Sahdeo Prasad Rao vs The State Of Jharkhand
2026 Latest Caselaw 844 Jhar

Jharkhand High Court

Sahdeo Prasad Rao vs The State Of Jharkhand on 6 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                     2026:JHHC:3171
              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                               W.P.(S) No.33 of 2025
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        Sahdeo Prasad Rao, S/o Late Bisun Rao, R/o Village- Ashna Indarwa, Ward No.5,
        Back Side of Gayatri Mandir, P.O. Jhumri Telaiya, P.S. Telaiya, District Koderma

                                                              .... Petitioner(s).
                                            Versus
        1.The State of Jharkhand
        2.The Chairman-cum-Chief Managing Director, Jharkhand Urja Vikash Nigam Ltd.,
        Engineering Building (H.E.C.), P.O. and P.S. Dhurwa, District Ranchi, Jharkhand
        3.The General manager (Personnel & General Adm.), Jharkhand Urja Vikash
        Nigam Ltd, Engineering Building (H.E.C.), P.O. & P.S. Dhurwa, Dist Ranchi
        4.The Deputy General Manager, Jharkhand Urja Vikash Nigam Ltd, Engineering
        Building (H.E.C.), P.O. & P.S. Dhurwa, Dist- Ranchi, Jharkhand
        5.The Accountant General, (A&E), Jharkhand, P.O. & P.S. Doranda, Dist Ranchi
                                                               ... Respondent(s)
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               CORAM       :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Ramchander Sahu, Advocate For the Resp-JUVNL : Mr. Aditya Raman, AC to Sr. S.C. For the Resp. No.5 : Mr. Rohit Sinha, Advocate .........

07/ 06.02.2026: Heard, learned counsel for the parties.

2. An objection is raised by the learned counsel appearing on behalf of the respondents that the order which the petitioner is challenging is appealable. He refers to the Standing Order of the Company. He submits that as per Clause 37 of the Standing Orders, all the workmen shall have the right to appeal against any order of any authority to the next Superior Officer. In this case, the Appellate Authority as per the rule is Chief Managing Director (CMD), JUVNL. Since, there is an alternative remedy, petitioner should approach the appropriate forum.

3. Admittedly, the petitioner is an employee of Jharkhand Urja Vikash Nigam Limited.

4. Thus, in view of the statement made by the learned counsel for the respondent- Jharkhand Urja Vikash Nigam Limited, I am not inclined to entertain this writ petition.

5. Petitioner should file an appeal which would be considered by the Appellate Authority on merits within four weeks from today.

6. With the aforesaid observation, the instant writ petition stands disposed of.

7. Pending I.A., if any, stands disposed of.

(ANANDA SEN, J.) 06th February, 2026 R.S./ Uploaded on 09 /02/2026