Salikh Ram Mahto vs State Of Jharkhand Through Its ...
2022 Latest Caselaw 1542 Jhar

                        1




IN THE HIGH COURT OF JHARKHAND AT RANCHI

            W. P. (S) No. 5439 of 2019

 Salikh Ram Mahto, s/o Madha Mahto aged about 41 years r/o Vill
 +P.O. + P.S. Kusunda, District Chatra ...      ...       Petitioner
                       Versus
 1. State of Jharkhand through its Principal Secretary, P.O. and
    P.S. Dhurwa, District Ranchi
 2. Secretary School Education and Literacy Department, P.O. and
    P.S. Dhurwa District Ranchi
 3. District Superintendent of Education, P.O. and P.S. Chatra,
    District Chatra                 ...      ...       Respondents

With W.P(S)/4814/2019; WP(S)/4815/2019; W.P(S)/4816/2019; W.P(S)/4817/2019; W.P(S)/4818/2019; WP(S)/4819/2019; W.P(S)/4820/2019; W.P(S)/4821/2019; W.P(S)/4822/2019; W.P(S)/4823/2019; W.P(S)/4824/2019; W.P(S)/4825/2019; W.P(S)/4869/2019; W.P(S)/4872/2019; W.P(S)/4873/2019; W.P(S)/4874/2019; W.P(S)/4883/2019; W.P(S)/4885/2019; W.P(S)/4887/2019; W.P(S)/5014/2019; W.P(S)/5019/2019; W.P(S)/5021/2019; W.P(S)/5022/2019; W.P(S)/5023/2019; WP(S)/5030/2019; W.P(S)/5031/2019; W.P(S)/5032/2019; W.P(S)/5033/2019; W.P(S)/5035/2019; W.P(S)/5036/2019; W.P(S)/5037/2019; W.P(S)/5038/2019; W.P(S)/5045/2019; W.P(S)/5046/2019; W.P(S)/5047/2019; W.P(S)/5048/2019; W.P(S)/5050/2019; W.P(S)/5051/2019; W.P(S)/5052/2019; W.P(S)/5053/2019; W.P(S)/5054/2019; W.P(S)/5055/2019; W.P(S)/5074/2019; W.P(S)/5093/2019; W.P(S)/5094/2019;

 W.P(S)/5096/2019;                            W.P(S)/5097/2019;
 W.P(S)/5099/2019;       W.P(S)/5100/2019;    W.P(S)/5101/2019;
 W.P(S)/5102/2019       W.P(S)/5103/2019;     W.P(S)/5104/2019;
 W.P(S)/5105/2019;      W.P(S)/5106/2019;     W.P(S)/5107/2019;
 W.P(S)/5108/2019;      W.P(S)/5109/2019;     W.P(S)/5110/2019;

W.P(S)/5111/2019; W.P(S)/5112/2019; W.P(S)/5113/2019; W.P(S)/5116/2019; W.P(S)/5129/2019; W.P(S)/5130/2019; W.P(S)/5132/2019; W.P(S)/5133/2019; W.P(S)/5134/2019; W.P(S)/5135/2019; W.P(S)/5137/2019; W.P(S)/5138/2019; W.P(S)/5139/2019; W.P(S)/5140/2019; W.P(S)/5141/2019; W.P(S)/5142/2019; W.P(S)/5144/2019; W.P(S)/5145/2019; W.P(S)/5146/2019; W.P(S)/5167/2019; W.P(S)/5173/2019; W.P(S)/5176/2019; W.P(S)/5301/2019; W.P(S)/5302/2019; W.P(S)/5303/2019; W.P(S)/5305/2019; W.P(S)/5306/2019; W.P(S)/5307/2019; W.P(S)/5309/2019; W.P(S)/5310/2019; W.P(S)/5311/2019; W.P(S)/5312/2019; W.P(S)/5313/2019; W.P(S)/5314/2019; W.P(S)/5327/2019; W.P(S)/5328/2019; W.P(S)/5329/2019; W.P(S)/5330/2019; W.P(S)/5331/2019; W.P(S)/5332/2019; W.P(S)/5333/2019; W.P(S)/5334/2019; W.P(S)/5335/2019; W.P(S)/5336/2019; W.P(S)/5337/2019; W.P(S)/5338/2019; W.P(S)/5339/2019; W.P(S)/5340/2019; W.P(S)/5341/2019; W.P(S)/5342/2019; W.P(S)/5343/2019; W.P(S)/5344/2019; W.P(S)/5345/2019; W.P(S)/5346/2019;

