Sunil Kumar vs The State Of Jharkhand
2023 Latest Caselaw 731 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    W.P.(S) No. 4902 of 2019
           1.  Sunil Kumar
           2.  Prabha Kumari Jaiswal
           3. Ashok Kumar Singh
           4. Arbin Kumar Gupta
           5. Nawal Kishor Prasad
           6. Dilip Kumar
           7. Sudhir Ram
           8. Sharda Kumari Sharma
           9. Usha Minj
           10. Krishna Kumar
           11. Sukhdeo Kumar
           12. Jagat Kishor Prasad
           13. Sunil Paswan
           14. Mukesh Kumar Mahto
           15. Arun Kumar Gupta
           16. Rameshwar Sah
           17. Anant Kuamr Sah
           18. Santosh Kumar Sah
           19. Rajesh Kumar Sah
           20. Ritesh Ranjan
           21. Md. Moinuddin
           22. Bihari Lal Roy
           23. Banamali Pal                                           ...     Petitioners
                                                    -versus-
           1.     The State of Jharkhand
           2.     The Chief Secretary, Govt. of Jharkhand, Ranchi.
           3.     The Principal Secretary, Department of Personnel, Rajbhasha and Administrative
                  Reforms, Govt. of Jharkhand, Project Building, Dhurwa, Ranchi.
           4.     The Principal Secretary, Human Resources Department, Government of
                  Jharkhand, Project Building, Dhurwa, Ranchi.
           5.     The Director, Primary Education, Human Resources Department, Government of
                  Jharkhand, Project Building, Dhurwa, Ranchi.         ..... Respondents

                            CORAM :      HON'BLE MR. JUSTICE ANANDA SEN
                                                      ----

For the Petitioners : M/s Sarita Gupta and Abhijeet Kumar, Advocates.

      For the State :                AC to Sr. SC-III
      For the JEPC:                  M/s Krishna Murari and Raj Vardhan, Advocates.
                                                      ----

7/ 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 view 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.

      Anu/Cp-02                                                       (ANANDA SEN, J.)