Court On Its Own Motion vs The State Of Jharkhand & Ors
2026 Latest Caselaw 1064 Jhar

Jharkhand High Court

Court On Its Own Motion vs The State Of Jharkhand & Ors on 12 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W.P.(PIL) No. 6120 of 2023

                          Court on its Own Motion
                             Versus
     The State of Jharkhand & Ors.        ...   ...  Respondents
                                    With
                        W.P.(PIL) No. 5676 of 2025

                          Court on its Own Motion
                             Versus
     The State of Jharkhand & Ors.          ... ...         Respondents
                                      -----

        CORAM:          HON'BLE THE CHIEF JUSTICE
                   HON'BLE MR. JUSTICE RAJESH SHANKAR
                                  -----
     Amicus Curiae                   : Mr. Rajeev Kumar, Advocate
                                       Mr. Durgesh Agarwal, Advocate
     For the Respondent-State        : Mr. Rajiv Ranjan, Advocate General
                                       Mr. Piyush Chitresh, AC to AG
     For the Respondent-JEPC         : Mr. Krishna Murari, Advocate
                                       Mr. Raj Vardhan, Advocate
                                       Mr. Ritesh Pathak, Advocate
                                  -----
     Order No. 16                                    Dated: 12.02.2026

1. Learned Amicus Curiae has assured the Court that he will provide a

note/chart which would include the schools operating through

dilapidated buildings as well as the schools operating without any

roof or basic infrastructure. He has also assured us that he would

provide a similar note/chart with regard to the vacancy position of

teachers in the schools in the State of Jharkhand.

2. At the request made on behalf of learned counsel for the

respondent-JEPC, we adjourn this matter to 26.02.2026.

3. The learned Advocate General has intervened in this matter and

assures this Court that he will convene a meeting of all concerned

officials and see what best can be done to restore the "Zila School,

Ranchi" now known as "C.M. School of Excellence (Zila School),

Ranchi" to its past glory.

4. We appreciate the learned Advocate General's intervention and we

are confident that with his intervention, necessary steps would be

taken to improve the infrastructure at the school.

5. For the present, we post this matter on 12.03.2026.

W.P.(PIL) No. 6120 of 2023 With W.P.(PIL) No. 5676 of 2025

6. Since W.P.(PIL) No. 6120 of 2023 addresses the issue of several

schools located in the State, the same is de-tagged from W.P.(PIL)

No. 5676 of 2025 which is specific to the "C.M. School of Excellence

(Zila School), Ranchi".

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) February 12, 2026 Manish/Ritesh