Parmanand Prasad vs State Of Jharkhand & Ors
2025 Latest Caselaw 1181 Jhar

Jharkhand High Court

Parmanand Prasad vs State Of Jharkhand & Ors on 28 July, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P. (C) No. 4804 of 2022
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Parmanand Prasad .......... Petitioner

-Versus-

State of Jharkhand & Ors. .......... Respondents

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Md. Shadab Ansari, Advocate For the State : Mr. Ravi Prakash Mishra, AC to AAG-II

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Order No.03 Date: 28.07.2025

I.A. No. 12694 of 2024:

1. The present interlocutory application has been filed on

behalf of the petitioner for early hearing of the writ

petition.

2. Since the writ petition itself is taken up on board, there is

no need to pass any order in the present interlocutory

application.

3. I.A. No. 12694 of 2024 is, accordingly, disposed of.

W.P. (C) No. 4804 of 2022:

4. A counter affidavit has been filed on behalf of the

respondent no. 3 on 11.07.2025.

5. Mr. Ravi Prakash Mishra, learned A.C. to A.A.G.-II, refers

to paragraph nos. 8 & 9 of the said counter affidavit,

which read as under:

"8. That it is stated and submitted that the aforementioned recruitment process pertains to the Department of Women, Child Development, and Social Security i.e. Respondent No. 2, which is a necessary and proper party for the adjudication of the present matter, as it is vested with the statutory and administrative authority over the recruitment and appointment of Special Educators.

9. That it is stated and submitted that in compliance with the order dated 07.03.2025, in Writ Petition(s) (Civil) No(s). 132/2016 a total of 3,451 positions for special educators in state primary schools have been sanctioned vide resolution no. 494 dated 27.03.2025, comprising:

. 2,399 positions for inter-trained special Shahayak Acharya, and

. 1,052 positions for graduate-level trained special Shahayak Acharya.

These sanctioned posts are intended to ensure compliance with the statutory and judicial directives mandating the appointment of qualified special educators to cater to students with special needs."

6. Considering the prayer made in the writ petition primarily

pertains to following mandate of the judgment rendered

by the Hon'ble Supreme Court in the case of Rajneesh

Kumar Pandey Vs. Union of India (2021) SCC

OnLine SC 1005, let the respondent no. 2 also file a

counter affidavit positively within three weeks.

7. Put up this case under the heading "For Admission"

after three weeks.

(Rajesh Shankar, J.)

Vikas/