Dilip Kumar Kushwaha vs State Of Jharkhand
2023 Latest Caselaw 724 Jhar

Citation : 2023 Latest Caselaw 724 Jhar
Judgement Date : 10 February, 2023

Jharkhand High Court

Dilip Kumar Kushwaha vs State Of Jharkhand on 10 February, 2023

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P(S) No. 1322 of 2017
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1. Dilip Kumar Kushwaha

2. Srikant Kumar

3. Ashok Kumar Thakur

4. Dilip Kumar Jha

5. Shashi Bhushan Sah

6. Sunil Kumar Yadav

7. Nand Lal Pandit

8. Bhairo Manjhi

9. Rakesh Kumar

10. Binod Kumar Mahto

11. Binod Panjiyara

12. Prakash Panjiyara

13. Sanjay Kumar

14. Lakhi Prasad Mahto

15. Jang Bahadur

16. Hemant Kumar

17. Anil Kumar Sah

18. Jay Shankar Prasad

19. Hemant Kumar

20. Niraj Jha

21. Kinker Kumar Dutta

22. Abhay Kumar Ghosh

23. Md. Sharif Ansari .... .... 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, Project Building, Ranchi

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, Shyamli, Ranchi

8. Union of India through 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. Jailsur Rahman, Advocate For Respondents : Mr. Krishna Murari, Advocate For State : Mr. Vishal Kumar Rai, AC to GA-IV

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