AJIT KUMAR VERMA v. THE STATE OF JHARKHAND THROUGH PR SECRETARY HUMAN RESOURCE DEVELOPMENT, Jharkhand High Court, Judgment, Law, casemine.com

IN THE HIGH COURT OF JHARKHAND AT RANCHI

W.P.(S). No. 2378 of 2019 Paras Nath Mandal …….. Petitioner Versus

1. The State of Jharkhand

2. The Secretary, Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education (Directorate of Education), Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Chatra.

5. The District Superintendent of Education, Chatra.

6. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Koderma

7. The District Superintendent of Education, Koderma. ..……. Respondents

with

W.P.(S). No. 6615 of 2018 Neel Kamal Verma ………. Petitioner.

Versus

1. The State of Jharkhand

2. The Deputy Commissioner, Bokaro

3. District Education Officer, Bokaro

4. District Superintendent of Education, Bokaro

5. Deputy Development Commissioner, Bokaro ………. Respondents

with

W.P.(S). No. 2385 of 2019 Digambar Prasad Yadav ………. Petitioner.

Versus

1. The State of Jharkhand

2. The Secretary, Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education (Directorate of Education), Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi

4. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Bokaro.

5. The District Superintendent of Education, Bokaro. ………. Respondents

with

W.P.(S). No. 2405 of 2019

1. Phagu Mahato

2. Ganesh Kumar Rajak ………. Petitioners.

Versus

1. The State of Jharkhand

2. The Secretary, Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education (Directorate of Education), Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi

4. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Dhanbad.

5. The District Superintendent of Education, Dhanbad.

6. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Bokaro.

7. The District Superintendent of Education, Bokaro ………. Respondents

with

W.P.(S). No. 2414 of 2019 Mukesh Kumar Roy ………. Petitioner.

Versus

1. The State of Jharkhand

2. The Secretary, Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education (Directorate of Education), Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Pakur.

5. The District Superintendent of Education, Pakur

6. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Chatra.

7. The District Superintendent of Education, Chatra.

8. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Hazaribagh.

9. The District Superintendent of Education, Hazaribagh.

10. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Sahibganj.

11. The District Superintendent of Education, Sahibganj.

12. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Ramgarh.

13. The District Superintendent of Education, Ramgarh.

14. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Koderma.

15. The District Superintendent of Education, Koderma.

16. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Jamtara.

17. The District Superintendent of Education, Jamtara. ………. Respondents

With

W.P.(S). No. 2426 of 2019 Naimishlam Ansari ………. Petitioner.

Versus

1. The State of Jharkhand

2. The Secretary, Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education (Directorate of Education), Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Deoghar.

5. The District Superintendent of Education, Deoghar. ………. Respondents

with

W.P.(S). No. 2468 of 2019 Sanoj Kumar ………. Petitioner.

Versus

1. The State of Jharkhand

2. The Secretary, Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education (Directorate of Education), Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Pakur.

5. The District Superintendent of Education, Pakur.

6. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Dumka.

7. The District Superintendent of Education, Dumka ………. Respondents

with

W.P.(S). No. 2469 of 2019 Umesh Choudhary ………. Petitioner.

Versus

1. The State of Jharkhand

2. The Secretary, Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education (Directorate of Education), Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Deoghar.

5. The District Superintendent of Education, Deoghar. ………. Respondents

with

W.P.(S). No. 2470 of 2019

1. Gopal Chandra Mahato

2. Chandan Kumar Mahato ………. Petitioners.

Versus

1. The State of Jharkhand

2. The Secretary, Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education (Directorate of Education), Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Bokaro.

5. The District Superintendent of Education, Bokaro. ………. Respondents

with

W.P.(S). No. 2473 of 2019 Manoj Prasad Yadav ………. Petitioner.

Versus

1. The State of Jharkhand through the Secretary, Human Resources Development Department, Ranchi.

2. Deputy Commissioner, Chatra.

3. Director Primary Education, Ranchi.

4. District Superintendent of Education Officer, Chatra. ………. Respondents

with

W.P.(S). No. 2474 of 2019 Shabbir Ahmad ………. Petitioner.

Versus

1. The State of Jharkhand through the Secretary, Human Resources Development Department, Ranchi.

2. Deputy Commissioner, Dhanbad.

3. Director, Primary Education, Ranchi.

4. District Superintendent of Education Officer, Dhanbad. ………. Respondents

with

W.P.(S). No. 2507 of 2019

1. Tejo Mahto

2. Gobinda Mahato

3. Binod Kumar

4. Nand Kishor Mandal ………. Petitioners.

Versus

1. The State of Jharkhand

2. The Secretary, Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education (Directorate of Education), Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Dumka.

5. The District Superintendent of Education, Dumka.

6. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Pakur.

7. The District Superintendent of Education, Pakur.

8. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Sahebganj.

9. The District Superintendent of Education, Sahebganj.

10. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Bokaro

11. The District Superintendent of Education, Bokaro

12. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Dhanbad

13. The District Superintendent of Education, Dhanbad. ………. Respondents

with

W.P.(S). No. 2539 of 2019 Prayag Yadav ………. Petitioner.

Versus

1. The State of Jharkhand through the Secretary, Human Resources Development Department, Ranchi.

2. Deputy Commissioner, Giridih.

3. Director Primary Education, Ranchi.

4. District Superintendent of Education Officer, Giridih. ………. Respondents

with

W.P.(S). No. 2540 of 2019 Krishan Raut ………. Petitioner.

Versus

1. The State of Jharkhand through the Secretary, Human Resources Development Department, Ranchi.

2. Deputy Commissioner, Giridih.

3. Director Primary Education, Ranchi.

4. District Superintendent of Education Officer, Giridih. ………. Respondents

with

W.P.(S). No. 2574 of 2019

1. Sanjay Kumar Mistry

2. Mahendra Kumar Mistry ………. Petitioners.

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development, Govt. of Jharkhand, Ranchi.

2. The Director, Directorate of Primary Education, Human Resources Development, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Ramgarh.

4. The District Superintendent of Education, Ramgarh. ………. Respondents

with

W.P.(S). No. 2577 of 2019

1. Ashok Kumar Pandit

2. Shankar Prasad

3. Shibu Kumar Mahto ………. Petitioners.

Versus

1. State of Jharkhand through the Principal Secretary, Human Resources Development Department, Govt. of Jharkhand, Ranchi.

2. The Director, Directorate of Primary Education, Human Resources Development Department, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Hazaribag.

4. The District Superintendent of Education, Deoghar.

5. The District Education Officer, Deoghar. ………. Respondents

with

W.P.(S). No. 2653 of 2019 Jitendra Prasad Dangi ………. Petitioner.

Versus

1. The State of Jharkhand through the Principal Secretary, School Education and Literacy Department, Govt. of Jharkhand, Ranchi.

2. The Secretary, School Education and Literacy Department, Govt. of Jharkhand, Ranchi

3. Director, Primary Education, School Education and Literacy Department, Govt. of Jharkhand, Ranchi

4. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Chatra

5. The District Superintendent of Education, Chatra ………. Respondents

with

W.P.(S). No. 2654 of 2019 Yogendra Saw ………. Petitioner.

Versus

1. The State of Jharkhand through the Principal Secretary, School Education and Literacy Department, Govt. of Jharkhand, Ranchi.

2. The Secretary, School Education and Literacy Department, Govt. of Jharkhand, Ranchi

3. Director, Primary Education, School Education and Literacy Department, Govt. of Jharkhand, Ranchi

4. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Hazaribagh

5. The District Superintendent of Education, Hazaribagh. ………. Respondents

with

W.P.(S). No. 2660 of 2019

1. Rohit Kumar Mehta

2. Vijay Kumar

3. Tarkishor Vishwakarma

4. Nadim Akhtar ………. Petitioners.

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development, Govt. of Jharkhand, Ranchi.

