MUMTAJ BEGAM vs THE STATE OF JHARKHAND THROUGH CHIEF SECRETARY, GOVERNMENT OF JHARKHAND
- Court
- Jharkhand High Court
2026:JHHC:30953
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 3988 of 2026
….…..
Mumtaj Begam, aged about 36 years, daughter of Azim
Ansari, resident of Village Baskendri, P.O. Baskendri, P.S.
Maheshpur, District Pakur, Jharkhand. ..… Petitioner(s)
Versus
1. The State of Jharkhand through Chief Secretary,
Government of Jharkhand, having its office at Project
Building, P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
2. The Principal Secretary, Department of Personnel,
Administrative Reforms and Rajbhasha, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
3. The Secretary, Department of Women, Child Development
and Social Security, Government of Jharkhand, having its
office at Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi, Jharkhand.
4. The Additional Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
5. The Joint Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
6. The Under Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
7. The Jharkhand Staff Selection Commission, through its
Chairman, having its office at Kali Nagar, Chai Bagan, P.O.
& P.S. Namkum, District Ranchi, Jharkhand.
8. The Secretary, Jharkhand Staff Selection Commission,
having its office at Kali Nagar, Chai Bagan, P.O. & P.S.
Namkum, District Ranchi, Jharkhand.
9. The Examination Controller, Jharkhand Staff Selection
Commission, having its office at Kali Nagar, Chai Bagan,
P.O. & P.S. Namkum, District Ranchi, Jharkhand.
..... Respondent(s)
With
W.P.(S) No. 3989 of 2026
….…..
Alina Bhol, aged about 34 years, daughter of Dev Dulal
Bhol, resident of Shald oha, P.O. Manushmuria, P.S.
Manushmuria, District East Singhbhum at Jamshedpur,
Jharkhand. ..… Petitioner(s)
Versus
1
2026:JHHC:30953
1. The State of Jharkhand through Chief Secretary,
Government of Jharkhand, having its office at Project
Building, P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
2. The Principal Secretary, Department of Personnel,
Administrative Reforms and Rajbhasha, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
3. The Secretary, Department of Women, Child Development
and Social Security, Government of Jharkhand, having its
office at Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi, Jharkhand.
4. The Additional Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
5. The Joint Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
6. The Under Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
7. The Jharkhand Staff Selection Commission through its
Chairman, having its office at Kali Nagar, Chai Bagan, P.O.
& P.S. Namkum, District Ranchi, Jharkhand.
8. The Secretary, Jharkhand Staff Selection Commission,
having its office at Kali Nagar, Chai Bagan, P.O. & P.S.
Namkum, District Ranchi, Jharkhand.
9. The Examination Controller, Jharkhand Staff Selection
Commission, having its office at Kali Nagar, Chai Bagan,
P.O. & P.S. Namkum, District Ranchi, Jharkhand.
..... Respondent(s)
With
W.P.(S) No. 4063 of 2026
….…..
Kumari Sakshi, aged about 35 years, daughter of Baijnath
Mahto, resident of Village Pithoria, P.O. & P.S. Pithoria,
District Ranchi, Jharkhand. ..… Petitioner(s)
Versus
1. The State of Jharkhand through Chief Secretary,
Government of Jharkhand, having its office at Project
Building, P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
2. The Principal Secretary, Department of Personnel,
Administrative Reforms and Rajbhasha, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
3. The Secretary, Department of Women, Child Development
2
2026:JHHC:30953
and Social Security, Government of Jharkhand, having its
office at Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi, Jharkhand.
4. The Additional Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
5. The Joint Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
6. The Under Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
7. The Jharkhand Staff Selection Commission through its
Chairman, having its office at Kali Nagar, Chai Bagan, P.O.
& P.S. Namkum, District Ranchi, Jharkhand.
8. The Secretary, Jharkhand Staff Selection Commission,
having its office at Kali Nagar, Chai Bagan, P.O. & P.S.
Namkum, District Ranchi, Jharkhand.
9. The Examination Controller, Jharkhand Staff Selection
Commission, having its office at Kali Nagar, Chai Bagan,
P.O. & P.S. Namkum, District Ranchi, Jharkhand.
..... Respondent(s)
With
W.P.(S) No. 4064 of 2026
….…..
Chanda Kumari, aged about 39 years, daughter of Vijay
Kumar Mehta, resident of Village Sahijana, P.O. & P.S.
Garhwa, District Garhwa, Jharkhand. ..… Petitioner(s)
Versus
1. The State of Jharkhand through Chief Secretary,
Government of Jharkhand, having its office at Project
Building, P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
2. The Principal Secretary, Department of Personnel,
Administrative Reforms and Rajbhasha, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
3. The Secretary, Department of Women, Child Development
and Social Security, Government of Jharkhand, having its
office at Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi, Jharkhand.
4. The Additional Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
5. The Joint Secretary, Department of Women, Child
3
2026:JHHC:30953
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
6. The Under Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
7. The Jharkhand Staff Selection Commission through its
Chairman, having its office at Kali Nagar, Chai Bagan, P.O.
& P.S. Namkum, District Ranchi, Jharkhand.
8. The Secretary, Jharkhand Staff Selection Commission,
having its office at Kali Nagar, Chai Bagan, P.O. & P.S.
Namkum, District Ranchi, Jharkhand.
9. The Examination Controller, Jharkhand Staff Selection
Commission, having its office at Kali Nagar, Chai Bagan,
P.O. & P.S. Namkum, District Ranchi, Jharkhand.
..... Respondent(s)
With
W.P.(S) No. 4103 of 2026
….…..
Kripa Kumari, aged about 37 years, daughter of Ishwar
Chandra Ray, resident of Dhobni, P.O. Barianbahiyas, P.S.
Ramgarh, District Dumka, Jharkhand. .… Petitioner (s)
Versus
1. The State of Jharkhand through Chief Secretary,
Government of Jharkhand, having its office at Project
Building, P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
2. The Principal Secretary, Department of Personnel,
Administrative Reforms and Rajbhasha, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
3. The Secretary, Department of Women, Child Development
and Social Security, Government of Jharkhand, having its
office at Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi, Jharkhand.
4. The Additional Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
5. The Joint Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
6. The Under Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
7. The Jharkhand Staff Selection Commission through its
4
2026:JHHC:30953
Chairman, having its office at Kali Nagar, Chai Bagan, P.O.
& P.S. Namkum, District Ranchi, Jharkhand.
8. The Secretary, Jharkhand Staff Selection Commission,
having its office at Kali Nagar, Chai Bagan, P.O. & P.S.
