Jharkhand High Court
The State Of Jharkhand vs Rajendra Prasad Mehta on 4 November, 2025
Author: Rajesh Shankar
Bench: Rajesh Shankar
2025:JHHC:33028-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 419 of 2024
1. The State of Jharkhand, through Secretary, Department of School
Education and Literacy, Ranchi
2. The Director of Secondary Education, Department of School Education and
Literacy, Government of Jharkhand, Ranchi
3. Jharkhand Secondary Education Project Council, through its State Project
Director, Ranchi
4. Deputy Commissioner, Hazaribagh
5. Deputy Commissioner, Giridih
6. Deputy Commissioner, Saraikela Kharsawan
7. Deputy Commissioner, Dumka
8. District Education Officer, Hazaribagh
9. District Education Officer, Giridih
10. District Education Officer, Saraikela Kharsawan
11. District Education Officer, Dumka
..... Appellants
Versus
1. Rajendra Prasad Mehta
2. Rajesh Kumar Mandal
3. Devrup Bagchi
4. Chandra Shekhar Banerjee
5. Raj Kumar Singh
6. Nityanand Kumar Mehta
7. Rahul Kumar Singh
8. Lakshman Prasad
9. Amresh Kumar
10. Gangadhar Ram
11. Birendra Prasad
12. Satish Chandra Pandey
13. Saroj Ranjan
..... Respondents
-----
CORAM
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJESH SHANKAR
-----
For the Appellants: Mr. A.K. Yadav, Sr. S.C.-I
Mr. Ranjan Kumar, A.C. to Sr. S.C.-I
For the Respondents: Mr. Sumeet Gadodia, Advocate
-----
06/04.11.2025
1. Learned counsel for the appellants submits that he has got instruction to
inform this Court that his clients shall be complying with the directions as
contained in paragraph no. 43 of the impugned judgment, which reads as
under:
2025:JHHC:33028-DB
"43. In the aforesaid circumstances, individual petitioners
are directed to approach the respective Secretaries of the
Department concerned by filing their respective representations
along with a copy of this order and writ petition as well as other
documents, if so required, within a period of one month from the
date of receipt of a copy of this order and upon receipt of the
same, the Department concerned shall take a conscious decision
within a period of three months thereafter. If the Department
concerned is unable to take a decision, the same shall be referred
to the Chief Secretary of the State after assigning reason for not
coming to a conclusion. The Chief Secretary of the State upon
receipt of such recommendation from the Department concerned,
shall constitute a High Powered Committee comprising of the
Heads of the Departments/ Secretaries including the experts and
other members, who are found appropriate in the interest of
Committee for taking a final decision. The final decision shall be
taken by the Committee so constituted within a further period of
four months. The Committee shall examine individual cases and
take a decision regarding regularization in view of the guidelines
framed by the State as per the direction of the Hon'ble Apex Court
in the case of Narendra Kumar Tiwari (supra). If the Committee
fails to take a unanimous decision on the representations of the
individual employees, the same shall be disposed of with a cogent
and valid reasoned order, in accordance with law. Thereafter, the
parties if aggrieved by the said reasoned order are at liberty to
approach this Court for redressal of their grievances.
The same exercise as stated above shall be undertaken by
the Union of India in consultation with the Government of
Jharkhand for redressal of the grievances of the petitioners
concerned for regularization."
2025:JHHC:33028-DB
2. Once the appellants have agreed to comply with the aforesaid directions,
obviously, the present appeal is rendered infructuous and accordingly the
same is dismissed as infructuous.
(TARLOK SINGH CHAUHAN, C.J.)
(RAJESH SHANKAR, J)
4th November, 2025
Satish/Vikas/
