Harish Prasad Shukla vs The State Of Jharkhand
2026 Latest Caselaw 37 Jhar

Jharkhand High Court

Harish Prasad Shukla vs The State Of Jharkhand on 5 January, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                  2026:JHHC:52


             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            WP(S) No.7757 of 2025
                                        -----
             Harish Prasad Shukla, Aged about 67 years, S/o. Rajendra
             Prasad Shukla, R/o. Koriya Kurwa Dudhani, P.O. and P.S.
             Sonwadangal, District Dumka, Jharkhand. ... Petitioner(s).
                                   Versus
             1. The State of Jharkhand.
             2. The Secretary, School Education and Literacy Department,
             Government of Jharkhand, having its office at Dhurwa, P.O. and
             P.S. District Ranchi, Jharkhand. Dhurwa,
             3. The Director, Primary Education, Directorate of Primary
             Education, School Education and Literacy Department,
             Government of Jharkhand, having its office at Dhurwa, P.O. and
             P.S. Dhurwa, District Ranchi, Jharkhand.
             4. The Deputy Commissioner cum Chairman, District Education
             Establishment Committee, P.O. and P.S. Dumka, District Dumka,
             Jharkhand.
             5. The District Superintendent of Education, Dumka, P.O. and
             P.S. Dumka, District Dumka,
             6. The Principal Accountant General (A & E), Jharkhand, office of
             the Principal Accountant General, P.O. and P.S. Doranda,
             District Ranchi.                         ... Respondent(s).

             CORAM      :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Sanjay Kr. Dubey, Advocate For the State : Mr. Manish Mishra, GP-V For Accountant General: Mr. Amit Kr. Verma, Advocate .........

02 /05.01.2026: Heard the parties.

2. It is the grievance of the petitioner that he is entitled for one increment in terms of the judgment of the Hon'ble Supreme Court in the case of Civil Appeal No. 2471 of 2023 titled "The Director (Admn. and HR) KPTCL & Ors. vs. C.P. Mundinamani & Ors." as the petitioner retired on the last date of June.

3. The issue has already been set at rest by the Hon'ble Supreme Court in the case of Civil Appeal No. 2471 of 2023 titled "The Director (Admn. and HR) KPTCL & Ors. vs. C.P. Mundinamani & Ors." wherein it has been held that a person retiring on 30th June and on 31st December will get the increment which he is entitled to.

2026:JHHC:52

4. Thus, I dispose of this writ petition with the direction to the petitioner to approach respondent No. 4-The Deputy Commissioner cum Chairman, District Education Establishment Committee within four weeks along with the copy of the judgment of the Hon'ble Supreme Court. Once the representation is filed, within six weeks the same will be considered and an appropriate order will be passed considering the judgment of the Hon'ble Supreme Court.

5. If the petitioner is entitled for any monetary benefit in terms of the judgment of the Hon'ble Supreme Court, the same should be disbursed to the petitioner within four weeks thereafter. Pensionery benefits should also be revised accordingly.

6. With the aforesaid observation and direction, this writ petition is disposed of.

(ANANDA SEN, J.) 05.01.2026 Tanuj/CP-2

Uploaded on 06.01.2026