2. The Director of Primary Education, Human Resources Development, Govt. of Jharkhand, Ranchi.

3. Deputy Superintendent Education, Hazaribagh. ………. Respondents

with

W.P.(S). No. 2667 of 2019 Md. Mahfuz Ansari ………. Petitioner.

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development, Govt. of Jharkhand, Ranchi.

2. The Director, Directorate of Primary Education, Human Resources Development, Govt. of Jharkhand.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Deoghar.

4. The District Superintendent of Education, Deoghar. ………. Respondents

with

W.P.(S). No. 2678 of 2019 Sanjay Kumar Singh ………. Petitioner.

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development, Govt. of Jharkhand, Ranchi.

2. The Director, Directorate of Primary Education, Human Resources Development Department, Govt. of Jharkhand, Ranchi

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Hazaribagh.

4. The District Superintendent of Education, Hazaribagh.

5. The District Education Officer, Hazaribagh. ………. Respondents

with

W.P.(S). No. 2680 of 2019 Kishor Kumar Gupta ………. Petitioner.

Versus

1. The State of Jharkhand through the Principal Secretary, Department of Personnel, Administrative & Reforms, Ranchi.

2. Director of Primary Education, Department of School Education & Literacy, Ranchi.

3. District Superintendent of Education, Hazaribagh. ………. Respondents

with

W.P.(S). No. 2686 of 2019 Sunita Kumari ………. Petitioner.

Versus

1. The State of Jharkhand through the Secretary, Human Resources Development Department, Ranchi.

2. Deputy Commissioner, Dhanbad.

3. Director, Primary Education, Ranchi.

4. District Superintendent of Education Officer, Dhanbad. ………. Respondents

with

W.P.(S). No. 2691 of 2019 Bhikhan Prajapati ………. Petitioner.

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development Department, Ranchi.

2. The Director, Directorate at Primary Education, Human Resources Development Department, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Hazaribag.

4. The District Superintendent of Education, Hazaribagh.

5. The District Education Officer, Hazaribagh. ………. Respondents

with

W.P.(S). No. 2692 of 2019 Deglal Gope ………. Petitioner.

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development Department, Ranchi.

2. The Director, Directorate at Primary Education, Human Resources Development Department, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dhanbad.

4. The District Superintendent of Education, Dhanbad.

5. The District Education Officer, Dhanbad. ………. Respondents

with

W.P.(S). No. 2693 of 2019

1. Ritesh Ranjan

2. Rajesh Kumar Sah

3. Ghanshyam Kumar Gupta

4. Ajay Ray

5. Mahendra Prasad

6. Jhaman Prajapati ………. Petitioners.

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development Department, Ranchi.

2. The District of Primary Education, Human Resources Development, Govt. of Jharkhand, Ranchi.

3. District Superintendent Education, Dumka.

4. District Superintendent Education, Pakur

5. District Superintendent Education, Deoghar,

6. District Superintendent Education, Chatra. ………. Respondents

with

W.P.(S). No. 2695 of 2019

1. Ajay Kumar Sharma

2. Anand Kumar

3. Shiv Nath Rajwar

4. Ritesh Kumar Burman

5. Mukesh Kumar Sinha

6. Shambhu Kumar Saha ………. Petitioners.

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development Department, Ranchi.

2. The Director of Primary Education, Human Resources Development, Govt. of Jharkhand, Ranchi.

3. Deputy Superintendent Education, Deoghar.

4. Deputy Superintendent Education, Bokaro

5. Deputy Superintendent Education, Dumka,

6. Deputy Superintendent Education, Giridih.

7. Deputy Superintendent Education, Koderma ………. Respondents

with

W.P.(S). No. 2707 of 2019

1. Ram Mohan Prasad Sah

2. Kundan Kumar

3. Gopal Krishan

4. Chandra Prakash Das

5. Ajayendra Kumar Singh

6. Madhu Mangal Nag

7. Kunal Upadhyaya

8. Rupesh Kumar

9. Vikash Kumar

10. Devendra Kumar

11. Chandan Kumar

12. Satish Kumar Gupta

13. Niranjan Prasad Singh

14. Manoj Kumar Roy 15.Laxman Mahto

16. Raju Kumar

17. Yogendra Prasad Bhagat

18. Upendra Thakur

19. Vijay Kumar Rana

20. Md. Safiq Ansari

21. Kunj Bihari

22. Anil Kumar Lohra

23. Md. Shahjahan

24. Purendra Kumar

25. Pradip Prasad Kuswaha

26. Reyaz Ansari

27. Ranjeet Rana

28. Birendra Kumar Pandey

29. Rajesh Kumar Rana

30. Murli Ram

31. Chhotu Paswan

32. Umesh Paswan

33. Birendra Rajak

34. Shashi Bhushan Singh

35. Birendar Prasad

36. Sudhir Kumar Mandal

37. Butan Kumar

38. Santosh Kumar

39. Mousam Kumar Singh

40. Gautam Kumar

41. Yogendra Kumar Ray

42. Pintu Ravidas

43. Chandan Thakur

44. Tulsi Thakur

45. Sanjay Kumar Bhagat

46. Rabindra Nath Bhagat

47. Satyendra Prasad

48. Binod Kumar Sah

49. Devkant Thakur ………. Petitioners.

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development Department, Ranchi.

2. The Director of Primary Education, Human Resources Development, Govt. of Jharkhand, Ranchi.

3. Deputy Superintendent of Education, Ranchi.

4. Deputy Superintendent of Education, Hazaribagh

5. Deputy Superintendent of Education, Bokaro

6. Deputy Superintendent of Education, Giridih.

7. Deputy Superintendent of Education, Garwaha

8. Deputy Superintendent of Education, Dhanbad

9. Deputy Superintendent of Education, Chatra

10. Deputy Superintendent of Education, Bokaro

11. Deputy Superintendent of Education, Godda

12. Deputy Superintendent of Education, Sahebganj

13. Deputy Superintendent of Education, Pakur

14. Deputy Superintendent of Education, Jamtara

15. Deputy Superintendent of Education, Deoghar

16. Deputy Superintendent of Education, Koderma

17. Deputy Superintendent of Education, Dumka

18. Deputy Superintendent of Education, Ramgarh

19. Deputy Superintendent of Education, Hazaribagh

20. Deputy Superintendent of Education, Gumla

21. Deputy Superintendent of Education, Simdega

22. Deputy Superintendent of Education, Lohardagga

23. Deputy Superintendent of Education, Latehar

24. Deputy Superintendent of Education, Palamu. ………. Respondents

with

W.P.(S). No. 2710 of 2019 Mahesh Kumar ………. Petitioner.

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development Department, Ranchi.

2. The Director, Directorate of Primary Education, Human Resources Development, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dumka.

4. The District Superintendent of Education, Dumka ………. Respondents

with

W.P.(S). No. 2716 of 2019

1. Kumar Amit

2. Dilip Kumar Raut

3. Gautam Raj ………. Petitioners.

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development Department, Ranchi.

2. The Director, Directorate of Primary Education, Human Resources Development, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Pakur.

4. The District Superintendent of Education, Pakur

5. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Giridih.

6. The District Superintendent of Education, Giridih

7. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Deoghar.