Namkum, District Ranchi, Jharkhand.
9. The Examination Controller, Jharkhand Staff Selection
Commission, having its office at Kali Nagar, Chai Bagan,
P.O. & P.S. Namkum, District Ranchi, Jharkhand.
..... Respondent(s)
With
W.P.(S) No. 4065 of 2026
….…..
Tannu Kumari, aged about 27 years, daughter of Narendra
Prasad, resident of Balkudra, Naya Tola, Gegda, P.O.
Balkudra, P.S. Basal, District Ramgarh, Jharkhand.
..… Petitioner (s)
Versus
1. The State of Jharkhand through Chief Secretary,
Government of Jharkhand, having its office at Project
Building, P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
2. The Principal Secretary, Department of Personnel,
Administrative Reforms and Rajbhasha, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
3. The Secretary, Department of Women, Child Development
and Social Security, Government of Jharkhand, having its
office at Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi, Jharkhand.
4. The Additional Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
5. The Joint Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
6. The Under Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
7. The Jharkhand Staff Selection Commission through its
Chairman, having its office at Kali Nagar, Chai Bagan, P.O.
& P.S. Namkum, District Ranchi, Jharkhand.
8. The Secretary, Jharkhand Staff Selection Commission,
having its office at Kali Nagar, Chai Bagan, P.O. & P.S.
Namkum, District Ranchi, Jharkhand.
9. The Examination Controller, Jharkhand Staff Selection
Commission, having its office at Kali Nagar, Chai Bagan,
5
2026:JHHC:30953
P.O. & P.S. Namkum, District Ranchi, Jharkhand.
..... Respondent(s)
With
W.P.(S) No. 4101 of 2026
….…..
Renu Sahu, aged about 34 years, daughter of Balram
Prasad Sahu, resident of Village Sarju, P.O. Sarju, P.S.
Garu, District Latehar, Jharkhand. ..… Petitioner (s)
Versus
1. The State of Jharkhand through Chief Secretary,
Government of Jharkhand, having its office at Project
Building, P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
2. The Principal Secretary, Department of Personnel,
Administrative Reforms and Rajbhasha, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
3. The Secretary, Department of Women, Child Development
and Social Security, Government of Jharkhand, having its
office at Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi, Jharkhand.
4. The Additional Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
5. The Joint Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
6. The Under Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
7. The Jharkhand Staff Selection Commission through its
Chairman, having its office at Kali Nagar, Chai Bagan, P.O.
& P.S. Namkum, District Ranchi, Jharkhand.
8. The Secretary, Jharkhand Staff Selection Commission,
having its office at Kali Nagar, Chai Bagan, P.O. & P.S.
Namkum, District Ranchi, Jharkhand.
9. The Examination Controller, Jharkhand Staff Selection
Commission, having its office at Kali Nagar, Chai Bagan,
P.O. & P.S. Namkum, District Ranchi, Jharkhand.
..... Respondent(s)
With
W.P.(S) No. 4102 of 2026
….…..
Bharti Kumari, aged about 31 years, wife of Bhola Kumar
Singh, resident of Chigri, P.O. Mandro, P.S. Narkopi,
District Ranchi, Jharkhand. ..… Petitioner (s)
6
2026:JHHC:30953
Versus
1. The State of Jharkhand through Chief Secretary,
Government of Jharkhand, having its office at Project
Building, P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
2. The Principal Secretary, Department of Personnel,
Administrative Reforms and Rajbhasha, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
3. The Secretary, Department of Women, Child Development
and Social Security, Government of Jharkhand, having its
office at Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi, Jharkhand.
4. The Additional Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
5. The Joint Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
6. The Under Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
7. The Jharkhand Staff Selection Commission through its
Chairman, having its office at Kali Nagar, Chai Bagan, P.O.
& P.S. Namkum, District Ranchi, Jharkhand.
8. The Secretary, Jharkhand Staff Selection Commission,
having its office at Kali Nagar, Chai Bagan, P.O. & P.S.
Namkum, District Ranchi, Jharkhand.
9. The Examination Controller, Jharkhand Staff Selection
Commission, having its office at Kali Nagar, Chai Bagan,
P.O. & P.S. Namkum, District Ranchi, Jharkhand.
..... Respondent(s)
With
W.P.(S) No. 4104 of 2026
….…..
Anju Kumari, aged about 36 years, daughter of
Dhaneshwar Saw, resident of Village Khonatih, P.O. Khario,
P.S. Barora, District Dhanbad, Jharkhand. ..… Petitioner (s)
Versus
1. The State of Jharkhand through Chief Secretary,
Government of Jharkhand, having its office at Project
Building, P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
2. The Principal Secretary, Department of Personnel,
Administrative Reforms and Rajbhasha, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
7
2026:JHHC:30953
3. The Secretary, Department of Women, Child Development
and Social Security, Government of Jharkhand, having its
office at Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi, Jharkhand.
4. The Additional Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
5. The Joint Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
6. The Under Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
7. The Jharkhand Staff Selection Commission through its
Chairman, having its office at Kali Nagar, Chai Bagan, P.O.
& P.S. Namkum, District Ranchi, Jharkhand.
8. The Secretary, Jharkhand Staff Selection Commission,
having its office at Kali Nagar, Chai Bagan, P.O. & P.S.
Namkum, District Ranchi, Jharkhand.
9. The Examination Controller, Jharkhand Staff Selection
Commission, having its office at Kali Nagar, Chai Bagan,
P.O. & P.S. Namkum, District Ranchi, Jharkhand.
..... Respondent(s)
With
W.P.(S) No. 4129 of 2026
….…..
Ruby Kumari, aged about 34 years, wife of Sri Jitendra
Singh, resident of Village Sakanpidhi, P.O. & P.S. Patan,
District Palamu, Jharkhand. ..… Petitioner (s)
Versus
1. The State of Jharkhand through Chief Secretary,
Government of Jharkhand, having its office at Project
Building, P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
2. The Principal Secretary, Department of Personnel,
Administrative Reforms and Rajbhasha, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
3. The Secretary, Department of Women, Child Development
and Social Security, Government of Jharkhand, having its
office at Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi, Jharkhand.
4. The Additional Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
8
2026:JHHC:30953
5. The Joint Secretary, Department of Women, Child
Development and Social Security, Government of
Jharkhand, having its office at Project Bhawan, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
6. The Jharkhand Staff Selection Commission through its
Chairman, having its office at Kali Nagar, Chai Bagan, P.O.
& P.S. Namkum, District Ranchi, Jharkhand.
7. The Secretary, Jharkhand Staff Selection Commission,
having its office at Kali Nagar, Chai Bagan, P.O. & P.S.
