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Jharkhand High Court
Dipnarayan Marik @ Kodi Marik Aged About ... vs The State Of Jharkhand on 29 January, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
2026:JHHC:2245
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 271 of 2026
Dipnarayan Marik @ Kodi Marik aged about 62 years, son of Late Gurudayal
Marik, resident of village Akdonikala, P.O. Baniyadih, P.S. Giridih (M),
District Giridih ............Petitioner(s)
Vrs.
1.The State of Jharkhand
2.The Chairman-cum-Managing Director, Central Coalfields Limited, having
its Office at Darbhanga House, Kutchery Road, P.O. & P.S. Ranchi, District
Ranchi.
3. The General Manager, Central Coalfields Limited, having its Office at
Darbhanga House, Kutchery Road, P.O. & P.S. Ranchi, District Ranchi.
4.The Senior Personnel Manager (S.O.P), C.C.L. Giridih Region, having its
Office at C.C.L. Giridih Projects, P.O. & P.S. Giridih, District Giridih.
5. The Deputy Commissioner, Giridih, P.O. & P.S. Giridih, District Giridih.
6.The Block Development Officer, Giridih, P.O. & P.S. Giridih, District
Giridih.
7. The Circle Officer, Giridih Circle, Giridih, P.O. & P.S. Giridih, District
Giridih.
8. Shashikant Tanti @ Shashikant Marik, son of Late Narayan Marik, resident
of village Akdonikala, P.O. Baniyadih, P.S. Giridih (M), District Giridih.
.......... Respondents(s)
.......
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner(s) : Mr. Prashant Kr. Rai, Advocate
For the Resp-State : Mrs. Shalini Shahdeo, A.C to S.C.(L&C)-I
For the Resp.-CCL : Mr. Abhishek Choudhary, Advocate
Mr. Aalok Kumar, Advocate
02/29.01.2026 The present writ petition has been filed for the following
relief(s):
"For issuance of an appropriate Writ(s)/order(s)/direction(s),
particularly a writ in the nature of Mandamus commanding and
directing upon the respondents to forthwith make the payment of
the compensation for the loss and agony occurred to the
petitioner since the petitioner who was otherwise entitled for the
job in C.C.L. has not been appointed, rather his brother namely
Narayan Marik has been appointed by using forged and
fabricated documents and by committing misrepresentation.
AND
2026:JHHC:2245
Further for issuance of an appropriate Writ(s)/order(s)/
direction(s) for directing the respondents to make an inspection
on the basis of the documents available with the petitioner and
subsequently take strict action against the responsible person
for obtaining job on the basis of fabrication and
misrepresentation.
AND
Further for issuance of an appropriate Writ(s)/order(s)/
direction(s) for directing the Respondents to bring on record the
documents of Shashikant Tanti (Respondent No. 8) showing his
parental name such as School Certificate or Voter Id or PAN
Card or any other authentic documents which could show the
original parental name of the respondent no. 8.
AND/OR
Further for issuance of an appropriate Writ(s)/order(s)/
direction(s) for directing the Respondents to take necessary
action in order to terminate the services of respondent no. 8 if
his appointment is found illegal during proper inspection and
verification, since respondent no. 8 has made a false death
certificate in the name of the petitioner and obtained the job in
C.C.L by playing fraud."
2. The factual matrix, as has been disclosed in the arguments of
the parties and the pleadings is that:
I. The employee of the CCL late Gurudayal Marik, who
was father of the petitioner, had applied for change of
employment on the basis of disability by nominating the
name of the petitioner, which is otherwise permissible
under the scheme in the year 1980.
II. On the basis of that, the appointment letter was issued in
the name of Mr. Dipnarayan Marik claiming himself to
be the son of the late employee.
2026:JHHC:2245
III. Since the petitioner was unavailable to receive the
appointment letter, his younger brother Narayan Marik
received the appointment letter impersonating himself as
the present petitioner and got the job.
IV. It further appears that after performing the duty for about
35 years, the said Narayan Marik has died in harness in
the year 2015. After his death, his son namely Shashikant
Marik, who is respondent no.8 herein, had applied for
compassionate appointment and he has been provided the
same in the year 2019 and he is working till date.
3. Learned counsel for the petitioner has submitted that this is a
case of impersonation and the petitioner has been wrongly declared as
a dead person rather the job taken by his brother Narayan Marik in the
year 1980 in the name of the petitioner is wrong as the said Narayan
Marik, who is own brother of the petitioner had impersonated himself
as the petitioner.
4. It has been submitted by the learned counsel for the petitioner
that since the appointment given to Narayan Marik, brother of the
petitioner was itself wrong, therefore, the subsequent appointment
given to his son Shashikant Marik on the compassionate ground in the
year 2019 is also wrong and his services should be terminated.
5. This case is more or less similar to the story of Mahabharata.
6. Be that as it may, since the cause of action has arisen in the year
1980 itself, raising such a disputed question of fact and impersonation
after 45 years is not permissible and that too in a writ petition.
7. In that view of the matter, I find no reason to entertain the
present writ petition, which is, accordingly dismissed.
(Rajesh Kumar, J.)
29.01.2026
A. Mohanty
Uploaded
____/____/2026