8. The District Superintendent of Education, Deoghar ………. Respondents

With W.P. (S) No. 2751 of 2019

1. Manmohan Mahato

2. Dharmnath Mahato

3. Bindeshwar Prasad

4. Jagdish Mahato

5. Mahendra Kumar

6. Surendra Kumar

7. Ritlal Mahto

8. Dwarika Prasad

9. Sonaram Kumar

10. Yugeshwar Mahto

11. Vikash Kumar Singh

12. Kalicharan Rawani

13. Binod Kumar Goswami

14. Rajesh Kumar

15. Bholaram Rawani

16. Deepak Kumar Mahato

17. Lokeshwar Mahato

18. Raju Kewat

19. Shyam Sundar Mahato

20. Nitish Kumar

21. Ashok Mahto

22. Sandeep Prasad

23. Dwarika Prasad

24. Lalan Prasad

25. Naresh Kumar

26. Panchdev Kumar Mahto

27. Deepak Kumar Mahatha

28. Tapeshwar Kumar

29. Bihari Kanisth

30. Santosh Kumar

31. Rohit Kumar Singh

32. Tirth Kumar Pandey

33. Baneshwar Mahato

34. Shiv Shankar Mahtha

35. Kumar Dharamvir

36. Prakash Kumar Sharma

37. Rakesh Kumar Saw

38. Sunil Kumar Sharma

39. Nagmani Kumar Sharma

40. Samir Sikrwar

41. Manoj Kumar

42. Suresh Mahato

43. Manoj Kumar

44. Arbind Kumar Pandey

45. Birendra Kumar Mahato

46. Sharwan Kumar

47. Anand Kumar

48. Md. Yusuf Ali

49. Ramesh Prasad Singh

50. Narayan Mahto

51. Mahesh Mistri

52. Intaj Ansari

53. Gopi Kant Rakshit

54. Maonj Kumar

55. Nasheem Ansari … …Petitioners

-Versus-

1. The State of Jharkhand through the Principal Secretary, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director of Primary Education, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. District Superintendent Education, Ranchi

4. District Superintendent Education, Hazaribagh

5. District Superintendent of Education, Bokaro

6. District Superintendent of Education, Giridih

7. District Superintendent of Education, Garwaha

8. District Superintendent of Education, Dhanbad

9. District Superintendent of Education, Chatra

10. District Superintendent of Education, Godda

11. District Superintendent of Education, Sahebganj

12. District Superintendent of Education, Pakur

13. District Superintendent of Education, Jamtara

14. District Superintendent of Education, Deoghar

15. District Superintendent of Education, Koderma

16. District Superintendent of Education, Dumka

17. District Superintendent of Education, Ramgarh

18. District Superintendent of Education, Gumla

19. District Superintendent of Education, Simdega

20. District Superintendent of Education, Lohardagga

21. District Superintendent of Education, Latehar

22. District Superintendent of Education, Palamu … …Respondents

With

W.P. (S) No. 2756 of 2019

1. Jitendra Kumar Gupta

2. Brahamdeo Yadav

3. Binita Kumari

4. Pramod Kumar Rana

5. Kailash Saw

6. Vikash Kumar Singh

7. Sanjay Kumar Rana

8. Bishun Kumar Gupta

9. Jageshwar Prasad Sahu

10. Amrit Kumar

11. Aditya Dangi

12. Rajdeo Kumar Ram

13. Suryadeo Ram Rawani

14. Santosh Kumar

15. Ashok Sen Suman

16. Pankaj Kumar Rajak

17. Mahendra Prasad yadav

18. Dilip Kumar Singh

19. Arvind Kumar Yadav

20. Sujit Kumar Sinha

21. Ashok Kumar Dangi

22. Bhuneshwar Yadav

23. Dashrath Saw

24. Tahal Yadav

25. Vivekanand Sinha

26. Ramji Gope

27. Mukesh Kumar Gupta

28. Tapeshwar Yadav

29. Phagu Saw

30. Ram Kumar Yadav

31. Ramlakhan Prajapati

32. Ramkeshwar Prasad

33. Nandkishor Prajapati

34. Praveen Kumar Yadav

35. Kajal Kumar Roy

36. Deva Nand Mistry

37. Kamdeo Mandal

38. Chandan Kumar

39. Bijay Kumar Dutta

40. Goutam Kumar singh

41. Vikash Chandra Roy

42. Amar Chandra Roy

43. Pramod Kumar

44. Shambhu Kumar Sahu

45. Nitu Kumari

46. Bibha roy

47. Ishwar Yadav

48. Basudeo Dangi

49. Manoj Kumar Pandey

50. Anju Kumari

51. Devendra Kumar

52. Tulsi Mahto

53. Alok Prasad Dangi … …Petitioners

-Versus-

1. The State of Jharkhand through the Chief Secretary, Govt. of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Secretary, School Education and Literacy Development Department, Govt. of Jharkhand, MDI Building, Dhurwa, Ranchi

3. The Director, Primary Education, School Education and Literacy Development Department, Govt. of Jharkhand, MDI Building, Dhurwa, Ranchi

4. The District Superintendent of Education, Chatra

5. The District Superintendent of Education, Hazaribagh

6. The District Superintendent of Education, Ramgarh

7. The District Superintendent of Education, Koderma

8. The District Superintendent of Education, Giridih

9. The District Superintendent of Education, Bokaro

10. The District Superintendent of Education, Dhanbad

11. The District Superintendent of Education, Dumka

12. The District Superintendent of Education, Deoghar

13. The District Superintendent of Education, Jamtara

14. The District Superintendent of Education, Godda

15. The District Superintendent of Education, Sahibgaj

16. The District Superintendent of Education, Pakur … …Respondents

With

W.P.(S) No.2761 of 2019

1. Shankar Prasad

2. Mahesh Yadav

3. Churaman Prajapati

4. Gopal Dangi

5. Pawan Kumar Choudhary

6. Manoj Kumar Yadav

7. Santosh Kumar Saw

8. Ganesh Sharma

9. Birendra Kumar Rawani

10. Udheshwar Ram

11. Shankar Rawani

12. Md. Mustakim Ansari

13. Anand Mahato

14. Hari Shankar Rawani

15. Dinesh Prasad Sahu

16. Tekchand Saw

17. Rambol Kumar

18. Ramlagan Thakur

19. Raj Kumar Sharma

20. Mahtab Alam

21. Santosh Prasad

22. Biswanath Mahto

23. Anil Singh Choudhary

24. Shatrughan Prasad Sahu

25. Santosh Prasad

26. Kishore Kunal

27. Bhrigu Ram Rajak

28. Ajay Kumar Vishwakarma … …Petitioners

-Versus-

1. The State of Jharkhand through the Principal Secretary, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director of Primary Education, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. District Superintendent Education, Ranchi

4. District Superintendent Education, Hazaribagh

5. District Superintendent of Education, Bokaro

6. District Superintendent of Education, Giridih

7. District Superintendent of Education, Garwaha

8. District Superintendent of Education, Dhanbad

9. District Superintendent of Education,Chatra

10. District Superintendent of Education, Bokaro

11. District Superintendent of Education, Godda

12. District Superintendent of Education, Sahebganj

13. District Superintendent of Education, Pakur

14. District Superintendent of Education, Jamtara

15. District Superintendent of Education, Deoghar

16. District Superintendent of Education, Koderma

17. District Superintendent of Education, Dumka

18. District Superintendent of Education, Ramgarh

19. District Superintendent of Education, Hazaribagh

20. District Superintendent of Education, Gumla

21. District Superintendent of Education, Simdega

22. District Superintendent of Education, Lohardagga

23. District Superintendent of Education, Latehar

24. District Superintendent of Education, Palamu …. … Respondents

With

W.P.(S) No.2781 of 2019

1. Deonath Kumar

2. Pramod Kumar

3. Suresh Kumar Gupta

4. Kuldip Yadav … … Petitioners

-Versus-

1. The State of Jharkhand through the Chief Secretary, Govt. of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Secretary, School Education and Literacy Development Department, Govt. of Jharkhand, MDI Building, Dhurwa, Ranchi