Namkum, District Ranchi, Jharkhand.
8. The Examination Controller, Jharkhand Staff Selection
Commission, having its office at Kali Nagar, Chai Bagan,
P.O. & P.S. Namkum, District Ranchi, Jharkhand.
..... Respondent(s)
With
W.P.(S) No. 4880 of 2026
….…..
Kumari Jaya, aged about 26 years, daughter of Akhilesh
Thakur, resident of Soti Chouki Khuthari, P.O. – Bada
Madansahi, P.S. – Jirwabari, District Sahibganj,
Jharkhand. ..… Petitioner (s)
Versus
1. State of Jharkhand, through the Chief Secretary,
Government of Jharkhand, having its office at Project
Building, Dhurwa, P.O. & P.S. – Dhurwa, Ranchi,
Jharkhand.
2. Secretary, Department of Women, Child Development &
Social Security, Government of Jharkhand, having its office
at Project Building, Dhurwa, P.O. & P.S. – Dhurwa, Ranchi,
Jharkhand.
3. Under Secretary, Department of Women, Child
Development & Social Security, Government of Jharkhand,
having its office at Project Building, Dhurwa, P.O. & P.S. –
Dhurwa, Ranchi, Jharkhand. ..... Respondent(s)
With
W.P.(S) No. 4881 of 2026
….…..
Seema Kumari, aged about 35 years, daughter of Anup
Chandra Jha, resident of Village – Rani Pokhar, P.O. –
Harla, P.S. – Baidhmara, District – Bokaro, Jharkhand.
..… Petitioner (s)
Versus
1. State of Jharkhand, through the Chief Secretary,
Government of Jharkhand, having its office at Project
Building, Dhurwa, P.O. & P.S. – Dhurwa, Ranchi,
Jharkhand.
2. Secretary, Department of Women, Child Development &
9
2026:JHHC:30953
Social Security, Government of Jharkhand, having its office
at Project Building, Dhurwa, P.O. & P.S. – Dhurwa, Ranchi,
Jharkhand.
3. Under Secretary, Department of Women, Child
Development & Social Security, Government of Jharkhand,
having its office at Project Building, Dhurwa, P.O. & P.S. –
..... Respondent(s)
Dhurwa, Ranchi, Jharkhand.
….…..
CORAM: HON’BLE MR. JUSTICE DEEPAK ROSHAN
….…
For the Petitioner(s) : Mr. Indrajit Sinha, Adv
Mr. Arpan Mishra, Adv
Mr. Amritansh Vats, Adv
Mr. Arpan Manjash, Adv
Mr. Ashish Choudhary, Adv
For the Respondents : Mr. Kunal Chandra Suman, A.C. to G.P.-II
For the Resp.-JSSC : Mr. Sanjoy Piprawall, Adv
Mr. Prince Kumar, Adv
Mr. Jay Prakash, Adv
Mr. Binit Chandra, A.C. to AAG-II
….…
C.A.V. ON: 17/09/2026 PRONOUNCED ON:14/10/2026
1. Heard learned counsel for the parties.
2. Since common issues are involved in all these writ
petitions, they were heard together and are being disposed of by
the common order.
Brief Facts
3. An advertisement bearing Advertisement No. 14/2023
was floated by Jharkhand Staff Selection Commission
(“JSSC”) for appointment on the post of Lady Supervisor.
The total number of posts which were advertised was 444.
The last date for submission of the application form was
02.10.2023. The petitioners being eligible applied for the
post of Lady Supervisor and after successfully clearing the
10
2026:JHHC:30953
examination were included in the shortlisted candidates on
27.05.2025 and called for the document verification. All the
petitioners had submitted the Non-Creamy Layer
(N.C.L.)/Economically Weaker Sections (E.W.S.) certificates
for the financial years 2024-25 and 2025-26 at the time of
the document verification. After verification of the
petitioners’ documents, the J.S.S.C. had published the
result of the successful candidates on 14.08.2025 and the
petitioners were declared successful by the J.S.S.C. for
appointment on the post of Lady Supervisor.
4. Several writ petitions were filed by the candidates
before this Court regarding the objections raised about the
eligibility criteria in terms of the Advertisement. The lead
matter in the batch of cases was writ petition being W.P.(S)
No. 4597 of 2025 . The batch of cases was listed before this
Court on 28.08.2025 and an interim order was granted that
no appointment will be made on the post of Lady Supervisor
till the disposal of the writ petition considering the facts that
100% reservation has been provided for the post of Lady
Supervisor.
5. A news article was published in the daily English
newspaper “Times of India” and Hindi Daily Newspaper
“Prabhat Khabar” and “Hindustan” from which the
petitioners came to know about the pendency of the writ
11
2026:JHHC:30953
petition being W.P.(S) No. 4597 of 2025 and other analogous
cases and the interim order dated 28.08.2025 passed by
this Court. Several intervention applications were filed by
the petitioners on the ground that they were necessary and
affected parties. Thereafter, the writ petition bearing W.P.(S)
No. 4597 of 2025 along with other analogous matters was
heard on 19.12.2025 and on the said date the matter was
referred to the Division Bench as to whether an entire cadre
can be fully reserved on the basis of gender.
6. By an order dated 24.03.2026 passed in W.P.(S) No.
4597 of 2025 along with other analogous cases, the Division
Bench did not find a fit case for exercise of the powers
regarding the reservation on the basis of gender and had
returned the writ petitions to the Single Judge for a decision
on the issues raised by the petitioners regarding their
exclusion from consideration for the posts of Lady
Supervisors.
7. After passing of the order by the Division Bench, the
J.S.S.C. had recommended the names of 313 candidates
including the petitioners to the State Government for
appointment on the post of Lady Supervisor.
8. Subsequently, the Department of Women, Child
Development and Social Security, Government of Jharkhand
had asked the petitioners in the month of April, 2026 to
12
2026:JHHC:30953
submit all the relevant documents including the
N.C.L./E.W.S. certificates for document verification. The
petitioners had submitted the N.C.L./E.W.S. certificates for
the financial years 2024-25, 2025-26 and 2026-27. On
21.04.2026, out of 313 candidates, 234 candidates were
issued appointment letters for the post of Lady Supervisor.
9. The N.C.L./E.W.S. certificates produced by the
petitioners were with respect to the financial years 2024-25
and 2025-26 which were all dated after the last date of
submission of application form and for these reasons show
cause notices were issued to the petitioners and the details
of the show cause notices are provided in the chart here-in-
below:-
Case No. NCL/EWS Order under challenge
W.P.(S) No.
