Jharkhand High Court
Nivedita Chowdhury Aged About 66 Years vs The State Of Jharkhand on 7 August, 2025
Author: Ananda Sen
Bench: Ananda Sen
2025:JHHC:22252
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 3044 of 2025
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1. Nivedita Chowdhury aged about 66 years, wife of S.S.
Chowdhury, resident of flat No.201, Sukmani Apartment, New
Barganda, Gridhih P.O. & P.S.- Barganda, District- Gridhih,
Jharkhand.
2. Madhusree Sen Sanyal aged about 64 years, wife of Dr. S.
Sanyal, resident of Sursaptak, Sir J.C. Bose Road, New
Barganda, Gridhih PO & PS- Barganda, District-Gridhih,
Jharkhand.
... ... Petitioner(s)
Versus
1. The State of Jharkhand.
2. Secretary, Department of Higher and Technical Education,
Govt. of Jharkhand at Nepal House, P.O.- Doranda & P.S.
Doranda, District- Ranchi/Jharkhand.
3. The Vice Chancellor, Vinoba Bhave University, P.O. & P.S.
Hazaribagh, District- Hazaribagh/Jharkhand.
4. The Registrar, Vinoba Bhave University, P.O. & P.S. Hazaribagh,
District- Hazaribagh/Jharkhand.
5. The Principal, Sri Ramkrishna Mahila Mahavidyalaya, Gridih,
New Barganda, Gridhih PO & PS- Barganda, District-Gridhih,
Jharkhand.
... ... Respondent(s)
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CORAM : SRI ANANDA SEN, J.
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For the petitioner(s) : Mr. Saurav Arun, Advocate
Mr. Bhanu Kumar No.1, Advocate
For the Respondent(s) : Mr. K.K. Singh, SC-V
Mr. Vishnu Prabhakar Pathak,
AC to SC-V
Mr. Amaresh Kumar, Advocate
Ms. Arpita Sinha, ADvocate
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02/ 07.08.2025
1. Heard the parties.
2. In this writ petition, the petitioners have prayed for a
direction upon the respondents to pay the arrears of salary as per
the 5th, 6th & 7th Pay Revision Commission in the Pay-Scale of
Rs.12000-420-18300.
3. It is the case of the petitioners that the issue is no
longer res integra and has already been decided by this Court and
affirmed by the Hon'ble Division Bench of this Court wherein the
2025:JHHC:22252
issue regarding two pay-scales of 'Reader', has been struck down.
It is also been submitted that the aforesaid judgments have
already been affirmed by the Hon'ble Supreme Court in Special
Leave to Appeal(C) No.11104/2020. The learned counsel for the
petitioners submits that they are entitled to get the similar relief
and the pay-scale which they have claimed. He submits that they
have already filed a representation and suffice it would be if the
representation of the petitioners directed to be disposed of in
terms of the judgment of this Hon'ble Court and the Hon'ble
Supreme Court and also taking into consideration Annexure-9
which is a letter dated 17.01.2025.
4. The learned counsel or the respondents submits that if
the petitioners file a representation, their case will be considered
and if it is found that the petitioners are entitled for any relief in
terms of the judgment of Hon'ble Courts, appropriate order would
be passed.
5. In view of the aforesaid submission, I direct the
petitioners to file a detailed individual representation before the
Registrar, Vinoba Bhave University, Hazaribagh within a period of
four weeks. Upon the receipt of the said representation, the
University will consider the claim of the petitioners and if it is found
that the petitioners are entitled for similar benefit as granted to
Prashant Kumar Mishra & Ors. pursuant to the order passed in LPA
No.22/2018, the Registrar will pass an appropriate order and will
communicate the same to the State.
6. The State thereafter will approve the pay-scales as
recommended by the respective Universities and thereafter will
disburse necessary fund to the Universities. The University in turn
will disburse the same to the petitioners.
7. If any part of the claim of the petitioners is turned down
either by the University or the State, the authority who is rejecting
the claim should communicate the detailed reasons to the
petitioners.
8. The entire process should be concluded within a period
2025:JHHC:22252
of sixteen weeks from the date of receipt of the representations
filed by the petitioners.
9. With the aforesaid observations, this writ petition is
disposed of.
(ANANDA SEN, J.)
Sandeep. Cp3
