Yogendra Prasad Bhagat vs The State Of Jharkhand
2023 Latest Caselaw 736 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P.(S) No. 4345 of 2019
           1.  Yogendra Prasad Bhagat
           2.  Palton Soren
           3. Madhu Mangal Nag
           4. Ram Mohan Prasad Sah
           5. Kunal Upadhyaya
           6. Sanjay Kumar Mandal
           7. Panchanan Prasad Sah
           8. Chandan Kumar Gupta
           9. Ujjwal Marandi
           10. Bipul Kumar Sen
           11. Arbind Kumar Mandal
           12. Bishwanath Mandal
           13. Shikaria Hansdaak
           14. Bharat Lal Mandal
           15. Arbind Raut
           16. Himmat Singh Raut
           17. Surendra Prasad Raut
           18. Nagendra Kumar
           19. Bulaki Ravidas
           20. Prahlad Mandal                                         ...     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 AAG
      For the JEPC:                  M/s Krishna Murari and Raj Vardhan, Advocates.
                                                    ----

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.)