3988 of 2026
NCL Show Cause Notice dated 25.05.2026
(Annexure-11)
W.P.(S) No.
3989 of 2026
NCL Show Cause Notice dated 25.05.2026
(Annexure-11)
W.P.(S) No.
4063 of 2026
NCL Show Cause Notice dated 25.05.2026
(Annexure-11)
W.P.(S) No.
4064 of 2026
NCL Show Cause Notice dated 25.05.2026
(Annexure-11)
W.P.(S) No.
4065 of 2026
NCL Show Cause Notice dated 25.05.2026
(Annexure-11)
W.P.(S) No.
4101 of 2026
NCL Show Cause Notice dated 25.05.2026
(Annexure-11)
W.P.(S) No.
4102 of 2026
EWS Show Cause Notice dated 25.05.2026
(Annexure-12)
W.P.(S) No.
4103 of 2026
NCL Show Cause Notice dated 25.05.2026
(Annexure-11)
W.P.(S) No.
4104 of 2026
NCL Show Cause Notice dated 25.05.2026
(Annexure-11)
W.P.(S) No.
4129 of 2026
EWS Show Cause Notice dated 25.05.2026
(Annexure-11)
W.P.(S) No.
4880 of 2026
EWS Show Cause Notice dated 25.05.2026
(Annexure-8)
W.P.(S) No.
4881 of 2026
EWS Show Cause Notice dated 25.05.2026
(Annexure-9)
13
2026:JHHC:30953
Case of the Petitioners
10. It is the case of the petitioners that the Advertisement
bearing No.14/2023 and the Recruitment Rules do not
provide for submission of N.C.L./E.W.S. certificate prior to
the last date of submission of the application form. The
relevant clauses of the Advertisement are mentioned here-
in-below:-
Clause-5 reads as under: -
कंिडका 3 म Ő विण Ŋ त पदों का वेतनमान एवं Ɋ ूनतम शै Ɨ िणक यो ƶ ता िन ɻ वत् हैः -
Ţ म
पदनाम
वेतनमान
Ɋ ूनतम शै Ɨ िणक यो ƶ ता
सं .
( सरकार Ȫ ारा मा Ɋ ता Ů ा ɑ
सं ˕ ान से )
1 2 3 4
1 मिहला पय Ŋ वेि Ɨ का
पे मैिट Ōƛ
मा Ɋ ता Ů ा ɑ िव ʷ िव Ȩ ालय /
( समूह -
लेवल -6, 35,400
स ˕ ान से समाजशा ˓ /
-112400/-
' ख ' अराजपि ũ त )
मनोिव ǒ ान / गृह िव ǒ ान
िवषयों म Ő ˘ ातक मिहला।
Ɋ ूनतम शै Ɨ िणक यो ƶ ताः -
(i) “अ ɷ िथ Ŋ यों को आयोग म Ő आवेदन Ů ा ɑ होने की अंितम ितिथ तक वांिछत Ɋ ूनतम शै Ɨ िणक
यो ƶ ता उ ȅ ीण Ŋ होना अिनवाय Ŋ होगा। अथा Ŋ त् शै Ɨ िणक यो ƶ ता के िनधा Ŋ रण के िलए Online
आवेदन देने की अंितम ितिथ को आधार ितिथ (Reference Date) माना जायेगा। यिद कोई अ ɷ थ Ŏ
इस ितिथ तक िनधा Ŋį रत शै Ɨ िणक यो ƶ ता नहीं धा į रत करते ह œ तो वे आवेदन भरने के िलए
अयो ƶ समझे जाय Ő गे।“
Clause-12 reads as under:-
“ऑनलाईन (Online) आवेदन को भरने के िलए मह ȕ पूण Ŋ िदशा िनद ő शः -
(i) आवेदन प ũ को भरने के पूव Ŋ अ ɷ थ Ŏ िव ǒ ापन एवं िववरिणका को डाउनलोड कर ल Ő तथा
िववरिणका की शत Ř के अनुसार आवेदन प ũ म Ő सूचना अंिकत कर Ő ।
( क ) िववरिणका को ȯ ानपूव Ŋ क पढ़कर आवेदन भरने के पूव Ŋ अ ɷ थ Ŏ यह सुिनि ʮ त कर ल Ő िक जो
Ů माण प ũ आवेदन हेतु आव ʴ क है वह उनके पास उपल ɩ ह œ ।
( ख ) आवेदन भरने के पूव Ŋ अपने फोटो एवं पूण Ŋ ह ˑ ा Ɨ र की Scanned Ů ित भी अपने साथ रख Ő ।
( x½ सभी Ů माण प ũ ों को ȯ ानपूव Ŋ क देख ल Ő िक इन सभी म Ő उनका नाम , िपता का नाम एवं अ Ɋ
िववरण सही है अ Ɋ था आवेदन भरने के पूव Ŋ उसे ठीक करा ल Ő ।
(ii) आवेदक अपने नाम की वत Ŋ नी (spelling) वही िलख Ő गे जो मैिट Ō क / 10 वीं के सिट Ŋ िफकेट / अंक
प ũ म Ő अंिकत है। मैिट Ō क / 10 वीं के सिट Ŋ िफकेट / अंक प ũ म Ő अंिकत नाम और आवेदन प ũ म Ő
भरे गये नाम की व ȅŊ नी (spelling) म Ő अंतर नहीं होना चािहये। आवेदन म Ő नाम से संबंिधत सूचना
म Ő नाम के आगे ŵ ी / िम ː र / ŵ ीमान् आिद श ɨ ों का ʩ वहार नहीं िकया जाय।
(iii) आवेदक अपने आवेदन प ũ के यथा िनधा Ŋį रत ˕ ान पर वही ज ɉ ितिथ यथा - ितिथ , महीना और
वष Ŋ दज Ŋ कर Ő गे जो उनके मैिट Ō क सिट Ŋ िफकेट / अंक प ũ म Ő अंिकत है।“
14
2026:JHHC:30953
Clause-11 reads as under:-
जाित Ů माण प ũ -
(क) झारख Ƿ रा Ǜ के अनुसूिचत जाित / अनुसूिचत जनजाित के स Ƚ भ Ŋ म Ő िजला / अनुम Ƿ ल के
उपायु ƅ / अनुम Ƿ ल पदािधकारी के ˑ र से िनग Ŋ त जाित Ů माण प ũ िजसका मानक Ů प ũ
प į रिश ʼ I पर धा į रत है।
अथवा
कािम Ŋ क , Ů शासिनक सुधार तथा राजभाषा िवभाग के प ũ ांक 1754 िदनांक 25.02.2019 Ȫ ारा
िनधा Ŋį रत Ů प ũ म Ő िदनांक 25.02.2019 को अथवा उसके प ʮ ात् अंचलािधकारी के ˑ र से िनग Ŋ त
जाित Ů माण प ũ िजसका मानक Ů प ũ प į रिश ʼ -II पर धा į रत है।
अथवा
कािम Ŋ क , Ů शासिनक सुधार तथा राजभाषा िवभाग के प ũ ांक 2669 िदनांक 10.05.2023 Ȫ ारा यथा
संशोिधत मानक Ů प ũ म Ő िदनांक 10.05.2023 को अथवा उसके प ʮ ात् अंचलािधकारी से अ Ɋ ून
के ˑ र से िनग Ŋ त जाित Ů माण प ũ िजसका मानक Ů प ũ प į रिश ʼ पर धा į रत है।
III
(ख) झारख Ƿ रा Ǜ के अ ȑȶ िपछडा वग Ŋ ( अनुसूची -1) एवं िपछड़ा वग Ŋ ( अनुसूची -II) के स Ƚ भ Ŋ म Ő
