Jharkhand High Court
Peace Bird Society vs State Of Jharkhand on 18 March, 2026
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 1759 of 2026
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Peace Bird Society, through Its Secretary, Sukdev Rajak
.... Petitioner(s).
Versus
State Of Jharkhand, Through Deputy Commissioner, Bokaro And & Others
... Respondent(s).
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Bibhas Sinha, Advocate For the State : Mr. Ankit Kumar, AC to SC-I .........
03/ 18.03.2026: Learned counsel for the petitioner submits that the Sub-
Divisional Officer, Bermo at Tenughat does not have the jurisdiction to entertain the application filed by respondent Nos.5 & 6. He further submits that he does not have the jurisdiction to pass the order. The provision of law which was invoked in this case, has also not been mentioned in the impugned order.
2. After going through the impugned order, I find that respondent Nos.5 and 6 filed an application before the Deputy Commissioner that since they have been dismissed from service, on the ground of being accused in a criminal case, they need to be reinstated after acquittal in the year, 2022. The said petition was forwarded to the S.D.O. and the Sub-Divisional Officer passed sweeping order directing reinstatement of respondent Nos.5 and 6 and further ordered that if they are not reinstated the bank account of the petitioner will be freezed and the premises of the petitioner-society will be sealed. Prima facie, I feel that the Sub-Divisional Officer exceeded jurisdiction. Thus, the respondents are directed to file counter affidavit.
3. In the meantime, implementation, execution and operation of the entire order dated 19.12.2025 in Memo No.2254/Go (Annexure-6 to this writ petition) remain stayed.
4. Issue notice upon respondent Nos.5 and 6 through speed post as well as under ordinary process, for which, requisites etc. must be filed within a period of two weeks.
5. Accordingly, I.A. 3526 of 2026 stands disposed of.
(ANANDA SEN, J.) 18th March, 2026 R.S./