MANOJ KUMAR vs THE STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY, GOVERNMENT OF JHARKHAND
- Court
- Jharkhand High Court
2026:JHHC:15385
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S). No. 4210 of 2024
----------
Puja Singh, aged about 35 years, daughter of Kamlesh
Kumar Singh, resident of 348, DVC Bermo Mines Old Colony,
P.O. & P.S. Gandhi Nagar, Bermo, District Bokaro,
Jharkhand. ……. Petitioner
Versus
1. The State of Jharkhand through the Chief Secretary,
Government of Jharkhand having its office at Project
Building, Dhurwa, P.O. Dhurwa, P.S. Jagannathpur, Dist.
Ranchi, Jharkhand.
2. The Secretary, Department of Personnel, Administrative
Reforms and Rajbhasha, Government of Jharkhand
having its office Project Bhawan, Dhurwa, P.O. Dhurwa,
P.S. Jagannathpur, Dist. Ranchi, Jharkhand.
3. The Secretary, Department of School Education &
Literacy, Government of Jharkhand having its office at
Project Building, Dhurwa, P.O. Dhurwa, P.S.
Jagannathpur, Dist. Ranchi, Jharkhand.
4. The Director, Directorate of Secondary Education,
Department of School Education & Literacy, Government
of Jharkhand having its office at Project Building,
Dhurwa, Р.О. Dhurwa, P.S. Jagannathpur, Dist. Ranchi,
Jharkhand.
5. The Jharkhand Staff Selection Commission, through its
Secretary, having its office at Chiabagan Gali, Kali Nagar,
P.O. & P.S. Namkum, Dist. Ranchi, Jharkhand.
6. The University Grants Commission, through its
secretary, having its office at Bahadur Shah Zafar Marg,
New Delhi, P.O. & P.S. - New Delhi, District -New Delhi.
………. Respondents .
With
W.P.(S). No. 5984 of 2025
--------
Kamlesh, aged about 32 years, daughter of Chandrika
Prasad, resident of at village Amadarveshpur Satrahi, P.S.
Alapur, District Ambedkar Nagar, Uttar Pradesh - 224181.
………… 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, Dist. Ranchi, Jharkhand.
2. The Director, Directorate of Secondary Education,
Department of School Education & Literacy, Government of
Jharkhand, having its office at Project Building, Dhurwa,
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2026:JHHC:15385
P.O. & P.S. Dhurwa, Dist. Ranchi, Jharkhand.
3. The Jharkhand Staff Selection Commission, through its
Secretary, having its office at Chaibagan Gali, Kali Nagar,
Namukum, P.O. & P.S. Namkum, Dist. Ranchi, Jharkhand.
4. The Controller of Examination, Jharkhand Staff Selection
Commission, having its office at Chaibagan Gali, Kali Nagar,
Namukum, P.O. & P.S. - Namkum, Dist. Ranchi, Jharkhand.
5. The University Grants Commission, through its secretary,
having its office at Bahadur Shah Zafar Marg, New Delhi,
P.O. & P.S. - New Delhi, District -New Delhi.
……….. Respondents
With
W.P.(S). No. 3473 of 2025
--------
Ajay Kumar Choudhary, aged about 41 years, Son of Ramdhari
Chaudhary, Resident ofvillage Katual Kala, P.O.- Katual Kala,
P.S.-Chainpur, District-Palamau, Jharkhand-822110.
……….. Petitioner
Versus
1. The State of Jharkhand.
2. The Secretary Personnel, Administrative Reforms and
Rajbhasha Department, Government of Jharkhand, Nepal
House, P.O. & P.S.- Doranda, District- Ranchi, Jharkhand.
3. The Secretary, School Education and Literacy Department,
Government of Jharkhand, Project Building, P.O.- Dhurwa,
P.S.-Jagannathpur, District- Ranchi, Jharkhand.
4. The Director, Directorate of Secondary Education, School
Education and Literacy Department, Government of
Jharkhand, Project Building, P.O. Dhurwa, P.S. Jagannathpur,
District-Ranchi, Jharkhand.
5. The Jharkhand Staff Selection Commission, having its
registered office at Kali Nagar, Chai Bagan, Namkum, P.O. &
P.S.-Namkum, District- Ranchi, Jharkhand through its
Chairman.
6. The Chairman, Jharkhand Staff Selection Commission, Kali
Nagar, Chai Bagan, Namkum, P.O. & P.S. Namkum, District-
Ranchi, Jharkhand.
7. The Secretary, Jharkhand Staff Selection Commission, Kali
Nagar, Chai Bagan, Namkum, P.O. & P.S.- Namkum, District-
Ranchi, Jharkhand.
8. The Controller of Examination, Jharkhand Staff Selection
Commission, Kali Nagar, Chai Bagan, Namkum, P.O. & P.S.-
Namkum, District- Ranchi, Jharkhand.
……….. Respondents
With
W.P.(S). No. 5666 of 2025
---------
Ranjana Kumari, aged about 27 years, daughter of Mahanand
Gorain, resident of at Patharkatta Side, P.O. -Chas, P.S. Chas (M),
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2026:JHHC:15385
District - Bokaro, 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. Dist. 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, Dist. Ranchi, Jharkhand.
3. The Jharkhand Staff Selection Commission, through its
Secretary, having its office at Chaibagan Gali, Kali Nagar,
Namukum, P.O. & P.S. Namkum, Dist. Ranchi, Jharkhand.
4. The Controller of Examination, Jharkhand Staff Selection
Commission, having its office at Chaibagan Gali, Kali Nagar,
Namukum, P.O. & P.S. - Namkum, Dist. Ranchi, Jharkhand.
5. The University Grants Commission, through its secretary,
having its office at Bahadur Shah Zafar Marg, New Delhi, P.O.
& P.S. - New Delhi, District -New Delhi.
……….. Respondents
With
W.P.(S). No. 4420 of 2025
----------
Vivekanand Pandey S/o Ravikant Pandey, Aged about 30 years,
R/o 9A, Gumo Barwadih, P.O. Jhumri Tellaiya, P.S.- Tellaiya,
Dist. Koderma, Jharkhand-825409.