िदनांक 29.08.2012 को अथवा इसके प ʮ ात् उपायु ƅ अथवा अनुम Ƿ ल पदािधकारी के ˑ र से
िनग Ŋ त गैर ि Ţ मी लेयर जाित Ů माण प ũ िजसका मानक Ů प ũ प į रिश ʼ -IV पर धा į रत है। िक ȶ ु
जाित Ů माण प ũ की वैधता समा ɑ होने की İ˕ ित म Ő स ɾİɀ त अ ɷ िथ Ŋ यों का कािम Ŋ क ,
Ů शासिनक सुधार तथा राजभाषा िवभाग के प ũ ांक 1754 िदनांक 25.02.2019 के अधीन Ů प ũ 15
म Ő गैर ि Ţ मी लेयर ˢ घोषणा प ũ समिप Ŋ त करना अिनवाय Ŋ होगा िजसका मानक Ů प ũ प į रिश ʼ -V
पर धा į रत है।
अथवा
कािम Ŋ क , Ů शासिनक सुधार तथा राजभाषा िवभाग के प ũ ांक 1754 िदनांक 25.02.2019 के
आलोक म Ő िदनांक 25.02.2019 को अथवा उसके प ʮ ात् अंचलािधकारी के ˑ र से िनग Ŋ त जाित
Ů माण प ũ िजसका मानक Ů प ũ प į रिश ʼ -VI पर धा į रत है।
पा į रत है।
(ग) आिथ Ŋ क ŝ प से कमजोर नाग į रकों के वग Ŋ के अ ȯ धीन आर Ɨ ण का लाभ स Ɨ म Ů ािधकारी Ȫ ारा
जारी " आय एवं स ɼ ि ȅ Ů माण - प ũ " Ůˑ ुत कर Ů ा ɑ िकया जा सकेगा। आिथ Ŋ क ŝ प से कमजोर
नाग į रकों के वग Ŋ के सद ˟ के ŝ प म Ő अ ɷ थ Ŏ के दावे के Ů माण ˢŝ प , िविहत Ů प ũ ( प į रिश ʼ -
VII) म Ő उपायु ƅ / अनुम Ƿ ल पदािधकारी / अंचलािधकारी Ȫ ारा िनग Ŋ त आय एवं स ɼ ि ȅ Ů माण -
प ũ मा Ɋ होगा।
(घ) िदनांक 25.02.2019 के पूव Ŋ अंचलािधकारी के ˑ र से िनग Ŋ त अथवा प į रिश ʼ म Ő अंिकत Ů प ũ से
िभ Ʉ Ů प ũ म Ő अंचलािधकारी के ˑ र से िनग Ŋ त जाित Ů माण प ũ /आय एवं स ɼ ि ȅ Ů माण-प ũ
मा Ɋ नहीं है।
(ङ) प į रिश ʼ म Ő अंिकत Ů प ũ से िभ Ʉ Ů प ũ म Ő िनग Ŋ त जाित Ů माण प ũ /आय एवं स ɼ ि ȅ Ů माण-प ũ
सामा Ɋ तः मा Ɋ नहीं होगा।
(च) मु ƥ परी Ɨ ा के उपरांत अ ʙ सूचीब Ƞ अ ɷ िथ Ŋ यों के Ů माण प ũ ों के जॉच काय ŊŢ म के समय
आवेदन प ũ म Ő िकये गये दावे के समथ Ŋ न म Ő अ ɷ िथ Ŋ यों Ȫ ारा वैध जाित Ů माण प ũ /आय एवं
स ɼ ि ȅ Ů माण-प ũ समिप Ŋ त िकया जाना अिनवाय Ŋ होगा।
(छ) अ ȑ ंत िपछड़ा वग Ŋ (अनुसूची-I) एवं िपछडा वग Ŋ (अनुसूची-II) के संबंध म Ő के Ⱦ सरकार म Ő
िनयु İƅ हेतु के Ⱦ सरकार Ȫ ारा िनधा Ŋį रत िविहत Ů प ũ म Ő िनग Ŋ त जाित Ů माण प ũ (OBC
Certificate) मा Ɋ नहीं होगा।
(ज) शै Ɨ िणक काय Ř / सेना म Ő भत Ŏ िलए िनग Ŋ त जाित Ů माण प ũ / आय एवं स ɼ ि ȅ Ů माण-प ũ
आर Ɨ ण कोिट िनधा Ŋ रण के िलए अनुमा Ɋ नहीं होगा।
(झ) िपता के आधार पर िनग Ŋ त जाित Ů माण प ũ ही मा Ɋ होंगे।
15
2026:JHHC:30953
(ञ) कािम Ŋ क Ů शासिनक सुधार तथा राजभाषा िवभाग, झारख Ƿ , रॉची के प ũ ांक-235, िदनांक-
10.01.2019 के आलोक म Ő झारख Ƿ रा Ǜ म Ő िववाह के आधार पर आ Ŵ िजत मिहलाओं को
आर Ɨ ण का लाभ अनुमा Ɋ नहीं होगा।
(ट) अनुसूिचत जनजाित, अनुसूिचत जाित, अ ȑ ंत िपछड़ा वग Ŋ (अनुसूची-1), िपछडा वग Ŋ (अनुसूची-
II) एवं आिथ Ŋ क ŝ प से कमजोर नाग į रकों के वग Ŋ के अ ɷ थ Ŏ जो आर Ɨ ण का दावा करते ह œ ,
उनके Ȫ ारा िववरिणका म Ő िनधा Ŋį रत िविहत Ů प ũ से िभ Ʉ Ů प ũ म Ő िनग Ŋ त जाित Ů माण प ũ /आय
एवं स ɼ ि ȅ Ů माण-प ũ / ˢ घोषणा समिप Ŋ त करने पर उनकी अ ɷ िथ Ŋ ता अनारि Ɨ त कोिट के
į र İƅ तक अनुमा Ɋ ता के सापे Ɨ सीिमत कर दी जाएगी। ऐसी प į र İ˕ ित म Ő उ ƅ कोिट के
अ ɷ थ Ŏ की अ ɷ िथ Ŋ ता अनारि Ɨ त कोिट के िलए िनधा Ŋį रत शत Ř के अधीन ही होगी। उ ƅ İ˕ ित
म Ő अ ɷ थ Ŏ को अनारि Ɨ त कोिट के िलए िनधा Ŋį रत परी Ɨ ा शु ʋ आयोग के िनदेश पर अिनवाय Ŋ तः
जमा करना होगा।
नोट:-
(I) स Ɨ म ˑ र से िभ Ʉ ˑ र एवं िववरिणका के प į रिश ʼ -I से प į रिश ʼ - IX, पर अंिकत Ů प ũ से िभ Ʉ
Ů प ũ म Ő िनग Ŋ त जाित/आय एवं स ɼ ि ȅ Ů माण-प ũ / ˕ ानीय िनवास Ů माण प ũ सामा Ɋ तः मा Ɋ
नहीं होगा तथा ऐसे Ů माण प ũ ों के आधार पर भरे गये आवेदन प ũ िनयु İƅ Ů ि Ţ या के िकसी भी
ˑ र पर र Ȟ िकये जा सकते ह œ , िजसके िलए संबंिधत आवेदक ˢ यं उतरदायी होगे।
(II) अ ȑ ंत िपछड़ा वग Ŋ (अनुसूची-1) एवं िपछड़ा वग Ŋ (अनुसूची-II) के अ ɷ थ Ŏ Ȫ ारा वैधता समा ɑ
जाित Ů माण प ũ समिप Ŋ त करने की İ˕ ित म Ő िववरिणका म Ő अंिकत गैर ि Ţ मी लेयर ˢ घोषणा
प ũ समिप Ŋ त करना अिनवाय Ŋ होगा। वांिछत घोषणा प ũ समिप Ŋ त नहीं करने पर आयोग Ȫ ारा
उ ƅ Ů माण-प ũ ˢ ीकार नहीं िकया जायेगा।
(III) ˕ ानीय िनवासी / जाित Ů माण प ũ /आय एवं स ɼ ि ȅ Ů माण-प ũ म Ő अंिकत आवदेक/आवेदक
के िपता/पित के नाम एवं नाम की व ȅŊ नी (spelling) मैिट Ō क / 10वीं के सिट Ŋ िफकेट / अंक प ũ
म Ő दज Ŋ व ȅŊ नी (spelling) से िभ Ʉ नहीं होना चािहए, अ Ɋ था ऐसे Ů माण प ũ मा Ɋ नहीं होंगे।
(IV) िव ǒ ापन Ů काशन की ितिथ को झारख Ƿ सरकार Ȫ ारा लागू आर Ɨ ण स ɾɀ ी सभी िनयम
Ů भावी होंगे। आर Ɨ ण का दावा करने वाले अ ɷ िथ Ŋ यों को संबंिधत Ů माण-प ũ आयोग Ȫ ारा
