Jharkhand High Court
Deonandan Thakur vs The State Of Jharkhand on 24 April, 2025
Author: Rajesh Shankar
Bench: Rajesh Shankar
2025:JHHC:12311-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 2605 of 2018
1. Deonandan Thakur, aged about 51 years, son of Late Ramjatan Thakur,
resident of Village Raham, P.O. Raham, P.S. -Tandwa, Dist. -Chatra.
2. Bibha Rani, aged about 33 years, Husband of Ravindranath Thakur,
resident of Village Raham, P.O. - Raham, P.S. -Tandwa, Dist. -Chatra.
3. Deepak Kumar Thakur, aged about 34 years, son of Late Kirpal Thakur,
resident of Village Tandwa, Р.О.-Tandwa, P.S.-Tandwa, Dist. -Chatra.
4. Jay Prakash Singh, aged about 41 years, son of Late Sokil Singh,
resident of Village Saradu, P.O. -Saradu, P.S. -Tandwa, Dist. -Chatra.
5. Parmanand Mishra, aged about 40 years, son of Sadhu Charan Mishra,
resident of Village Kurlonga, P.O. Saradu, P.S. -Tandwa, Dist. -Chatra.
6. Suneshwar Kumar Mahto, aged about 38 years, son of Late Shobha
Mahato, resident of Village Urda, P.O. -Khadhaiya, P.S. -Tandwa, Dist. -
Chatra.
7. Tapeshwar Ram, aged about 38 years, son of Late Jhanku Ram,
resident of Village Gopda, P.O. Manatu. P.S.-Keredari, Dist. -
Hazaribagh.
8. Prayag Rana, aged about 33 years, son of Ganesh Rana, resident of
Village Kadhamdiri, P.O.-Khadhaiya, P.S.-Tandwa, Dist. -Chatra.
9. Santosh Kumar, aged about 35 years, son of Saryu Thakur, resident of
Village Kasiyadih, P.O.- Kasiyadih, P.S.-Tandwa, Dist. -Chatra.
10. Dinesh Kumar Thakur, aged about 45 years, son of Late Somnath
Thakur, resident of Village Tandwa P.O. - Tandwa, P.S. -Tandwa, Dist. -
Chatra.
11. Hemant Kujur, aged about 33 years, son of Emmanuel Kujur, resident of
Village Mandar, P.O.-Raham, P.S.-Tandwa, Dist. -Chatra.
12. Ravikant Tiwari, aged about 52 years, son of Basudeo Tiwari, resident of
Village Kadhani (Phulwariya) P.O.- Khadhaiya, P.S. -Tandwa, Dist.
Chatra.
13. Ramesh Kumar Mehta, aged about 38 years, son of Jhalo Mahato,
resident of Village Pokla, P.O.-Kasiyadih, P.S. -Tandwa, Dist. -Chatra.
14. Binod Rajak, agaed about 35 years, son of Heman Rajak, resident of
village Sisai, P.O.-Khadhaiya, P.S.-Tandwa, Distt-Chatra.
15. Lalo Mahto, aged about 45 years, son of Dharm Mahto, resident of
Village Urda, P.O.- Khadhaiya, P.S.-Tandwa, Distt-Chatra.
... Petitioners
Versus
1. The State of Jharkhand.
2. The Chief Secretary, Government of Jharkhand, P.O. and P.S.:-
Dhurwa, Dist. Ranchi, Jharkhand.
3. The Principal Secretary, Department of personnel, Raj Bhasa &
Administrative Reforms, Government Of Jharkhand, Project Bhawan,
P.O. and P.S. - Dhurwa Dist: Ranchi, Jharkhand.
Page 1 of 2
2025:JHHC:12311-DB
4. The Principal Secretary, Human Resources Development Department,
Government Of Jharkhand Project Bhawan, Dhurwa, P.O & P.s.
Dhurwa, Dist: Ranchi, Jharkhand.
5. The Director, Primary Education, Human Resources Development
Department, Government of Jharkhand, Project Bhawan Dhurwa, P.O
and P.S. Dhurwa, Dist: Ranchi, Jharkhand.
6. 6. The Director, Jharkhand Education Project Council Project New Co-
Operative Building Shyamli, P.O. And P.S. Doranda, Dist: Ranchi,
Jharkhand.
7. The Deputy Commissioner Hazaribagh, P.O. and P.S. Hazaribagh, Dist.-
Hazaribagh, Jharkhand.
8. The Deputy Superintendent Education, Hazaribagh, P.O. and P.S.
Hazaribagh, Dist.-Hazaribagh, Jharkhand.
9. The Deputy Superintendent Education, Chatra, P.O. and P.S. Chatra,
Dist.-Chatra, Jharkhand.
10. Deputy Commissioner Chatra, P.O. and P.S. Chatra, Dist.-Chatra,
Jharkhand.
11. The Secretary, Ministry of Education, Govt. of India, Р.О., P.S. & Dist. -
New Delhi.
... Respondents
---------
CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJESH SHANKAR
---------
For the Petitioners: Mr. Piyush Chitresh, A.C. to A.G.
For the Respondents: Mr. Munna Lal Yadav, S.C.(L&C)-III
Mr. Deepak Kumar, A.C. to S.C.(L&C)-III
---------
06/Dated: 24.04.2025
M.S. Ramachandra Rao, C.J.(Oral)
1. Heard both sides.
2. Issue raised in this writ petition is covered by the judgment dt.
16.12.2022 of this Court in W.P. (S) No. 315 of 2016.
3. Therefore, for reasons like, this writ petition is also dismissed.
(M.S. Ramachandra Rao, C.J.)
(Rajesh Shankar, J.)
Manoj/Pramanik/Cp.2