………. Petitioner
Versus
1. State of Jharkhand Through Chief Secretary, Government of
Jharkhand, Project Building, Dhurwa, P.O. & P.S. Dhurwa,
Ranchi, Jharkhand-834004
2. Secretary, Department of Personnel, Administrative Reforms
and Rajbhasha, Government of Jharkhand, having office at:
Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa, Ranchi,
Jharkhand-834004
3. Secretary, Department of School Education and Literacy,
Government of Jharkhand, having office at: Project Bhawan,
Dhurwa, P.O. & P.S.- Dhurwa, Ranchi, Jharkhand-834004
4. Director, Directorate of Secondary Education, Department of
School Education & Literacy, Government of Jharkhand,
having office at: Project Bhawan, Dhurwa, P.O. & P.S.-
Dhurwa, Ranchi, Jharkhand-834004
5. Jharkhand Staff Selection Commission through its Secretary,
having office at: Chaibagan Gali, Kali Nagar, P.O. & P.S.-
Namkum, Dist. Ranchi, Jharkhand-834010
6. Controller of Examination, Jharkhand Staff Selection
Commission, having office at: Chaibagan Gali, Kali Nagar, P.O.
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2026:JHHC:15385
& P.S.-Namkum, Dist. Ranchi, Jharkhand-834010
….…….. Respondents
With
W.P.(S). No. 553 of 2025
-------
Manoj Kumar, aged about 44 years, S/o Rameshwar Ram,
Resident of Village Garrikalan, P.O. Garrikalan, P.S. Keredari &
District Hazaribagh. ……….. Petitioner
Versus
1. The State of Jharkhand through the Chief Secretary,
Government of Jharkhand having its office at Project Building,
Dhurwa, P.O. Dhurwa, P.S. Jagannathpur & District - Ranchi.
2. The Principal Reforms Secretary, Department of Personnel,
Administrative and Rajbhasha, Government of Jharkhand
having its office at Project Bhawan, Dhurwa, P.O. Dhurwa, P.S.
Jagannathpur & District - Ranchi.
3. The Principal Secretary, Department of School Education &
Literacy, Government of Jharkhand having its office at Project
Building, Dhurwa, P.O. Dhurwa, P.S. Jagannathpur & District
- Ranchi.
4. The Director, Directorate of Secondary Education, Department
of School Education & Literacy, Government of Jharkhand
having its office at Project Building, Dhurwa, P.O. Dhurwa, P.S.
Jagannathpur & District - Ranchi.
5. The Jharkhand Staff Selection Commission through its
Secretary, having its office at Kali Nagar, Chai Bagan, P.O., P.S.
Namkum & District - Ranchi.
6. The Chairman, Jharkhand Staff Selection Commission, having
its office at Kali Nagar, Chai Bagan, P.O., P.S. Namkum &
District - Ranchi.
7. The Examination Controller, Jharkhand Staff Selection
Commission, having its office at Kali Nagar, Chai Bagan, P.O.,
P.S. Namkum & District -Ranchi.
8. The University Grants Commission through its Secretary,
having its office at Bahadur Shah Zafar Marg, New Delhi, P.O.,
P.S. & District - New Delhi. ……….. Respondents
With
W.P.(S). No. 4354 of 2024
---------
Rajaram Yadav, aged about 28 years, son of Mahadew Yadav,,
resident of Village Hurnali, P.O. Pitiz, P.S. Itkhori, District Chatra,
Jharkhand. ………. Petitioner
Versus
1. The State of Jharkhand through the Chief Secretary,
Government of Jharkhand having its office at Project Building,
Dhurwa, P.O. Dhurwa, P.S. Jagannathpur, Dist. Ranchi,
Jharkhand.
2. The Secretary, Administrative Reforms Department of
Personnel and Rajbhasha, Government of Jharkhand having its
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2026:JHHC:15385
office Project Bhawan, Dhurwa, P.O. Dhurwa, P.S.
Jagannathpur, Dist. Ranchi, Jharkhand.
3. The Secretary, Department of School Education & Literacy,
Government of Jharkhand having its office at Project Building,
Dhurwa, P.O. Dhurwa, P.S. -Jagannathpur, Dist. Ranchi,
Jharkhand.
4. The Director, Directorate of Secondary Education, Department
of School Education & Literacy, Government of Jharkhand
having its office at Project Building, Dhurwa, Р.О. Dhurwa, P.S.
Jagannathpur, Dist. Ranchi, Jharkhand.
5. The Jharkhand Staff Selection Commission, through its
Secretary, having its office at Chiabagan Gali, Kali Nagar, P.O.
& P.S. Namkum, Dist. Ranchi, Jharkhand.
6. The University Grants Commission, through its secretary,
having its office at Bahadur Shah Zafar Marg, New Delhi, P.O.
& P.S. New Delhi, District -New Delhi.
………… Respondents
With
W.P.(S). No. 5156 of 2024
-----
Rupesh Lal Bhagat @ Rupesh Bhagat, aged about 27 years, son of
Lal Bihari Oraon, resident of village Parsahi, P.O. - Ledhpa, P.S.
Latehar, District Latehar, Jharkhand. ….. Petitioner
Versus
1. The State of Jharkhand through the Chief Secretary,
Government of Jharkhand having its office at Project Building,
Dhurwa, P.O. Dhurwa, P.S. Jagannathpur, Dist. Ranchi,
Jharkhand.
2. The Secretary Department of Personnel, Administrative
Reforms and, Rajbhasha, Government of Jharkhand having its
office Project Bhawan, Dhurwa, P.O. Dhurwa, P.S.
Jagannathpur, Dist. Ranchi, Jharkhand.
3. The Secretary, Department of School Education & Literacy,
Government of Jharkhand having its office at Project Building,
Dhurwa, P.O. Dhurwa, P.S. -Jagannathpur, Dist. - Ranchi,
Jharkhand.
4. The Director, Directorate of Secondary Education, Department
of School Education & Literacy, Government of Jharkhand
having its office at Project Building, Dhurwa, P.Ο. Dhurwa, P.S.
Jagannathpur, Dist. - Ranchi, Jharkhand.
5. The Jharkhand Staff Selection Commission, through its
Secretary, having its office at Chiabagan Gali, Kali Nagar, P.O.
& P.S. Namkum, Dist. Ranchi, Jharkhand.
6. The University Grants Commission, through its secretary,
having its office at Bahadur Shah Zafar Marg. New Delhi, P.O.
