Smt. Manju Rani Prasad vs The State Of Jharkhand
2025 Latest Caselaw 6351 Jhar

Jharkhand High Court

Smt. Manju Rani Prasad vs The State Of Jharkhand on 10 October, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                   2025:JHHC:31363




 IN THE HIGH COURT OF JHARKHAND AT RANCHI

          Cont. Case (Civil) No. 784 of 2024
                         With
                I.A. No. 13880 of 2025

1. Smt. Manju Rani Prasad, aged about 63 years, wife of Sri Shishir
Kumar Verma, resident of Simdega, PO, PS & District- Simdega
2. Smt. Albina Dungdung, aged about 61 years, wife of Sri Samuel
Mundu, resident of Village, PO & PS: Bolwa, District- Simdega
3. Smt. Merry Fulgincia, aged about 61 years, wife of Sri Uday
Khalkho, resident of Bano, PO & PS: Bano, District- Simdega
                                          ...      ...      Petitioners
                          Versus
1. The State of Jharkhand
2. Sri K. Srinivasan, Principal Secretary, Rural Development
Department, Government of Jharkhand, Project Building, PO & PS:
Dhurwa, District- Ranchi             ...       ...        Opp. Parties

                         With
          Cont. Case (Civil) No. 848 of 2023
                         With
                I.A. No. 13882 of 2025

1. Smt. Mala Ghosh, aged about 60 years, wife of Sri Birendra Kumar
Das, resident of Pirpainti Road, Godda, P.O., P.S. & District Godda.
2. Smt. Bageshwari Choudhary, aged about 60 years, wife of Sri
Madhav Chandra Choudhary, resident of Saketpuri Colony, Godda,
P.O., P.S. & District Godda.
3. Smt. Manju Singh, aged about 65 years, wife of Dr. Gauri Shankar
Singh, resident of Bhagalpur Road, Naya Tola, Godda, P.O., P.S. &
District Godda.
4. Smt. Meera Kumari, aged about 61 years, wife of Sri Ratan Kumar
Jha, resident of Satya Nagar, Godda, P.O., P.S. & District Godda.
5. Smt. Pushpa Kumari, aged about 57 years, wife of Shri Brahmdeo
Choudhary, resident of Shantinagar, P.O., P.S. & District Godda.
                                             ...      ...     Petitioners
                           Versus
1. The State of Jharkhand.
2. Shri Chandra Shekhar, son of not known to the Petitioner, The
Secretary, Rural Development Department, Government of
Jharkhand, Ranchi, Project Building, H.E.C. P.O. Dhurwa, P.S.
Jagannathpur, District Ranchi.
3. Ajoy Kumar Singh, The Principal Secretary, Department of
Finance, Government of Jharkhand, Ranchi, Project Building, H.E.C.,
P.O. Dhurwa, P.S. Jagannathpur, District Ranchi.
                                       ...        ...       Opp. Parties

                        With
          Cont. Case (Civil) No. 881 of 2023
                        With
                                                                      2025:JHHC:31363




                                I.A. No. 13595 of 2025

                1. Manjula Palit, aged about 62 yrs, Wife of Shiv Kumar Jha, Resident
                of Village- Neori Vikas, P.O. Vikas, P.S.- Kanke, District Ranchi,
                Jharkhand.
                2. Munni Kachhap, aged about 62 yrs, wife of Jhari Kachhap,
                Resident of BARA Ghagra P.O. & P.S. Doranda, District-Ranchi
                Jharkhand.
                3. Pramodini Toppo, aged about 61, Wife of Ajit Tigga, Resident of
                Kadru Kumhartoli, P.O. & P.S. Ashok Nagar, District, Ranchi,
                Jharkhand.
                4. Pushplata Hembrom aged about 60 yrs Wife Of Dr. Pradeep Baski,
                Resident of Flat No.-103, Diocesan Village, Siramtoli, P.O. & P.S.-
                Chutia, District - Ranchi, Jharkhand.
                                                             ...     ...    Petitioners
                                           Versus
                1. State Of Jharkhand.
                2. Mr. Chandra Shekhar, the Principal Secretary, Rural Development
                Department Government of Jharkhand, Project Building, Dhurwa,
                P.O. & P.S. Dhurwa, District- Ranchi, Jharkhand.
                                                       ...       ...      Opp. Parties

                                 ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioners : Mr. A. K. Sahani, Advocate : Mr. Rahul Kumar, Advocate : Mr. Aniket Prasoon, Advocate : Mr. Mayank Kumar, Advocate For the State : Mr. Ashutosh Anand, AG-III : Ms. Rishi Bharti, AC to AG-III : Mr. Srikant Swaroop, AC to AAG-II : Mr. Deepak, AC to SC (L&C)-III

---

21/10.10.2025 Learned counsel for the parties are present.

