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The State Of Jharkhand Through The ... vs Bikaram Mandal
2026 Latest Caselaw 1631 Jhar

Citation : 2026 Latest Caselaw 1631 Jhar
Judgement Date : 9 March, 2026

[Cites 3, Cited by 0]

Jharkhand High Court

The State Of Jharkhand Through The ... vs Bikaram Mandal on 9 March, 2026

Author: Rajesh Shankar
Bench: Rajesh Shankar
                                                       2026:JHHC:6088-DB




 IN THE HIGH COURT OF JHARKHAND AT RANCHI
               L.P.A. No.314 of 2025
                         -----

1. The State of Jharkhand through the Principal Secretary, Road Construction Department, Government of Jharkhand, Ranchi, Nepal House, Doranda, Ranchi.

2. The Principal Secretary, Road Construction Department, Government of Jharkhand, Ranchi, Nepal House, Doranda, Ranchi.

3. The Deputy Secretary, Road Construction Department, Government of Jharkhand, Ranchi, Nepal House, Doranda, Ranchi.

4. The Engineer-in-Chief, Road Construction Department, Government of Jharkhand, Ranchi, Nepal House, Doranda, Ranchi.

5. The Executive Officer, Nagar Parishad Lohardaga, having its office at M.G. Road, Near Menka Hall, Lohardaga.

.......... Appellants.

-Versus-

1. Bikaram Mandal, son of Sri Kuber Mandal, resident of village Kisan Prasad, P.O. Rampur, P.S. Sahebganj, District-Sahebganj.

2. Anil Kumar Soren, son of Late Sonaram Soren, resident of village Narayanpur, P.O. Kusumghati, P.S. Rajamati, District-Godda.

3. Kishore Kumar Murmu, son of Late Mahendra Murmu, resident of village Belatikar, P.O. Baghamari, P.S. Devipur, District-Deoghar.

4. Binkos Khess, son of Sri Ilyajar Khess, resident of village Samsera, P.O. Samsera, P.S. Bolba, District-Simdega.

5. Sushil Kumar Minz, son of Late Peka Minz, resident of village Jhinjhri, Korambe, P.O. Korambe, P.S. Mandar, District-Ranchi.

6. Dhanay Jetha Kumar Horro, son of Late Subodh Kumar Horo, resident of Mohalla-Lapa, P.O. Lapa, P.S. Karra, District-Khunti.

7. The Jharkhand Public Service Commission, Ranchi, Circular Road, P.O. G.P.O., P.S. Kotwali, District-Ranchi, through its Chairman.

8. The Chairman, Jharkhand Public Service Commission, Ranchi, Circular Road, Kotwali, Ranchi.

9. Sandip Lakra.

10. Anil Kumar Besra.

2026:JHHC:6088-DB

11. Pyarelal Marandi.

12. Dilip Oraon.

13. Pritam Kumar Marandi.

Nos.9 to 12 posted as Assistant Engineer (Civil) at Road Construction Department, Nepal House, Doranda, Ranchi.

.......... Respondents.

-----

        CORAM :         HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE RAJESH SHANKAR
                              -----
        For the Appellants :     Mr. Anish Kumar Mishra,
                                 A.C. to Sr. S.C.-I
        For the Res. Nos.1-6:    Mr. Rupesh Singh, Advocate
                                 Mr. Amarendra Pradhan, Advocate
        For the Res. Nos.7&8     Mr. A. Allam, Sr. Advocate
                                 Mr. Faisal Allam, Advocate
                              -----
        Order No.07                                Date: 09.03.2026

1. Heard learned counsel for the parties.

2. I.A. No.4966 of 2025 seeks condonation of delay of 101 days in

instituting this appeal.

3. The reasons set out in the aforesaid I.A., in the peculiar facts of

the present case, constitute sufficient cause. The delay is also not

inordinate. Accordingly, we condone the delay and dispose of this

I.A.

4. With the consent and at the request of learned counsel for the

parties, we have taken up the appeal for consideration.

5. The learned counsel for the appellants-State submitted that, in

this matter, through a public advertisement, the officers were

called upon to produce documents such as vigilance clearance,

list of assets, etc., based on which their cases could be considered

for promotion from the post of Junior Engineer to Assistant

Engineer (Civil).

