Jharkhand High Court
Binod Kumar Sharma vs The State Of Jharkhand Through The ... on 18 August, 2025
Author: Ananda Sen
Bench: Ananda Sen
2025:JHHC:24150
IN THE HIGH COURT OF JHARKHAND AT RANCHI
WP(S) No.3861 of 2025
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Binod Kumar Sharma, son of late Sukhdeo Thakur, resident of
Arya Puri, Ratu Road, PO Sukhdeo Nagar, PS Sukhdeo Nagar,
District Ranchi, Jharkhand ... Petitioner(s).
Versus
1.The State of Jharkhand through the Secretary, Higher,
Technical Education & Skill Development Department, Govt. of
Jharkhand, Nepal House, PO and PS Doranda, District Ranchi,
Jharkhand
2.The Director, Higher, Technical Education & Skill Development
Department, Govt. of Jharkhand, Nepal House, PO and PS
Doranda, District Ranchi, Jharkhand
3.The Ranchi University, Ranchi through its Vice Chancellor, PO
GPO, PS Kotwali, District Ranchi, Jharkhand
4.The Registrar, Ranchi University, Ranchi, PO GPO, PS
Kotwali, District Ranchi ... Respondent(s).
CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Prem Pujari Roy, Advocate
For the State : Mr. Mihir Kunal Ekka, AC to SC-I
For Ranchi University : Mr. Anoop Kr. Mehta, Advocate
Mr. Manish Kumar, Advocate
.........
02 /18.08.2025: Heard the parties.
2. The petitioner in this writ petition prays for grant of approval
of the pay-scale in terms of the recommendation of the University
Grant Commission in the revised pay-scale pursuant to the report
of the 5th Pay Revision Committee and thereafter 6th and 7th Pay
Revision Committee.
3. It is the case of the petitioner that though the services of
the petitioner was approved by the Ranchi University in compliance
of the order of the High Court in CWJC No. 4021 of 1995 along with
the others, the case of the petitioner has not been considered and
he has not been paid the regular salary. It is his case that one of
the similarly situated Professor, namely, Arun Kumar, Professor in
2025:JHHC:24150
Mathematics approached this Court by filing WP(S) 3253 of 2016.
This Hon'ble Court considering that Arun Kumar has already been
regularized vide Memo No. 3315 dated 04.10.1998 directed the
respondents to consider the case of said Arun Kumar and pass an
appropriate order.
4. Learned counsel for the petitioner submits that Arun
Kumar's case was considered and thereafter he has been granted
the benefit but the petitioner has been left out. He submits that the
petitioner's name also finds place in the said Notification No. 3315
dated 04.10.1998 in sl. no. 9 for subject Physics showing his date
of joining as 09.09.1985. The Notification dated 04.10.1998 was
issued to regularise the service of the petitioner along with Arun
Kumar and others. Thus, as per him the petitioner is entitled for the
similar benefits.
5. Learned counsel appearing on behalf of the State and the
University submits that if the petitioner files a fresh representation
and if it is found that the case of the petitioner is similar to that of
Arun Kumar, his case will be considered and an appropriate order
will be passed.
6. Learned counsel for the University submits that the
University has already absorbed the petitioner and has forwarded
the recommendation to the State and now it is the State who has to
pass an appropriate order. Further he submits that the final order of
date of absorption has already been passed in terms of the
judgment of the Hon'ble Supreme Court in Civil Appeal No. 6098 of
1997. The said decision was already taken on 07.03.2009.
7. Considering the said submission, I direct the petitioner to
file a fresh representation before the Director, Higher, Technical
Education & Skill Development Department within four weeks.
8. The representation should be filed within four weeks and
the decision should be taken within six weeks thereafter.
9. If it is found that the petitioner is entitled for any benefits
the same should be extended to the petitioner. If the claim of the
2025:JHHC:24150
petitioner is rejected for any reasons whatsoever the reasons
should be communicated to the petitioner within a period of four
weeks thereafter.
10. With the aforesaid observation and direction, this writ
petition is disposed of.
(ANANDA SEN, J.)
Tanuj/
