Jharkhand Academic Council vs Kanhaiya Prasad
2025 Latest Caselaw 3832 Jhar

Jharkhand High Court

Jharkhand Academic Council vs Kanhaiya Prasad on 11 June, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                     2025:JHHC:15031



        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   L.P.A. No. 344 of 2024

     1. Jharkhand Academic Council, Namkum, Ranchi, through its
     Chairman
     2. The Secretary, Jharkhand Academic Council, Namkum, Ranchi
     3. The Joint Secretary, Jharkhand Academic Council, Namkum,
     Ranchi                               ...     ...     Appellants
                                   Versus
     1. Kanhaiya Prasad, son of Ram Prasad, resident of Indraprasth
         Colony, Bariatu, Ranchi
     2. The State of Jharkhand            ...     ...     Respondents
                                    With
                           L.P.A. No. 345 of 2024

     1. Jharkhand Academic Council, Namkum, Ranchi, through its
     Chairman
     2. The Secretary, Jharkhand Academic Council, Namkum, Ranchi
     3. The Joint Secretary, Jharkhand Academic Council, Namkum,
     Ranchi                               ...     ...     Appellants
                                   Versus
     1. Haridayal Mahto, son of Late Prahlad Mahto, resident of
     Mahaveer Colony, Lowadih, Namkum, Ranchi
     2. The State of Jharkhand            ...     ...     Respondents
                                    With
                           L.P.A. No. 346 of 2024

     1. Jharkhand Academic Council, Namkum, Ranchi, through its
     Chairman
     2. The Secretary, Jharkhand Academic Council, Namkum, Ranchi
     3. The Joint Secretary, Jharkhand Academic Council, Namkum,
     Ranchi                                 ...      ...      Appellants
                                    Versus
     1. Binayak Mishra, son of Late Muni Nath Mishra, resident of
     Nagwa, P.O. & P.S.- Lanka, District- Varanasi (U.P.)
     2. The State of Jharkhand              ...      ...      Respondents


                                       -----

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

-----

For the Appellants : Mr. Krishna Murari, Advocate Mr. Abhijeet Kumar Singh, Advocate Mr. Ritesh Kumar Pathak, Advocate For the Respondent No. 1: Mrs. Aprajita Bhardwaj, Advocate For the Respondent No. 2: Mr. Sahbaj Akhtar, AC to AAG-III

-----

09/11.06.2025 Since the appellants have conceded in paragraph-6 of

the impugned order dated 20.12.2023 through its counsel that the

2025:JHHC:15031

issue raised in the writ petitions is covered by the judgment passed

in W.P.(S) No. 3162 of 2018 which was also affirmed up to the

Hon'ble Apex Court, these instant appeals filed by the appellants

are not maintainable.

2. Therefore, these appeals are dismissed.

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

(Rajesh Shankar, J.) Manish/Ritesh