JAINENDRA DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel appearing on behalf of the petitioners, learned counsels appearing on behalf of the State and learned counsels appearing on behalf of the JSSC.

(2.) The issue involved and sought to be raised in this writ petition has already been decided by Hon'ble Coordinate Single Bench of this Court in W.P.(S) No. 582 of 2023 (Mina Kumari Vs. The State of Jharkhand & Others along with Analogous Cases) vide order dtd. 1/9/2025, wherein following directions have been given, which are quoted herein below:-

(3.) The parties submit that this case is similar to Mina Kumari's (supra) case.