Md. Atiquzzaman vs The State Of Jharkhand
2021 Latest Caselaw 663 Jhar

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       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(S) No.3410 of 2008
Md. Atiquzzaman, General Secretary,
Jharkhand State Primary Teachers Association,
District Branch, District- Hazaribagh,
resident of Friends Colony, Mohalla- Pagmil,
At, P.O, P.S. & District- Hazaribagh (Jharkhand)        .....     Petitioner
                                Versus
1. The State of Jharkhand
2. The Secretary, Department of Human Resources
   Development, Government of Jharkhand, Project Building,
   P.O. & P.S. Dhurwa, District- Ranchi
3. The Director, Primary Education, Government of
   Jharkhand, Project Building, P.O. & P.S.- Dhurwa, District- Ranchi
4. The Deputy Commissioner-cum-Chairman,
   District Education Establishment Committee,
   Hazaribagh, P.O + P.S.+ District- Hazaribagh
5. The District Superintendent of Education, Ramgarh,
   District- Ramgarh
6. The District Superintendent of Education, Chatra,
   P.O + P.S.+ District- Chatra
7. The District Education officer, Hazaribagh,
   P.O+P.S.+ District- Hazaribagh
8. Md. Usman
9. Sarveshwar Mahto
10. Narmadeshwar Guru
11. Chandramauli Singh
12. Mahendra Kumar Rana
13. Md. Minatullah
14. Ram Das Gope                                    ..... Respondents
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Ms. Bakshi Vibha, Advocate For the Respondents : Mr. Ashish Shekhar, Advocate

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13/ 11/02/2021 Heard Ms. Bakshi Vibha, learned counsel for the petitioner

and Mr. Ashish Shekhar, learned counsel for the respondent State through

V.C.

2. The instant writ application has been preferred by the petitioner

praying therein for a direction upon respondent Nos.1 to 7 to cancel, rescind,

alter or withdraw the promotions illegally given to the Respondent Nos. 8 to

14.

3. From pleadings it appears that the instant writ application has

been preferred by the General Secretary, Jharkhand State Primary Teachers

Association.

4. At the outset, Mr. Ashish Shekhar, learned counsel for the

respondents-State submits that the issue raised in the instant writ application

has already been decided against this petitioner-association and in favour of

respondent Nos. 8 to 14 in writ application being W.P.(S) No.703 of 2008.

He further submits that the said case along with other batch cases

has been relied upon in the judgment passed by this Court in another case

being W.P.(S) No.655 of 2008. As such, in view of the aforesaid facts the

instant writ application may kindly be dismissed.

5. Ms. Bakshi Vibha, learned counsel for the petitioner did not

dispute the aforesaid facts that the issue has already been decided against this

petitioner in the aforesaid case.

6. In view of the aforesaid submissions and the admitted facts, the

instant writ application stands dismissed.

(Deepak Roshan, J.) Pramanik/