Gopal Yadav vs State Of Jharkhand
2023 Latest Caselaw 719 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P(S) No. 220 of 2020
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1. Gopal Yadav

2. Dilip Kumar Mishra

3. Madan Pandit .... .... Petitioner(s).

Versus

1. State of Jharkhand

2. Chief Secretary, Govt. of Jharkhand, Ranchi

3. Principal Secretary, Depart. of Personnel, Raj Bhasa & Administrative Reforms, Govt. of Jharkhand, Project Bhawan, Ranchi

4. Principal Secretary, Human Resources Development Depart. Govt. of Jharkhand, Project Bhawan, Dhurwa

5. Director, Primary Education, Human Resources Development Depart. Govt. of Jharkhand, Project Bhawan, Dhurwa

6. Director, Jharkhand Education Project Council JSCA Stadium Road, Sector-3, Dhurwa Old HEC High School, Ranchi

7. Deputy Commissioner, Deoghar,

8. Deputy Superintendent Education, Deoghar

9. Union of India through Secretary, Human Resources Development Depart., Govt. of India, New Delhi .... .... Respondent(s)

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Petitioner(s) : Mr. Baleshwar Yadav, Advocate For JEPC : Mr. Krishna Murari, Advocate For State : Mr. M.K. Mehta, AC to GP-XI 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