2. Cont. Case (Civil) No. 784 of 2024 has been filed alleging violation of the judgment dated 19.05.2023 passed by this Court in W.P.(S) No. 1227 of 2011.

3. Cont. Case (Civil) No. 848 of 2023 has been filed alleging willful disobedience and deliberate violation of the judgment dated 19.05.2023 passed by this Court in W.P.(S) No. 6226 of 2011.

4. Cont. Case (Civil) No. 881 of 2023 has been filed alleging willful and conscience disobedience and non-compliance of the

2025:JHHC:31363

judgment dated 19.05.2023 passed by this Court in W.P.(S) No. 6042 of 2015 and analogous cases.

5. The opposite party no. 2 was present in the Court at 10:30 a.m. and he had submitted in-person that appropriate petition seeking withdrawal of earlier show-cause and further show-cause regarding compliance of the order of this Court have already been filed. The learned counsels for the parties were not present at that point of time as the case was listed down below in the list. This Court permitted the opposite party no. 2 to leave the Court to attend his official work.

6. Learned counsel for the opposite party- State has submitted that three interlocutory applications being I.A. No. 13880 of 2025 in Cont. Case (Civil) No. 784 of 2024, I.A. No. 13882 of 2025 in Cont. Case (Civil) No. 848 of 2023 and I.A. No. 13595 of 2025 in Cont. Case (Civil) No. 881 of 2023 have been filed seeking withdrawal of the show-cause dated 18.09.2025 filed by the opposite party no. 2. He submits that in the interlocutory applications, specific statement has been made that in the show-cause dated 18.09.2025, the opposite party had made certain errors that need to be rectified and it has also been asserted that a fresh reasoned order in terms of the order dated 19.05.2023 passed in W.P.(S) No. 6042 of 2015 and other analogous cases will be passed.

7. Learned Additional Advocate General appearing for the opposite party- State has also submitted that the Cabinet decision has already come and the order passed by this Court has been complied. On instructions, the learned counsel has submitted that the admissible amount will be paid in terms of the resolution no. 3700 dated 07.10.2025 within a period of six weeks from today. He submits that such long time is being prayed for on account of intervening Diwali and Chhath festivals.

8. The undertaking given by the learned counsel for the opposite party is recorded as above and there can be no reason to resile from such an undertaking.

9. At this, learned counsel for the petitioners have submitted that in case there is any dispute in connection with quantum or if there is

2025:JHHC:31363

any grievance with respect to the resolution no. 3700 dated 07.10.2025, the right may be reserved with the petitioners to take steps as may be permissible under law.

10. So far as the withdrawal of show-cause dated 18.09.2025 is concerned, the learned counsels have submitted that the same is essentially between the Court and the contemnor.

11. After hearing the learned counsels for the parties and considering the fact that the order passed by this court appears to have been complied while passing the resolution no. 3700 dated 07.10.2025, this Court is not inclined to proceed any further in these contempt proceedings and consequently, contempt proceedings are hereby dropped.

12. Further, the interlocutory applications seeking withdrawal of the show-cause dated 18.09.2025 filed by the opposite party no. 2 being I.A. No. 13880 of 2025 in Cont. Case (Civil) No. 784 of 2024, I.A. No. 13882 of 2025 in Cont. Case (Civil) No. 848 of 2023 and I.A. No. 13595 of 2025 in Cont. Case (Civil) No. 881 of 2023 are also allowed.

13. However, it is observed that if the petitioners have any grievance in connection with the order contained in resolution no. 3700 dated 07.10.2025 or with regard to quantum which is found payable/paid pursuant to the aforesaid resolution, it will be open to them to take appropriate remedies as may be permissible in law. The undertaking of the opposite party that the admissible amount will be paid in terms of the resolution no. 3700 dated 07.10.2025 within a period of six weeks from today has already been recorded above.

14. All other pending interlocutory applications are also closed.

(Anubha Rawat Choudhary, J.) Date of order: 10th October 2025 Date of uploading: 14th October 2025 Pankaj