Manoj Kumar vs The State Of Jharkhand Through Its ...
2022 Latest Caselaw 43 Jhar

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                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                               W. P. (S) No. 6000 of 2011

                1. Manoj Kumar, son of Bharat Prasad Mandal, resident of
                     Village Ghaghari, P.O. Roundiha, Police Station Saraiyahat,
                     District Dumka.
                2. Dipendra Nath Mandal, Son of Arun Kumar Mandal,
                     resident of Village Belu Dabur, P.O. Upar Bahal, Police
                     Station Jama, District Dumka.
                3. Bateshwar Hembrom, son of late Mandal Hembrom,
                     resident of Village Charghara, P.O. Dhamini Lata, Police
                     Station Jarmundi, District Dumka.      ...   ...     Petitioners
                                         Versus
                1. The State of Jharkhand through its Secretary, Department of
                     Panchayati Raj & N.R.E.P. (Sub Division) having office at
                     Project Building, P.O. Dhurwa, P.S. Dhurwa, District Ranchi.
                2. Deputy Commissioner, Dumka, P.O., P.S. & District Dumka.
                3. Block Development Officer, Jaramundi, P.O.             & P.S.
                     Jaramundi, District Dumka.
                4. Block Development Officer, jama, P.O. & P.S. Jama, District
                     Dumka.
                5. Block Development Officer, Saraiyahat, P.O.            & P.S.
                     Saraiyahat, District Dumka.
                6. District Panchayati Raj Officer, Dumka, P.O., P.S. & District
                     Dumka.                          ...      ...       Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through Video Conferencing 03/05.01.2022

1. The present writ petition has been filed for quashing the letter dated 06.01.2010 as contained in Memo No. 10/ga.pa. Ranchi dated 06.01.2010 issued under the signature of the Secretary, Panchayati Raj & N.R.E.P., whereby a decision has

been communicated that the age relaxation would be given to the working Dalpatis for being appointed to the post of Panchayat Sevaks/Secretaries to the extent of the period the person has worked as Dalpati which shall not exceed beyond 55 years of age.

2. Learned counsel for the petitioners Mr. Vipul Poddar submits that the similar matter has been dismissed by this Court in W.P. (S) No. 2159/2010 decided on 29.06.2007 and the said judgment has been upheld by the Hon'ble Supreme Court in Special Leave to Appeal (C) No. 27252/2017.

3. Learned counsel for the State Mr. Rohit is present.

4. Considering the aforesaid submission made on behalf of the petitioners, no relief can be granted to the petitioners and accordingly, the present petition is hereby dismissed.

(Anubha Rawat Choudhary, J.) Mukul