Pankaj Kumar Mandal vs State Of Jharkhand
2023 Latest Caselaw 718 Jhar

Citation : 2023 Latest Caselaw 718 Jhar
Judgement Date : 10 February, 2023

Jharkhand High Court

Pankaj Kumar Mandal vs State Of Jharkhand on 10 February, 2023

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P(S) No. 3329 of 2019
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1. Pankaj Kumar Mandal

2. Pradip Kumar Sah

3. Manoj Kumar

4. Kailash Pandit

5. Vikash Kumar Mandal

6. Jitendra Mahto

7. Vishwanath Ram

8. Bibhash Chandra Singh

9. Ram Prasad Mandal

10. Kamal Kishore Mahto

11. Vinay Kumar Verma

12. Krishna Deo Thakur

13. Nitya Nand .... .... Petitioner(s).

Versus

1. State of Jharkhand

2. Principal Secretary, School Education & Literacy Depart. Govt. of Jharkhand, Project Building, Ranchi

3. Principal Secretary, Depart. of Personnel, Raj Bhasha & Administrative Reforms, Govt. of Jharkhand, Dhurwa

4. Director, Primary Education, School Education & Literacy Depart. Govt. of Jharkhand, Ranchi

5. Deputy Commissioner, Godda

6. District Superintendent of Education, Godda

7. Director, Jharkhand Education Project Council, New Cooperative Building, Shymali, Ranchi

8. Union of India through the Secretary, HRD Depart. Central Govt. Shashtri Bhawan, New Delhi .... .... Respondent(s)

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Petitioner(s) : Mr. Jalisur Rahman, Advocate 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