Alfred Xalxo & Ors vs The State Of Jharkhand & Ors
2026 Latest Caselaw 667 Jhar

Jharkhand High Court

Alfred Xalxo & Ors vs The State Of Jharkhand & Ors on 3 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 1929 of 2021
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     Alfred Xalxo & Ors.                       ... ... Petitioner(s)

                                      Versus
    The State of Jharkhand & Ors.                ... ... Respondent(s)
                                       With
                           W.P.(S) No. 571 of 2022
                                       With
                           W.P.(S) No. 572 of 2022
                                        With
                           W.P.(S) No. 1329 of 2022

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                        CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. A. Allam, Sr. Advocate Mr. Faisal Allam, Advocate Ms. Asfia Sultana, Advocate Ms. Sushmita Kumari, Advocate Mr. R. Singh, Advocate For the Respondent(s) : Mr. Aditya Kumar, AC to Sr. SC-I Mr. Sushant Kumar, AC to SC-II Mr. Manoj Kumar, GA-III Mr. Shubham Gautam, AC to AAG-V Mr. Krishna Murari, Advocate Mr. Raj Vardhan, Advocate

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rd 16/ 03 February, 2026

1. It is the grievance of the petitioners that the petitioners are working as 'Sramik Mitra' but for last 03 years, their honorarium has not been paid.

2. This Court on 24.11.2025, directed the respondents to disburse the admitted honorarium of the petitioners but it is the grievance of the petitioners that the same has also not been disbursed.

3. If the petitioners were working and the respondents had taken work from them, the honorarium should have been disbursed. The respondent-State is not denying that they have not taken work from them.

4. The Secretary, Department of Labour, Employment and Training, Government of Jharkhand-Respondent No.2, is directed to remain present virtually by online mode on the next date to address this Court on the issue.

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5. List this case on 17.02.2026 under the heading for "Orders".

6. A copy of this order be communicated to Sr. SC-I for needful.

(ANANDA SEN, J.) 03.02.2026 S.K.D. cp-2

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