Jharkhand High Court
Jay Prakash Narayan vs State Of Jharkhand Through Its ... on 25 April, 2022
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (S) No. 4981 of 2019
Jay Prakash Narayan, s/o Late Rajkumar Singh, aged about 42
years, r/o village Patra, P.O. Lamipatra, P.S. Pandwa, District
Palamau ... ... Petitioner
Versus
1. State of Jharkhand through its Principal Secretary
2. Secretary School Education and Literacy Department, P.O. and
P.S. Dhurva, District Ranchi ... ... Respondents
W.P(S)/4987/2019; W.P(S)/4988/2019; W.P(S)/4992/2019;
W.P(S)/5128/2019; W.P(S)/5131/2019; W.P(S)/6559/2019;
W.P(S)/6565/2019; W.P(S)/6572/2019; W.P(S)/6573/2019;
W.P(S)/6611/2019; WP(S)/6613/2019; W.P(S)/7121/2019;
W.P(S)/7129/2019; W.P(S)/7132/2019; W.P(S)/7141/2019;
W.P(S)/7143/2019; W.P(S)/7157/2019; W.P(S)/7168/2019;
W.P(S)/7169/2019; W.P(S)/7174/2019; W.P(S)/7177/2019;
W.P(S)/7183/2019; W.P(S)/7185/2019; W.P(S)/7187/2019;
W.P(S)/7190/2019; W.P.(S)/573/2020; W.P(S)/574/2020;
W.P(S)/575/2020; W.P(S)/576/2020; W.P(S)/577/2020;
W.P(S)/578/2020; W.P(S)/579/2020; W.P(S)/580/2020;
W.P(S)/581/2020; W.P(S)/582/2020; W.P(S)/583/2020;
W.P(S)/584/2020; W.P(S)/597/2020; W.P(S)/598/2020;
W.P(S)/599/2020; W.P(S)/600/2020; W.P(S)/602/2020;
W.P(S)/604/2020; W.P(S)/605/2020; W.P(S)/607/2020;
W.P(S)/609/2020; W.P(S)/638/2020; W.P(S)/640/2020;
W.P(S)/642/2020; W.P(S)/643/2020; W.P(S)/645/2020;
W.P(S)/647/2020; W.P(S)/665/2020; W.P(S)/666/2020;
W.P(S)/667/2020; W.P(S)/668/2020; W.P(S)/669/2020;
W.P(S)/670/2020; W.P(S)/671/2020; W.P(S)/672/2020;
W.P(S)/674/2020; W.P(S)/675/2020; W.P(S)/676/2020;
W.P(S)/678/2020; W.P(S)/679/2020; W.P(S)/680/2020;
W.P(S)/681/2020; W.P(S)/682/2020; W.P(S)/683/2020;
W.P(S)/684/2020; W.P(S)/685/2020; W.P(S)/686/2020;
W.P(S)/687/2020; W.P(S)/688/2020; W.P(S)/689/2020;
W.P(S)/690/2020; W.P(S)/691/2020; W.P(S)/692/2020;
W.P(S)/693/2020; W.P(S)/694/2020; W.P(S)/695/2020;
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W.P(S)/696/2020; W.P(S)/697/2020; W.P(S)/698/2020;
W.P(S)/699/2020; W.P(S)/700/2020; W.P(S)/717/2020;
W.P(S)/718/2020; W.P(S)/719/2020; W.P(S)/720/2020;
W.P(S)/721/2020; W.P(S)/722/2020; W.P(S)/723/2020;
W.P(S)/724/2020; W.P(S)/725/2020; W.P(S)/726/2020;
W.P(S)/727/2020; W.P(S)/728/2020; W.P(S)/729/2020;
W.P(S)/730/2020; W.P(S)/731/2020; W.P(S)/732/2020;
W.P(S)/733/2020; W.P(S)/734/2020; W.P(S)/735/2020;
W.P(S)/736/2020; W.P(S)/737/2020; W.P(S)/745/2020;
W.P(S)/746/2020; W.P(S)/747/2020; W.P(S)/748/2020;
W.P(S)/749/2020; W.P(S)/750/2020; W.P(S)/751/2020;
W.P(S)/752/2020; W.P(S)/753/2020; W.P(S)/754/2020;
W.P(S)/755/2020; W.P(S)/1023/2020; W.P(S)/1024/2020;
W.P(S)/1036/2020; W.P(S)/1037/2020; W.P(S)/1038/2020;
W.P(S)/1040/2020; W.P(S)/1042/2020; W.P(S)/1043/2020;
