Ghanshyam Mahto vs Union Of India
2023 Latest Caselaw 725 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P(S) No. 2779 of 2019
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1. Ghanshyam Mahto

2. Md. Nayum Ansari

3. Taleshwar Mahto

4. Kaushal Kumar Sharma

5. Kailash Chandra Thakur

6. Sanjay Kumar Sharma .... .... Petitioner(s).

Versus

1. Union of India, Department 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-District Programme Officer, Bokaro .... .... Respondent(s) CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Petitioner(s) : Mr. Akshay Kumar Mahto, Advocate For JEPC : Mr. Krishna Murari, Advocate For UOI : Mr. Laxman Kumar, CGC

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