W.P(S)/5347/2019; W.P(S)/5348/2019; W.P(S)/5349/2019; W.P(S)/5350/2019; W.P(S)/5351/2019; W.P(S)/5352/2019; W.P(S)/5354/2019; W.P(S)/5355/2019; W.P(S)/5356/2019; W.P(S)/5357/2019; W.P(S)/5403/2019; W.P(S)/5404/2019; W.P(S)/5405/2019; W.P(S)/5406/2019; W.P(S)/5407/2019; W.P(S)/5433/2019; W.P(S)/5434/2019; W.P(S)/5435/2019; W.P(S)/5436/2019; W.P(S)/5437/2019; W.P(S)/5438/2019; W.P(S)/5440/2019; W.P(S)/5441/2019; W.P(S)/5442/2019; W.P(S)/5443/2019; W.P(S)/5444/2019; W.P(S)/5445/2019; W.P(S)/5446/2019; W.P(S)/5449/2019; W.P(S)/5465/2019; W.P(S)/5467/2019; W.P(S)/5477/2019; W.P(S)/5478/2019; W.P(S)/5479/2019; W.P(S)/5483/2019; W.P(S)/5484/2019; W.P(S)/5485/2019; W.P(S)/5486/2019; W.P(S)/5487/2019; W.P(S)/5490/2019; W.P(S)/5491/2019; W.P(S)/5498/2019; W.P(S)/6262/2019; W.P(S)/6273/2019; W.P(S)/6274/2019; W.P(S)/6276/2019; W.P(S)/6277/2019; W.P(S)/6281/2019; W.P(S)/6282/2019; W.P(S)/6285/2019; W.P(S)/6288/2019; W.P(S)/6289/2019; W.P(S)/6306/2019; W.P(S)/6307/2019; W.P(S)/6308/2019; W.P(S)/6309/2019; W.P(S)/6310/2019; W.P(S)/6311/2019; W.P(S)/6312/2019; W.P(S)/6313/2019; W.P(S)/6314/2019; W.P(S)/6315/2019; W.P(S)/6361/2019; W.P(S)/6392/2019; W.P(S)/6393/2019; W.P(S)/6394/2019; W.P(S)/6395/2019; W.P(S)/6396/2019; W.P(S)/6397/2019; W.P(S)/6398/2019; W.P(S)/6399/2019; W.P(S)/6400/2019; W.P(S)/6401/2019; W.P(S)/6402/2019; W.P(S)/6403/2019; W.P(S)/6404/2019; W.P(S)/6405/2019; W.P(S)/6406/2019; W.P(S)/6415/2019; W.P(S)/6416/2019; W.P(S)/6417/2019; W.P(S)/6418/2019; W.P(S)/6419/2019; W.P(S)/6421/2019; W.P(S)/6422/2019; W.P(S)/6423/2019; W.P(S)/6425/2019; W.P(S)/6426/2019; W.P(S)/6427/2019; W.P(S)/6428/2019; W.P(S)/6429/2019; W.P(S)/6431/2019; W.P(S)/6432/2019; W.P(S)/6433/2019; W.P(S)/6434/2019; W.P(S)/6435/2019; W.P(S)/6436/2019; W.P(S)/6437/2019; W.P(S)/6438/2019; W.P(S)/6459/2019; W.P(S)/6460/2019; W.P(S)/6461/2019; W.P(S)/6462/2019; W.P(S)/6463/2019; W.P(S)/6464/2019; W.P(S)/6466/2019; W.P(S)/6474/2019; W.P(S)/6475/2019; W.P(S)/6476/2019; W.P(S)/6477/2019; W.P(S)/6478/2019; W.P(S)/6479/2019; W.P(S)/6480/2019; W.P(S)/6481/2019; W.P(S)/6482/2019; W.P(S)/6483/2019; W.P(S)/6484/2019; W.P(S)/6485/2019; W.P(S)/6491/2019; W.P(S)/6492/2019; W.P(S)/6493/2019; W.P(S)/6496/2019; W.P(S)/6497/2019; W.P(S)/6498/2019; W.P(S)/6499/2019; W.P(S)/6500/2019; W.P(S)/6501/2019; W.P(S)/6503/2019; W.P(S)/6504/2019; W.P(S)/6505/2019; W.P(S)/6516/2019; W.P(S)/6517/2019; W.P(S)/6518/2019; W.P(S)/6519/2019; W.P(S)/6560/2019; W.P(S)/6561/2019; W.P(S)/6562/2019; W.P(S)/6563/2019; W.P(S)/6564/2019; W.P(S)/6566/2019; W.P(S)/6567/2019; W.P(S)/6568/2019; W.P(S)/6569/2019; W.P(S)/6570/2019; W.P(S)/6571/2019; W.P(S)/6574/2019; W.P(S)/6575/2019; W.P(S)/6576/2019; W.P(S)/6577/2019; W.P(S)/6578/2019; W.P(S)/6579/2019; W.P(S)/6580/2019; W.P(S)/6581/2019; W.P(S)/6582/2019; W.P(S)/6583/2019; W.P(S)/6584/2019;