3. The Director, Primary Education, School Education and Literacy Development Department, Govt. of Jharkhand, MDI Building, Dhurwa, Ranchi

4. The District Superintendent of Education, Chatra

5. The District Superintendent of Education, Hazaribagh

6. The District Superintendent of Education, Ramgarh

7. The District Superintendent of Education, Koderma

8. The District Superintendent of Education, Giridih

9. The District Superintendent of Education, Bokaro

10. The District Superintendent of Education, Dhanbad

11. The District Superintendent of Education, Dumka

12. The District Superintendent of Education, Deoghar

13. The District Superintendent of Education, Jamtara

14. The District Superintendent of Education, Godda

15. The District Superintendent of Education, Sahibganj

16. The District Superintendent of Education, Pakur …. … Respondents

With W.P.(S) No. 2806 of 2019

1. Rup Lal Sah @ Roop Lal Sah

2. Rakesh Kumar

3. Prem Kumar

4. Shankar Prasad … … Petitioners -Versus-

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Hazaribagh

4. The District Superintendent of Education, Hazaribagh

5. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dhanbad

6. The District Superintendent of Education, Dhanbad

7. The Deputy Commission cum Chairman, District Education Establishment Committee, Sahebganj

8. The District Superintendent of Education, Sahebganj … … Respondents

With

W.P.(S) No.2809 of 2019

1. Suresh Kumar

2. Mahesh Kumar Sharma

3. Rajendra Kumar Keshari

4. Ramdular Ram … … Petitioners

-Versus-

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Pakur

4. The District Superintendent of Education, Pakur

5. The Deputy Commissioner cum Chairman, District Education Establishment Committee Dumka

6. The District Superintendent of Education, Dumka

7. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dhanbad

8. The District Superintendent of Education, Dhanbad …. … Respondents

With

W.P.(S) No. 2814 of 2019

1. Krishna Kumar Gupta

2. Krishna Kumar Yadav

3. Heera Lal Mahto

4. Hemant Kumar

5. Lalan Prasad Yadav

6. Sharwan Kumar

7. Kaushal Kishor Ram …. … Petitioners -Versus-

1. The State of Jharkhand through the Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Hazaribagh

4. The District Superintendent of Education, Hazaribagh

5. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dhanbad

6. The District Superintendent of Education, Dhanbad

7. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Sahebganj

8. The District Superintendent of Education, Sahebganj

9. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Giridih

10. The District Superintendent of Education, Giridih

11. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Ramgarh

12. The District Superintendent of Education, Ramgarh

13. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Pakur

14. The District Superintendent of Education, Pakur

15. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Koderma

16. The District Superintendent of Education, Koderma

17. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Deoghar

18. The District Superintendent of Education, Deoghar

19. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Godda

20. The District Superintendent of Education, Godda

21. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Bokaro

22. The District Superintendent of Education, Bokaro

23. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dumka

24. The District Superintendent of Education Dumka

25. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Chatra

26. The District Superintendent of Education, Chatra

27. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Jamtara

28. The District Superintendent of Education, Jamtara …. … Respondents

With

W.P.(S) No. 2817 of 2019

1. Krishan Kumar

2. Jitendra Kumar Bhagat

3. Manoj Kumar Ram …. … Petitioners -Versus-

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Sahebganj

4. The District Superintendent of Education, Sahebganj

5. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Pakur

6. The District Superintendent of Education, Pakur

7. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Deoghar

8. The District Superintendent of Education, Deoghar

9. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Godda

10. The District Superintendent of Education, Godda

11. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dumka

12. The District Superintendent of Education, Dumka

13. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Jamtara

14. The District Superintendent of Education, Jamtara … … Respondents

With

W.P.(S) No.2818 of 2019

1. Vimal Kumar Yadav

2. Meghu Mahto

3. Ayodhi Kumar Mahto …. … Petitioners

-Versus-

1. The State of Jharkhand through the Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Sahebganj

4. The District Superintendent of Education, Sahebganj

5. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Pakur

6. The District Superintendent of Education, Pakur

7. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Deoghar

8. The District Superintendent of Education, Deoghar

9. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Godda

10. The District Superintendent of Education, Godda

11. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dumka

12. The District Superintendent of Education, Dumka

13. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Jamtara

14. The District Superintendent of Education, Jamtara

15. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Chatra

16. The District Superintendent of Education, Chatra

17. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dhanbad

18. The District Superintendent of Education, Dhanbad

19. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Giridih

20. The District Superintendent of Education, Giridih

21. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Bokaro

22. The District Superintendent of Education, Bokaro

23. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Ramgarh

24. The District Superintendent of Education, Ramgarh

25. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Koderma

26. The District Superintendent of Education, Koderma

27. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Hazaribagh

28. The District Superintendent of Education, Hazaribagh …. … Respondents

With

W.P.(S) No.2819 of 2019

1. Sudhir Kumar Mandal

2. Anand Bihari Verma

3. Satyendra Kumar Singh

4. Ajaj Kumar Sah …. … Petitioners -Versus-

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Sahebganj

4. The District Superintendent of Education, Sahebganj

5. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Pakur

6. The District Superintendent of Education, Pakur

7. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Deoghar

8. The District Superintendent of Education, Deoghar

9. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Godda

10. The District Superintendent of Education, Godda

11. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dumka

12. The District Superintendent of Education, Dumka

13. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Jamtara

14. The District Superintendent of Education, Jamtara

15. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Chatra

16. The District Superintendent of Education, Chatra

17. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dhanbad

18. The District Superintendent of Education, Dhanbad

19. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Giridih

20. The District Superintendent of Education, Giridih

21. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Bokaro

22. The District Superintendent of Education, Bokaro

23. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Ramgarh

24. The District Superintendent of Education, Ramgarh

25. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Koderma

29. The District Superintendent of Education, Koderma

30. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Hazaribagh

31. The District Superintendent of Education, Hazaribagh … …. Respondents

With W.P.(S) No.2867 of 2019

1. Sukar Thakur

2. Md. Reyaz Ansari

3. Mukesh Kumar

4. Rajesh Thakur

5. Nakul Mahto

6. Ram Bharos Sahu

7. Krishna Yadav

8. Vijay Prasad …. …. Petitioners -Versus-

1. The State of Jharkhand through the Chief Secretary, Govt. of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Secretary, School Education and Literacy Development Department, Govt. of Jharkhand, MDI Building, Dhurwa, Ranchi

3. The Director, Primary Education, School Education and Literacy Development Department, Govt. of Jharkhand, MDI Building, Dhurwa, Ranchi