& P.S. - New Delhi, District -New Delhi.
………… Respondents
With
W.P.(S). No. 5414 of 2025
5
2026:JHHC:15385
------
Akash Kumar Saw, aged about 35 years, Son of Raj Kishor Saw,
Resident of-56 Bastacola, Near Laxmi Medical Hall, P.O.-Dhansar,
P.S. Jharia, District-Dhanbad, Jharkhand-828106.
…….. Petitioner
Versus
1. The State of Jharkhand.
2. The Secretary Personnel, Administrative Reforms and
Rajbhasha Department, Government of Jharkhand, Nepal
House, P.O. & P.S. Doranda, District- Ranchi, Jharkhand.
3. The Secretary School Education and Literacy Department,
Government of Jharkhand, Project Building, P.O.- Dhurwa,
P.S. Jagannathpur, District-Ranchi, Jharkhand.
4. The Director, Directorate of Secondary Education, School
Education and Literacy Department, Government of
Jharkhand, Project Building, P.O. Dhurwa, P.S.-Jagannathpur,
District- Ranchi, Jharkhand.
5. The Jharkhand Staff Selection Commission, having its
registered office at Kali Nagar, Chai Bagan, Namkum, P.O. &
P.S. Namkum, District- Ranchi, Jharkhand through its
Chairman.
6. The Chairman, Jharkhand Staff Selection Commission, Kali
Nagar, Chai Bagan, Namkum, P.O. & P.S.-Namkum, District-
Ranchi, Jharkhand.
7. The Secretary, Jharkhand Staff Selection Commission, Kali
Nagar, Chai Bagan, Namkum. P.O. & P.S.-Namkum, District-
Ranchi, Jharkhand.
8. The Controller of Examination, Jharkhand Staff Selection
Commission, Kali Nagar, Chai Bagan, Namkum, P.O. & P.S.-
Namkum, District Ranchi, Jharkhand.
…………. Respondents
With
W.P.(S). No. 4514 of 2024
-------
1. Suman Samir Kindo, aged about 34 years, son of John Kindo,
resident of Village- Dipugarha, P.O.-Hazaribagh, P.S.-Sadar,
District-Hazaribagh.
2. Sudheer Kumar Yadav, aged about 27 years, son of Shri
Raghunath Yadav, resident of Village Mahuatand, P.O.-Jamu,
P.S.-Markacho, District-Koderma.
3. Rahul Raj, aged about 29 years, son of Shri Bhuneshwar Ram,
resident of Village-Romi, P.O.-Pelawal, P.S.-Katkamsandi,
District-Hazaribagh.
4. Arun Kumar Chakravarty, aged about 41 years, son of Shri
Rabindra Nath Chakravarty, resident of Village-Pindari, P.O. &
P.S.-Karmatar, District-Jamtara.
5. Sanjana Singh, aged about 26 years, daughter of Shri Pradeep
Singh, resident of Village-Lalpur, P.O.-Khurchutta, P.S.-
Begabad, District- Giridih.
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2026:JHHC:15385
6. Awantika Pallavi, aged about 26 years, daughter of Shri
Vishnudeo Prasad, resident of Village- Mirjapur, Ward No.12,
P.O. & P.S.- Nawada, District-Nawada (Bihar).
……… Petitioners
Versus
1. The State of Jharkhand through the Secretary/Principal
Secretary, School Education and Literacy Department, having
Office at Project Building, Dhurwa, P.O. & P.S.-Dhurwa, Town
and District- Ranchi.
2. The Director, Secondary Education, School Education and
Literacy Department, having Office at M.D.I. Building, Dhurwa,
P.O. & P.S.-Dhurwa, Town and District-Ranchi.
3. Jharkhand Staff Selection Commission, through its Secretary,
having office at Kalinagar, Chai Bagan, Namkum, P.O. & P.S.-
Namkum, Town and District-Ranchi.
……….. Respondents
With
W.P.(S). No. 3579 of 2025
------
1. Subodh Bagbai, aged about 37 years. Son of Suresh Bagbai,
Resident of Village Karnatri P.O. Kurmichak P.s Godda District-
Godda Jharkhand 814156.
2. Rohit Kumar Sahu, aged about 29 years, Son of Sadhu Sahu,
Resident of village- Chharda, P.O. & P.S. Sisai, District -
Gumla, Jharkhand-835324.
3. Jyoti Kumari, aged about 33 years, D/o - Hari Lal Ram Ravidas
R/o AadiwasiTola Near Shiv Mandir, Gola, P.O- Purab Dih, P.S
- Purab Dih Ramgarh, District Ramgarh, Jharkhand 829110.
……….. Petitioners .
Versus
1. The State of Jharkhand.
2. The Secretary Personnel, Administrative Reforms and
Rajbhasha Department, Government of Jharkhand, Nepal
House, P.O. & P.S.- Doranda, District- Ranchi, Jharkhand.
3. The Secretary, School Education and Literacy Department,
Government of Jharkhand, Project Building, P.O. Dhurwa,
P.S.- Jagannathpur, District- Ranchi, Jharkhand.
4. The Director, Directorate of Secondary Education, School
Education and Literacy Department, Government of
Jharkhand, Project Building, P.O.- Dhurwa, P.S.
Jagannathpur, District Ranchi, Jharkhand.
5. The Jharkhand Staff Selection Commission, having its
registered office at Kali Nagar, Chai Bagan, Namkum, P.O. &
P.S. Namkum, District- Ranchi, Jharkhand through its
Chairman.
6. The Chairman, Jharkhand Staff Selection Commission, Kali
Nagar, Chai Bagan, Namkum, P.O. & P.S.- Namkum, District-
Ranchi, Jharkhand.
7. The Secretary, Jharkhand Staff Selection Commission, Kali
7
2026:JHHC:15385
Nagar, Chai Bagan, Namkum, P.O. & P.S.- Namkum, District-
Ranchi, Jharkhand.
8. The Controller of Examination, Jharkhand Staff Selection
Commission, Kali Nagar, Chai Bagan, Namkum, P.O. & P.S.
Namkum, District- Ranchi, Jharkhand.
