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Jharkhand High Court
Sargun Prasad Yadav & Ors vs The State Of Jharkhand & Ors on 18 March, 2026
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 256 of 2018
Sargun Prasad Yadav & Ors. .. Petitioners
Versus
The State of Jharkhand & Ors. ...Respondents
With
W.P.(S) No. 3769 of 2018
Sukhdeo Mandal & Anr. .. Petitioners
Versus
The State of Jharkhand & Ors. ...Respondents
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
For the Petitioner(s) : Mrs. Ritu Kumar,
Mr. M. K. Sah, Advocate
For the Respondents : Mr. Vineet Prakash, A.C to S.C.-IV
--
15/18.03.2026 The order dated 31.07.2025 in W.P.(S) No. 256
of 2018 is extracted hereinbelow:
"Heard learned counsel for the petitioner and learned counsel for the
Respondents.
2. During course of argument, learned counsel for the petitioner has
pointed out that a meeting was held by the Commissioner of Santhal
Pargana with the Officials of Godda Collectorate and the case of the
Petitioner nos. 2, 3, 6, 7,8 namely Madhu Mehtar, Praveen Kumar Sah,
Sunil Kishore Kapri, Md. Ziyaul, and Pradeep Kumar respectively were
recommended vide proceeding dated 18.05.2020 as contained in
Annexure-D to the Counter Affidavit dated 26.03.2022 filed by the
learned counsel for the State.
3. It was also pointed out that the Co-ordinate Bench (Justice Dr. S.N.
Pathak, as then his lordship was) vide order dated 24.04.2023 in the light
of said recommendation, had directed the respondents to file affidavit
regarding issuance of Appointment Letters to those five (05) petitioners
who were recommended for regularization of their case in the year 2020
itself. However, till date, the State authorities except taking time have
not complied with the order.
4. Learned counsel for the State has submitted that the Commissioner,
Santhal Pargana, Godda has violated the rules by recommending the
cases of Petitioner no.2,3,6,7,8 namely Madhu 2 Mehtar, Praveen Kumar
Sah, Sunil Kishore Kapri, Md. Ziyaul, and Pradeep Kumar respectively
5. It reveals from the Supplementary Counter Affidavit dated 15.10.2024
filed by the Respondent No.5 that a meeting was held in the Department
of Revenue, Registration and Land Reforms, Government of Jharkhand
on 04.10.2024 regarding the regularization of the case of the Petitioner
no.2,3,6,7,8 namely Madhu Mehtar, Praveen Kumar Sah, Sunil Kishore
Kapri, Md. Ziyaul, and Pradeep Kumar respectively.
6. However, the Authorities have not even referred about the order
dated 24.04.2023 passed by the Co-ordinate Bench (Justice S.N. Pathak,
as then his lordship was) and also the order dated 23.02.2024 passed by
the Co-ordinate Bench (Hon'ble Mr. Justice Deepak Roshan) of this Court.
7. This Court finds that the authorities have no respect for the order
passed by the Co-ordinate Bench of this Court.
8. Accordingly, this Court is of the view that the Revenue Secretary,
Department of Revenue, Registration and Land Reforms, Government of
Jharkhand must comply with the order dated 24.04.2023 passed by the
Co-ordinate Bench (Justice Dr. S.N Pathak, as then his Lordship was) of
this Court and the order dated 23.02.2024 passed by the Co-ordinate
Bench (Hon'ble Mr. Justice Deepak Roshan) of this Court within two (02)
weeks failing which, they shall appear in person and file the explanation.
9. Put up this case on 19th August 2025.
10. Let a copy of this order be handed over to the learned counsel for the
State for the needful and also let a copy of this order be sent to the Chief
Secretary, Government of Jharkhand."
2. Even after a lapse of four months when the case
was posted on 15.01.2026, learned counsel upon
instruction had submitted that only approval was required
to be taken by the Cabinet.
3. Today, learned counsel for the State again
produces a letter by indicating that in the name of two
petitioners there is some discrepancy; however he was kept
mum when a question was posed what about other
petitioners. This is nothing but an eyewash which is being
continuously done by the respondent with the poor litigant.
4. Forced with this situation, the 2nd respondent is
directed to appear before this Court in person through V.C
on the next date of hearing.
5. Accordingly, list these cases on 25.03.2026.
(Deepak Roshan, J.)
18th March, 2026
Jk
