Mukesh Kumar Sharma vs The State Of Jharkhand
2023 Latest Caselaw 738 Jhar

Citation : 2023 Latest Caselaw 738 Jhar
Judgement Date : 10 February, 2023

Jharkhand High Court

Mukesh Kumar Sharma vs The State Of Jharkhand on 10 February, 2023

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 4625 of 2022
1. Mukesh Kumar Sharma
2. Janardan Mahto
3. Niraj Kumar
4. Pradip Kumar Roy
5. Ramdeo Prasad Yadav
6. Dileep Kumar Yadav
7. Gulab Rabidas
8. Ranjit Kumar
9. Ram Prasad Rai
10. Sahdeo Narayan Prasad
11. Nageshwar Prasad Yadav
12. Sunder Prasad Yadav
13. Rana Chandan
14. Vikash Kumar
15. Brahmdeo Prasad Yadav
16. Santosh Kumar Sahu
17. Teklal Kandu
18. Ravindra Kumar
19. Govind Kumar Mahto
20. Anil Kumar Yadav
21. Ajit Kumar Nishad                               ...  Petitioners
                                -Versus-
1. The State of Jharkhand
2. The Chief Secretary, Govt. of Jharkhand, P.O. + P.S. Dhurwa,
    District Ranchi, Jharkhand.
3. The Principal Secretary, Deptt. of Personnel, Raj Bhasa &
    Administration Reforms, Government of Jharkhand P.O. & P.S.
    Dhurwa, Dist. Ranchi, Jharkhand.
4. The Principal Secretary, Human Resources Development
    Department, Govt. of Jharkhand, Project Bhawan, Dhurwa, P.O. +
    P.S. Dhurwa, District Ranchi, Jharkhand.
5. The Director, Primary Education, Human Resources Development
    Department, Government of Jharkhand, Project Bhawan Dhurwa,
    P.O. + P.S. Dhurwa, District Ranchi, Jharkhand.
6. The Director, Jharkhand Education Project Council Project, New
    Co-operative Building Shyamli, P.O. + P.S. Doranda, District
    Ranchi.
7. The Deputy Commissioner, Giridih, P.O. + P.S. + District Giridih,
    Jharkhand.
8. The Deputy Superintendent Education, Giridih, P.O. + P.S. +
    District Giridih, Jharkhand.
9. The Deputy Commissioner, Hazaribagh, P.O., P.S. & District
    Hazaribagh, Jharkhand
10.      The Deputy Superintendent Education, Hazaribagh, P.O., P.S.
   & District Hazaribagh, Jharkhand
                                                  ...   Respondents

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

For the Petitioners : Mr. Ankit Apurva, Advocate For the Respondents : AC to GP-I Mr. Krishna Murari, Advocate Mr. Raj Vardhan, Advocate Ms. Sunita Kumari, Advocate

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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 terms 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.

(Ananda Sen, J.) Madhav/-