…………. Respondents
with
W.P.(S). No. 4851 of 2025
-----
Ravi Kumar, aged about 32 years, son of Kamal Ram, resident of
village Sandi, P.O. Sandi, P.S. Sikidiri, District - Ranchi,
Jharkhand. ………….. Petitioner
Versus
1. The State of Jharkhand through the Secretary, Department of
School Education & Literacy, Government of Jharkhand having its
office at Project Building, Dhurwa, P.O. & P.S. Dhurwa, Dist.
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, Dist.
Ranchi, Jharkhand.
3. The Jharkhand Staff Selection Commission, through its
Chairman, having its office at Chaibagan Gali, Kali Nagar,
Namkum, P.O. & P.S. Namkum, Dist. Ranchi, Jharkhand.
4. The Controller of Examination, Jharkhand Staff Selection
Commission, having its office Chaibagan Gali, Kali Nagar,
Namkum, P.O. & P.S. Namkum, District Ranchi.
5. The University Grants Commission, through its secretary,
having its office at Bahadur Shah Zafar Marg, New Delhi, P.O. &
P.S. New Delhi, District -New Delhi. …….. Respondents
With
W.P.(S). No. 5840 of 2025
------
Shanti Priya, aged about 28 years, Daughter of Shankar
Goswami, resident of Ward Number-05, P.O. Gujhandi P.S. Teliya,
District - Koderma, Jharkhand.
……. Petitioner
Versus
1. The State of Jharkhand through the Chief Secretary,
Government of Jharkhand having its office at Project Building,
Dhurwa, P.O. Dhurwa, P.S. Jagannathpur, Dist. Ranchi,
Jharkhand.
2. The Secretary, Department of Personnel Administrative
Reforms, and Rajbhasha, Government of Jharkhand having its
office Project Bhawan, Dhurwa, P.O. Dhurwa, P.S.
Jagannathpur, Dist. Ranchi, Jharkhand.
3. The Secretary, Department of School Education & Literacy,
Government of Jharkhand having its office at Project Building,
Dhurwa, P.O. - Dhurwa, P.S. Jagannathpur, Dist. Ranchi,
8
2026:JHHC:15385
Jharkhand.
4. The Director, Directorate of Secondary Education, Department
of School Education & Literacy, Government of Jharkhand
having its office at Project Building, Dhurwa, P.O. Dhurwa, P.S.
Jagannathpur, Dist. Ranchi, Jharkhand.
5. The Jharkhand Staff Selection Commission, through its
Secretary, having its office at Chiabagan Gali, Kali Nagar, P.O.
& P.S. Namkum, Dist. -Ranchi, Jharkhand.
6. The University Grants Commission, through its secretary,
having its office at Bahadur Shah Zafar Marg. New Delhi, P.O.
& P.S. - New Delhi, District -New Delhi.
………. Respondents
With
W.P.(S). No. 5242 of 2025
-------
Subhash Kumar, aged about 39 years, Son of Jagdish Prasad
Mahto, Resident of village- Barsinghi Kala, P.O.-Sapamaran, P.S.-
Dhanwar, District-Giridih, Jharkhand-825412.
………. Petitioner
Versus
1. The State of Jharkhand.
2. The Secretary Personnel, Administrative Reforms and
Rajbhasha Department, Government of Jharkhand Nepal
House, P.O. & P.S. Doranda, District- Ranchi, Jharkhand.
3. The Secretary, School Education and Literacy Department,
Government of Jharkhand, Project Building, P.O.- Dhurwa,
P.S. Jagannathpur, District-Ranchi, Jharkhand.
4. The Director, Directorate of Secondary Education, School
Education and Literacy Department, Government of
Jharkhand, Project Building, P.O. Dhurwa, P.S.-Jagannathpur,
District- Ranchi, Jharkhand.
5. The Jharkhand Staff Selection Commission, having its
registered office at Kali Nagar, Chai Bagan, Namkum, P.O. &
P.S. Namkum, District- Ranchi, Jharkhand through its
Chairman.
6. The Chairman, Jharkhand Staff Selection Commission, Kali
Nagar, Chai Bagan, Namkum, P.O. & P.S.-Namkum, District-
Ranchi, Jharkhand.
7. The Secretary, Jharkhand Staff Selection Commission, Kali
Nagar, Chai Bagan, Namkum, P.O. & P.S.-Namkum, District-
Ranchi, Jharkhand.
8. The Controller of Examination, Jharkhand Staff Selection
Commission, Kali Nagar, Chai Bagan, Namkum, P.O. & P.S.-
Namkum, District- Ranchi, Jharkhand.
……… Respondents
With
W.P.(S). No. 4305 of 2024
-----
1. Kanchan Kumari, aged about 31 years, daughter of Shiv
9
2026:JHHC:15385
Shankar Tiwari, resident of Village Getalsud, P.O. Getalsud,
P.S. Angara, District Ranchi, Jharkhand
2. Praveen Kumar, aged about 26 years, son of Lakhan Mandal,
resident of Village Balidih, P.O. & P.S. Suriya, District - Giridih,
Jharkhand.
3. Pratima Jyoti, aged about 37 years, daughter of Late Jyotish
Prasad Singh, resident of C/o Satish Chandra Prasad,
Bariarpur Basti (North), P.O. & P.S. Bariarpur, District -
Munger, Bihar.
4. Smita Kumari Mishra, aged about 36 years, daughter of Suresh
Mishra, resident of Village Narayanpur, P.O Narayanpur, P.S.
Pratappur,District - Chatra, Jharkhand.
5. Guljabeen Nishat, aged about 25 years, daughter of Md.
Samsul Hoda Ansari, resident of village Amboa, P.O. Gumla
Kesipara, P.S. Gumla, District- Jharkhand.
………. Petitioners
Versus
1. The State of Jharkhand through the Chief Secretary,
Government of Jharkhand having its office at Project Building,
Dhurwa, P.O. Dhurwa, P.S.Jagannathpur, Dist. - Ranchi,
Jharkhand
2. The Secretary, Administrative Department Reforms and of
Personnel, Rajbhasha, Government of Jharkhand having its
office Project Dhurwa, Bhawan, Dhurwa, P.O. Jagannathpur,
Dist. Ranchi, Jharkhand. P.S.
3. The Secretary, Department of School Education & Literacy,
Government of Jharkhand having its office at Project Building,
Dhurwa, P.O. Dhurwa, P.S. -Jagannathpur, Dist. Ranchi,
Jharkhand.
