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Jharkhand High Court
Ratneshwar Singh vs The State Of Jharkhand on 12 February, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:3892
IN THE HIGH COURT OF JHARKHAND AT RANCHI
WP(S) No.887 of 2026
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1.RATNESHWAR SINGH, son of Sri Janeshwar Singh, aged
about 55 years, presently posted as Assistant Engineer, Irrigation
Division, Jasidih Camp- Deoghar, resident of Surya Laxmi
Apartment, Omakara Home, Ambedakar Nagar, P.O. & P.S.
Deoghar, District Deoghar.
2. ANIL KUMAR SINGH,, son of late Sahdeo Prasad Singh, aged
about 54 years, presently posted Assistant Engineer, office of
Superintending Engineer, Samagra Yojana Anweshan and
Hydrology Circle-01, Ranchi, resident of Flat No.D3, Silverkunj
Apartment, Road No.06, Patel Nagar, Hatia, Ranchi, P.O. & P.S.
Hatia, District Ranchi.
3.MANOJ KUMAR SINGH, son of Sri Kaushal Kishore Singh,
aged about 42 years, presently posted Assistant Engineer, Urban
Development Department, Govt. of Jharkhand, resident of Akash
Ganga Apartment, Near New Town Hall, Lubby Circular Road,
Dhanbad, P.O. & P.S. Dhanbad, District Dhanbad.
... Petitioner(s).
Versus
1. The State of Jharkhand
2. The Principal Secretary, Department of Water Resources,
Govt. of Jharkhand, Nepal House, Doranda, P.O. & P.S.
Doranda, District Ranchi.
3. The Principal Secretary, Department of Finance, Govt. of
Jharkhand, Project Building, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi. ... Respondent(s).
CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Deepak Kr. Prasad, Advocate
For the State : Ms. Ruchi Mukti, AC to AAG-IA
.........
02 /12.02.2026: The petitioners pray that the officiating allowance be paid
to the petitioners. It is their case that they were working as
Assistant Engineer (In-charge) and later on were given regular
promotion but they have not got the monetary benefit while they
were officiating as Assistant Engineer (In-charge).
2. Learned counsel for the petitioner submits that their case is
covered by Annexure-6 but their representation is kept pending.
3. Learned counsel for the State submits that the case of the
petitioners need to be examined and their entitlement also needs to
be established first. Thus, if the petitioners file fresh representation
2026:JHHC:3892
before the respondent no. 2-Principal Secretary, Department of
Water Resources, their case can be considered.
4. Considering the submission of the parties, I direct the
petitioners to file fresh representation before the respondent no. 2-
the Principal Secretary, Department of Water Resources 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 them 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 16.02.2026
