Jharkhand High Court
Manmohan Mahto vs The Union Of India on 5 January, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 4609 of 2019
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1.Manmohan Mahto, S/o Bhikhu Mahto, R/o Uparbarga, P.O.& P.S.-
Barlanga, Dist.-Ramgarh
2. Jagdish Mahto, S/o Sohray Mahto, R/o Jamira, P.S.-Rajrappa, Dist.-
Ramgarh
3. Mahendra Kumar, S/o Baldeo Mahto, R/o Urba, P.O-Bariyatu, P.S.-
Rajrappa, Dist.-Ramgarh
4. Surendra Mahto, S/o Dumar Mahto, R/o Urba, P.O-Bariyatu, P.S.-
Rajrappa, Dist.-Ramgarh
5. Bindeshwar Prasad, S/o Rameshwar Mahto, R/o Jamira, P.S.-
Rajrappa, Dist.-Ramgarh
6. Ganesh Turi, S/o Ramprakash Turi, R/o Chaingada, P.S.-Patratu,
Dist.-Ramgarh
7. Md. Akhtar Ansari, S/o Md. Suleman Ansari, R/o Badahi, P.O-Jamira,
P.S.-Rajrappa, Dist.-Ramgarh
8. Ritlal Mahto, S/o Dina Nath Mahto, R/o Kulhi, P.O-Bariyatu, P.S.-
Rajrappa, Dist.-Ramgarh
9. Karm Mahto, S/o Sonapad Mahto, R/o Harna, P.O. & P.S.- Barlanga,
Dist.-Ramgarh
10. Prabhat Kumar, S/o Rengta Bediya, R/o Purabtand, P.O. & P.S.-
Barlanga, Dist.-Ramgarh
11. Parasnath Bediya, S/o Narayan Ram Bediya, R/o At & P.O
Korambey, P.S.-Gola, Dist.-Ramgarh
12. Sonaram Kumar, S/o Bhuneshwar Mahto, R/o Vill & P.O-Soso, P.S.-
Rajrappa, Dist.-Ramgarh
13. Dwarika Prasad, S/o Jaleshwar Mahto, R/o Vill & P.O-Soso, P.S.-
Rajrappa, Dist.-Ramgarh
14. Karam Chand Mahto, S/o Basudeo Mahto, R/o Uparbarga, P.O &
P.S.- Barlanga, Dist.-Ramgarh
15. Sanjay Chandra Poddar, S/o Chaman Saw, R/o Vill & P.O-Gola,
P.S.-Gola, Dist.-Ramgarh
16. Bhuneshwar Kumar, S/o Kalidas Mahto, R/o Guru Karanja Toli, P.O-
Pancha, P.S.-Ormanjhi, Dist.-Ranchi
17. Nandkishor Mahto, S/o Sahdev Mahto, R/o Hatwal, P.O-Baridih,
P.S.-Ormanjhi, Dist.-Ranchi
18. Surendra Mahto, S/o Late Antu Mahto, R/o Rukka, P.O.-Irba, P.S.-
Ormanjhi, Dist.-Ranchi
19. Ranjit Kumar, S/o Maninath Mahto, R/o Kulhi, P.O-Kuch, P.S.-
Ormanjhi, Dist.-Ranchi
20. Deepak Kumar, S/o Baleshwar Mahto, R/o Jaydiha, P.O-Chutupalu,
P.S.-Sikidiri, Dist.-Ranchi
21. Rameshwar Mahto, S/o Manraj Mahto, R/o Vill & P.O-Hendabili,
P.S.-Ormanjhi, Dist.-Ranchi
22. Birendra Kumar, S/o Kaleshwar Mahto, R/o Vill & P.O-Baridih, P.S.-
Ormanjhi, Dist.-Ranchi
23. Heeralal Mahto, S/o Kishun Mahto, R/o Dardag, P.O-Chakla, P.S.-
Ormanjhi, Dist.-Ranchi
... Petitioner
-versus-
1. The Union of India, through Department of Human Resources,
Government of India having its office at Shastri Bhawan, Dr. Rajendra
Prasad Road, Central Secretariat, P.O & P.S.-New Delhi-110001
2. The State of Jharkhand through the Principal Secretary, Department
of School Education and Literacy, Government of Jharkhand, Project
Building, P.O. & P.S.-Dhurva, Ranchi
3. The Director, Primary Education, Department of School Education
and Literacy, Government of Jharkhand, Project Building,Ranchi
4. The Chairman, Jharkhand Education Project Council having its office
at Doranda, Ranchi
5. The Deputy Commissioner, Ramgarh,
6. The District Superintendent of Education-Cum-District Programme
Officer, Ramgarh
7. The Deputy Commissioner, Ranchi
8. The District Superintendent of Education-Cum-District Programme
Officer, Ranchi ... Respondents
CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioner : Mr. Sunil Kumar Mahto, Advocate
For the Respondents : Mr. Ashutosh Anand, AAG III
Mr. Binit Chandra, AC to AAG III
Mr. Krishna Murari, Advocate
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08/ 05.01.2023 Heard learned counsel for the petitioners and learned counsel for
the respondents.
2. This writ petition relates to regularisation of para teachers.
3. Petitioners are para teachers, who are seeking regularisation. The
issue 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, wherein prayer
for regularisation has been turned down. This writ petition is also covered by
the aforesaid judgment.
4. Thus, this writ petition is dismissed in terms of the judgment dated
16.12.2022 passed in W.P.(S) No.315 of 2016 and analogous cases.
(Ananda Sen, J.)
Kumar/S.K./Cp-02
