Md. Sagir Ahmad vs Union Of India Through Depart. Of ...
2023 Latest Caselaw 717 Jhar

Citation : 2023 Latest Caselaw 717 Jhar
Judgement Date : 10 February, 2023

Jharkhand High Court

Md. Sagir Ahmad vs Union Of India Through Depart. Of ... on 10 February, 2023

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W.P(S) No. 4528 of 2019
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1. Md. Sagir Ahmad

2. Bihari Choudhary

3. Neeta Verma

4. Vikas Kumar

5. Mukhtar Ansari

6. Pranav Kumar Nag

7. Sujit Kumar

8. Md. Gulsharif Ansari

9. Kamesh Kumar Pravin

10. Ranjeet Kumar Mahto

11. Tulsi Mahto

12. Chetlal Mahto

13. Manoj Kumar Singh

14. Pratima Devi

15. Thanu Ravidas

16. Amrit Marandi

17. Md. Seraj

18. Jitendra Prasad

19. Sarika Kumari

20. Laxman Prasad

21. Md. Soib Ansari

22. Md. Gulzar

23. Md. Sajjad Ansari .... .... Petitioner(s).

Versus

1. Union of India through Depart. of Human Resources, Govt. of India, New Delhi

2. State of Jharkhand through the Principal Secretary, Depart. of School Education & Literacy, Govt. of Jharkhand, Ranchi

3. The Director (Primary Education) Depart. of School Education & Literacy, Govt. of Jharkhand, Ranchi

4. The Chairman, Jharkhand Education Project Council, Doranda, Ranchi

5. Deputy Commissioner, Bokaro

6. The District Superintendent of Education-cum-Disrict Programme Officer, Bokaro .... .... Respondent(s)

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Petitioner(s) : Mr. Sumeet Gadodia , Advocate For the UOI : Mr Rishi Raj AC to Ms. Richa Sanchita For Resp. Nos. 4 to 6 : Mr. Krishna Murari, Advocate

05/10.02.2023

Heard learned counsel for the petitioners and learned counsel for the respondents.

2. The issue of regularisation of para teachers has been set at rest by a Division Bench of this Court in W.P.(S) No.315 of 2016 and analogous cases vide judgment dated 16.12.2022. It has been held that the para teachers cannot be regularized.

3. In this writ petition, the petitioners, who are para teachers, are claiming for regularisation. The issue is thus, covered by the judgment dated 16.12.2022 passed in W.P.(S) No.315 of 2016.

4. Considering the aforesaid fact, this writ petition is also dismissed in terms of the judgment dated 16.12.2022 passed by the Division Bench of this Court in W.P.(S) No.315 of 2016 and analogous cases.

(ANANDA SEN , J) anjali/cp2