Central Administrative Tribunal - Patna
Rajat Manik Baxla vs Union Public Service Commission (Upsc) on 22 January, 2026
1 OA N0. 562 of 2025
CENTRAL ADMINISTRATIVE TRIBUNAL
PATNA BENCH, PATNA
CIRCUIT BENCH AT RANCHI
O.A./051/00562/2025
Order dated: 22.01.2026.
CORAM
HON'BLE MR. JUSTICE NARENDRA KUMAR JOHARI, MEMBER (J)
HON'LE MR. KUMAR RAJESH CHANDRA, MEMBER (A)
1. Rajat Manik Baxla, aged about 38 years, Son of Late Sylbanus
Baxla, resident of Sirmi Baheratoli, P.O. Khetli, P.S. Dumri,
District Gumla.
2. Bachandeo Kujur, aged about 41 years, Son of Janga Kujur,
resident of Village Aloudi, P.O. Heswe, P.S. Senha, District
Lohardaga.
3. Hiralal Ravi, aged about 52 years, Son of Sri D.R. Das, resident
of Blue Sapphire Apartment, Dhelatoli, Harmu, P.O. Harmu,
P.S. Argora, District-Ranchi.
4. Surjit Kumar, aged about 50 years, Son of late G. Ram, resident
of Housing Colony, Bariatu, P.O. & P.S. Bariatu, District
Ranchi.
5. Prabhat Ranjan Barwar, aged about 49 years, Son of Late Surya
Bhushan Ram, resident of Uzzwal Kutir, Piska More, Ratu
Road,Hesal, P.Ο. District Hesal, P.S. Sukhdeonagar, Ranchi.
6. Rahul Dev Baraik, aged about 38 years, Son of Sri Sohan
Baraik, resident of Gotra Kumhartoli, P.O. Gotra, P.S.
Simdega,District Simdega.
....... Applicants.
- By Advocate(s): - None.
-Versus-
1. Union of India through The Union Public Service Commission
through its Secretary, having its office at Dholpur House,
Shahjahan Road, P.O. & P.S. Shahjahan Road, District New
Delhi-69.
2. The State of Jharkhand through the Secretary, Department of
Home, Prison & Disaster Management, Govt. of Jharkhand,
having its office at Project Bhawan, Dhurwa, P.O. & P.S.
Dhurwa, District Ranchi.
3. The Director General-cum-Inspector General of Police,
Jharkhand, having office at Police Headquarter, Dhurwa, P.O. &
P.S. Dhurwa, District Ranchi.
4. The Inspector General of Police (Human Rights), Jharkhand,
having office at Police Headquarter, Dhurwa, P.O. & P.S.
Dhurwa, District Ranchi.
Digitally
BINAYsigned
PRAS by
AD BINAY
PRASAD
2 OA N0. 562 of 2025
5. Rajesh Kumar, Additional S.P., S.P.F. Ranchi son of D.P. Yadav,
resident of E-6 Daim Side, Sichai Colony, P.O. & P.S. Dhurwa,
District Ranchi 834004, Jharkhand.
6. Manjarul Hoda, Son of not known, Sr. Dy.S.P., JAP 8, Lesliganj,
Palamu.
7. Avinash Kumar, Son of not known, Additional S.P., JAP-II,
Tatisilwai, Ranchi.
8. Nisha Murmu, Daughter of not known, Additional S.P., A.C.B.,
Ranchi.
9. Deepak Kumar, Son of not known, Additional S.P., C.I.D.,
Ranchi.
10. Anup Kumar Baraik, aged about 45 years, Son of Gulab Baraik,
resident of Village Gotra Kumhartoli, P.O. Gotra, P.S.- Simdega,
District Simdega.
11. Christopher Kerketta, aged about 52 years, Son of Late Elias
Kerketta, resident of Village - Kerakachar, P.O. Barki Biura,
P.S.-Kurdeg, District Simdega.
12. Radha Prem Kishore, Son of Late Nand Kishore Ram, Dy.S.P.,
Special Branch, Ranchi.
13. Shivender, S/o Late Shailender Nath Thakur, Dy. S.P., Head
Quarter, West Singhbhum.
14. Mukesh Mahto, Son of not known, Dy. S.P., Special Branch,
Ranchi.
.......Respondents.
By Advocate(s) :- Mr. Faiz Ur Rahman, l/c for Opposite
Party No.1.
Shri Shubham Mayank, holding the brief
of Shri Asutosh Anand, L/c for
Respondents No. 2 to 4.
O R D E R (ORAL)
Per Justice Narendra Kumar Johari, Member (J) :-
1. Counsel for the applicant is not present.
2. We have perused the records. Order sheet dated 21.08.2025 indicates that counsel for the applicant was directed to delete the name of Opposite Parties No. 5 to 11 from the memo of parties. But he has not deleted the same. Again on 20.11.2025, counsel for the applicant has stated that he is going to delete the name of Opposite Parties No. 5 to 11 during the course of the Digitally BINAYsigned PRAS by AD BINAY PRASAD 3 OA N0. 562 of 2025 day and permission was granted for the same but he has not deleted the name of Opposite Parties No. 5 to 11 from the array of Opposite Parties. It is also found that even the mentioning of party, Union of India in the array of Opposite Parties, is not proper.
3. In view of the above, for non-compliance of orders dated 21.08.2025 and 20.11.2025 and also in absence of counsel for the applicant, O.A. is dismissed.
4. Pending M.A. if any, also stands disposed of.
(Kumar Rajesh Chandra) (Justice Narendra Kumar Johari) Member (A) Member(J) BP.
Digitally BINAYsigned PRAS by AD BINAY PRASAD