Arjun Kumar Pandit vs The State Of Jharkhand
2025 Latest Caselaw 3679 Jhar

Jharkhand High Court

Arjun Kumar Pandit vs The State Of Jharkhand on 20 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                           2025:JHHC:24398-DB




      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       L.P.A. No.195 of 2013
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1. Arjun Kumar Pandit, son of Gopi Bhushan Pandey, Resident of village Gundaliya, P.O. K. Bhoktadih, P.S. Masalia, District- Dumka. (Presently posted as Assistant Teacher Middle School Pindri, Anchal Masalia, P.O. & P.S. Dumka, District-Dumka.

2. Ms. Pratima Devi, w/o Late Bikash Chandra Mandal, resident of village & P.O. Kurva, P.S. Mufassil, District-Dumka.

.......... Appellants.

-Versus-

1. The State of Jharkhand.

2. Principal Secretary, Human Resource Development Department, Govt. of Jharkhand, Nepal House, P.O., P.S. Doranda, District- Ranchi.

3. Director, Primary Education, Human Resource Development Department, Govt. of Jharkhand, Nepal House, P.O., P.S. Doranda, District-Ranchi.

4. Regional Deputy Director of Education, Santhal Pargana Division, Dumka, P.O., P.S. & District-Dumka.

5. Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dumka.

6. District Superintendent of Education, Dumka.

7. Ashok Kumar Mahto, son of Late Joy Halu Mahto, resident of village Banarnnacha, P.O. Kairabani, P.S. Kundahid, District Jamtara.

8. Kanchan Gopal Mondal, s/o Late Prabhakar Mondal, R/o village- Belboria, P.S. Fatehpur, District-Dumka.

9. Md. Washi Alam, son of Sri Nasir Mian, resident of village and PO Fatehpur, P.S. Kundahid, District-Jamtara.

10. Smt. Rekha Khan, D/o Harendra Nath Khan, R/o Babupara, District-Dumka, P.O. & P.S. Dumka.

11. Damodar Prasad Sah, S/o Sri Dhaneshwar Prasad Sah, R/o village Chorojor, P.O. Dhouri, P.S. Sahaiyahat, District-Dumka.

.......... Respondents.

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         CORAM :          HON'BLE THE CHIEF JUSTICE
                       HON'BLE MR. JUSTICE RAJESH SHANKAR
                                  -----
         For the Appellants :        Mr. Manoj Tandon, Advocate
                                     Mrs. Neha Bhardwaj, Advocate
         For the State       :       Mr. Aditya Raman, AC to GA-III
                                  -----
         Order No.08                                  Date: 20.08.2025

1. The parties are under agreement that the issue in question is no

longer res integra in view of the judgment delivered by the

Division Bench of this Court in L.P.A. No.196 of 2013 titled

2025:JHHC:24398-DB

Damodar Prasad Sah & Another vs. the State of Jharkhand and

Others decided on 29th August, 2022.

2. For the reasons stated therein, we shall apply mutatis mutandis

in this case. The instant appeal is allowed. The appellants shall

be entitled to get B.Sc. Trained Scale.

3. Needless to say, the service linked benefits shall also follow to

the appellants.

4. Consequently, the order passed by the learned Writ Court, in so

far as, the appellants herein are concerned, is set aside.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) Sanjay/Rohit