Jharkhand High Court
Shiv Lal Sahu vs The State Of Jharkhand on 19 September, 2025
Author: Ananda Sen
Bench: Ananda Sen
2025:JHHC:28913
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No.5281 of 2025
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Shiv Lal Sahu, S/o Late Almu Sahu, R/o Village Dalaucha, P.O. & P.S. Lapung,
District Ranchi
.... Petitioner(s).
Versus
1.The State of Jharkhand
2.Secretary, Department of School Education and Literacy, Government of
Jharkhand
3.Director, Primary Education, Department of School Education and Literacy,
Government of Jharkhand
4.Deputy Commissioner Cum Secretary District Education Establishment
Committee, Ranchi, P.O. G.P.O., P.S. Kotwali, District Ranchi
5.District Superintendent of Education, Ranchi, P.O. G.P.O., P.S. Kotwali, District
Ranchi
6.The District Education Officer, Ranchi, P.O. G.P.O., P.S. Kotwali, District Ranchi
7.The Block Education Extension Officer, Bero, P.O. and P.S. Bero, District Ranchi
... Respondent(s)
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Ashok Kumar, Advocate
For the State : Ms. Priti Priyamvada, AC to G.P.-V
.........
04/ 19.09.2025: Heard, learned counsel for the parties.
2. In this writ petition, the petitioner has prayed for following
reliefs:-
"For issuance of appropriate writ or writs, direction or directions, order
or orders commanding the Concern Respondents to pay the Salary
amount of the petitioner which was withheld for the period of 15th
August, 2004 to 7th March, 2005 during that period petitioner was in
Jail Custody in connection with Sessions Trial Case No.10 of 2005/
Sessions Trial No.754 of 2005, having T.R. No.80 of 2011 in which the
petitioner has already been acquitted by the Learned Trial Court vide
Judgment dated 19-06-2012;
AND
Petitioner further prays for issuance of appropriate writ or writs,
direction or directions, order or orders commanding the Concern
Respondents to pay the interest at the rate of 18% and the other benefits
from the date of withheld the salary of the petitioner till the final payment
of the said amount to the petitioner."
3. Learned counsel for the petitioner submits that suffice it would
be if a direction is given to the respondents should dispose of the
representation and decide the claim of the petitioner.
4. Learned counsel for the State submits that if the petitioner files a
fresh representation his case will be considered as per law and
appropriate order will be passed.
5. Considering the said submission, as the petitioner is claiming
salary for the period of about one year, I direct the petitioner to file a
detail representation before respondent- District Superintendent of
Education, Ranchi within four weeks from today. If such an
application is filed, an appropriate decision will be taken and a
reasoned order should be passed within a period of six weeks.
6. If it found that petitioner is entitled for any relief, the same
should be extended to the petitioner within four weeks thereafter.
7. If the claim of the petitioner is turn down for any reasons, the
reasoned order should be communicated to the petitioner with the
aforesaid period.
8. With the aforesaid observations and directions, the instant writ
petition stands disposed of.
(ANANDA SEN, J.)
19th September, 2025
R.S./
