Virendra Kumar Pal vs The State Of Jharkhand
2025 Latest Caselaw 7281 Jhar

Jharkhand High Court

Virendra Kumar Pal vs The State Of Jharkhand on 1 December, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                                                 2025:JHHC:35776


IN THE HIGH COURT OF JHARKHAND AT RANCHI
              W.P (S). No. 5345 of 2016
                            -------

Virendra Kumar Pal, s/o. late Ramchandra Pal, R/o. Village Khajuri, P.O. Ataula, P.S. Meral, 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
                               With
                W.P (S). No. 5347 of 2016
                           -------

Markandey Tiwari, S/o. late Ram Pratap Tiwar, R/o. at-Ranka, P.O. Ranka Bonliya, P.S. Garhwa, 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
                               With

                           -------

Bipin Kumar Chaubey, s/o. Rama Kant Choubey, R/o. Village Hoor Madheyay, P.O. Hoor Madheya, P.S. Garhwa, 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.

2025:JHHC:35776

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 Petitioners : Mr. Parth Jalan, Advocate For the Respondent: Ms. Shilpi, AC to SC(M)-II Mr. Krishna Prajapati, AC to SC-V

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05/ 01.12.2025 At the outset, learned counsel for the petitioners fairly submits that the issue involved in these batch of writ applications 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 applications stand 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.) 1st December, 2025 Kunal

Uploaded on 01 / 12 /2025