Jharkhand High Court
Irkan John Khalkho vs The State Of Jharkhand on 28 July, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S). No. 1057 of 2021
1. Irkan John Khalkho
2. Christ Abha Pramod Tirkey ... ... ... Petitioners
Versus
1. The State of Jharkhand
2. The Principal Secretary, Higher & Technical Education Department,
Government of Jharkhand, Nepal House, Doranda, P.O. & P.S. Doranda,
District- Ranchi.
3. The Director, Higher Education, Higher & Technical Education Department,
Government of Jharkhand, Nepal House, Doranda, P.O. and P.S. Doranda,
District- Ranchi.
4. The Management of Gossner College, Ranchi through its Secretary, Club
Road, Ranchi, P.O. G.P.O., P.S. Hindpiri, District-Ranchi.
5. The Ranchi University, Ranchi through its Registrar, having its officer near
Saheed Chowk, P.O. G.P.O., P.S. Kotwali, District-Ranchi.
... ... .... Respondents
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK
(Through: Video Conferencing)
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For Petitioners : Mr. Raunak Sahay, Advocate
For Resp.-State : Mr. Indranil Bhaduri, S.C.-IV
For the Ranchi University : Mr. Anoop Kr. Mehta, Advocate
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05/ 28.07.2021 Petitioner no.1 has approached this Court with a prayer for a
direction upon the respondents to grant pay scale of Reader as per 6th Pay
Revision along with all consequential benefits including arrear arising thereof
whereas, the petitioner No.2 has approached this Court for a direction upon
the respondents to grant pay scale of Lecturer as per 6th Pay Revision along
with all consequential benefits including arrears arising thereof in view of
Judgment and direction of this Court passed in CWJC No.3495 of 1992 (R)
and affirmed in LPA No.158 of 2000 (R).
2. At the very outset, Mr. Raunak Sahai, learned counsel argues
that as the issue involved in this writ petition is now no more res integra and
this writ application is squarely covered by the order dated 25.03.2021 passed
in W.P.(S) No. 1088 of 2021 by this Hon'ble Court and as such, this case may
be disposed of in terms of orders passed in the aforesaid case.
No counter-affidavit has been filed on behalf of the respondents.
However, learned counsel appearing on behalf of the respondents very fairly
submits that issues involved in this writ petition has already been decided by
this Hon'ble Court in W.P.(S) No. 1088 of 2021 and if the case of the
petitioners are found same and similar to the cases of the petitioners in
W.P.(S) No. 1088 of 2021, the present petitioners shall also be given the
same benefits.
In view of the fair submissions made by the learned counsel for
the parties, this writ application is being disposed of in terms of the directions
issued by this Hon'ble Court in W.P.(S) No. 1088 of 2021 and if the case of
the present petitioners are found same and similar to the cases of the
petitioners in W.P.(S) No. 1088 of 2021, the present petitioners are also
entitled for the same benefits.
Accordingly, I hereby direct the respondents-authorities to verify
the factual aspects/ issues involved in the present writ petition vis-à-vis factual
aspects/ issues involved in W.P.(S) No. 1088 of 2021 and if the facts/ issues
involved in the present writ petition is found to be similar to the
aforementioned writ petition, the same benefits may be extended to the
present writ petitioners also, in accordance with law, within a period of 12
weeks from the date of receipt of a copy of this order.
With the aforesaid observations, this writ petition stands disposed of.
(Dr. S.N. Pathak, J.)
Rohit/-