4. The District Superintendent of Education, Chatra

5. The District Superintendent of Education, Hazaribagh

6. The District Superintendent of Education, Ramgarh

7. The District Superintendent of Education, Koderma

8. The District Superintendent of Education, Giridih

9. The District Superintendent of Education, Bokaro

10. The District Superintendent of Education, Dhanbad

11. The District Superintendent of Education, Dumka

12. The District Superintendent of Education, Deoghar

13. The District Superintendent of Education, Jamtara

14. The District Superintendent of Education,Godda

15. The District Superintendent of Education, Sahibganj

16. The District Superintendent of Education, Pakur …. …. Respondents

With

W.P.(S) No. 2870 of 2019

Manoj Kumar Yadav … Petitioner -Versus-

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dhanbad

4. The District Superintendent of Education, Dhanbad

5. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dumka

6. The District Superintendent of Education, Dumka ….. … Respondents

With

W.P.(S) No.2871 of 2019

1. Sitaram Mahto

2. Dhaneshwar Mahto ….. …. Petitioners

-Versus-

1. State of Jharkhand through the Principal Secretary, Human Resource Development Department, Govt. of Jharkhand Project Building, Dhurwa, Ranchi

2. The Director, Directorate at Primary Education, Govt. of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Giridih

4. The District Superintendent of Education, Giridih

5. The District Education Officer, Giridih

6. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Deoghar

7. The Superintendent of Education, Deoghar

8. The District Education Officer, Deoghar … Respondents

With

W.P.(S) No.2877 of 2019

1. Kundan Kumar Mishra

2. Raj Kishor Mandal

3. Kanhaiya Prasad Yadav

4. Naresh Mahatha

5. Kajala Nand Jha

6. Pankaj Kumar Pandey

7. Manoj Kumar Verma

8. Govind Das

9. Ganesh Das

10. Raju Pandit

11. Balram Pandit

12. Neelabh Kumar Agarwal

13. Jhulan Mahto

14. Rajesh Ray … … Petitioners

-Versus-

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Sahebganj

4. The District Superintendent of Education, Sahebganj.

5. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Pakur

6. The District Superintendent of Education, Pakur

7. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Deoghar

8. The District Superintendent of Education, Deoghar

9. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Godda

10. The District Superintendent of Education, Godda

11. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dumka

12. The District Superintendent of Education, Dumka

13. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Jamtara

14. The District Superintendent of Education, Jamtara

15. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Chatra

16. The District Superintendent of Education, Chatra

17. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dhanbad

18. The District Superintendent of Education, Dhanbad

19. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Giridih

20. The District Superintendent of Education, Giridih

21. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Bokaro

22. The District Superintendent of Education, Bokaro

23. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Ramgarh

24. The District Superintendent of Education, Ramgarh

25. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Koderma

26. The District Superintendent of Education, Koderma

27. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Hazaribagh

28. The District Superintendent of Education, Hazaribagh …. … Respondents

With

W.P.(S) No.2879 of 2019

1. Nageshwar Prasad Singh

2. Bhubneshwar Prasad

3. Narayan Chandra Mandal …. Petitioners -Versus-

1. The State of Jharkhand through the Principal Secretary, Human Resource Development Department, Govt. of Jharkhand, Project Bhawan, Dhurwa, Ranchi.

2. The Director, Primary Education (Directorate of Education), Human Resource Development Department, Govt. of Jharkhand, Project Bhawan, Dhurwa, Ranchi

3. The Deputy Commissioner -cum-Chairman, District Education Established Committee, Dhanbad

4. The District Superintendent of Education, Dhanbad

5. The Deputy Commissioner-cum-Chairman, District Education Established Committee, Bokaro

6. The District Superintendent of Education, Bokaro

7. The Deputy Commissioner-cum-Chairman, District Education Established Committee, Ramgarh

8. The District Superintendent of Education, Ramgarh … … Respondents

With

W.P. (S) No.2902 of 2019

1. Subhash Chandra Yadav

2. Prafullya Kumar Rajwar

3. Lakshman Swarnkar

4. Shailesh Sagar

5. Sunil Kumar

6. Parmeshwar Saw

7. Santosh Kumar

8. Aloke Chander Ravi

9. Nandkishore Saw

10. Shakti Prasad Kushwaha

11. Birendar Prasad Kushwaha

12. Nand Kishore Kumar

13. Manoj Pandit …. … Petitioners -Versus-

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director of Primary Education, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. District Superintendent Education, Hazaribagh

4. District Superintendent of Education, Bokaro

5. District Superintendent of Education, Giridih

6. District Superintendent of Education, Garwaha

7. District Superintendent of Education, Dhanbad

8. District Superintendent of Education, Chatra

9. District Superintendent of Education, Godda

10. District Superintendent of Education, Sahebganj

11. District Superintendent of Education, Pakur

12. District Superintendent of Education, Jamtara

13. District Superintendent of Education, Deoghar

14. District Superintendent of Education, Koderma

15. District Superintendent of Education, Dumka

16. District Superintendent of Education, Ramgarh

17. District Superintendent of Education, Gumla

18. District Superintendent of Education, Simdega

19. District Superintendent of Education, Lohardagga

20. District Superintendent of Education, Latehar

21. District Superintendent of Education, Palamu …. …. Respondents

With

W.P.(S) No.2910 of 2019

1. Md. Afshar Hussain

2. Karamchand Yadav

3. Sanjay Kumar Jha

4. Md. Sharif Ansari

5. Manoj Kumar Rana

6. Sanjiv Kumar

7. Uday Kant Sah

8. Alimuddin Ansari Betab

9. Md. Abid Alam

10. Akhilesh Kumar

11. Shiv Chandra Kumar

12. Satyawan Kumar

13. Gopal Krishna Sah

14. Dilip Ramani

15. Nehal Raj

16. Rabindra Prasad Sah

17. Rajiv Kumar Poddar

18. Birendra Kumar Singh

19. Rajesh Kumar

20. Sunil Kumar Bhagat

21. Sachidanand Pandit

22. Raj Kumar Pandit

23. Om Prakash Jaiswal

24. Mukesh Kumar

25. Obinath Mahto

26. Md. Abdul Mannan

27. Dilip Kumar Yadav

28. Khub Lal Sah

29. Sanjay Kumar Saha

30. Anil Kumar Pandit

31. Md. Mustaquim Ansari

32. Shambhu Kumar Saha

33. Md. Murtaja Ansari

34. Suchan Kumar Sah

35. Anil Kumar Sah

36. Pankaj Kumar Mandal

37. Manoj Kumar Goswami

38. Nitya Nand

39. Jay Shankar Prasad

40. Bipin Kumar

41. Srikant Kumar

42. Niraj Jha

43. Girendra Kumar Sharma

44. Sanjay Kumar Sharma

45. Dinesh Kumar Sah

46. Sharvan Kumar

47. Bhairo Manjhi

48. Gopal Krishna Upadhyay

49. Dilip Kumar Mahto

50. Ram Khelan Sah

51. Pradeep Kumar Das

52. Chandan Kumar Singh

53. Saroj Kumar Yadav

54. Jay Kishor Kapri

55. Rajesh Kumar Sah

56. Bishnu Kumar Paul

57. Dinesh Kumar Mandal

58. Devendra Pandit

59. Nagendra Kumar

60. Bhawani Mahto …. … Petitioners -Versus-

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Hazaribagh

4. The District Superintendent of Education, Hazaribagh

5. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dhanbad

6. The District Superintendent of Education, Dhanbad

7. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Sahebganj

8. The District Superintendent of Education, Sahebganj

9. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Giridih

10. The District Superintendent of Education, Giridih

11. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Ramgarh

12. The District Superintendent of Education, Ramgarh

13. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Pakur

14. The District Superintendent of Education, Pakur

15. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Koderma

16. The District Superintendent of Education, Koderma

17. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Deoghar

18. The District Superintendent of Education, Deoghar

19. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Godda

20. The District Superintendent of Education, Godda

21. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Bokaro

22. The District Superintendent of Education, Bokaro

23. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dumka

24. The District Superintendent of Education, Dumka

25. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Chatra

26. The District Superintendent of Education, Chatra

27. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Jamtara

28. The District Superintendent of Education, Jamtara …. … Respondents

With

W.P.(S) No.2914 of 2019

1. Basudeo Kumar

2. Sahdeo Sharan Thakur

3. Ranjeet Kumar Saw

4. Lalan Yadav

5. Shashank Kumar Mahto

6. Rajesh Kumar Mahto

7. Saroj Kumar Jha

8. Ranjeet Kumar

9. Ravi Kumar Mahto

10. Rajesh Kumar Singh

11. Ashok Kumar Thakur

12. Brajendra Kumar Singh

13. Sanjay Ravidas

14. Rajhans Paswan

15. Shibu Kumar Mahto

16. Baijnath Kumar

17. Sanjay Kumar Singh

18. Gurucharan Mahto …. … Petitioners -Versus-

1. The State of Jharkhand through Principal Secretary, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director of Primary Education, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. District Superintendent Education, Hazaribagh