W.P(S)/6585/2019;W.P(S)/6586/2019; W.P(S)/6587/2019; W.P(S)/6588/2019;W.P(S)/6589/2019; W.P(S)/6590/2019; W.P(S)/6591/2019;W.P(S)/6592/2019; W.P(S)/6593/2019; W.P(S)/6594/2019;W.P(S)/6595/2019; W.P(S)/6596/2019; W.P(S)/6602/2019;W.P(S)/6603/2019; W.P(S)/6607/2019; W.P(S)/6608/2019;W.P(S)/6609/2019; W.P(S)/6610/2019; W.P(S)/6614/2019;W.P(S)/6615/2019; W.P(S)/6616/2019; W.P(S)/6617/2019;W.P(S)/6618/2019; W.P(S)/6619/2019; W.P(S)/6633/2019;W.P(S)/6634/2019; W.P(S)/6635/2019; W.P(S)/6636/2019;W.P(S)/6637/2019; W.P(S)/6640/2019; W.P(S)/6791/2019;W.P(S)/6792/2019; W.P(S)/6793/2019; W.P(S)/6794/2019;W.P(S)/6795/2019; W.P(S)/6796/2019; W.P(S)/6797/2019;W.P(S)/6799/2019; W.P(S)/6800/2019; W.P(S)/6824/2019;W.P(S)/6825/2019; W.P(S)/6826/2019; W.P(S)/6827/2019;W.P(S)/6828/2019; W.P(S)/6830/2019; W.P(S)/6832/2019;W.P(S)/6833/2019; W.P(S)/6850/2019; W.P(S)/6851/2019;W.P(S)/6852/2019; W.P(S)/7104/2019; W.P(S)/7105/2019;W.P(S)/7106/2019; W.P(S)/7107/2019; W.P(S)/7108/2019;W.P(S)/7109/2019; W.P(S)/7118/2019; W.P(S)/7119/2019;W.P(S)/7120/2019; W.P(S)/7122/2019; W.P(S)/7123/2019;W.P(S)/7124/2019; W.P(S)/7125/2019; W.P(S)/7126/2019;W.P(S)/7127/2019; W.P(S)/7128/2019; W.P(S)/7130/2019;W.P(S)/7131/2019; W.P(S)/7133/2019; W.P(S)/7142/2019;W.P(S)/7144/2019; W.P(S)/7145/2019; W.P(S)/7146/2019;W.P(S)/7147/2019; W.P(S)/7148/2019; W.P(S)/7151/2019;W.P(S)/7152/2019; W.P(S)/7153/2019; W.P(S)/7154/2019;W.P(S)/7155/2019; W.P(S)/7156/2019; W.P(S)/7158/2019;W.P(S)/7159/2019; W.P(S)/7160/2019; W.P(S)/7162/2019;W.P(S)/7163/2019; W.P(S)/7164/2019; W.P(S)/7165/2019;W.P(S)/7166/2019; W.P(S)/7167/2019; W.P(S)/7170/2019;W.P(S)/7171/2019; W.P(S)/7172/2019; W.P(S)/7173/2019;W.P(S)/7175/2019; W.P(S)/7176/2019; W.P(S)/7178/2019;W.P(S)/7179/2019; W.P(S)/7180/2019; W.P(S)/7181/2019;W.P(S)/7182/2019; W.P(S)/7184/2019; W.P(S)/7186/2019;W.P(S)/7188/2019; W.P(S)/7189/2019; W.P(S)/7191/2019;W.P(S)/7192/2019; W.P(S)/7202/2019; W.P(S)/7203/2019;W.P(S)/7204/2019; W.P(S)/7205/2019;