Ů माण-प ũ ों की जाँच के अवसर पर समिप Ŋ त करना अिनवाय Ŋ होगा।“
Clause-13 reads as under:-
“Online आवेदन प ũ को भरना एवं समिप Ŋ त (Submit) करनाः -
ऑनलाईन आवेदन को भरने के िलए िदए गये िदशा िनद ő श का अ Ɨ रशः पालन कर Ő । आवेदन
प ũ म Ő दी गई सूचनाओं से संबंिधत सभी Ů माण प ũ सामने रख Ő एवं पूण Ŋ संतु ʼ होने के प ʮ ात ही
आवेदन प ũ को जमा (Submit) कर Ő ।
i) आवेदन प ũ भरने के िलए सव ŊŮ थम आयोग के वेवसाईट www.jssc.nic.in पर जाएँ एवं Online
Application for JLSCE-2023 को Click कर Ő त ȋʮ ात अपना पंजीकरण (Registration) कर Ő ।
ii) पंजीकरण Ů ि Ţ या पूण Ŋ होते ही आपके मोबाईल फोन एवं ईमेल पर पंजीकरण सं ƥ ा एवं
पासवड Ŋ आ जायेगा। पंजीकरण सं ƥ ा एवं पासवड Ŋ को नोटकर सुरि Ɨ त रख Ő Ɛ ोंिक भिव ˈ म Ő
लॉगईन करने के िलए इन दोनों की आव ʴ कता होगी।
iii) पंजीकरण सं ƥ ा एवं पासवड Ŋ Ů ा ɑ होते ही पुनः लॉग ईन कर अपने बारे म Ő िव ˑ ृत सूचना
अंिकत कर Ő । आवेदन के Ůȑ ेक पृ ʿ को Save and Continue करने के प ʮ ात् अगले पृ ʿ की
सूचना भरा जाना आव ʴ क है। िजस ितिथ को आप यह काय Ŋ पूरा कर लेते ह œ उसकी अगली
ितिथ को 12:00 बजे म ȯ ा ˥ के प ʮ ात् पुनः लॉगईन कर Ő एवं परी Ɨ ा शु ʋ का भुगतान कर द Ő ।
iv) परी Ɨ ा शु ʋ भुगतान करने के एक िदन के बाद पुनः लॉगईन कर परी Ɨ ा शु ʋ भुगतान का
िववरण तथा अपना ˋ ैन िकया Š आ (Scanned) फोटो एवं पूण Ŋ ह ˑ ा Ɨ र अपलोड कर द Ő । यिद
आप अपने अपलोड िकये गये फोटो एवं ह ˑ ा Ɨ र से संतु ʼ ह œ तो आवेदन प ũ को समिप Ŋ त
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2026:JHHC:30953
(Submit) कर आवेदन प ũ का ि Ů ंटआउट ले ल Ő तथा इसे भिव ˈ के िलए अपने पास सुरि Ɨ त
रख Ő ।
v) आवेदन प ũ समिप Ŋ त करने के पूव Ŋ यह अव ʴ देख ल Ő िक दी गई जानकारी स ȑ है अ Ɋ था गलत
घोषणा प ũ देने हेतु अ ɷ िथ Ŋ ता र Ȟ करने एवं अ Ɋ कार Ŋ वाई करने पर आयोग िनण Ŋ य लेगा।
vi) ऑनलाईन आवेदन म Ő दज Ŋ सूचनाओं से स ɾİɀ त Ů माण प ũ ों के मूल Ů ित की जाँव Ů माण प ũ
जाँच काय ŊŢ म म Ő की जायेगी। इस अवसर पर सभी Ů माण प ũ ों के साथ अ ɷ थ Ŏ की उप İ˕ ित
अिनवाय Ŋ होगी। इसका अनुपालन नहीं होने की İ˕ ित म Ő आवेदक की अ ɷ िथ Ŋ ता र Ȟ समझी
जायेगी। ऑनलाईन आवेदन म Ő िकये गये दावे के समथ Ŋ न म Ő वांिछत Ů माण प ũ उपल ɩ नहीं
कराये जाने की İ˕ ित म Ő आर Ɨ ण / अ Ɋ लाभ देय नहीं होगा / अ ɷ िथ Ŋ ता र Ȟ समझी जाएगी।
vii) एक अ ɷ थ Ŏ Ȫ ारा एक से अिधक ऑनलाईन आवेदन समिप Ŋ त िकये जाने की İ˕ ित म Ő अ ɷ थ Ŏ
Ȫ ारा अ Ȩ तन अंितम समिप Ŋ त िकये गये आवेदन को वैध माना जायेगा तथा पूव Ŋ म Ő समिप Ŋ त सभी
आवेदनों को र Ȟ कर िदया जायेगा तथा स ɾİɀ त र Ȟ आवेदनों का परी Ɨ ा शु ʋ अ Ů ितदेय
होगा।“
11. Clause-5 read with Clause-12 of the advertisement
provides for the minimum eligibility criteria and the
candidates have to fulfil the minimum eligibility criteria i.e.
with respect to the educational qualifications. The
candidates have to possess the Graduation Degree in
Sociology, Psychology or Home Science from a recognized
University for appointment on the post of Lady Supervisor.
12. The advertisement clearly prescribes that on the last
date of filling-up the application form, the candidates have
to fulfil the minimum eligibility criteria with respect to the
educational qualification and the advertisement clearly do
not provide that the candidates have to possess the
N.C.L/E.W.S. certificate prior to the last date of submission
of the application form.
13. Clause-11 read with Clause-13 of the Advertisement
provides that the E.W.S. certificate has to be obtained in
the prescribed proforma from the office of the Deputy
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Commissioner/Sub-Divisional Officer/ Circle Officer and
further during the verification of the documents the E.W.S.
certificate has to be submitted.
14. Thus, it is the specific case of the petitioners that the
advertisement and the Recruitment Rules do not provide for
submission of the E.W.S. /N.C.L. certificate prior to the
submission of the last date of application form.
Case of the Respondents
15. The State Government has filed their Counter Affidavit
and brought on record inter Departmental Letter bearing
No. 1754 dated 25.02.2019 issued by the Department of
Personnel, Administrative Reforms and Rajbhasha,
Government of Jharkhand with respect to issuance of the