4. District Superintendent Education, Bokaro

5. District Superintendent of Education, Giridih

6. District Superintendent of Education, Garwaha

7. District Superintendent of Education, Dhanbad

8. District Superintendent of Education, Chatra

9. District Superintendent of Education, Godda

10. District Superintendent of Education, Sahebganj

11. District Superintendent of Education, Pakur

12. District Superintendent of Education, Jamtara

13. District Superintendent of Education, Deoghar

14. District Superintendent of Education, Koderma

15. District Superintendent of Education, Dumka

16. District Superintendent of Education, Ramgarh

17. District Superintendent of Education, Gumla

18. District Superintendent of Education, Simdega

19. District Superintendent of Education, Lohardagga

20. District Superintendent of Education, Latehar

21. District Superintendent of Education, Palamu …. … Respondents

With

W.P.(S) No.2917 of 2019

1. Sudhir Kumar Rajak

2. Baleshwar Raut

3. Rajendra Rawani

4. Arun Kumar

5. Mahesh Kumar Mandal

6. Praful Kumar Mandal

7. Pramod Kumar Sah

8. Ramesh Chandra Thakur

9. Ghanshyam Marik

10. Satish Kumar

11. Tarun Rana

12. Jeetendra Kumar Yadav

13. Ravindra Kapri

14. Nand Lal Thakur

15. Pravin Kumar Pankaj

16. Prem Prasad Yadav

17. Rohit Prasad Verma

18. Manoj Kumar Thakur

19. Ravi Shankar Verma … … Petitioners -Versus-

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director of Primary Education, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. District Superintendent Education, Ranchi

4. District Superintendent Education, Hazaribagh

5. District Superintendent of Education, Bokaro

6. District Superintendent of Education, Giridih

7. District Superintendent of Education, Garwaha

8. District Superintendent of Education, Dhanbad

9. District Superintendent of Education, Chatra

10. District Superintendent of Education, Bokaro

11. District Superintendent of Education, Godda

12. District Superintendent of Education, Sahebganj

13. District Superintendent of Education, Pakur

14. District Superintendent of Education, Jamtara

15. District Superintendent of Education, Deoghar

16. District Superintendent of Education, Koderma

17. District Superintendent of Education, Dumka

18. District Superintendent of Education, Ramgarh

19. District Superintendent of Education, Hazaribagh

20. District Superintendent of Education, Gumla

21. District Superintendent of Education, Simdega

22. District Superintendent of Education, Lohardagga

23. District Superintendent of Education, Latehar

24. District Superintendent of Education, Palamu …. … Respondents

With

W.P.(S) No. 2955 of 2019

1. Ram Bharos Yadav

2. Triloki Nath Giri

3. Abdul Razzaque

4. Harendra Prasad

5. Dilip Kumar

6. Ghanshyam Pandit … … Petitioners Vs.

1. The State of Jharkhand through the Chief Secretary, Govt. of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Secretary, School Education and Literacy Development Department, Govt. of Jharkhand, MDI Building, Dhurwa, Ranchi

3. The Director, Primary Education, School Education and Literacy Development Department, Govt. of Jharkhand, MDI Building, Dhurwa, Ranchi

