Vinay Kumar Verma vs The State Of Jharkhand Through Its ...
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Jharkhand High Court

Vinay Kumar Verma vs The State Of Jharkhand Through Its ... on 9 July, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                      2025:JHHC:18377-DB


           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      L.P.A. No. 152 of 2024

     Vinay Kumar Verma, S/o Late Laxmi Kant Verma, R/o Village-
     Sahijana, PO & PS-Garhwa, District-Garhwa ...        Appellant
                                   Versus
     1. The State of Jharkhand through its Secretary, Department of
        Law, Ranchi
     2. The District & Sessions Judge-cum-Chairman, Appointment
        Committee, Garhwa Civil Court, Garhwa
     3. Rajan Kumar, S/o Sri Krishna Murari Prasad, R/o Shivaji Maidan
        Road, Daltonganj
     4. Registrar General, Jharkhand High Court, Ranchi
                                            ...  ...      Respondents
                                    -----

        CORAM:            HON'BLE THE CHIEF JUSTICE
                   HON'BLE MR. JUSTICE RAJESH SHANKAR
                                      -----
     For the Appellant              : Mr. Pratyush Shounikya, Advocate
     For the Respondent-State       : Mr. Sahbaj Akhtar, AC to AAG-III
                                    -----

09/09.07.2025     Heard counsel for the appellant.

2. This appeal is preferred against the judgment dated

18.01.2024 of the learned Single Judge in W.P.(S) No. 2795 of

2011.

3. The appellant had filed the said writ petition seeking a

direction to the 2nd respondent to promote him from Class-IV to

Class-III post and had also challenged the order no. 06/2011 dated

10.03.2011 issued by the respondent no. 2 by which the

respondent no. 3 has been promoted from Grade-IV to Grade-III.

4. In the impugned order, the learned Single Judge had

categorically recorded that the respondent no. 3 also possessed

graduate qualification which he secured in the year 2001 much

before the respondent no. 3 joined the service on 07.08.2002,

though the said qualification was not recorded in the service book.

It is also held by the learned Single Judge that in the written

2025:JHHC:18377-DB

examination conducted for promotion to Class-III post, the

respondent no. 3 had secured the highest marks and he was rightly

promoted.

5. Though counsel for the appellant seeks to contend that

the said promotion is illegal because the qualification of graduation

secured by the respondent no. 3 is not noted in the service book,

we are unable to accept the said submission, since the other

respondents have accepted that the 3rd respondent had secured

graduation degree in 2001 itself much before the joining in service

by him on 07.08.2002.

6. Therefore, we do not find any merit in the appeal and

the same is accordingly dismissed.

(M. S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.) Manish/Ritesh