[Cites 0, Cited by 0]
Jharkhand High Court
Adhir Kumar Dutta vs The State Of Jharkhand on 12 February, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:3831
IN THE HIGH COURT OF JHARKHAND AT RANCHI
WP(S) No.884 of 2026
-----
1. Adhir Kumar Dutta, aged about-62 year son of late Balram
Dutta, Resident of Village- Mayrapara, P.O. Pathna, P.S. Ranga,
District-Shibganj.
2. Ashok Kumar Rajak, aged about-61 years Son of late Bajrangi
Rajak, Resident of Village-Gangaprasad, P.O. Gangaprasad,
P.S. Sahibganj (Muffasil) District-Sahibganj.
3. Ganpat Sah, aged about-64 years Son of Satish Sah,
Resident of Borband, P.O. Borband, P.S. Barhet, District-
Sahibganj.
4. Briendra Kumar Saha, aged about-65 years Son of Late
Motilal Saha, Resident of Ratanpur, P.O. & P.S. Barharwa,
District-Sahibganj.
5. Santlal Sah, aged about-64 years Son of Binod Sah, Resident
of Village+ P.O. Hathigarh, P.S. Barhet, District-Sahibganj.
6. Balram Das, aged about-62 years Son of Arabindu Das,
Resident of Golkhor, P.O. Golkhor, P.S. Barharwa, Distrct-
Sahibganj.
7. Lysender Soren, aged about-60 years Son of Jon Soren,
Resident Sahri, P.O. of Arjunpur, P.S. Ranga, District-Sahibganj.
... Petitioner(s).
Versus
1. The State of Jharkhand.
2. The Secretary, Panchayati Raj, Personal, Administrative &
Rajbhasha Department, Government of Jharkhand office situated
at Project Bhawan Dhurwa, Ranchi P.O. & P.S. Dhurwa, District-
Ranchi.
3. The Deputy Commissioner, Sahibganj P.O. & P.S. Sahibganj,
District-Sahibganj.
4. The District Panchayat Raj Officer Sahibganj, P.O. & P.S.
Sahibganj, District-Sahibganj.
5. Block Development Officer Sahibganj, P.O. & P.S. Sahibganj,
District-Sahibganj.
6. Block Development Officer Borio, P.O. & P.S. Borio, District-
Sahibganj.
7. Block Development Officer Udhwa, P.O. &P.S. Radhanagar,
District-Sahibganj.
8. Block Development Officer Barharwa, P.O. & P.S. Barharwa,
District-Sahibganj.
9. Block Development Officer Pathna, P.O. & P.S. Barharwa,
District-Sahibganj.
10. Block Development Officer Barhet P.O. &P.S. Barhet,
District-Sahibganj.
11. Block Development Officer Taljhari, P.Ο. & P.S. Taljhari,
District-Sahibganj.
12. Block Development Officer Rajmahal, P.O. & P.S. Rajmahal,
District-Sahibganj. ... Respondent(s).
1
2026:JHHC:3831
CORAM : SRI ANANDA SEN, J.
------
For the Petitioner(s) : Mr. Gautam Kumar, Advocate
For the State : Mr. Gaurav Raj, AC to AAG-II
.........
02 /12.02.2026: In this writ petition, the petitioners have prayed for the
following reliefs:
(i) For a direction upon the respondents for grant the benefit
of their A.C.P. / 2nd and 3rd M.A.C.P. as the same are not
been paid to the petitioners till date even after their retirement
as the petitioners are pachayat sevak/ panchayat sachiv.
ii. For a further direction upon the respondents to pay the
petitioners all the dues or to grant A.C.P. and M.A.C.P.
benefit with immediate effect as the petitioners are entitled for
the same as the petitioners have completed regular service
under the respondents and now being retired.
iii. For a further direction upon the respondents to consider
representation the of the petitioners which is pending before
the respondents.
And/or
Pass any other appropriate writ/ writs be issued,
order/orders be passed, direction /directions be made as to
Your Lordships may deem fit and proper for doing
conscionable justice to the petitioners.
2. Learned counsel for the petitioners submits that suffice it
would be, if a direction is given to the respondents to consider the
claim of the petitioners.
3. Learned counsel appearing on behalf of the State submits
that if the petitioners files fresh individual detailed representation
before the respondent no. 4-the District Panchayat Raj Officer,
Sahibganj, their case will be considered.
4. Considering the submission of the parties, I direct the
petitioners to file a fresh individual representation before the
respondent no. 4-the District Panchayat Raj Officer, Sahibganj, who
will consider the case of the petitioners.
5. The representation should be filed within four weeks and
the decision should be taken within six weeks thereafter.
6. If it is found that the petitioners are entitled for any
monetary benefits the same should be extended to the petitioners
2026:JHHC:3831
within a period of four weeks thereafter. If the claim of the
petitioners is rejected for any reasons whatsoever the reasons
should be communicated to the petitioners within the aforesaid
period.
7. With the aforesaid observation and direction, this writ
petition is disposed of.
(ANANDA SEN, J.)
12.02.2026
Tanuj/CP-2
Uploaded on 13.02.2026