Caste Certificate. Clause-8.2 of the letter dated 25.02.2019
provides that the N.C.L. Certificate shall remain valid
subject to the candidate furnishing an updated self-
declaration in Form-15 pertaining to the immediately
preceding or an earlier financial year. Further the creamy
layer status shall be made solely on the basis of the status
and income of the candidate’s father and mother and not
on the basis of the candidate’s own status /income or that
of the candidate’s spouse.
16. The Respondent-State has brought on record the
Circular as contained in Memo No. 1433 dated 15.02.2019
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issued by the Department of Personnel, Administrative
Reforms and Rajbhasha, Government of Jharkhand which
provides that any candidate claiming benefit of E.W.S.,
such appointment shall be purely provisional and subject
to the verification of the Income and Asset Certificate
furnished by the candidate, and in any event, it is found on
verification, that the claim of E.W.S. is false, the
appointments shall stand terminated without any further
notice.
17. Clause-11(c) of the advertisement provides that the
candidates belonging to the E.W.S. of the State of
Jharkhand are required to possess “Income and Property
Certificate” issued by the competent authority and as a
proof of the candidate’s claim as a member of the E.W.S.,
and Income and Property Certificate issued by the Deputy
Commissioner/ Sub-Divisional Officer / Circle Officer in the
prescribed proforma.
18. The respondent-State has relied upon the Clause-12 of
the Advertisement which provides that the candidates must
possess all supporting documents/certificates before
submitting the online application and the originals must be
produced at the time of verification, and non-production of
the documents leads to cancellation and further the
reservation claim is inadmissible if the certificates are not
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produced.
19. Further, the respondent-State has relied upon the
judgment passed by the Division Bench of this Court in
L.P.A. No. 64 of 2020 (Dr. Nutan Indwar Versus The State
of Jharkhand and Others and analogous cases) and the
judgment passed by the Hon'ble Supreme Court of India in
the case of Poonam Dwivedi & Others Versus State of
U.P. & Ors. reported in 2026 SCC OnLine SC 577 and the
judgment passed in the case of Divya Versus Union of
India & others reported in (2024) 1 SCC 448 . The
respondent-State has also relied upon the Hon’ble Apex
Court decision in the case of UPSC versus Gaurav Singh
reported in (2024) 2 SCC 605.
20. The respondent-State has relied upon the aforesaid
judgments and submitted that for claiming reservation
under the E.W.S. category, the Income and Asset Certificate
of the relevant financial year, the prescribed form, must be
in the possession of the candidate on or before the cut-off
date and further even when no cut-off date is fixed by the
rules or advertisement for producing the relevant
certificates, a candidate is required to possess the
eligibility criteria on the last date of submission of the
application form.
Issue
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21. The only issue which arises for consideration before
this Court as to whether the N.C.L./E.W.S. certificates
submitted after the last date of application form and at the
time of verification could be considered valid for claiming the
benefit of E.W.S./N.C.L. for appointment of the petitioners on
the post of Lady Supervisor ?
Analysis
22. Clause-5 read with Clauses-12 and 13 of the
advertisement provides that the candidates must ensure
before submission of the online application that they
possess all minimum eligibility criteria certificates i.e. with
respect to the educational qualification. The minimum
eligibility criteria for appointment on the post of Lady
Supervisor were Graduation Degree in Sociology or
Psychology or Home Science from a recognized University.
