Jharkhand Rajya ... vs The State Of Jharkhand & Ors
2025 Latest Caselaw 2324 Jhar

Jharkhand High Court

Jharkhand Rajya ... vs The State Of Jharkhand & Ors on 13 August, 2025

Author: Ananda Sen

Bench: Ananda Sen

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(S) No. 3721 of 2025
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     Jharkhand Rajya Vishwavidyalaya/Mahavidyalaya Non-teaching
     Karamchari Mahasangh & Anr.           ... ... Petitioner(s)
                                 Versus
     The State of Jharkhand & Ors.        ... ... Respondent(s)
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                      CORAM : SRI ANANDA SEN, J.

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For the petitioner(s) : Mr. Ashim Kr. Sahani, Advocate For the Respondent(s) : Dr. A.K. Singh, Advocate Mr. S. Toppo, Advocate Mr. Arpan Mishra, Advocate Mr. Amritanshu Singh, Advocate Mr. Radha Krishan Gupta, Advocate Ms. Pinky Shaw, Advocate

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05/ 13th August,2025

1. In the case between the "State of Bihar & Another Vs. Sunny Prakash & Others" reported in (2013) 3 SCC 559 at paragraph No.22, the Hon'ble Supreme Court has held that the State Government has to implement the commitment given by it having been reduced into writing on 18.07.2007. The Hon'ble Supreme Court further held that the said commitment must be honored by the State Government itself.

2. The learned counsel for the petitioners submits that the said agreement dated 18.07.2007 has not been honoured by the State of Jharkhand though the judgment passed by the Hon'ble Supreme Court in the case of "State of Bihar & Another Vs. Sunny Prakash & Others" (supra) is applicable to the State of Jharkhand. He submits that whatever may be the situation, the State cannot back out from the said commitment, which they had made in the instant case.

3. At this stage, learned counsel for the State prays for eight weeks' time to take instructions specially considering the judgment of the Hon'ble Supreme Court as referred to above.

4. Prayer is allowed.

5. List this case on 04.11.2025 under the heading "Admission".

(ANANDA SEN, J.) Sandeep.