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Jharkhand High Court
Babli Kumari Gupta vs The State Of Jharkhand on 25 March, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:8608
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No.6463 of 2025
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1. Babli Kumari Gupta, aged about 40 years, D/o Binod Prasad Sah, R/o Purana
Dumka, Kewat Para, P.O. Dumka, P.S. Dumka Town & District-Dumka.
2. Sumita Adhikary, aged about 39 years, W/o Bipad Taran Dutta, R/o College
Road, Near Ghatsila College, P.O., P.S. Ghatsila & District- East Singhbhum.
3. Jayant Kumar Pandey, aged about 43 years, S/o Ala Pandey, R/o Village
Lutipahari, P.O. Nadkhurkee, P.S. Baghmara & District- Dhanbad.
4. Imtiyaj Ansari, aged about 40 years, S/o Ramjan Ansari, R/o Village
Hendegara, P.O. Hendegara, P.S. Charhi & District -Hazaribagh.
5. Renu Kumari Gupta, aged about 41 years, W/o Bhaskar Kumar, R/o Village
Loyabad, P.O. Bansjora, P.S. Loyabad & District- Dhanbad.
6. Md. Nurul Islam, aged about 38 years, S/o Md. Maimul Shekh, R/o Village
Mogalpara, P.O. Islampur, P.S. Barharwa & District- Sahibganj.
7. Vikash Kumar, aged about 42 years, S/o Sunil Kumar, R/o Village Chechariya,
P.O., P.S. Nagar Untari & District-Garhwa.
8. Rajnath Chaudhary, aged about 37 years, S/o Ghura Chaudhary, R/o Village
Datma, P.O. Rankabauliya, P.S. Garhwa & District- Garhwa.
9. Gautam Kumar Singh, aged about 36 years, S/o Umesh Prasad Singh, R/o
Village Giribarawadih, P.O. Simariya, P.S. Dhanwar & District- Giridih.
10. Jai Prakash Thakur, aged about 44 years, S/o Radhey Shyam Thakur, R/o
Village Haliwanta Kala, P.O. Haliwanta Kala, P.S. Nagar Untari & District-
Garhwa.
11. Raghwendra Kumar Seth, aged about 44 years, S/o Om Prakash Seth, R/o
Village Mirzaganj, P.O. Mirzaganj, P.S. Jamua & District- Giridih. Petitioner(s).
Versus
1. The State of Jharkhand, through its Chief Secretary, having its office at 1st
floor, Project Building, Dhurwa, P.O., P.S. Dhurwa & District Ranchi,
2. The Secretary, School, Education & Literacy Department, Government of
Jharkhand, officiating at MDI Bhavan, Ground Floor, P.O., P.S. Dhurwa &
District - Ranchi.
3. The Director, Primary Education, School, Education & Literacy Department,
Government of Jharkhand, officiating at MDI Bhavan, Ground Floor, P.O., P.S.
Dhurwa & District Ranchi
4. The Jharkhand Staff Selection Commission through its Secretary, having its
office at Kali Nagar, Chai Bagan, P.O., P.S. Namkum & District - Ranchi.
5. The Chairman, Jharkhand Staff Selection Commission, having its office at
Kali Nagar, Chai Bagan, P.O., P.S. Namkum & District - Ranchi.
6. The Examination Controller, Jharkhand Staff Selection Commission, having
its office at Kali Nagar, Chai Bagan, P.O., P.S. Namkum & District - Ranchi
... Respondents.
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Chanchal Jain, Advocate
For the JSSC : Mr. Sanjoy Piprawall, Advocate
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03/ 25.03.2026: Heard learned counsel for the petitioners and learned counsel for the
respondent-JSSC.
2. By filing this writ petition, the petitioners pray for appointment on the post
of Sahayak Acharya (Class VI to VIII).
3. It has been submitted that the petitioner Nos. 3, 4, 5 and 6 have already
been recommended for appointment but their appointment letters is yet to be
issued.
4. Considering the said submission, I direct the concerned authority to issue
the appointment letters to the respondent Nos.3, 4, 5 and 6, if they are otherwise
found fit.
5. So far as petitioner Nos.1, 2, 7, 8 and 11 are concerned, it has been
submitted that they have obtained lesser mark than the last selected candidate.
6. Considering the same, no relief can be granted to the petitioner Nos.1, 2,
7, 8 and 11 at this stage.
7. Since the process of appointment is continuing, if any candidates in the
category and subject of the petitioner Nos.1, 2, 7, 8 and 11, obtained lesser
marks is recommended for appointment, they will approach the respondent-
JSSC for appropriate relief. In that event, the respondent-JSSC will pass an
appropriate order.
8. So far as the petitioner No.10 is concerned, it has been submitted that there
are some issues with the educational certificate of the petitioner as the JSSC is
reviewing the same.
9. Thus, I direct the respondent-JSSC to take a decision after considering the
educational certificates and communicate the same to the petitioner No.10
within four weeks from today.
10. So far as petitioner No.9 is concerned, it has been submitted that there is
some discrepancy in respect of the application form.
11. In that case also, I direct the Secretary, JSSC to take a decision on the
candidature of this petitioner and communicate the same to the petitioner No.9
within three weeks from today itself.
12. With the aforesaid observations and directions, this writ petition is
disposed of.
(ANANDA SEN, J.)
25th March, 2026
Madhav/-
Uploaded on:30/03/2026
