Jharkhand High Court
Avinash Kumar vs The State Of Jharkhand Through The ... on 7 August, 2025
Author: Ananda Sen
Bench: Ananda Sen
2025:JHHC:22467
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 4205 of 2021
1. Avinash Kumar, son of Dhirendra Prasad Singh, resident of Bye Pass
Road, Baralota, P.O and P.S. Sunda, Daltonganj, Palamau.
2. Anuprash Verma, son of Nirmal Kumar Verma, resident of Jailhata Road
No. 1, P.O and P.S. Daltonganj, Palamau.
3. Nawnit Kumar Singh, son of Nawal Kishore Singh, resident of village, P.O
and P.S. Chainpur, Palamau.
4. Mukesh Sharma, son of Dudheshwar Singh, resident of Kanke Road,
Mission Gali, P.O and P.S. Gonda, District- Ranchi.
5. Shashi Kumar Prajapati, son of late Ram Lakhan Prajapati, resident of
Behind Karbala, Near Circuit House, P.O and P.S. Hamidganj, Daltonganj,
Palamau.
6. Shahnawaz Ansari, son of Anwar Ansari, resident of village and P.O
Simaliya, P.S. Ratu, District- Ranchi. ...Petitioner(s)
Versus
1. The State of Jharkhand through the Director, Department of Higher and
Technical Education, Nepal House, Doranda, Ranchi.
2. The Secretary, Department of Higher and Technical Education, Govt. of
Jharkhand, Nepal House, Doranda, Ranchi.
3. The Vice-Chancellor, Nilamber Pitamber University, P.O and P.S.
Medininagar, Palamau.
4. The Registrar, Nilamber-Pitamber University, P.O and P.S. Mediningar,
Palamau. ...Respondent(s)
With
W.P.(S) No. 4364 of 2021
1. Aditya Kumar, son of Shri Jagdish Ram, resident of village Bhadgawan, P.O
and P.S. Chainpur, Palamau.
2. Sachin Kumar, son of Girija Shankar, resident of village P.O and P.S.
Chainpur, Palamau.
3. Rahul Kumar, son of Mahendra Ram, resident of village Batsara, P.O
Noudiha, P.S. Patan, Palamau.
4. Manoj Kumar, son of Om Mistri, resident of Kumhar Toli, Redma Town No.
2, P.O and P.S. Medininagar, Palamau.
5. Sanjay Saw, son of Bishu Saw, resident of village Bhalogari, P.O Kaji Pakri,
P.s. Tarhasi, Palamau.
6. Sourabh Sen, son of late Bishwanath Sen, resident of Namdhari Colony,
P.O and P.S Medininagar, Palamau.
7. Ravi Kumar, son of Ramu Ram, resident of near Prem Bhawan, Panki
Road, P.O and P.S. Redma, Daltonganj, Palamau.
8. Shankar Ram, son of late Mohan Ram, resident of Nawahata, Dugra Bari
Road, P.O and P.S. Daltonganj, Palamau.
9. Sunil Kumar Manjhi, son of Mahendra Nath Manjhi, resident of village and
P.O Danadhi, P.S. Sonahatu, Ranchi. ...Petitioner(s)
Versus
1. The State of Jharkhand through the Director, Department of Higher and
Technical Education, Nepal House, Doranda, Ranchi.
2. The Secretary, Department of Higher and Technical Education, Govt. of
Jharkhand, Nepal House, Doranda, Ranchi.
3. The Vice-Chancellor, Nilamber Pitamber University, P.O and P.S.
Medininagar, Palamau.
4. The Registrar, Nilamber-Pitamber University, P.O and P.S. Mediningar,
Palamau. ...Respondent(s)
------
CORAM : SRI ANANDA SEN, J.
------
For the petitioner(s): Mr. Ranjit Kr. Tiwari & Rajeev Ranjan Tiwary, Advocate
For the State Mr. Sunita Kuamri, AC to Sr. SC-II
For the University Mr. Radha Krishna Gupta, Advocate (through VC)
M/s Pinky Shaw and Karbir, Advocates.
------
09/07.08.2025: Heard the parties.
2. Learned counsel for the petitioners submits that the case of these
petitioners is covered by the direction given by the Co-ordinate Bench of this
Court in the case of Anuprash Verma Vs. State of Jharkhand and Ors
[WP(S) No. 4775 of 2022] and Nawnit Kumar Singh Vs. State of Jharkhand
and Ors. [WP(S) No. 4777 of 2022]. He further submits that the petitioners
are working in the Nilamber Pitamber University since 2009 and they are
praying for regularization. He also submits that similarly situated employees
have approached this Court in the aforesaid two writ petitions along with
several writ petitions and the Co-ordinate Bench of this Court had directed the
university concerned to undertake an exercise and after constituting High
Power Committee in terms of the Judgment of the Hon'ble Supreme Court in
the case of Narendra Kumar Tiwari Vrs. State of Jharkhand reported in
(2018) 8 SCC 238 will take a decision.
3. At this stage, Mr. Radha Krishna Gupta, learned counsel for the
Nilambar- Pitamber University, who appears through Video Conferencing,
submits that the University has already constituted High Power Committee in
compliance of the aforesaid judgment of the Hon'ble Supreme Court and they
are considering the case of regularization of ad hoc /temporary employees. He
also submits that not only the writ petitioners of those petitions but also the
case of the petitioners of these writ petitions will be considered by the High
Power Committee.
4. Considering the aforesaid submissions, I find that since the
University has already constituted a High Power Committee and the said
Committee is considering the case of the writ petitioners of WPS Nos. 4775
and 4777 of 2022 and the petitioners of these two petitions, I dispose of these
two writ petitions with a direction to respondent No. 4 i.e. t he Registrar,
Nilamber-Pitamber University, Palamau to consider the case of these petitioners
along with other similarly situated persons for regularization and will take
appropriate decision as per law, which will also be communicated to the
petitioners.
5. It is expected that the respondents will try to arrive at a conclusion
within a period of six months from the date of receipt of a copy of this order.
6. With the aforesaid observations and directions, these writ petitions
stand disposed of.
Anu/- (ANANDA SEN, J. )
