Arjun Kumar Saw vs The State Of Jharkhand
2026 Latest Caselaw 2400 Jhar

Jharkhand High Court

Arjun Kumar Saw vs The State Of Jharkhand on 25 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                               2026:JHHC:8766




              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(S) No.6506 of 2025
                                      ------
   Arjun Kumar Saw, son of Bishnu Saw, resident of Village Murpa, P.O.
   Murpa, P.S. Balumath, District Latehar, Jharkhand.
                                                          ... ... Petitioner
                                     Versus
   1. The State of Jharkhand, through Secretary, Department of
       School Education & Literacy, Government of Jharkhand, having
       its office at Project Building, Dhurwa, P.O. & P.S. Dhurwa, District
       Ranchi, Jharkhand.
   2. The Director, Directorate of Secondary Education, Department of
       School Education & Literacy, Government of Jharkhand, having
       its office at Project Building, Dhurwa, P.O. & P.S. Dhurwa, District
       Ranchi, Jharkhand.
   3. The Jharkhand Staff Selection Commission, through its
       Secretary, having its office at Chaibagan Gali, Kali Nagar,
       Namkum, P.O. & P.S. Namkum, District Ranchi.
   4. The Controller of Examination, Jharkhand Staff Selection
       Commission, having its office at Chaibagan Gali, Kali Nagar,
       Namkum, P.O. & P.S. Namkum, District Ranchi.
   5. The Nilamber Pitamber University, Medininagar, Palamu, through
       its Registrar, having its office at Administrative Block, Nawatoli
       Medininagar, P.O. & P.S. Medininagar, District Palamu,
       Jharkhand.
                                                      ... ... Respondents
                                      ------
                CORAM        : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Yogendra Yadav, Advocate

For the Respondent(s): Mr. Sanjoy Piprawall, Advocate Mr. Prince Kumar, Advocate Mr. Rakesh Ranjan, Advocate Mr. Jay Prakash, Advocate Dr. Ashok Kr. Singh, Advocate

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04/ 25.03.2026

By filing interlocutory application being I.A. No.3446 of

2026, the petitioner seeks permission to withdraw the writ petition,

with liberty to file a fresh writ petition on the fresh cause of action.

2. Learned counsel representing the respondent - JSSC has

got no objection to the aforesaid prayer.

3. Considering the averments made in the aforementioned

2026:JHHC:8766

interlocutory application, permission is granted to withdraw this writ

petition.

4. Accordingly, the interlocutory application being I.A.

No.3446 of 2026 for withdrawal of the writ petition is allowed.

5. Consequently, the present writ petition is dismissed as

withdrawn, with the aforesaid liberty.

(ANANDA SEN, J.)

25th March, 2026 Prashant. Cp-2

Uploaded on 01.04.2026