Jhulan Mahto vs The State Of Jharkhand
2023 Latest Caselaw 737 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                            W.P.(S) No. 4127 of 2019
                 1.  Jhulan Mahto
                 2. Rajdeo Mahto
                 3. Binay Kumar Mahto
                 4. Shivanand Mahto
                 5. Mathura Mandal
                 6. Mukesh Mahto
                 7. Shivan Kumar Das
                 8. Manish Kumar Yadav
                 9. Shambhu Kumar Saha
                 10. Reyaj Ansari
                 11. Mahesh Kumar Sharma
                 12. Pradeep Prasad Kushwaha
                 13. Dinesh Kumar Dangi
                 14. Rajendra Yadav
                 15. Manpuran Pandey
                 16. Shankar Prasad Thakur
                 17. Bijay Nandan Pandey
                 18. Mausam Kumar Singh
                 19. Gautam Kumar
                 20. Lakhan Kumar Pandey
                 21. Satyendra Vishwakarma
                 22. Madhusudan Singh Choudhari                               ...      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.
                 6. The Director, Jharkhand Education Project Council Project, Ranchi.
                                                                              ..... Respondents

                              CORAM :      HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioners : M/s Sarita Gupta and Abhijeet Kumar, Advocates. For the State : Mr. Vishal Kr. Rai, AC to GA-IV. For the JEPC: M/s Krishna Murari and Raj Vardhan, Advocates.

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7/ 10.02.2023 Heard the parties.

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.)