W.P(S)/7206/2019 With W.P(S)/7207/2019

---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioners : Mr. Navneet Sahay, Advocate For the Respondents : M/s. Ankit Apurva, ,Lal Gyan Ranjan Nath Sahdeo, Munna Lal Yadav, Rakesh Kumar Roy, Priyanka Bobby, Deepak Kumar, Diva Kant Roy, Manish Kumar, Amrita Banerjee, Raunak Sahay, Devesh Krishna, Shivani Kapoor, Rishu Ranjan, Nityanand Prasad Choudhary, Gaurang Jajodia, Rajesh Kumar Singh, Surabhi,

Ashish Kumar, Neil Abhijit Toppo, Rahul Kamlesh, Sanjay Kumar Sah, Rashmi Lal, Advocates

09/18.04.2022

1. Learned counsel for the petitioners Mr. Navneet Sahay in all the cases appears and submits that identical relief has been prayed for in all the writ petitions. Accordingly, the relief as prayed for in W.P. (S) No. 5439 of 2019 is quoted hereunder:

(a) For issuance of an appropriate write in the nature of mandamus or any other appropriate writ (s), Order(s) or Direction(s) to the Respondents for regularization of ad hoc based para teachers with minimum work experience of at least 10 years against the sanctioned post in light of Hon'ble Supreme Court judgment dated 10.04.2006 passed in State of Karnataka and Others versus Uma Devi and Other [Civil Appeal No. 3595-3612/99, 1861-2063, 3849/2001, 3520-24/2002 and 1968/2006]

(b) For issuance of an appropriate writ in the nature of mandamus or any other appropriate writ(s), Order(s) or Direction(s) to the Respondents to pay the salary to the petitioner in terms of relevant pay scale applicable to the similarly situated employees.

(c) For maintaining the status quo of the petitioner as para teacher in the school wherein he is presently appointed till the disposal of the instant writ;"

2. Learned counsel for the petitioners submits that he does not have any instruction in the present cases and therefore he does not want to press the present writ petitions.

3. The learned counsels for the respondents have no serious objection to the prayer made.

4. In view of the submissions made by the learned counsel for the petitioners, these writ petitions are dismissed as not pressed.

5. Pending I.A, if any, is closed.

(Anubha Rawat Choudhary, J.) Binit