The State Of Jharkhand & Others vs Bibi Jannat Nisha @ Jannat Nisha & Others
2026 Latest Caselaw 1679 Jhar

Jharkhand High Court

The State Of Jharkhand & Others vs Bibi Jannat Nisha @ Jannat Nisha & Others on 9 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 L.P.A. No. 539 of 2025
            The State of Jharkhand & Others                    ..... Appellants
                                            Versus
            Bibi Jannat Nisha @ Jannat Nisha & Others        ..... Respondents
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CORAM HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellants: Mr. Ratnesh Kumar, S.C. (L&C)-I For the Res. Nos. 2 to 7: Mr. S.P. Roy, G.A. (Bihar)

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04/09.03.2026

1. Despite opportunity, no step has been taken to serve the first

respondent.

2. Learned counsel for the appellants submits that the steps shall be

taken within a week.

3. Learned counsel for the appellants further submits that this appeal

does not dispute the entitlement of the first respondent to the

financial benefits granted by the impugned order. He however,

submits that the State of Bihar i.e., the respondent Nos. 2 to 7

should have been directed to pay the said financial benefits to the

first respondent instead of foisting this liability upon the appellants.

He points out that the impugned order in fact renders the States of

Jharkhand and Bihar jointly and severally responsible for payment

of financial benefits to the first respondent. For this, he refers to

paragraph No. 11 of the impugned order in which the directions

have been issued to the "respondents" meaning thereby the State

of Jharkhand as well as Bihar.

4. Considering the submissions now made, while granting the

appellants opportunity to take fresh steps to serve the first

respondent, we direct the appellants to deposit the financial

benefits payable to the first respondent in terms of the learned

Single Judge's impugned order in this Court within a period of two weeks from today. The issue as to whether the State of Jharkhand

or the State of Bihar is responsible for payment of the financial

benefits to the first respondent can always be examined, subject to

the application for condonation of delay being allowed. However,

on account of the dispute between the two States, the first

respondent, who is now stated to be entitled to receive the said

financial benefits, should not be made to unduly wait.

5. The Secretary, Animal Husbandry and Fisheries Department,

Government of Jharkhand, Ranchi shall be personally responsible

for ensuring the implementation of the direction we have just

made. This is necessary because we find that in several cases, our

orders are not being complied with without any reasonable cause.

6. We also note that on the ground of pendency of this appeal and

despite their being no interim relief granted, neither the State of

Jharkhand nor the State of Bihar have bothered to comply with the

directions issued by the learned Single Judge in the impugned

order dated 18.04.2024, even though, it now transpires that there

is no serious dispute about the first respondent's entitlement.

Therefore, it is imperative that the amount be deposited in this

Court within two weeks from today.

7. Learned counsel for the appellants is requested to immediately

communicate this order to the Secretary, Animal Husbandry and

Fisheries Department, Government of Jharkhand, Ranchi for

compliance.

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

(RAJESH SHANKAR, J.) 09.03.2026 Satish/Vikas/