4. The Director, Directorate of Secondary Education, Department
of School Education & Literacy, Government of Jharkhand
having its office at Project Building, Dhurwa, P.O. Dhurwa, P.S.
Jagannathpur, Dist. Ranchi, Jharkhand.
5. The Jharkhand Staff Selection Commission, through its
Secretary, having its office at Chiabagan Gali, Kali Nagar, P.O.
& P.S. Ranchi, Jharkhand. Namkum, Dist.
6. The University Grants Commission, through its secretary,
having its office at Bahadur Shah Zafar Marg, New Delhi, P.O.
& P.S. New Delhi, Dist. New Delhi.
……….. Respondents
With
W.P.(S). No. 5215 of 2025
------
Saha Purnimakumari Rajkumarprasad, aged about 34 years,
Daughter of RajKumar Prasad, Resident of Pramukh Gali, Gomia
P.O. & P.S-Gomia, District- Bokaro, Jharkhand.
……. Petitioner
Versus
1. The State of Jharkhand through the Chief Secretary,
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2026:JHHC:15385
Government of Jharkhand, having office at Project Building,
Dhurwa, P.O-Dhurwa, P.S-Jagarnathpur, Ranchi.
2. Secretary, Department of School, Education and Literacy,
having office at Project Building, Dhurwa, P.O-Dhurwa, P.S
Jagarnathpur, Ranchi.
3. Director, Secondary Education, Department of School,
Education and Literacy, having office at Project Building.
Dhurwa, P.O-Dhurwa, P.S-Jagarnathpur, Ranchi.
4. Joint Secretary, Secondary Education, Department of School,
Education and Literacy, having office at Project Building.
Dhurwa, P.O-Dhurwa, P.S-Jagarnathpur, Ranchi.
5. The Jharkhand Staff Selection Commission, through its
Secretary, officiating at Chaibagan Gali, Kali Nagar, P.O. and
P.S. Namkum, Ranchi.
6. University of Mumbai through its Registrar, having office at
Vidyanagari, Santracruz (East), P.O. - Vidyanagari, P.S. Vakola,
District-Mumbai, Maharashtra - 400098.
……….. Respondents
With
W.P.(S). No. 1769 of 2026
------
1. Sudheer Kumar Yadav, aged about 27 years, son of Raghunath
Yadav, resident of village Mahuatand, P.O. Jamu, P.S.
Markacho, District Koderma, Jharkhand.
2. Awantika Pallavi, aged about 27 years, daughter of Vishnudeo
Prasad, resident of village Mirjapur, Ward No. 12, P.O. & P.S.
Nawada, Dist. Nawada, Bihar.
3. Arun Kumar Chakravarty, aged about 42 years, son of
Rabindra Nath Chakravarty, resident of village Pindari, P.O. &
P.S. Karmatar, District Jamtara, Jharkhand.
4. Sanjana Singh, aged about 27 years, daughter of Pradeep
Singh, resident of village Lalpur, P.Ο. -Khurchutta, P.S.
Begabad, Dist. Giridih Jharkhand.
……… Petitioners
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, Dist. 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, Dist. Ranchi, Jharkhand.
3. The Jharkhand Staff Selection Commission, through its
Secretary, having its office at Chaibagan Gali, Kali Nagar,
Namukum, P.O. & P.S. Namkum, Dist. Ranchi, Jharkhand.
4. The Controller of Examination, Jharkhand Staff Selection
Commission, having its office at Chaibagan Gali, Kali Nagar,
Namukum, P.O. & P.S. - Namkum, Dist. Ranchi, Jharkhand.
11
2026:JHHC:15385
5. The University Grants Commission, through its secretary,
having its office at Bahadur Shah Zafar Marg, New Delhi, P.O.
& P.S. New Delhi, District New Delhi.
……. Respondents
With
W.P.(S). No. 4641 of 2025
------
Kanchan Kumari, aged about 32 years, daughter of Shiv Shankar
Tiwari, resident of Village Getalsud, P.O. Getalsud, P.S. - Angara,
District - Ranchi, 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, Dist. 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, Dist. Ranchi, Jharkhand.
3. The Jharkhand Staff Selection Commission, through its
Secretary, having its office at Chaibagan Gali, Kali Nagar,
Namukum, P.O. & P.S. Namkum, Dist. Ranchi, Jharkhand.
4. The University Grants Commission, through its secretary,
having its office at Bahadur Shah Zafar Marg, New Delhi, P.O.
& P.S. New Delhi, District New Delhi.
……. Respondents
----------
CORAM : HON’BLE MR. JUSTICE DEEPAK ROSHAN
-----------
For the Petitioners :M/s. Shrestha Gautam, Amritansh Vats,
Chanchal Jain, Shubhashis Rasik Soren,
Mukesh Kr. Sinha, Shivam Anand Pathak,
Yogendra Yadav, Rahul Anand, Padmanav
Shahdeo, Prashant Jha, Abhijeet Indrawar,
Abhishek Kumar, Arpan M. Ekka,
Advocates
For the State : Mr. Munna Lal Yadav, SC(L&C)-III
Mr. Navneet Toppo, AC to GP-I
Mr. Rakesh Kr. Roy, AC to GA-III
Mr. Shubham Gautam, AC to AAG-V
Mr. Sonal Tiwary, AC to AG
Mr. Ritesh Ranjan, Advocate
For the JSSC : M/s. Sanjoy Piprawall, Prince Kumar,
Rakesh Ranjan, Jay Prakash, Bhawesh
Kumar, Advocates
For the UGC : Mr. Atanu Banerjee, Advocate
Mr. Debopriya Pal, Advocate
Mr. Navneet Kumar Dhan,
Advocate
----------
12
2026:JHHC:15385
C.A.V. on 30.04.2026 Pronounced on: 15.05.2026
1. Heard learned counsel for the parties.
2. I.A No. 3248 of 2026 has been filed in W.P(S) No
5215 of 2025 for amending para-1 and prayer portion of
writ petition for adding one additional prayer i.e. for
quashing of Notice No 288, dated 10.02.2026; whereby,
the candidature of petitioner has been rejected.
3. There is no objection from the contesting
respondents; accordingly, I.A No. 3248 of 2026 stands
allowed and the same is being treated as part of this writ
petition.
