Sanjay Kumar vs The State Of Jharkhand
2023 Latest Caselaw 735 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      W.P.(S) No. 4535 of 2019
           1.  Sanjay Kumar
           2.  Binod Hembrom
           3. Goutam Sen
           4. Heera Lal Rana
           5. Jaldhar Mandal
           6. Jhalbal Jha
           7. Chandra Shekhar Bhandari
           8. Babita Kumari @ Babita Devi
           9. Paras Nath Mandal
           10. Wakil Pandit
           11. Md. Iqbal Ansari
           12. Nip Lal Mandal
           13. Jaykant Mandal
           14. Shiv Kumar Marandi
           15. Jeni Susmita Hansdak
           16. Teresa Tudu
           17. Dhananjay Kumar                                        ...     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 SC-IV
      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.)