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Jharkhand High Court
Mohan Jee Jha vs The State Of Jharkhand on 5 February, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:3136
IN THE HIGH COURT OF JHARKHAND AT RANCHI
WP(S) No.766 of 2026
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Mohan Jee Jha, aged about 61 years, Son of Late Rajeshwar
Jha, Resident of Village Siswar, P.O. Siswar, P.S. Phul Paras,
District Madhubani, State-Bihar, at present residing at G-01,
Bhagwati Ashok Bali Bagicha, Talab Road, P.O. Argora, P.S.
Argora, District Ranchi, State Jharkhand.
... Petitioner(s).
Versus
1. The State of Jharkhand
2. The Secretary, School Education and Literacy Department,
Government of Jharkhand, having its office at Project Bhawan,
P.O. Dhurwa, P.S. Dhurwa, District Ranchi.
3. The Director, Secondary Education, Department of School
Education and Literacy Government of Jharkhand, having its
office at Project Bhawan, P.O.-Dhurwa, P.S. Dhurwa, District
Ranchi.
4. The District Education Officer, Pakur, P.O. Pakur, P.S. Pakur,
District Pakur.
5. The Principal, D.I.E.T. Pakur, P.Ο.-Pakur, P.S.-Pakur, District-
Pakur. ... Respondent(s).
CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Dhanajay Kr. Dubey, Advocate
For the State : Mr. Mukesh Kr. Mehta, AC to GP-VI
.........
02 /05.02.2026: In this writ petition, the petitioner has prayed for the following
reliefs:
a. For issuance of an appropriate writ(s) /order(s)/direction(s), in
the nature of mandamus, directing the respondents to make
payment of transfer allowance (T.A.) of 80% of the amount of
the basic pay in view of the letter issued vide Memo No. 1966
dated 14.10.2025, as contained in Annexure-6, issued by the
office of the respondent no. 2, whereby the said amount has
already been sanctioned;
b. For issuance of an appropriate writ(s) /order(s) /direction(s),
directing the respondents to pay the difference of the amount in
terms of the pay slip, issued by the Finance Department dated
18.11.2024, as contained in Annexure-5, with effect 01.07.2024
to 30.11.2024 treating the basic pay as Rs.1,04,800/-;
C. For issuance of an appropriate writ(s) /order(s) /direction(s),
directing the respondents to pay the amount of Group
Insurance since the petitioner has already been retired from the
service on 31.01.2025;
2026:JHHC:3136
2. Learned counsel for the petitioner submits that suffice it would
be if a direction is given to the respondents to consider the claim of the
petitioner.
3. Learned counsel appearing on behalf of the State submits that if
the petitioner files a detailed fresh representation before the respondent
no. 3-the Director, Secondary Education, his case will be considered.
4. Considering the submission of the parties, I direct the petitioner
to file a fresh representation before the respondent no. 3-the Director,
Secondary Education, who will consider the case of the petitioner.
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 petitioner is entitled for any monetary
benefits the same should be extended to the petitioner within a period of
four weeks thereafter. If the claim of the petitioner is rejected for any
reasons whatsoever the reasons should be communicated to the
petitioner within the aforesaid period.
7. With the aforesaid observation and direction, this writ petition is
disposed of.
(ANANDA SEN, J.)
05.02.2026
Tanuj/CP-2
Uploaded on 06.02.2026
