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Jharkhand High Court
Kiran Kumari vs The State Of Jharkhand Through The Chief ... on 25 March, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:8607
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No.6379 of 2025
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1. Kiran Kumari, aged about 34 years, d/o Prameshwar Prasad, r/o Idd, P.O.
Shila, P.S. Simariya, District Chatra, State Jharkhand.
2. Ramratan Mahto, aged about 42 years, s/o Asharam Mahto, r/o Salgadih,
P.O. Landupdih, P.O. Sonahatu, District Ranchi, State Jharkhand.
3. Bhagwat Saw, aged about 37 years, son of Saryu Saw, r/o Khaira, P.O.
Duwari, P.S. Pathagada, District Chatra, State Jharkhand.
4. Nakul Chandra Mahto, aged about 51 years, s/o Bhim Mahto, r/o Sijua,
P.O. Karmatand, P.S. Dugda, District Bokaro, State Jharkhand.
.... Petitioner(s).
Versus
1. The State of Jharkhand through the Chief Secretary, Government of
Jharkhand, having office at Project Building, Dhurwa, P.O. Dhurwa, P.S.
Jagganathpur, District Ranchi, State Jharkhand.
2. The Secretary, School Education and Literacy Department, Government
of Jharkhand, Project Building, Dhurwa, P.O. Dhurwa, P.S. Jagganathpur,
District Ranchi, State Jharkhand
3. The Secretary, Jharkhand Staff Selection Commission, having office at
Kalinagar Chaibagan, P.O. & P.S. Namkum, District Ranchi, State Jharkhand
4. The Controller of Examination, Jharkhand Staff Selection Commission,
having office at Kalinagar Chaibagan, P.O. & P.S. Namkum, District Ranchi,
State Jharkhand ... Respondents.
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Abhijeet Kumar, Advocate
For the State : Ms. Sonal Tiwary, AC to AG
For the JSSC : Mr. Sanjoy Piprawall, Advocate
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03/ 25.03.2026: Heard learned counsel for the petitioners, learned counsel for the State
and learned counsel for the respondent-JSSC.
2. By filing this writ petition, the petitioners have prayed for appointment
on the post of Sahayak Acharya (Class VI to VIII).
3. So far as the petitioner No.2 is concerned, at the very outset it has been
submitted that he has been given appointment letter.
4. Thus, the grievance of the petitioner No.2 is redressed.
5. So far as the petitioner Nos.3 and 4 is concerned, counsel submits that
the last selected candidate has obtained more marks than these two
petitioners.
6. Considering the same, no relief can be granted to the petitioner No.2
and 3 at this stage.
7. It is admitted that since the process of appointment is continuing, in
future if any candidates in the category and subject of the petitioners obtained
lesser marks is recommended for appointment, the petitioners will approach
the respondent-JSSC for appropriate relief and in that event the respondent-
JSSC will pass an appropriate order.
8. So far as petitioner No.1 is concerned, it has been submitted that even
though petitioner No.1 has obtained more marks than the last selected
candidate but she has not submitted the requisite caste certificate in BC-II
category within the time frame fixed.
9. Considering the aforesaid fact, the petitioner No.1 is directed to
approach before the respondent-JSSC with her grievance, who will consider
the case of the petitioner and pass a reasoned order in accordance with law
and also communicate the same to the petitioner within four weeks from the
date of receipt of the representation.
10. With the aforesaid observations and directions, this writ petition is
disposed of.
(ANANDA SEN, J.)
25th March, 2026
Madhav/-
Uploaded on:30/03/2026