2026:JHHC:6088-DB

6. The Learned counsel for the appellants submits that, despite such

notice by advertisement, since no such documents were

produced by the original petitioners (respondents nos.1 to 6

herein), their cases could not be considered for promotion. The

Learned counsel for the appellants also relied on the decision in

the case of Government of West Bengal and Ors. Vs. Dr

Amal Satpathi and Ors., (2024) SCC Online SC 3512 to

submit that the grant of any retrospective promotion would not

be proper. He submitted that promotion can be effective only

from the date on which it is granted.

7. The Learned counsel for the respondents (original petitioners),

however, submitted that there was no communication to the

petitioners to submit any documents. He pointed out that a letter

was addressed to the departmental head, but it was never

communicated to the petitioners. Without prejudice, he

submitted that most of the documents were already furnished,

and documents like vigilance clearance, etc., had to be furnished

by the concerned department of the appellants themselves. He

submitted that there is no error in the view taken by the learned

Single Judge in the impugned order and, therefore, this appeal

may be dismissed.

8. We have considered the rival contentions, and we are satisfied

that no case is made out to admit this appeal. The reasons for

this conclusion are set out briefly hereafter.

2026:JHHC:6088-DB

9. This is admittedly not a case where the original petitioners were

ineligible for promotion for lack of any qualifications, experience,

etc.

10. By a letter dated 29th August, 2022, issued by the Joint Secretary

to the departmental head, the departmental head was required

to call upon the original petitioners and other employees to

furnish certain details/documents regarding their service history,

character report, list of assets, etc. The record shows that this

letter, dated 29th August, 2022 or the request contained therein,

was never communicated to the original petitioners. There is a

finding of fact to this effect in paragraph no.10 of the learned

Single Judge's impugned order. Even the pleadings to this effect

were never denied by the appellants in their counter-affidavit.

11. Insofar as the public advertisement is concerned, the learned

Single Judge has referred to the principles under Order V Rule 20

of the CPC and ruled that substituted service through paper

publication cannot be resorted to in the very first instance and

that too, by a department against its own employees working in

the department. Even the principle of fairness required the

respondents to be given an adequate opportunity to produce

documents/information in their possession, assuming that such

documents/information were a necessary precondition for their

consideration for promotion to the post of Assistant Engineer

(Civil).

12. Ultimately, it was found that the original petitioners were not only

eligible but also fulfilled the standards necessary for promotion

2026:JHHC:6088-DB

even after the furnishing of the details/information. Thus, for

hyper-technical considerations, for which the original petitioners

were really not to be blamed, they were denied their right to be

considered for promotion. It was in the above peculiar

circumstances that the learned Single Judge directed their

promotion effective from the date on which their juniors were

considered and granted promotion, along with all consequential

benefits.

13. The decision in Dr. Amal Sathpati (Supra) will not apply to a

situation of the present nature. This decision relies upon Bihar

State Electricity Board vs. Dharamdeo Das, 2024 SCC

OnLine SC 1768 at paragraph no.19, which is the paragraph

relied upon by the learned counsel for the appellants-State.

14. Dharamdeo Das (Supra) holds that promotion is effective from

the date it is granted, not from the date a vacancy occurs in the

subject post or the post itself is created. Here, the original

petitioners are not claiming promotion from either the date of the

vacancy or the date the promotional post was created. They have

claimed and are now granted promotion only from the date on

which their juniors were considered and granted promotion.

15. Further, this is a case where the learned Single Judge's impugned

order has already been complied with by the appellants-State, no

doubt, subject to the outcome of this L.P.A. The order dated 19th

February, 2026, now produced before us, shows that the original

petitioners were not directly granted promotion; their cases were

placed before the Departmental Promotion Committee (DPC).

2026:JHHC:6088-DB

The DPC considered the matter and, upon doing so, found that

the original petitioners are entitled to be promoted from the date

their juniors were promoted. This is also not a case where the

principle of no work, no pay would apply, because the original

petitioners were always willing to work, but for reasons the

learned Single Judge correctly found arbitrary, they were denied

such promotion.

16. For all the above reasons, we are satisfied that there is no merit

in this appeal and, consequently, we dismiss the same without

any order for costs.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) 9th March, 2026 Sanjay/Rohit Uploaded on 10.03.2026

 
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