Angur Ghosh vs The State Of Jharkhand
2026 Latest Caselaw 2210 Jhar

Jharkhand High Court

Angur Ghosh vs The State Of Jharkhand on 20 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                       2026:JHHC:7903




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cont. Case (Civil) No. 851 of 2024
                      Angur Ghosh, widow of Amulya Ghosh, R/o Village Kesharda,
                      P.O. Kesharda, P.S. Baharagora, Dist.-East Singhbhum,
                      Jharkhand.                             ...     ...      Petitioner
                                                   Versus
                      1.

The State of Jharkhand

2. Dr. Rajendra Bharti, S/o not known to the petitioner, Registrar, Kolhan University, Chaibasa, having its office at Chaibasa, P.O. & P.S. Chaibasa, District West Singhbhum, Jharkhand

3. Dr. Gurucharan Sahu, S/o not known to the petitioner, Registrar, Ranchi University, Ranchi, P.O.-G.P.O, P.S.-Kotwali, Dist.-Ranchi .... ... Opp. Parties

CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR For the Petitioner : Mr. Rajesh Kumar, Advocate Ms. Juhi Kumari, Advocate For the O.P. No.1 : Mr. Anshuman Kumar, AC to SC (L&C)-II For the O.P. No. 2 : Mr. Sharon Toppo, AC to Dr. Ashok Kumar Singh, Advocate For the O.P. No. 3 : Mr. Anoop Kr. Mehta, Advocate

15/20.03.2026 The present contempt petition has been filed for initiation of

contempt proceeding as against the opposite parties alleging willful

violation of order dated 08.12.2023 passed by this Court in Cont.

Case (Civil) No. 537 of 2023.

2. Mr. A.K. Mehta, learned counsel appearing on behalf of the

opposite party no. 3, on instruction, submits that all payments due

to the petitioner's deceased husband has already been made except

arrears of salary of Rs.4,223/- for the period from 01.04.2000 to

31.05.2001. The said amount has already been sanctioned and

cheque has been forwarded to the Principal of Tata College,

Chaibasa. The petitioner shall be paid the said amount by the

college very soon. As regards UGC arrears of Rs.17,471/-, the same

shall be paid to the petitioner once the same is released by the

State Government.

3. Having heard the learned counsel for the parties and

2026:JHHC:7903

considering that the substantial compliance has already been made

by the University, there is no need to further proceed in the present

matter.

4. The contempt proceeding as against the opposite parties is

hereby dropped.

5. The contempt petition is accordingly disposed of.

6. The petitioner is at liberty to pursue her subsisting grievance

as permissible under law.

(Rajesh Shankar, J.) March 20, 2026 Pawan Uploaded on 23.03.2026