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Jharkhand High Court
Sandeep Kumar vs The State Of Jharkhand on 2 February, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:2580
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 547 of 2026
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1. Sandeep Kumar, aged about 44 years, Son of Tirthnath
Dangi, Resident of Village Lemboiya, P.O. & P.S.-Pathalgoda,
District- Chatra, Jharkhand.
2. Arun Tiwari, aged about 46 years, son of Ganesh Tiwari,
resident of Village Dumbi, Barwadih, Nimekhap, P.O. & P.S. -
Pathalgoda, District - Chatra, Jharkhand.
3. Vijay Kumar Bhaskar, aged about 42 years, Son of Late
Dewnandan Dangi, Resident of Village- Pathalgoda, P.O. &
P.S.- Pathalgoda, District- Chatra, Jharkhand.
4. Dineshwar Dangi, aged about 41 years, son of Fagu Mahto,
resident of Ichak Khurd, Banasadi, Damol, Simariya,
Nawadih Damol, P.O. & P.S.- Nawadih, District-Chatra,
Jharkhand.
5. Dhaneshwar Kumar, aged about 47 years, Son of Muleshwar
Dangi, Resident of Pathalgoda, Belhar, Nawadih, Damol, P.O.
& P.S.- nawadih, District- Chatra, Jharkhand.
6. Sukhram Mundu, aged about 40 years, Son of Lodro Mundu,
Resident of Meral, Pathalgoda, Bhelwatand, Dwaritelaiya,
P.O. & P.S. Pathalgoda, District- Chatra, Jharkhand
7. Santosh Purty, aged about 47 years, Son of Gabrial Purty,
Resident of 15, Village Meral, P.O. Duwari, P.S.-Pathalgoda,
District- Chatra, Jharkhand.
8. Manoj Prasad, aged about 37 years, son of Mishir Mahto,
Resident of Village- Bajobar, P.O. Nawadih Damol, P.S.-
Pathalgoda, District- Chatra, Jharkhand.
9. Manoj Dangi, aged about 42 years, Son of Krishnadev Dangi,
Resident of Village Bajobar, P.O.- Nawadih Damol, P.S.-
Pathalgoda, District- Chatra, Jharkhand.
10. Narayan Dangi, aged about 42 years, Son of Jamuna Dangi,
Resident of Village Sirkol, P.O. Duwari, P.S.-Pathalgoda,
District- Chatra, Jharkhand.
11. Aditya Rana, aged about 40 years, Son of Late Bisun Rana,
Resident of Village- Nawadih, P.O. Nawadih Damol, P.S.-
Pathalgoda, District- Chatra, Jharkhand.
... ... Petitioner(s)
Versus
1. The State of Jharkhand
2. The Secretary, School Education and Literacy Department,
Government of Jharkhand, At- Project Building, P.O. & P.S.-
Dhurwa, District- Ranchi, Jharkhand.
3. The Director, Primary Education, School Education and
Literacy Department, Government of Jharkhand, At- Project
Building, P.O. & P.S.-Dhurwa, District- Ranchi, Jharkhand.
4. The State Project Director, Jharkhand Education Project
Council, having its office near JSCA Stadium Road,
Jagarnathpur, Sector-3, P.O. & P.S. Dhurwa, District-Ranchi,
Jharkhand.
1
2026:JHHC:2580
5. The Deputy Commissioner, Chatra, At- Chatra, P.O. & P.S.-
Chatra, District- Chatra, Jharkhand.
6. The District Education Officer, Chatra At Chatra, P.O. & P.S.
Chatra, District- Chatra, Jharkhand.
7. The Administrative Officer, Jharkhand Education Project
Council, having its office at Dhurwa, P.O. & P.S.- Dhurwa,
District- Ranchi, Jharkhand.
8. The District Superintendent of Education-cum-Additional
District Program Officer, Chatra At Chatra, P.O. & P.S.-Chatra,
District- Chatra, Jharkhand.
9. The Block Administrative-cum-Disciplinary Authority,
Pathalgada, Chatra, At- Chatra, P.O. & P.S.- Chatra, District-
Chatra, Jharkhand.
10. The Block Development Officer-cum-Vice Chairman, Block
Administrative-cum-Disciplinary Authority, Pathalgada,
Chatra At- Chatra, P.O. & P.S. Chatra, District Chatra,
Jharkhand. ... ... Respondent(s)
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Shubham Mishra, Advocate
Mr. Gyandev Raj, Advocate
Mr. Kazi Asif Iqubal, Advocate
For the Respondent(s) : Mr. Abhanay Kumar, AC to GA-I
Mr. Krishna Murari, Advocate
Mr. Raj Vardhan, Advocate
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nd
02/ 2 February, 2026
1. Heard the parties.
2. The prayer of the petitioners, in this writ petition, is as
follows:-
"i. For a direction upon the respondent authority to
immediately and forthwith release the arrears of 50% of
the honorarium which was deducted for the period from
01.01.2023 to till date as the decision pertaining to same
has already been taken by the competent authority and
the same cannot be withheld without any valid and
cogent reason in the name of seeking guidance.
ii. For a direction upon the respondent authorities to
strictly implement the resolution passed by the Block
Administrative-cum-Disciplinary Authority, Pathalgada in
its meeting dated 24.12.2024, which affirmed the
petitioners' right to full honorarium and 4% annual
increments.
iii. For a direction upon the respondent authorities to pay
appropriate cost and interest for delay on payment of the
admitted due of the petitioners."
3. Learned counsel for the petitioners submit that a
2026:JHHC:2580
decision has already been taken which can be said to be in favour
of these petitioners and other similarly situated persons to release
50% of the salary but the respondents are not executing the same.
4. Learned counsel appearing on behalf of the
respondents submits that if the petitioners file a detail
representation before the District Superintendent of Education -
cum-Additional District Program Officer, Chatra -respondent No.8,
the case of the petitioners can be considered and if it is found that
the petitioners are entitled for the benefit as per law or as per any
decision taken by the Government, the same will be extended to
the petitioners.
5. Considering the submission of the parties, I direct the
petitioners to file a fresh representation within four weeks before
the District Superintendent of Education -cum-Additional District
Program Officer, Chatra -respondent No.8. On receipt of the said
representation, the case of the petitioners will be considered within
eight weeks.
6. If it is found that the petitioners are entitled for any
benefit, the same will be extended to them within two weeks
thereafter.
7. If any part of the claim of the petitioners is rejected,
the reasons thereof should be communicated to the petitioners
within the aforesaid period.
8. With the aforesaid observations, this writ petition
stands disposed of.
9. Pending IAs, if any, also stands disposed of.
(ANANDA SEN, J.)
02.02.2026
S.K.D.Cp-2
Uploaded on 06.02.2026
