Jharkhand High Court
Sanjeev Kumar Mahto vs The State Of Jharkhand on 22 September, 2025
Author: Ananda Sen
Bench: Ananda Sen
2025:JHHC:29231
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 5231 of 2025
------
1. Sanjeev Kumar Mahto, aged about 53 years, son of Harihar
Mahto, resident of Brahmandih, Lagam, P.O. Lagam, P.S. Silli,
District-Ranchi (Jharkhand),
2. Rita Kumari Gari, aged about 57 years, wife of Janardan
Lakra, resident of Lower Burdwan Compound, Dhobi Ghat,
Lalpur, P.O. & P.S. Lalpur, District-Ranchi (Jharkhand)
3. Rizwan Ahmad, aged about 59 years, son of Md. Nohiuddin,
resident of Lac Factory Road, Near Madina Masjid, Hindpiri,
P.O. Hindpiri, P.S. Hindpiri, District-Ranchi (Jharkhand)
4. Santosh Kumar Srivastava, aged about 59 years, son of
Jasdeo Narayan Srivastava, resident of Hospital Toli, Bundu,
P.O. & P.S. Bundu, District-Ranchi (Jharkhand).
5. Shankar Tirkey, aged about 57 years, son of Mahadeo Tirkey,
resident of House no. 83, Bero Toli, Kochbong, Tetri, P.O.
Tetri, P.S Namkum, District-Ranchi (Jharkhand).
6. Ram Bilash Sharma, aged about 52 years, son of
Ramchandra Sharma, resident of Old H.B. Road, Urban Power
Sub-Station, Kokar, P.O. Kokar, P.S. Sadar, District-Ranchi
(Jharkhand).
7. Cecilia Minz, aged about 58 years, wife of Kanchan Lakra,
resident of 23, Opposite G.S. Nagar, Naya Basti, Kadru, P.O.
& P.S. Argora, District-Ranchi (Jharkhand)
8. Chote Lal Patel, aged about 56 years, son of Baikunth Patel,
resident of Post Office Tola Singhpur, P.O. & P.S. Chota Muri,
District-Ranchi (Jharkhand). ... ... Petitioner(s)
Versus
1. The State of Jharkhand.
2. The Principal Secretary, Department Health, Medical
Education & Family Welfare, Govt. of Jharkhand, Nepal
House, P.O. & P.S. Doranda, District-Ranchi (Jharkhand).
3. The Regional Deputy Director, South Chotanagpur,
Department of Health, Medical Education & Family Welfare,
Govt. of Jharkhand, Sadar Hospital Campus, P.O. G.P.O., P.S.
Kotwali, District-Ranchi (Jharkhand)
4. The Chief Medical Officer-cum-Civil Surgeon, P.O. G.P.O., P.S.
Kotwali, (Jharkhand) District-Ranchi
5. The District Accounts officer, Ranchi, P.Ο. G.P.O., P.S. Kotwali,
District-Ranchi (Jharkhand).
6. The Deputy Superintendent, Sub-divisional Hospital, Bundu,
P.O. & P.S. Bundu, District-Ranchi (Jharkhand).
7. The In-Charge, Referral Hospital, Mandar, P.O. & P.S. Mandar,
District-Ranchi (Jharkhand).
8. The In-Charge, Medical Officer, Primary Health Centre,
Tamar, P.O. & P.S. Tamar, District-Ranchi (Jharkhand).
9. The In-Charge, Medical Officer, Primary Health Centre,
Rangamati, Silli, P.O. Rangamati, P.S. Silli, District-Ranchi
(Jharkhand).
10. The In-Charge, Medical Officer, Primary Health Centre, Silli,
P.O. & PS. Silli, District-Ranchi (Jharkhand).
... ... Respondent(s)
1
2025:JHHC:29231
------
CORAM : SRI ANANDA SEN, J.
------
For the Petitioner(s) : Md. Jalisur Rahman, Advocate
For the Respondent(s) : Mr. Aditya Raman, AC to GA-III
------
04/ 22nd September,2025
1. Heard the parties.
2. Learned counsel for the petitioners submits that the
petitioners have not been paid their due ACP/MACPs which they are
entitled to. He submits that he has filed a detailed representation but no
action has yet been taken.
3. Learned counsel appearing on behalf of the respondents
submits that if the petitioners individually file the representation
ventilating their grievance and bringing to the notice of the authorities
that what benefits they are entitled to as per law, their case will be
considered and an appropriate decision would be taken.
4. Considering the said submission, I direct the petitioners to
file a representation annexing all the documents and the judgments
which the petitioners relying upon within four weeks before the Chief
Medical Officer-cum-Civil Surgeon, Ranchi. The case of the petitioners
will be considered taking into consideration the judgments passed by
this Court and the Hon'ble Supreme Court on the issue of passing of
necessary departmental examination vis-a-viz grant of MACP/ in situ
promotion within six weeks and if it is found that the petitioners are
entitled for any relief, appropriate order will be passed within four weeks
thereafter. If it is found that the petitioners are not entitled for any relief
as claimed, the reasons thereof should be communicated to the
petitioners within the aforesaid period.
5. If it is necessary to place the case before any committee or
any authority, the same should be placed during the aforesaid period.
6. With the aforesaid observations, this writ petition stands
disposed of.
(ANANDA SEN, J.)
22nd September, 2025
Sandeep, cp2
