Jharkhand High Court
Triweni Singh vs The State Of Jharkhand on 8 August, 2025
Author: Ananda Sen
Bench: Ananda Sen
2025:JHHC:22810
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No.3293 of 2025
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1. Triweni Singh, S/o Late Manbhran Singh, R/o Panchayat
Amabatand, block Dhanwar, Village Jeruadih, P.O. Ambatand,
P.S. Dhanwar, District Giridih, Jharkhand.
2. Mundrika Devi, W/o Late Tikait Narayan Singh, R/o Village
Barwadih, P.O. Mandro, P.S. Deori, District Giridih, Jharkhand.
... ... Petitioners
Versus
1. The State of Jharkhand, through the Principal Secretary,
Department of Higher, Technical Education & Skill Development,
Government of Jharkhand, 3rd Floor, Yojana Bhawan, Nepal
House, P.O. & P.S. Doranda, District Ranchi, Jharkhand.
2. The Director, Higher Education, Department of Higher, Technical
Education & Skill Development, Government of Jharkhand, 3rd
Floor, Yojana Bhawan, Nepal House, P.O. & P.S. Doranda, District
Ranchi, Jharkhand.
3. Vinoba Bhave University, through the Registrar, Vinoba Bhave
University, Office at Vinoba Bhave University Road, Sindoor, P.O.
& P.S. Hazaribagh, District Hazaribagh, Jharkhand.
4. The Vice Chancellor, Vinoba Bhave University, Office at Vinoba
Bhave University Road, Sindoor, P.O. & P.S. Hazaribagh, District
Hazaribagh, Jharkhand.
5. The Registrar, Vinoba Bhave University, Office at Vinoba Bhave
University Road, Sindoor, P.O. & P.S. Hazaribagh, District
Hazaribagh, Jharkhand.
... ... Respondents
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CORAM : SRI ANANDA SEN, J
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For the Petitioner(s) : Mr. Shubhneet Jha, Advocate
For the Respondent(s): Mr. Indranil Bhaduri, SC-IV
Mr. Amaresh Kumar, Advocate
Mr. Arpit Sinha, Advocate
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04/ 08.08.2025
Heard the parties.
2. By filing 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
2025:JHHC:22810
by the Hon'ble Division Bench of this Court wherein the issue
regarding two pay-scales of 'Reader' of the same post i.e. the
'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.
4. Learned counsel representing the petitioners further
submits that they are entitled to get the similar relief and the pay-
scale as they have claimed. He submits that they have already filed
a representation and suffice it would be if the representation of the
petitioners be disposed of in terms of the judgment of this Hon'ble
Court and the Hon'ble Supreme Court.
5. Learned counsel representing the respondents submits
that if the petitioners file their respective 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 Court, appropriate
order would be passed.
6. In view of the aforesaid submission, I direct the
petitioners to file detailed individual representation before the
Registrar, Vinoba Bhave University, Hazaribagh within a period of
four weeks. Upon receipt of the said representation, the respondent
- University will consider the claim of the petitioners and if it is found
that the petitioners are entitled for similar benefits 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.
7. The State thereafter will approve the pay-scales as
recommended by the University and thereafter will disburse
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necessary fund to the University. The University in turn will disburse
the same to the petitioners.
8. If any part of the claims 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.
9. The entire process should be concluded within a period of
sixteen weeks from the date of receipt of the representations filed
by the petitioners.
10. With the aforesaid observations, this writ petition is
disposed of.
(ANANDA SEN, J.)
Prashant. Cp-2
