Devendra Prasad Verma vs The State Of Jharkhand
2023 Latest Caselaw 884 Jhar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
             W.P. (S) No. 348 of 2020
1. Devendra Prasad Verma
2. Satish Kumar Rana
3. Ram Naresh Prasad
4. Diwakar Kumar Yadav
5. Sarju Prasad Sharma
6. Shankar Sharma
7. Karu Bishwkarma
8. Sakaldew Kumar
9. Chandradeo Saw
10. Abdul Kaiyum Rabbani
11. Sanjay Kumar
12. Mewalal mahto
13. Jhaman mahto
14. Dubeshwar Karmali
15. Phulwanti Kachhap
16. Bibha Kumari
17. Nakul Singh
18. Sushil Kumar Bhengra
19. Sandhya Kumari
20. Chandrakant Nayak          ...     ... ... ... Petitioners

                       Versus

1. The State of Jharkhand
2. The Chief Secretary, Government of Jharkhand, Ranchi
3. Principal Secretary/Secretary, Department of Personnel, Raj
    Bhasa & Administrative Reforms, Govt. of Jharkhand, Ranchi.
4. The Principal Secretary, Human Resources Development
    Department, Government of Jharkhand, Ranchi
5. The Director, Primary Education, Human Resources Development
    Department, Government of Jharkhand, Ranchi
6. Director, Jharkhand Education Project Council, Ranchi
7. The Deputy Commissioner, Koderma
8. The Deputy Commissioner, Ramgarh
9. The Deputy Commissioner, Latehar
10. The Deputy Commissioner, West Singhbhum
11. The District Superintendent Education, Koderma
12. The District Superintendent Education, Ramgarh
13. The District Superintendent Education, Latehar
14. The District Superintendent Education, West Singhbhum
15. Regional Deputy Director Education, North Chotanagpur Division,
    Hazaribagh
16. Regional Deputy Director Education, Palamu Division, Palamu
17. Regional Deputy Director Education, Kolhan Division, West
    Singhbhum
18. The Union of India through the Secretary, (H.R.D.), Human
    Resources Development Department, New Delhi
                                      ...      ...     ...  Respondents
                                           -2-

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioners: Mr. Praful Jojo, Advocate Mr. Rajesh Bhushan, Advocate For the State: Mr. Kishore Kumar Singh, S.C.-V For the JEPC: Mr. Krishna Murari, Advocate Mr. Raj Vardhan, Advocate

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Oral Order 06/Dated: 23.02.2023

Lis of the case is fully covered by a judgment passed in W.P.

(S) No. 315 of 2016 and other analogous cases by a Coordinate

Bench of this Court in which one of us, namely, Sri Sujit Narayan

Prasad, J. is a member. The operative portions of the judgment are as

follow:-

"29. This Court on the basis of discussions made hereinabove

is of the view that the writ petitioners are also not entitled for

minimum of pay-scale.

30. Issue no. III is answered against the petitioner

accordingly.

31. In the result, all the writ petitions stand dismissed."

In that view of the matter, there is nothing to be decided. This

writ application is disposed of in terms of the order passed in W.P. (S)

No. 315 of 2016

(S. K. Mishra, C.J.)

(Sujit Narayan Prasad, J.) Manoj/Saket