4. Since common issue is involved in all these writ
petitions; as such, with consent of the parties, all were
heard together and are being disposed of by this common
judgment. For brevity, the facts of W.P(S) No 4210 of
2024 is being referred.
5. The present set of writ petitions have been filed
challenging the validity of letter contained in letter
number 1584 dated 12.6.2024 (Annexure 12); whereby in
light of the letter issued by the University Grants
Commission, the State authorities have acceded to
accept the dual degree courses from 13.4.2022
prospectively and negated the benefits flowing from the
guidelines issued by the UGC retrospectively.
13
2026:JHHC:15385
A further prayer has been made with regards to
appointment of the petitioner on the post of “Post
Graduate Trained Teacher” in furtherance to
advertisement no. 02/2023. An ancillary prayer has also
been made to hold and declare that two academic
degrees in the same academic year, one through a
regular mode and the other through a distance education
mode shall not be a bar for the purpose of appointment.
Facts of the case
6. The Jharkhand Staff Selection Commission (in short
JSSC) had published an advertisement contained in
advertisement number 02/2023 (Annexeure-1) for the
post of Post graduate Trained Teacher in different
subjects in the State of Jharkhand.
7. Petitioners being eligible candidates applied for the
same and were also issued admit cards for appearing in
examination.
8. In the final list so prepared by the respondent JSSC
in furtherance to the examination, the petitioners were
declared successful. (Annexure – 3).
9. In terms of the advertisement petitioners and other
similarly situated candidates were called for the purposes
of document verification; wherein the petitioners and
other similarly situated persons produced the required
14
2026:JHHC:15385
documents/certificates.
10. So far as the facts of each case are concerned; the
qualification of the petitioners is extracted and produced
in a tabular form:
W.P.(S). No. Petitioner’s Name Session for
B.Ed.
Session for
Master
4210/2024 Puja Singh 2015-17 2016-18
4305/2024 Kanchan Kumari 2014-15 2013-14
Praveen Kumar 2019-21 2019-21
Pratima Jyoti 2008-09 2008-10
Smita Kumari Mishra 2019-21 2020-22
Guljabeen Nishat 2020-22 2019-21
4641/2025 Kanchan Kumari 2014-15 2013-14
5156/2024 Rupesh Lal Bhagat Integrated M.Sc. B.Ed. -
2018-21
3473/2025 Ajay Kumar
Choudhary
2012-14 2013-15
3579/2025 Subodh Bagbai 2011 2011
Rohit Kumar Sahu 2019 2020
Jyoti Kumari 2017-19 2018-19
4851/2025 Ravi Kumar 2016-18 2017-19
5840/2025 Shanti Priya 2020-23 2019-20
4354/2024 Rajaram Yadav 2019-21 2020-22
4514/2024 Suman Samir Kindo 2017-19 2016-18
Sudheer Kumar
Yadav
2018-20 2018-20
Rahul Raj 2017-19 2016-18
Arun Kumar
Chakravarty
2010-12 2011-13
Sanjana Singh 2018-20 2018-20
Awantika Pallavi 2020-22 2019-22
1769/2026 Sudheer Kumar
Yadav
2018-20 2018-20
Awantika Pallavi 2020-22 2019-22
Arun Kumar
Chakravarty
2010-12 2011-13
Sanjana Singh 2018-20 2018-20
5666/2025 Ranjana Kumari 2020-22 2019-20
5984/2025 Kamlesh 2020-21 2019-22
5215/2025 Saha PurnimaKumari
RajkumarPrasad
2013-14 2012-15
553/2025 Manoj Kumar 2010-11 2011-13
4420/2025 Vivekanand Pandey 2016-2018 2016-2020
5414 of 2025 Akash Kumar Saw 2011-12 2011-13
5242 of 2025 Subhash Kumar 2010-11 2010-12
11. From bare perusal of the aforesaid chart, it is
clear that the petitioners have pursued two courses in
parallel session. But it is pertinent to mention that the
15
2026:JHHC:15385
courses so undergone were one in form of a distance
education and the other in form of a regular student.
12. So far as writ petitioner in W.P.(S) No 5215/2025 is
concerned; she took admission in M.Com (Part-1) in the
year 2012 in University of Mumbai, and after completing
her first part, she took admission in B.Ed. and has
completed her B.Ed. course in the year 2014 from
University of Mumbai, thereafter, she again took
admission in Part -2 of M.Com and has completed her
master in year 2015. She took break in her master in
light of Circular issued by the University of Mumbai
being Circular No. UG/15 of 2012 (Anneuxre-10)
wherein, Regulation No 8501 provides that student can
take break in their master course for studying another
course after taking NOC from concerned College, which
was done in her case which is evident from certificate
date 18.3.2024 (Annexure-5).
13. So far as writ petitioner in W.P.(S) No. 553/2025 is
concerned, the candidature of the petitioner on the post
of Post Graduate Trained Teacher in Geography subject
has been rejected on a wrongful pretext that the
petitioner has obtained two degree in the same academic
session explicitly M.A. Degree (Session 2011-2013) in
distance education mode and B.Ed. Degree (Session
16
2026:JHHC:15385
2012) in regular mode; whereas the fact remains that the
petitioner has pursued the B.Ed. course in the Session
2010-11 and has appeared and passed the examination
in the year 2012 and has not actually pursued the B.Ed.
course in the year 2012, which would be evident from
Annexure – 2/1, as also the respondent JSSC has failed
to consider that two academic degrees in the same
academic year, where one is through regular mode and
the other one through distance education mode is not
barred by the University Grants Commission.
14. After submission of the documents (Annexure-4), a
show cause notice dated 28.5.2024 was issued to the
petitioner on the ground that petitioner had submitted
certificates wherein the period of education for the
purposes of M. Com and B.Ed. are common (Annexure-
5).
15. The petitioner in reply to the said show cause notice
gave a detailed reply vide letter dated 31.5.2024
(Annexure-6) stating therein that there is no bar to
pursue education in a common year through distance
education and one through regular course and as such
the candidature of the petitioner is required to be
accepted.
17
2026:JHHC:15385
16. The petitioner had also relied upon various circulars
issued by the University Grant Commission wherein the
issue of two degrees was recognized and also held to be
at par with regular degree course.
17. The respondent JSSC issued a list of successful
candidates on 19.6.2024 wherein the names/ roll
numbers of the petitioners were missing (Annexure- 7).
