Damodar Prasad Yadav vs The State Of Jharkhand
2023 Latest Caselaw 749 Jhar

                            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                         W.P.(S) No. 6205 of 2019

                 1.   Damodar Prasad Yadav
                 2.   Suranjan Kisku
                 3.   Martina Marandi
                 4.   Rajendra Prasad Yadav                                  ...     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
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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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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.)