be 01.08.2018
by substituting the same in the Advertisement No. 01 of 2026, dated
30.01.2026 published by Jharkhand Public Service Commission
(JPSC) inviting application for appointment on the Civil Services Post
and also Amended Rule 6(i) of Jharkhand Combined Civil Services
Examination Rule, 2021 published vide Notification dated 19.12.2023
by issuing a corrigendum for relaxing the cut-off date for calculation
of Upper Age Limit as 01.08.2018.
OR-IN ALTERNATIVE
iv. For issuance of an appropriate writ(s), order (s), direction (s) or a
writ in the nature of Certiorari for quashing the Clause-4 of the
Advertisement being Advertisement No. 01 of 2026, dated
30.01.2026 (Annexure-1) to the extent for calculation of upper age
limit by substituting the same with 01.08.2018 instead of 01.08.2026.
INTERIM PRAYER
v. During pendency of the writ petition, the petitioners may be allowed/
permitted to fill-up the application forms and appear in the
examination, subject to the outcome of this writ petition."
2. Learned counsel for the respondents at the very outset submits that
the issues in both these writ petitions are similar in nature to that of W.P.(S)
No.1514 of 2026 (Neelam Kumari Vs. The State of Jharkhand & Others),
which has been dismissed by this Court vide judgment dated 27.02.2026,
therefore, both these writ petitions may be disposed of in view of the
judgment passed in W.P.(S) No.1514 of 2026.
3. Considering the submission of learned counsel for the respondents, I
find that the issues involved in both these writ petitions are similar to the
issue involved in W.P.(S) No.1514 of 2026.
4. Accordingly, both these writ petitions are dismissed.
5. Pending IAs, if any, stand disposed of.
(ANANDA SEN, J.)
16th March, 2026
Satyendra/Madhav/-
Uploaded on:19/03/2026