4. The District Superintendent of Education, Chatra

5. The District Superintendent of Education, Hazaribagh

6. The District Superintendent of Education,Ramgarh

7. The District Superintendent of Education, Koderma

8. The District Superintendent of Education, Giridih

9. The District Superintendent of Education, Bokaro

10. The District Superintendent of Education, Dhanbad

11. The District Superintendent of Education, Dumka

12. The District Superintendent of Education, Deoghar

13. The District Superintendent of Education, Jamtara

14. The District Superintendent of Education, Godda

15. The District Superintendent of Education, Sahibganj

16. The District Superintendent of Education, Pakur …. .. Respondents

With

W.P.(S) No. 2957 of 2019

1. Sharwan Kumar Mahato

2. Vikas Chandra Mandal

3. Sanjeet Kumar Gorain

4. Hafizuddin Ansari

5. Md. Naushab Ahamad

6. Ayen Bhandari

7. Ajij Ansari

8. Kanchan Mandal

9. Ramesh Bhandari

10. Mihir Kumar Das

11. Bijay Kumar Mahato

12. Sadhan Chandra Mandal

13. Ranjeet Kumar Gope

14. Sapan Kumar Mandal

15. Tapas Kumar Mandal

16. Rajkishor Prasad Mahato

17. Md. Shahid Jamal

18. Samir Kumar Dan

19. Rajeev Kumar Das

20. Somit Kumar Dutta

21. Bhuban Rajak

22. Shuku Gope

23. Tahir Ahmad

24. Md. Basher Ansari

25. Ram Dayal Mahato

26. Arindam Mondal

27. Sujit Kumar Thakur

28. Saroj Kumar Mondal

29. Manoj Kumar Mahato

30. Sachindra Nath Mandal

31. Sachida Nand Das

32. Pradeep Kumar Mandal

33. Krishna Kumar Mandal

34. Hira Lal Mahato

35. Gopal Chandra Barat

36. Bhekh Lal Mahato

37. Dashrath Mahto

38. Bishwanath Mahato

39. Abodh Kumar Mandal

40. Jay Prakash Saw

41. Md. Rafiqui Ansari

42. Md. Mukhtar Ansari

43. Raise Azam

44. Dalu Ram Saw

45. Ramtosh Kumar

46. Md. Muktar Hussain

47. Naresh Rawani

48. Md. Imtiyaz Ansari

49. Saroj Kumar Mahto

50. Jiten Chandra Gorai

51. Manoj Gope

52. Md. Shahabudin Ansari

53. Md. Jarjis Ansari

54. Subhash Kumar Chatterjee

55. Anwar Alam

56. Sarju Prasad Dutta

57. Samiruddin Ansari

58. Golak Bauri

59. Shankar Rajwar

60. Bijay Nandan Pandey

61. Rajendra Yadav

62. Manoj Kumar Gope

63. Bimlesh Kumar Pandey

64. Avijit Dubey

65. Bhubneshwar Prasad

66. Bidesh Kumar Sahani

67. Man Puran Pandey

68. Dhirendra Chandra Napit

69. Satyendra Vishwakarma

70. Manpuran Mahato

71. Amit Kumar

72. Ayan Kumar Rawani

73. Arun Kumar Rawani

74. Ramwatar Rawani

75. Bindeshwar Prasad Das

76. Raj Kishore Mandal

77. Manoj Kumar Mahto

78. Shankar Mistri

79. Abdul Sattar Ansari

80. Jai Lal Mahto

81. Ram Prasad Mahato

82. Sajid Shekh

83. Lalit Kumar Mahato

84. Yogesh Dutta

85. Patit Paban Roychaudhary

86. Md. Sikandar Husein Shah

87. Budhan Mahto

88. Sukhdeo Mahto

89. Rajesh Kumar

90. Vikash Kumar Verma

91. Chetlal Mahto

92. Girdhari Prasad Kushwaha

93. Shekh Abdul Kallu

94. Balram Mahato

95. Siddheshwar Singh

96. Praesh Chandra Kumbhakar

97. Shankar Chandra Mahto

98. Om Prakash Das

99. Nepal Chandra Mahato

100. Manoj Kumar Rawani

101. Suresh Rawani

102. Sadhan Kumar Gorain

103. Kala Chand Rawani

104. Mahendra Kumar Mahato

105. Binod Kumar Rewani

106. Bijay Kumar Mahato

107. Bachan Rawani

108. Subal Chandra Mahato

109. Jayprakash Mahato

110. Raj Kishor Mahato

111. Santosh Bauri

112. Rakesh Kumar Mahato

113. Ganesh Chandra Mahato

114. Tulsi Das Mahato

115. Haru Rawani

116. Dilip Kumar Mandal

117. Ranjit Kumar Mahato

118. Surendra Nath Mahato

119. Indrajeet Mahato

120. Tapan Kumar Mahato

121. Bhagirath Mahato

122. Mathur Rabi Das

123. Anuj Kumar Mahato

124. Kailash Gorai

125. Amal Paramanik

126. Dhirendra Paramanik

127. Arun Kumar Gope

128. Beni Madhab Paul

129. Digambar Mahato

130. Naresh Kumar Mahato

131. Kailash Pati Mahato

132. Sudip Kumar Mandal

133. Hira Lal Mahato

134. Sridhar Mahato

135. Lakhan Kumar Pandey … … Petitioners

Versus

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Sahebganj

4. The District Superintendent of Education, Sahebganj

5. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Pakur

6. The District Superintendent of Education, Pakur

7. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Deoghar

8. The District Superintendent of Education, Deoghar

9. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Godda

10. The District Superintendent of Education, Godda

11. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dumka

12. The District Superintendent of Education, Dumka

13. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Jamtara

14. The District Superintendent of Education, Jamtara

15. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Chatra

16. The District Superintendent of Education, Chatra

17. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Dhanbad

18. The District Superintendent of Education, Dhanbad

19. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Giridih

20. The District Superintendent of Education, Giridih

21. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Bokaro

22. The District Superintendent of Education, Bokaro

23. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Ramgarh

24. The District Superintendent of Education, Ramgarh

25. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Koderma

26. The District Superintendent of Education, Koderma

27. The Deputy Commissioner cum Chairman, District Education Establishment Committee, Hazaribagh

28. The District Superintendent of Education, Hazaribagh …. … Respondents

With

W.P.(S) No. 2964 of 2019

1. Loknath Choudhary

2. Rishal Chand Yadav

3. Anwar Ansari

4. Ranjit Kumar

5. Surendra Mandal

6. Suresh Kumar Sahu …. … Petitioners -Versus-

1. The State of Jharkhand through Principal Secretary, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director of Primary Education, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. District Superintendent Education, Hazaribagh

4. District Superintendent of Education, Bokaro

5. District Superintendent of Education, Giridih

6. District Superintendent of Education,Dhanbad

7. District Superintendent of Education, Godda

8. District Superintendent of Education, Deoghar

9. District Superintendent of Education, Koderma

10. District Superintendent of Education, Dumka … … Respondents

With W.P.(S) No. 2974 of 2019

Binita Kumari Singh …. … Petitioner Versus

1. The State of Jharkhand through the Chief Secretary, Govt. of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Secretary, School Education and Literacy Development Department, Govt. of Jharkhand, MDI Building, Dhurwa, Ranchi

3. The Director, Primary Education, School Education and Literacy Development Department, Govt. of Jharkhand, MDI Building, Dhurwa, Ranchi

4. The District Superintendent of Education, Chatra

5. The District Superintendent of Education, Hazaribagh

6. The District Superintendent of Education, Ramgarh

7. The District Superintendent of Education, Koderma

8. The District Superintendent of Education, Giridih

9. The District Superintendent of Education, Bokaro

10. The District Superintendent of Education, Dhanbad

11. The District Superintendent of Education, Dumka

12. The District Superintendent of Education, Deoghar

13. The District Superintendent of Education, Jamtara

14. The District Superintendent of Education, Godda

15. The District Superintendent of Education, Sahibganj

16. The District Superintendent of Education, Pakur … Respondents

With

W.P.(S) No. 2980 of 2019

Khirodhar Thakur … Petitioner Versus

1. The State of Jharkhand through the Principal Secretary, School Education and Literacy Department, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Secretary, School Education and Literacy Department, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. Director, Primary Education, School Education and Literacy Department, Government of Jharkhand, Project Building, Dhurwa, Ranchi

4. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Hazaribag

5. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dhanbad

6. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Chatra

7. The District Superintendent of Education, Hazaribag

8. The District Superintendent of Education, Dhanbad

9. The District Superintendent of Education, Chatra

…. Respondents

With W.P.(S) No. 2981 of 2019

Rajesh Kumar … … Petitioner -Versus-

1. The State of Jharkhand through the Principal Secretary, School Education and Literacy Department, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Secretary, School Education and Literacy Department, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. Director, Primary Education, School Education and Literacy Department, Government of Jharkhand, Project Building, Dhurwa, Ranchi

4. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Hazaribag

5. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dhanbad

6. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Chatra

7. The District Superintendent of Education, Hazaribag

8. The District Superintendent of Education, Dhanbad

9. The District Superintendent of Education, Chatra

…. Respondents With

W.P.(S) No. 3101 of 2019

1. Mahesh Prasad Sharma

2. Kailash Mahto

3. Khublal Mahto … … Petitioners Versus

1. The State of Jharkhand through the Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Giridih

4. The District Superintendent of Education, Giridih

5. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Deoghar

6. The District Superintendent of Education, Deoghar … Respondents

With

W.P.(S) No. 3102 of 2019

1. Ajit Kumar Verma

2. Saroj Kumar

3. Mahendra Ram

4. Sanjay Kumar

5. Dewki Ravidas

6. Sanjay Kumar

7. Ajay Kumar Mehta

8. Gandauri Prasad Mehta

9. Dwarika Saw

10. Manjusha Kumari

11. Ajit Kumar Yadav …. … Petitioners -Versus-

1. The State of Jharkhand through the Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dhanbad

4. The District Superintendent of Education, Dhanbad

5. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Chatra

6. The District Superintendent of Education, Chatra … Respondents

With

W.P.(S) No.3103 of 2019

1. Mukhtar Ansari

2. Arun Kumar Tarwey

3. Hiraman Rajak

4. Manoj Kumar Rajak … … Petitioners -Versus-

1. The State of Jharkhand through the Principal Secretary, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director of Primary Education, Human Resources Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. District Superintendent Education, Hazaribagh

