Sunil Kumar vs The State Of Jharkhand
2026 Latest Caselaw 815 Jhar

Jharkhand High Court

Sunil Kumar vs The State Of Jharkhand on 6 February, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                        2026:JHHC:3242




                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           Cont. Case (Civil) No. 1 of 2026

             1. Sunil Kumar, aged about 67 years, Son of Ramgya Kumar,
                Resident of D-66 R No.- 01 Ashok Nagar, P.O.-Ashok Nagar, P.S.-
                Argora, District- Ranchi, Jharkhand.
             2. Dr. Lalit Prasad Singh, aged about 67 years, Son of Late
                Sureshwar Prasad Singh, Resident of Quarter No.- 100/2/2, Road
                No.- 05, Adityapur-01, P.O. & P.S.-Adityapur, District- Saraikela-
                Kharsawan, Jharkhand.
             3. Ram Deo Tiwari, aged about 71 years, Son of Late Raghunath
                Tiwari, Resident of Sonar Dangal, Line Par, Kudra Sthan,
                Chirkunda, P.O. & P.S.-Chirkunda, District- Dhanbad, Jharkhand.
             4. Surendra Prasad Upadhyay, aged about 63 years, Son of Brindaban
                Upadhyay, Resident of Brindaban Niwas, Ramnagri Sector-01,
                P.O.- Ashiana Nagar, P.S.- Rajeev Nagar, District- Patna, Bihar.
             5. Arvind Jha, aged about 67 years, Son of Late Yog Narayan Jha,
                Resident of village- Lalganj, P.O.- Bara, P.S.- Lalganj, District-
                Saharsa, Bihar.
             6. Bimal Kumar Roy, aged about 62 years, Son of Srimohan Roy,
                Resident of Mohalla Shivnagar, Tangratoli, P.O.- Booty More, P.S.
                Sadar, District-Ranchi, Jharkhand.
             7. Subhash Chandra Jha, aged about 68 years, Son of Late Jatadhar
                Jha, Resident of village- Goshpur, P.O.-Karjain Bazar, P.S.-
                Karjain Bazar, District- Supual, Bihar.
             8. Vijay Kumar Singh, aged about 61 years, Son of Tej Narayan
                Singh, Resident of Ward No.- 20, Gumh, Jhumri Telaiya, P.S. &
                P.S.- Jhumri Telaiya, District-Koderma, Jharkhand.
             9. Md. Enam Uddin Siddiqui, aged about 62 years, Son of Md. Amin
                Uddin Siddiqui, Resident of Gulab Bag, Chepapul Pardih Road,
                P.O. & P.S.- Azadnagar, District- East Singhbhum, Jharkhand.
                                                          ...    ...      Petitioners
                                       Versus
             1. The State of Jharkhand
             2. Uma Shankar Singh, Father's name not known to the petitioners,
                the Secretary, Secondary Education, School Education and
                Literacy Department, Government of Jharkhand, having its office
                at Project Building, P.O. & P.S.- Dhurwa, District- Ranchi,
                Jharkhand.                          ...       ...       Opp. Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Mukesh Kumar Sinha, Advocate For the Opp. Parties : Mr. Divyam, AC to SC IV

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07/06.02.2026 This petition has been filed for initiation of proceeding against opposite party no.2 for his alleged willful and intentional non-

2026:JHHC:3242

compliance and disobedience of the order dated 22.04.2024 passed in W.P.(S) No. 369 of 2023.

2. The learned counsel for the opposite parties has submitted that the reasoned order has been passed in terms of order dated 22.04.2024 in W.P.(S) No. 369 of 2023, which has been placed on record through the show cause.

3. Since the reasoned order has been passed, this Court is not inclined to proceed any further in this contempt proceedings. However, liberty is reserved with the petitioners to take steps in connection with the reasoned order as permissible under law.

4. This contempt petition is hereby dropped.

(Anubha Rawat Choudhary, J.) 06.02.2026 Saurav Uploaded on