Clause-5 read with Clause-12 of the advertisement nowhere
provides that the candidates must ensure and possess
E.W.S./ N.C.L. certificate prior to the last date of
application form. In terms of Clause-13 the candidates are
required to submit the original documents which was
indicated in the application form and the same was
required to be submitted at the time of document
verification.
23. Clause-11 of the advertisement is with respect to the
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Caste Certificate and the candidates are required to submit
the E.W.S. certificate in prescribed proforma issued by the
office of the Deputy Commissioner/ Sub-Divisional Officer/
Circle Officer.
24. There is no dispute that the E.W.S./N.C.L. certificates
were issued in the prescribed proforma and the only
objection made by the State Government is with respect to
the submission of E.W.S./N.C.L. certificate which were
issued after the last date of submission of application form.
25. The advertisement is the instrument by which the
recruiting bodies hold out to the public the conditions of
the eligibility and the documents required. Candidates
arrange their affairs on the basis of what is notified. A
disqualifying condition which is neither in the ‘Recruitment
Rules’ nor in the ‘Advertisement’ cannot be read into the
process at the stage of verification to defect and otherwise
valid claim.
26. The letter bearing no. 1754 dated 25.02.2019 relied
upon by the State Government is an internal departmental
letter/ communication of State Government. It has not been
published in the official Gazette and inter-departmental
communications cannot be relied upon as a basis to claim
or deny any right. The Hon'ble Supreme Court of India in
the case of Mahadeo & others versus Sovan Devi &
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2026:JHHC:30953
others reported in (2023) 10 SCC 807 has held at
paragraph-14 as under:-
“It is well settled that inter-departmental communications are in the
process of consideration for appropriate decision and cannot be relied
upon as a basis to claim any right.”
27. Even otherwise, the reliance of the State Government
on the Circular as contained in Memo No. 1433 dated
15.02.2019 issued by the Department of Personnel,
Administrative Reforms and Rajbhasha, Government of
Jharkhand is misplaced as the subject of the Circular dated
15.02.2019 is “Reservation for E.W.S. in direct recruitment to
Civil Services and posts under Government of Jharkhand” .
The post of Lady Supervisor does not come under the
purview of Civil Services and posts and therefore, the
Circular dated 15.02.2019 will not apply to the case of the
petitioners and further there was no mention of the said
Circular in the Advertisement.
28. The letter bearing No. 1754 dated 25.02.2019 does not
require a certificate for the preceding financial year, valid as
on the cut-off date and the advertisement contains no such
requirement.
29. The Circular dated 15.02.2019 does not find a
reference in the Advertisement and further the letter dated
25.02.2019 is with respect to submission of Caste
Certificates. The Circular dated 15.02.2019 and letter dated
25.02.2019 has been brought on record through Counter
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Affidavit.
30. The judgment in Divya (supra) , relied upon by the
State Government, is distinguishable on facts. In that case,
the requirement to possess the Income and Assets
Certificate as on the closing date of application was
expressly prescribed by the Civil Services Examination
Rules, 2022 . Those Rules were statutorily notified and
formed part of the examination notice.
In the present case, no requirement to possess the
N.C.L./ E.W.S. certificate as on the last date of submission
of application form appears in the Recruitment Rules or in
the Advertisement.
31. The reliance placed by the State Government on the
judgment rendered in the case of Poonam Dwivedi (supra) is
distinguishable on facts as in the said case there was
governing Office Memorandum and the advertisement
unequivocally required a certificate for the preceding
financial year, valid as on the cut-off date.
However, the advertisement in the present case
contains no such requirement.
Further, in the case of Gaurav Singh (supra) which
has been relied upon the State Government is also
distinguishable on facts concering a certificate relating to a
financial year different from the one specified.
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32. The case of Nutan Indwar (supra ), the Hon'ble Division
Bench of this Court while answering the reference has held
that the cut-off date mentioned in the Advertisement has to
be strictly followed and even if there is no cut-off date in the
Advertisement also, then the last date of application form to
be treated as cut-off date. Further it was held that a
candidate must adhere to the conditions and requirement,
which has been prescribed in the Rules. There cannot be
any deviation. The entire judgment was with respect to cut-
off date and there cannot be any deviation from the terms of
the advertisement and rules, further it has been held that
the certificate issued in the prescribed format can only be
acceptable.
33. Thus, from perusal of the Advertisement and the letter
dated 25.02.2019 and Circular dated 15.02.2019, it is clear
that there was no requirement that the N.C.L./E.W.S.
certificates had to be produced prior to the last date of
submission of application form. There is no clarity in the
advertisement and there is ambiguity regarding the last
date of submission of the N.C.L./E.W.S. certificates. The
letter dated 25.02.2019 does not deal with submission of
N.C.L./E.W.S. certificate and it only applies to other
certificates. The Circular dated 15.02.2019 applies to the
Civil Services and Posts. The judgment passed by the
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Hon’ble Supreme Court in the case of Divya (supra) and
Poonam Dwivedi (supra) is distinguishable on facts as in
those cases there was a specific clause in the Advertisement
and the Resolution regarding the last date of submission of
N.C.L./ E.W.S. certificates. Similarly, in the case of Nutan
Indwar (supra), there was a specific clause in the
Advertisement with respect to submission of certificate on
the last date of application form.
34. Though they are good laws; however, in the facts of
the present case since, there is no clause in the
Advertisement and the letter and the Circular relied by the
State Government in the Counter Affidavit, those judgments
will not be applicable in the present case and the
petitioners cannot be denied the benefits for appointment
on the post of Lady Supervisor.
35. Having regard to the aforesaid discussion, this Court
holds that the action of the State Government by not
issuing the appointment letters in favour of the petitioners
is arbitrary, and accordingly, the individual show cause
notices issued to the respective petitioners, all dated
25.05.2026, in the respective writ petitions, are, hereby,
quashed and set-aside.
36. The Respondents are further directed to treat the
petitioners as E.W.S./N.C.L. candidates and appoint them
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on the post of Lady Supervisor against the E.W.S. / N.C.L.
vacancies with all consequential benefits. Necessary orders
be issued within a period of 6 weeks from today.
37. Accordingly, all writ petitions stand allowed. Pending
I.A(s), if any, also stands closed.
(Deepak Roshan, J.)
Dated:14/10/2026
Amardeep/
A.F.R
Uploaded on
16.10.2026
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