Mukesh Kumar vs The State Of Jharkhand & Anr. ...
2026 Latest Caselaw 270 Jhar

Jharkhand High Court

Mukesh Kumar vs The State Of Jharkhand & Anr. ... on 16 January, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Contempt Case (Civil) No. 886 of 2025
                 Mukesh Kumar                              ..... Petitioner
                                          Versus
                 The State of Jharkhand & Anr.      ......Opposite parties
                 CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
                                      --

For the Petitioner(s) : Mr. Manoj Tandon, Advocate For the Opposite parties : Mr. J. F. Toppo, G.A.-V Mr. Neil Abhijit Toppo, A.C to G.A.-V 07/16.01.2026 Today again a request has been made for time by the

State Counsel as they are in the process of complying the order.

2. Mr. Manoj Tandon, learned counsel appearing for the

petitioner submits that pursuant to quashing of the impugned

order of punishment the petitioner was also entitled for promotion

and in view of the judgment passed by Hon'ble Apex Court in the

case of K. Samba Moorthy Vs. Sanjiv Chadha and Others reported

in 2025 SCC OnLine SC 172, it is evident that the benefit of

promotion is covered in the expression consequential benefits.

Since this Court after quashing of the impugned order of

punishment has categorically directed that the consequential

order shall be passed; as such, he is also entitled for promotion to

the post of S.D.M/A.D.M.

3. Accordingly, learned counsel for the State is directed

to ensure that the order passed by this Court is complied in true

letter and spirit.

4. List this case on 20.01.2026.

(Deepak Roshan, J.)

16th January, 2026 Jk