Biraj Mahto vs The State Of Jharkhand
2025 Latest Caselaw 867 Jhar

Jharkhand High Court

Biraj Mahto vs The State Of Jharkhand on 16 July, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cont. Case (Civil) No. 639 of 2025
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 Biraj Mahto                                  ......Petitioner
                          Versus
  1. The State of Jharkhand

2. Shri Aditya Ranjan, Director, Second Education, Human Resources and Development, Government of Jharkhand

3. Shri Vinay Kumar, District Education Officer, Ranchi ......Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Ashim Kr. Sahani, Advocate For the State : Mr. Sanjay Kumar Tiwari, S.C-I

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Order No. 05/ Dated: 16.07.2025 Pursuant to order dated 20.06.2025 Mr. Rajesh Prasad, Director, Secondary Education, School Education and Literacy Department and Mr. Vinay Kumar, District Education Officer, Ranchi are present.

2. During course of argument, learned counsel for the State on the instruction of O.P No. 2 and 3 has submitted that the judgment dated 20.02.2024 passed by this Court in W.P.(S) No. 2078 of 2016 shall be complied with within a period of eight (08) weeks.

3. Put up this case after eight weeks.

4. The personal appearances of Mr. Rajesh Prasad, Director, Secondary Education, School Education and Literacy Department and Mr. Vinay Kumar, District Education Officer, Ranchi is dispensed with for the present and it is expected that the judgment dated 20.02.2024 passed by this Court in W.P.(S) No. 2078 of 2016 shall be complied with.

(Sanjay Prasad, J.) Avinash/