W.P(S)/1064/2020; W.P(S)/1065/2020; W.P(S)/1066/2020;
W.P(S)/1067/2020; W.P(S)/1068/2020; W.P(S)/1069/2020;
W.P(S)/1070/2020; W.P(S)/1204/2020; W.P(S)/1205/2020;
W.P(S)/1206/2020; W.P(S)/1207/2020; W.P(S)/1208/2020;
W.P(S)/1209/2020; W.P(S)/1210/2020; W.P(S)/1211/2020;
W.P(S)/1212/2020; W.P(S)/1213/2020; W.P(S)/1214/2020;
W.P(S)/1215/2020; W.P(S)/1216/2020; W.P(S)/1217/2020;
W.P(S)/1218/2020; W.P(S)/1219/2020; W.P(S)/1233/2020;
W.P(S)/1234/2020; W.P(S)/1235/2020; W.P(S)/1250/2020;
W.P(S)/1251/2020; W.P(S)/1253/2020; W.P(S)/1254/2020;
W.P(S)/1255/2020; W.P(S)/1256/2020; W.P(S)/1268/2020;
W.P(S)/1269/2020; W.P(S)/1270/2020; W.P(S)/1271/2020;
W.P(S)/1272/2020; W.P(S)/1273/2020; W.P(S)/1274/2020;
W.P(S)/1275/2020; W.P(S)/1277/2020; W.P(S)/1278/2020;
W.P(S)/1279/2020; W.P(S)/1280/2020; W.P(S)/1310/2020;
W.P(S)/1311/2020; W.P(S)/1312/2020; W.P(S)/1313/2020;
W.P(S)/1314/2020; W.P(S)/1315/2020; W.P(S)/1316/2020;
W.P(S)/1317/2020; W.P(S)/1318/2020; W.P(S)/1319/2020;
W.P(S)/1320/2020; W.P(S)/1321/2020; W.P(S)/1341/2020;
W.P(S)/1342/2020; W.P(S)/1343/2020; W.P(S)/1344/2020;
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W.P(S)/1345/2020; W.P(S)/1347/2020; W.P(S)/1348/2020;
W.P(S)/1349/2020; W.P(S)/1350/2020; W.P(S)/1351/2020;
W.P(S)/1352/2020; W.P(S)/1353/2020; W.P(S)/1354/2020;
W.P(S)/1355/2020; W.P(S)/1358/2020; W.P(S)/1359/2020;
W.P(S)/1360/2020; W.P(S)/1361/2020; W.P(S)/1362/2020;
W.P(S)/1363/2020; W.P(S)/1364/2020; W.P(S)/1365/2020;
W.P(S)/1366/2020; W.P(S)/1367/2020; W.P(S)/1368/2020;
W.P(S)/1369/2020; W.P(S)/1370/2020; W.P(S)/1371/2020;
W.P(S)/1372/2020; W.P(S)/1373/2020; W.P(S)/1374/2020;
W.P(S)/1375/2020; W.P(S)/1376/2020; W.P(S)/1377/2020;
W.P(S)/1378/2020; W.P(S)/1379/2020; W.P(S)/1380/2020
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioners : Mr. Navneet Sahay, Advocate
For the Respondents : M/s. Munna Lal Yadav, Rakesh
Kumar Roy, Bandana Sinha, Priyanka
Bobby, Kunal Chandra Suman, Rajesh
Kumar Singh, Rishi Chandan, Nitesh
Kumar, Varsha Ramsisaria, Dhiraj
Kumar, Karan Sahdeo, Sharabhil,
Ranjit Kumar, Nehru Mahto, Prakash
Jha, Naresh Prasad Thakur, Ashwini
Bhushan, Mithilesh Singh, Vishal
Kumar Rai Advocates
07/25.04.2022
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. 4981 of 2019 is quoted hereunder:
"(a) 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 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 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; and
(d) Grant any other Writ (s), Order(s) or Direction(s), which
may be deemed fit and proper on the facts and the
circumstances of the case and in the interest of justice"
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 interlocutory application, if any, is closed.
(Anubha Rawat Choudhary, J.)
Mukul
