Jyoti Prakash vs The Union Of India Through Chairman ...
2025 Latest Caselaw 693 Jhar

Jharkhand High Court

Jyoti Prakash vs The Union Of India Through Chairman ... on 10 July, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                       2025:JHHC:18599-DB




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(PIL) No. 1791 of 2024
             Jyoti Prakash, aged about 40 years, S/o Late Krishna Bihari Lal,
             permanent resident of village-Chatra, P.O. - Tatisilwai, P.S.-
             Tatisilwai, District- Ranchi (Jharkhand)
                                                    ...  ...   ...  Petitioner
                                        Versus
             1. The Union of India through Chairman Railway Board, Ministry of
                Railways, Rail Bhawan, Rafi Marg, P.O - Central Delhi, P.S. New
                Delhi, New Delhi - 110001.
             2. General Manager (GM), S.E. Railway, GRC, Kolkata, 11, Garden
                Reach Road, P.O. - Kolkata, P.S. - Kolkata, District - Kolkata -
                700043 (West Bengal)
             3. Deputy General Manager (Law) (DGM- Law), S.E. Railway. GRC,
                Kolkata, 11, Garden Reach Road, P.O. Kolkata, P.S.-Kolkata,
                District - Kolkata - 700043 (West Bengal)
             4. Principal Chief Personnel Officer (PCPO), S.E. Railway, GRC,
                Kolkata, 11, Garden Reach Road, P.O. - Kolkata, P.S. - Kolkata,
                District - Kolkata - 700043 (West Bengal)
             5. Divisional Railway Manager (DRM), Ranchi, S.E. Railway, P.O.
                Hatia, P.S. Jagernathpur, District Ranchi 834003(Jharkhand)
             6. Divisional Personnel Officer (DPO) Ranchi, S.E. Railway, P.O.
                Hatia, P.S. Jagernathpur, District Ranchi 834003(Jharkhand)
                                                ...   ...    ...   Respondents
                                        ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : ------

For the Respondents: AC to ASGI

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05/Dated: 10.07.2025

1) The subject matter of the Public Interest Litigation relates to

service law. It is settled law that Public Interest Litigation in

service matter is not maintainable as per the judgment of

Supreme Court in Dr. Duryodhan Sahu versus Jitendra

Kumar Mishra, (1998) 7 SCC 273.

2) Therefore, this Public Interest Litigation is dismissed.

3) Interlocutory application, if any, also closed.

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

(Rajesh Shankar, J.) Sharda/MM/ Cp.02