AKANKSHA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) By a fairly detailed order dtd. 19/12/2025, the learned Single Judge of this Court (Ananda Sen, J.), opined that this batch of petitions be listed before the Division Bench, with the approval of Hon'ble the Chief Justice. Accordingly, by an administrative order dtd. 5/1/2026 made by the then Hon'ble the Chief Justice, this batch of petitions was placed before DB-I, i.e., the Division Bench usually presided over by the Hon'ble the Chief Justice.

(3.) In all these petitions, the woman applicants, for selection to the posts of Lady Supervisors, have challenged the selection process inter alia on the ground that, though they possess the requisite prescribed qualifications, they were unjustly and illegally being excluded from even the consideration for the advertised posts of Lady Supervisors.