Chandrashekhar Singh vs Union Of India Through Department ...
2023 Latest Caselaw 223 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W.P(S) No. 5370 of 2019
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1. Chandrashekhar Singh

2. Lokendra Singh

3. Hema Dungdung

4. Prafulla Chandra Surin

5. Sunita Ekka

6. Satya Narayan Singh

7. Ramjatan Singh

8. Nutan Dungdung

9. Sukhnath Manjhi

10. Xaivier Kiro

11. Ashok Kumar

12. Anima Bara

13. Rajendra Prasad

14. Ramlal Prasad

15. Sumitra Kumari Nayak

16. Rekha Minj

17. Jagarnath Prasad

18. Balmoti Sahoo

19. Anand Kand Sahoo

20. Shiwcharan Mehar

21. Md. Uzzar

22. Binita Lakra

23. Sunita Prasad

24. Hitkari Surin

25. Umblan Jojo

26. Rawal Bage

27. Sexon Topno

28. David Bading

29. Jaitun Siyon

30. Anigret Lugun

31. Sumitra Devi

32. Mridula Barwa

33. Shanti Prasad Singh

34. Basil Xalxo

35. Jagchandra Baa

36. Faino Dang

37. Ritu Bara

38. Ravi Shankar Mahto

39. Nageshwar Mahto

40. Uma Kant Mahto

41. Rajkishor Mahto

42. Manoj Kumar \ .... .... Petitioner(s).

Versus

1. Union of India through Department of Human Resources, Govt. of India, New Delhi

2. State of Jharkhand through the Principal Secretary, Department of School Education and Literacy, Govt. of Jharkhand

3. Dirctor, Primary Education, Department of School Education & Literacy, Govt. of Jharkhand, Ranchi

4. The Chairman, Jharkhand Education Project Council, Ranchi

5. Deputy Commissioner, Simdega

6. District Superintendent of Education-cum-District Programme Officer, Simdega,

7. Deputy Commissioner, Bokaro

8. District Superintendent of Education-cum-District Programme Officer, Bokaro .... .... Respondent(s)

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Petitioner(s) : Mr. Sunil Kumar Mahto, Advocate For the Respondent : Mr. Munna Lal Yadav, SC (L&C)-III

8/13.01.2023 This writ application relates to regularization of Para Teacher. Petitioner is a Para Teacher who prays for regularization.

The issue has now been settled by the Division Bench of this Court in W.P(S) No. 315 of 2016 wherein it has been held that Para Teachers cannot be regularized.

Considering the said judgment, this writ application is also dismissed in terms of the judgment passed in W.P(S) No. 315 of 2016.

(ANANDA SEN , J) anjali/cp2