18. Being aggrieved, writ application was filed by the
petitioner bearing W.P.(S).No. 4210 of 2024 on the
following grounds.
Stand of the Petitioners
19. The Parliament had enacted the University Grants
Commission Act, 1956 to make provisions for the
purposes of coordination and determination of standards
in university and for that purpose established the
University Grants Commission.
20. Section 12 of the University Grants Commission
Act, 1956 provides for the functions of the commission.
Section 12 which enumerates the function of commission
provides that it shall be the general duty of the
commission to take steps, in consultation with the
universities and other bodies; all such steps as it may
think fit for promotion and coordination of university
education and for determination and maintenance of
18
2026:JHHC:15385
standard of teaching, examination and research in
university.
21. In terms of the said powers, the University Grants
Commission way back in the year 2012 had formed an
expert committee to look into the issue of pursuing more
than one degree simultaneously from the same university
or different universities either through distance mode or
regular mode.
22. The committee in its meeting dated 29 October,
2012 had taken a decision to allow pursuing two degrees
programmed under regular mode, and open and distance
mode was acceded. The said Expert’s Committee’s
opinion was also communicated to the various
universities for their opinion (Annexure-8).
th
23. In furtherance to the said exercise, in the 494
meeting of the University Grants Commission held on
st
31 July 2013, the decision of the Experts Committee in
regard to dual degree in one common academic year was
accorded approval vide agenda number 2.03 (Annexure-
9) which is being quoted hereunder:
“2.03. To consider the report of UGC Expert Committee on the issue of
following students to pursue two or more degrees simultaneously on
regular/ distance/ private/ online/ part-time basis.
Approved. ”
24. In furtherance to the said exercise, regulation
was also framed by the University Grants Commission
19
2026:JHHC:15385
namely University Grants Commission (Open and Distance
Learning Programme and Online Programes) Regulations,
2020 wherein under regulation 22, it was mandated that
the degrees so provided through Open and Distance
learning mode shall be recognized by the Commission
and also required to be treated as equivalent to
corresponding award of degrees at undergraduate and
postgraduate level.
25. Again, the University Grants Commission held a
th
meeting in the 546 meeting dated 14 May, 2020
wherein again this issue of grant of two degrees one
through distance mode and other through the Regular
mode was considered and accorded approval vide agenda
number 2.13 (Annexure- 11).
26. Yet again the University Grants Commission had
issued a guideline under Section 12 of the University
Grants Commission Act for pursuing two academic
programmes simultaneously on April 2022 wherein again
this issue was set at rest. But in the said guidelines
under point no.5, it was also provided that the same
would be effective prospectively and no retrospective
benefit can be claimed by students who have already
done to academic program simultaneously prior to
notification of these guidelines.
20
2026:JHHC:15385
27. The said guidelines were also circulated to the
th
various government institutions vide letter dated 20
November, 2024.
28. The State Government in terms of the said letter
issued by the University Grants Commission gave a
clarification vide letter number 1584 dated 12.6.2024
[(Annexure-12-i.e. Impugned order )] and passed a
direction to the JSSC that from 13.4.2022 two separate
degrees granted in the same very academic year shall be
allowed but prospectively.
29. However, the University Grants Commission had
th
also issued a partial modification order dated 5 June
2025 (Annexure-14) stating therein that the earlier
existing provision which was provided in point number
five of the Guideline sof the year 2022 which provided
that the same would be applicable prospectively stands
rd
modified in terms of the minutes of the meeting dated 3
April, 2025. It was clarified as under:
“ Provided that the two academic programmes, pursued simultaneously,
before issuing of these guidelines , in accordance with UGC First
Degree and Master Degree Regulations, statutes/ordinances of the
university/universities concerned and by following the norms
prescribed by the statutory professional council(s) and Distance
Education Council/Distance Education Bureau of the UGC, wherever
applicable, shall be treated as valid .”
It was further provided therein that the universities
and their affiliated college/institutions are requested to
implement these guidelines for the benefit of students.
21
2026:JHHC:15385
30. As such, the issue was given a quietus by
virtue of the clarification issued by the University Grants
Commission. Interestingly, the State Government very
conveniently ignored the clarification which provided that
the same would be applicable retrospectively and all such
students who have pursued two degrees simultaneously
in an academic year stands recognized by the University
Grant Commission and as such the State Government is
bound by the same.
Stand of the JSSC
31. The JSSC had appeared and contested the matter
on the ground that if in this case relaxation is granted to
the petitioners with regard to their degree having been
pursued in one calendar year; then the same would
amount to changing of the rule of the game which is de
hors the settled principle of law.
Stand of the State Government
32. The State Government had relied upon the
Guidelines issued by the University Grant commission in
the year 2022 to submit that the same is applicable
prospectively and cannot be allowed to be taken shelter
off by the petitioners who have admittedly pursued the
two degrees prior to coming into effect of the University
Grants Commission Guidelines.
22
2026:JHHC:15385
Stand of the University Grants Commission
33. The University Grants Commissions has filed an
affidavit in one of the connected matters i.e. W.P.S. 4641
of 2025 and have supported the case of the petitioners
and further clarified that the clarification/modification
th
issued on 5 June, 2025 (Annexure-14), specifically
provides that two degrees pursued simultaneously in one
academic year prior to 2022 shall also be valid and is
required to be taken note of.
Analysis
34. The guidelines so issued by the University Grants
Commission under Section 12 of the University Grants
Commission Act, 1956 are binding in nature and in
terms of the same; the two degrees pursued in one
academic year are required to be taken note of.
35. The issue of binding nature of guidelines fell for
adjudication before the Hon’ble Supreme Court in the
case of Praneeth K. vs. UGC, reported in (2021) 14 SCC
241 wherein the following questions of laws were framed:
“53.1. (1) Whether the revised Guidelines dated 6-7-2020 requiring the
universities to complete terminal semester/final year examination by
30-9-2020 is beyond the domain of UGC and does not relate to
“coordination and determination of standards in institution of higher
education”?
53.2. (2) Whether the revised Guidelines dated 6-7-2020 issued by
UGC are non-statutory, advisory only and contrary to earlier
Guidelines dated 29-4-2020?
53.5. (5) Whether the guidelines of UGC dated 6-7-2020 are liable to
be set aside on the ground of non-compliance of Section 12 of the UGC
Act, 1956?”
