Arvind Kumar Dwivedi vs The State Of Jharkhand
2025 Latest Caselaw 3636 Jhar

Jharkhand High Court

Arvind Kumar Dwivedi vs The State Of Jharkhand on 19 August, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                                                               2025:JHHC:24282


   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P. (S) No. 5251 of 2016
                                    ---------

Arvind Kumar Dwivedi, S/o Ram Kundal Dubey, R/o at-Garakhurd, P.O. - Sundipura, P.S. - Kandi (Manjhiaon), District - Garhwa, Jharkhand. ......Petitioner Versus

1. The State of Jharkhand.

2. The Secretary, School Education & Literacy Department, Ministry of Human Resources Development Department, Having office at P.O.+P.S.- Dhurwa, District- Ranchi.

3. The Director, Primary Education, New Cooperative Building Shyamali Colony Doranda, Ranchi, P.O. & P.S.-Doranda, District-Ranchi.

4. District Establishment Committee through its Chairman Deputy Commissioner, Garhwa, P.O. + P.S.& District- Garhwa.

.....Respondents

---------

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

For the Petitioner : Mr. Prashant Pallav, Advocate For the Resp.-State : Mr. Rahul Saboo, G.P.-II Mr. Abhilash Kumar, A.C. to G.P.-II

---------

06/Dated:-19.08.2025

1. At the outset, learned counsel for the petitioner fairly

submits that the issue involved in this writ application has

already been decided against the employees by Division Bench of

this Court in L.P.A. No.388 of 2013 with analogous cases reported

in 2017 SCC OnLine Jhar 755; as such, now the case can be

disposed of as nothing remains to be adjudicated by this Court.

2. Having regard to the aforesaid submission, the instant

writ application stands dismissed in view of the judgment

rendered by the Division Bench in the above referred case.

3. Pending I.A., if any, also stands closed.

(Deepak Roshan, J.) vikas/-