Vijay Kumar Saksena vs The State Of Jharkhand
2023 Latest Caselaw 751 Jhar

Citation : 2023 Latest Caselaw 751 Jhar
Judgement Date : 10 February, 2023

Jharkhand High Court

Vijay Kumar Saksena vs The State Of Jharkhand on 10 February, 2023

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        W.P.(S) No. 1774 of 2022

                 1.   Vijay Kumar Saksena
                 2.   Rajesh Kumar Yadav
                 3.   Jai Narayan Mahto
                 4.   Sunil Kumar Singh
                 5.   Devanand Pandit
                 6.   Prabhash Kumar Thakur
                 7.   Suchin 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, Department of School Education and Literacy,
                 Government of Jharkhand, Project Building, Dhurwa, Ranchi.
          5.     The Director, Primary Education, Government of Jharkhand, Project
                 Building, Dhurwa, Ranchi.
          6.     The Director, Jharkhand Education Project Council, State Project Officer,
                 HEC, Dhurwa, Ranchi                           ...     Respondents

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

For the Petitioners : M/s Sarita Gupta and Abhijeet Kumar, Advocates. For the State : Mr. Munna Lal Yadav, AC to SC (L&C)- III 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.

(ANANDA SEN, J.) Anu/Cp-02