Ranjit Yadav vs State Of Jharkhand
2023 Latest Caselaw 723 Jhar

Citation : 2023 Latest Caselaw 723 Jhar
Judgement Date : 10 February, 2023

Jharkhand High Court

Ranjit Yadav vs State Of Jharkhand on 10 February, 2023

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W.P(S) No. 4481 of 2019
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1. Ranjit Yadav

2. Mandip Kumar

3. Md. Belal Mansuri

4. Sanjay Choudhary

5. Kuldip Kumar Mahto

6. Sanjay Kumar

7. Md. Yaqoob Alam

8. Surya Deo Singh

9. Gorakh Nath Singh

10. Anand Kumar Ravi

11. Priya Ranjan Yadav

12. Sushil Kumar Prajapati

13. Ashok Kumar Gupta

14. Dinesh Kumar Gupta

15. Umesh Chaudhary

16. Arun Kumar Singh

17. Vijay Kumar Thakur

18. Anuj Kumar Kushwaha

19. Jahendra Prasad Gupta

20. Binod Kumar Yadav

21. Gaya Singh

22. Gupta Ram

23. Shamim Ahmad

24. Fekan Ram

25. Mritunjay Kumar Pandey

26. Sanyogita Kumari

27. Anil Kumar Kashyap

28. Sheonarayan Sah

29. Surendra Kumar Ram

30. Surendra Kumar Ravi

31. Pradeep Kumar Ravi

32. Amar Ram

33. Om Prakash

34. Tarik Anwar Ansari

35. Rajendra Prajapati .... .... 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, Ranchi

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

7. Deputy Commissioner, Garhwa

8. Deputy Superintendent Education, Garhwa

9. Deputy Commissioner, Bokaro

10. District Superintendent Education, Bokaro

11. 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. Aditya Raman, AC to GA-II

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