Aditya Kumar Yadav vs The State Of Jharkhand
2023 Latest Caselaw 732 Jhar

                           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       W.P.(S) No. 4713 of 2019
                 1.  Aditya Kumar Yadav
                 2.  Tapeshwar Rana
                 3. Krishan Kumar Gupta
                 4. Krishan Kumar Yadav
                 5. Uday Kumar Paswan
                 6. Binod Paswan
                 7. Surendra Kumar
                 8. Manoj Kumar Baidya
                 9. Arvind Kumar Yadav
                 10. Hemant Kumar
                 11. Ranjit Kumar Gupta
                 12. Sandhya Kumari
                 13. Lahesh Prasad                                    ...      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, Department of Human Resources,
                      Government of Jharkhand, Ranchi.         ...       Respondents

                             CORAM :     HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioners : Mr. Abhijeet Kumar, Advocate. For the State : Niraj Kr. Mishra, AC to GP-IV.

For the JEPC: M/s Krishna Murari and Raj Vardhan, Advocates.

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6/ 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.)