23
2026:JHHC:15385
36. Answering to the aforesaid issue, the Hon’ble
Supreme Court held at paragraph 85 and 86 as under:
“85. We have to look into the substance of the Guidelines and find out the
intent and object of the Guidelines. The Guidelines were issued with the
object that a uniform academic calendar be followed by all the universities
and final terminal semester/final year examinations be held. With regard
to intermediate semester/year examination, the earlier UGC Guidelines
dated 29-4-2020 have been continued even in the Revised Guidelines
dated 6-7-2020. We, thus, do not accept the submission of the petitioners
that the Guidelines dated 6-7-2020 are contrary to the earlier Guidelines.
86. Now, coming to the first part of the issue that the Guidelines are non-
statutory and advisory only, it is the case of both the parties that
Guidelines have been issued by UGC in exercise of power under Section
12. Section 12 of the Act provides that it shall be the general duty of the
Commission to take all such steps as it may think fit for the promotion and
coordination of university education and for the determination and
maintenance of standards of teaching, examination and research in
universities. The words “all such steps” are of wide import. The steps
referred to in Section 12 may include issuance of guidelines, directions,
circulars, etc. The Guidelines dated 6-7-2020 have to be treated to have
been issued in exercise of statutory powers vested in the Commission
under Section 12. Guidelines issued in exercise of statutory powers, thus,
cannot be said to be non-statutory. ”
37. The Hon’ble Supreme Court had taken note of the
entries made in List-I of the Constitution of India
specifically entry number 66 which empowered the Union
to establish the University Grants Commission and
exercising such powers the University Grants
Commission Act, 1956 was formulated. The Hon’ble Apex
Court had also taken note of the entry made in List-III
that is entry number 25 which empowers the State
Government to create laws with regards to education.
The Hon’ble apex court after considering the
Constitutional Bench judgement in the case of Gujarat
University versus Shri Krishna Ranganath
Mudholkar reported in 1962 SCC Online SC 146 had
held that in case of any overlapping, the power conferred
24
2026:JHHC:15385
by Item 66 of List -I must prevail over the power of the
State. The Hon’ble Supreme Court had also taken note of
another judgement of the Constitution Bench in the case
of Preeti Srivastava versus State of M.P. reported in
(1999) 7 SCC 120 wherein the words standard of
education was taken note of and also expounded upon.
38. As a result of the aforesaid judgments of the Hon’ble
Supreme Court, the guidelines so issued by the
University Grants Commission in exercise of power under
Section-12 of the University Grants Commission Act,
1956 are binding in nature.
39. Further, the Guidelines so issued being beneficial in
nature are required to be interpreted in a holistic manner
in order to be more inclusive in nature and also in
benefit of the beneficiary. In cases of interpretation of a
beneficial piece of legislation, it is a settled proposition of
law, that while interpreting the said provisions in case of
two views; the view that is in favour of the beneficiary is
required to be take a note of.
40. During course of hearing, a specific query was made
by this Court to the effect that whether there is any
provision which negates or curtails a candidate to pursue
two courses at the same time; one through Regular
Course and another through Distant Education; to which
25
2026:JHHC:15385
no regulation could be placed before this Court and the
Respondents failed to show any such bar.
41. The Hon’ble Supreme Court in the case of Kuldip
Kumar Pathak versus State of U.P. and others
reported in (2016) 3 SCC 521 had held that if there is no
regulation to the effect that a candidate cannot pursue
two courses in the same time, then such a ground
cannot be taken by the authorities.
42. Further, the Division Bench of this Court in L.P.A.
no. 352 of 2025 vide its judgment dated 17.2.2026 with
regards to appointment being made by the State of
Jharkhand had made the following observations:
“14….
As a matter of fact, when we made a query to the counsel for the
appellant as to whether there exists any rule prohibiting a
candidate from enhancing her degree or educational qualification
while serving as a Para Teacher, the learned counsel for the
appellant could not answer the query, and virtually admitted that
there is no such rule .”
43. Similar issue fell for adjudication before the
Himachal Pradesh High Court in CWP No. 610 of 2025
wherein taking note of the judgment of the Hon’ble
Supreme Court in the case of Kuldip Kumar Pathak
(supra), the Court had allowed the writ application filed
by a similarly situated candidate whose eligibility was
being denied on the ground that he has pursued two
degrees in one calendar year. In the said judgement it
was also held at paragraph 4 (iv) that once a degree has
26
2026:JHHC:15385
been obtained by the petitioner, the same cannot be held
to be invalidated by virtue of State’s action.
44. Further, the rules which governs the appointment
process that is the Recruitment Rules of the year 2012
also does not negate a candidature on the basis of two
degrees attended in one calendar year.
45. As a matter of fact, Section 22 of the University
Grants Commission Act, 1956 specifically mandates that
in case a degree has been conferred, then the same
cannot be challenged; unless and until the degrees are
said to be invalid.
46. Having regard to the aforesaid discussions; all these
writ applications of the respective petitioners are allowed
and the impugned Letter No. 1584 dated 12.06.2024 in
WPS Nos. 4210 of 2023, 3579 of 2025, 5414 of 2025,
3473 of 2025, 5242 of 2025; and so far as the
petitioner(s) are concerned in Notice dated 10.02.2026 in
WP(S) No. 1769 of 2026; Letter dated 16.07.2025 in
WP(S) No. 5984 of 2025; Letters dated 22.08.2025 and
29.05.2025 in WP(S) No. 5215 of 2025; Letter dated
16.07.2025 and Letter dated 28.05.2024 in WP(S) No.
5840 of 2025; Document No. 2342 dated 15.08.2024 in
WP(S) No. 553 of 2025; Show-cause Notice dated
02.05.2025 in WP(S) No. 4641 of 2025; Letter No. 2402
27
2026:JHHC:15385
dated 16.07.2025 in WP(S) No. 5666 of 2025, are,
hereby, quashed and set aside. The Respondent-JSSC is
directed to recommend the case of each petitioner for
appointment to the State Government; who in turn shall
issue appointment letters.
47. Accordingly, all these writ applications stand
allowed. Pending I.As if any also stands disposed of.
(Deepak Roshan, J.)
15.05. 2026
Amardeep/-
AFR
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