The State Of Jharkhand Through The Chief ... vs Jagat Vijay Singh
2025 Latest Caselaw 3232 Jhar

Jharkhand High Court

The State Of Jharkhand Through The Chief ... vs Jagat Vijay Singh on 11 March, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    L.P.A. No. 411 of 2019
                       1. The State of Jharkhand through the Chief Secretary, Government of
                          Jharkhand, Project Building, P.O. & P.S. Dhurwa, District Ranchi.
                       2. The Principal Secretary, Department of Home, Government of
                          Jharkhand, Project Building, P.O. & P.S. Dhurwa, District Ranchi.
                       3. The Secretary, Department of Finance, Government of Jharkhand,
                          project Building, P.O. & P.S. Dhurwa, District Ranchi.
                       4. The Secretary, Personnel, Administrative Reforms and Rajbhasha
                          Department, Government of Jharkhand, Project Building, P.O. & P.S.
                          Dhurwa, District Ranchi.
                                                                     ...   Respondents/Appellants
                                                   Versus
                       Jagat Vijay Singh, son of Late Ram Adhin Singh, Resident of MB/2, New
                       Housing Colony, (S-Type), P.O. & P.S. Adityapur, District Saraikela
                       Kharsawan.
                                                                 ...     Writ Petitioner/Respondent
                                                   ---------
                       CORAM:               HON'BLE THE CHIEF JUSTICE
                                    HON'BLE MR. JUSTICE DEEPAK ROSHAN
                                                   ---------
                       For the Appellants:         Ms. Nirupama, A.C. to Sr. S.C.-II
                       For the Respondent:         None.
                                                   ---------
                       09/Dated: 11.03.2025
                       M.S. Ramachandra Rao, C.J.(Oral)

1. This appeal is filed by the State challenging the judgment dt.

13.12.2018 in W.P. (S) No. 7733 of 2013 of the learned Single Judge.

2. Since the learned Single Judge in the impugned order has only

directed consideration by the 2nd Appellant of conferring the status of

regular full-fledged Public Prosecutor on the respondent and also to

consider grant of pay scale and all consequential benefits including

retirement benefits, it is always open to the appellants to consider and pass

an appropriate order either accepting or rejecting the claim made by the

respondent.

3. Therefore, we are not inclined to entertain the Letters Patent Appeal.

It is, accordingly, disposed of with a direction to the appellants to take a

decision as directed by the learned Single Judge.

4. Pending Interlocutory Applications, if any, stand disposed of.

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

(Deepak Roshan, J.) Manoj/ Pramanik/Cp.2