The Union Of India Through The Secretary vs Prafulla Kumar Behara
2026 Latest Caselaw 655 Jhar

Citation : 2026 Latest Caselaw 655 Jhar
Judgement Date : 3 February, 2026

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Jharkhand High Court

The Union Of India Through The Secretary vs Prafulla Kumar Behara on 3 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  L.P.A. No. 491 of 2024
The Union of India through the Secretary, Department of Higher Education,
Ministry of Human Resource Development (Now Ministry of Education),
Government of India and others             ...  ...   ...    Appellants
                          Versus
Prafulla Kumar Behara                      ...    ...     ...   Respondent
                      With
L.P.A. Nos. 463/2024, 464/2024, 537/2024, 267/2025, 268/2025,
269/2025,   270/2025,         271/2025,   272/2025,   273/2025,   274/2025,
275/2025, 276/2025, 277/2025, 278/2025, 279/2025 and 280/2025
                  ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellants: Mr. Prashant Pallav, A.S.G.I. Ms. Leena Mukherjee, C.G.C. For the Respondent(s): Mr. Indrajit Sinha, Advocate Mr. Ankit Vishal, Advocate Mr. Bibhash Sinha, Advocate Mr. Kashish Tiwary, Advocate

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10/Dated: 03.02.2026

I.A. No. 9692 of 2024 in L.P.A. No. 491 of 2024 I.A. No. 6557 of 2025 in L.P.A. No. 463 of 2024 I.A. No. 6540 of 2025 in L.P.A. No. 464 of 2024 I.A. No. 10880 of 2024 in L.P.A. No. 537 of 2024 I.A. No. 6528 of 2025 in L.P.A. No. 267 of 2025 I.A. No. 6550 of 2025 in L.P.A. No. 268 of 2025 I.A. No. 6539 of 2025 in L.P.A. No. 269 of 2025 I.A. No. 6545 of 2025 in L.P.A. No. 270 of 2025 I.A. No. 6541 of 2025 in L.P.A. No. 271 of 2025 I.A. No. 6556 of 2025 in L.P.A. No. 272 of 2025 I.A. No. 6553 of 2025 in L.P.A. No. 273 of 2025 I.A. No. 6552 of 2025 in L.P.A. No. 274 of 2025 I.A. No. 6542 of 2025 in L.P.A. No. 275 of 2025 I.A. No. 6549 of 2025 in L.P.A. No. 276 of 2025 I.A. No. 6546 of 2025 in L.P.A. No. 277 of 2025 I.A. No. 6551 of 2025 in L.P.A. No. 278 of 2025 I.A. No. 6547 of 2025 in L.P.A. No. 279 of 2025 I.A. No. 6543 of 2025 in L.P.A. No. 280 of 2025

1. Heard learned counsel for the parties.

2. Learned counsel for the parties submit that all these Interlocutory

Applications would be disposed of by a common order.

3. These Interlocutory Applications seek condonation of delay in the

range of 181 to 293 days in instituting these Letters Patent Appeals. A

chart is provided by the learned A.S.G.I. indicating the delay in institution

of each of these Appeals.

4. Though, learned counsel for the respondents, have not opposed

the condonation of delay, still we have examined the averments in the

Interlocutory Applications and we are condoning the delay because we

are satisfied that case of sufficient cause has been made out.

5. Accordingly, we condone the delay and these Interlocutory