4. District Superintendent of Education, Bokaro

5. District Superintendent of Education, Giridih

6. District Superintendent of Education, Dhanbad

7. District Superintendent of Education, Godda

8. District Superintendent of Education, Deoghar

9. District Superintendent of Education, Koderma

10. District Superintendent of Education, Dumka … Respondents

With W.P.(S) No.3106 of 2019

1. Ramu Prasad Yadav

2. Shankar Kumar Yadav

3. Koshal Kumar

4. Dharam Das

5. Mumtaz Ansari

6. Md. Imran Ansari

7. Ranjeet Kumar Baranwal

8. Rajesh Kumar

9. Lakshmi Kant Mahto …. … Petitioners -Versus-

1. The State of Jharkhand through the Principal Secretary, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

2. The Director, Directorate of Primary Education, Human Resource Development, Government of Jharkhand, Project Building, Dhurwa, Ranchi

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dumka

4. The District Superintendent of Education, Dumka

5. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dhanbad

6. The District Superintendent of Education, Dhanbad

7. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Ramgarh

8. The District Superintendent of Education, Ramgarh

9. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Hazaribagh

10. The District Superintendent of Education, Hazaribagh …. …. Respondents

with

W. P. (S) No. 3136 of 2019

1. Prakash Prasad Gorain

2. Prakash Thakur

3. Nageshwar Mahtha

4. Subhash Kumar Mahto

5. Abdul Kalam Kazi

6. Shiw Kumar Rajak

7. Deepak Kumar Singh

8. Ajay Kumar Mandal …... …... Petitioners Versus

1. The State of Jharkhand.

2. The Secretary, Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education (Directorate of Education), Department of Personnel, Rajbhasha and Administrative Reforms,

Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Ramgarh.

5. The District Superintendent of Education, Ramgarh.

6. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Pakur.

7. The District Superintendent of Education, Pakur.

8. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Hazaribagh.

9. The District Superintendent of Education, Hazaribagh.

10. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Koderma.

11. The District Superintendent of Education, Koderma.

12. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Godda.

13. The District Superintendent of Education, Godda.

14. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Sahebganj.

15. The District Superintendent of Education, Sahebganj.

16. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Jamtara.

17. The District Superintendent of Education, Jamtara.

18. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Chatra.

19. The District Superintendent of Education, Chatra.

.…. … Respondents With

W.P.(S) No. 3140 of 2019

1. Nagendra Kumar

2. Umesh Kumar Singh

3. Gautam Kumar Sharma

4. Kedra Ram

5. Shankar Mistri

6. Abhay Kumar

7. Balkeshwar Prasad

8. Bholeshwar Sahu

9. Manoj Rana

10. Santosh Prasad

11. Sandeep Kumar

12. Deoki Yadav

13. Ram Narayan Kumar

14. Kedar Mahto

15. Ravindra Yadav

16. Md. Tazuddin Ansari

17. Ashok Kumar

18. Abhimanyu Yadav …. ….. Petitioners

Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development, Ranchi.

2. Principal Secretary, Department of Personnel and Administrative Reforms and Rajbhasha, Govt. of Jharkhand, Ranchi.

3. The Director of Primary Education, Human Resources Development, Govt. of Jharkhand, Ranchi.

4. District Superintendent of Education, Chatra.

5. District Superintendent of Education, Hazaribagh.

…. ….. Respondents With

W. P. (S) No. 3168 of 2019

1. Swapan Kumar Mandal.

2. Chittaranjan Ojha

3. Rajendra Prasad Rajwar

4. Bijay Kumar Singh

5. Subrat Mahato

6. Prabhu Rabidas

7. Binod Bihari Mahato

8. Mahanand Mahato

9. Hari Prasad Turi

10. Jageshwar Mahto

11. Baleshwar Prasad

12. Ramdas Mahto

13. Abdul Razzaque

14. Sanjay Kumar Bharti

15. Om Prakash Mahto

16. Chintamani Rajwar

17. Bhuneshwar Mahto

18. Tula Ram Mahto

19. Kauleshwar Thakur

20. Nageshwar Mahto

21. Prakash Kumar

22. Suresh Mahto

23. Manoj Kumar

24. Bishwanath Mahto

25. Gopal Mahto

26. Heeralal Saw

27. Rajeshwar Dhobi

28. Anil Kumar Thakur

29. Ram Prasad Bhuiyan

30. Uday Kumar Gope

31. Ajay Chouhan

32. Durga Charan Mahto

33. Ravi Ranjan Choudhary

34. Anand Kumar Ram

35. Sanjay Kumar Mahto

36. Dhaneshwar Mahto

37. Puran Mahto

38. Shailendra Kumar Das

39. Bijay Kumar Gupta

40. Shankar Prasad Gope ..... … Petitioners Versus

1. The State of Jharkhand through the Principal Secretary, School Education and Literacy Department, Ranchi.

2. The Director, Directorate of Primary Education, School Education and Literacy Department, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment committee, Bokaro.

4. The District Superintendent of Education, Bokaro.

5. The Deputy Commissioner-cum-Chairman, District Education Establishment committee, Dhanbad.

6. The District Superintendent of Education, Dhanbad.

7. The Deputy Commissioner-cum-Chairman, District Education Establishment committee, Hazaribagh.

8. The District Superintendent of Education, Hazaribagh.

9. The Deputy Commissioner-cum-Chairman, District Education Establishment committee, Giridih.

10. The District Superintendent of Education, Giridih.

.…. … Respondents With

W. P. (S) No. 3242 of 2019

1. Dilip Kumar

2. Ashok Kumar

3. Tapeshwar Kumar

4. Jagjeet Singh Gundu

5. Subrata Chakrabortty

6. Uttam Kumar Dan

7. Sanjeet Kumar Gorain

8. Dulal Prasad Lohar

9. Subrata Kumar Tewary

10. Rama Nand Tewary

11. Sanjay Kumar Pandey

12. Kashinath Kalindi

13. Dwarika Mahto

14. Ram Pratap Pandey

15. Tapas Kumar Pathak

16. Manohar Pandey

17. Mahesh Prasad

18. Jaleshwar Rana

19. Laxm Narayan Yadav

20. Tarkeshwarnath Sharma

21. Kanhay Mahto

22. Kamal Kumar Gupta

23. Pratap Narayan Mahto

24. Manoj Prasad

25. Shankar Kumar Ram

26. Anita Kumari

27. Murlidhar Nayak

28. Md. Nistab Hussain

29. Baijnath Prasad

30. Pradeep Kumar Mahto

31. Bodhnarayan Mahto

32. Rakesh Kumar Verma

33. Sumitra Kumari

34. Kaushal Kumar

35. Pushpa Kumari

36. Abdul Hakim Ansari

37. Shamim Ansari

38. Jai Narayan Ravidas

39. Shamim Riyaz

40. Sikandar Ansari

41. Santosh Prasad

42. Dinesh Chandra Sahani

43. Ramesh Chandra Sahani

44. Nunulal Ansari

45. Bikash Bhagat

46. Bijendra Prasad Bhagat

47. Mahfooz Alam

48. Nakul Kumar Pal

49. Mohan Kumar

50. Ram Pad Sinha

51. Shisupal Mahto

52. Sudhakar Tripathi

53. Jaleshwar Bhagta

54. Dineshwar Kumar

55. Subash Prasad Verma ..... … Petitioners Versus

1. The State of Jharkhand through Principal Secretary, Human Resources Development, Ranchi.

2. The Director of Primary Education, Human Resources Development, Govt. of Jharkhand, Ranchi.

3. The District Superintendent Education, Hazaribag.

4. The District Superintendent of Education, Bokaro.

5. The District Superintendent of Education, Giridih.

6. The District Superintendent of Education, Dhanbad.

7. The District Superintendent of Education, Godda.

8. The District Superintendent of Education, Deoghar.

9. The District Superintendent of Education, Koderma.

10. The District Superintendent of Education, Dumka.

11. The District Superintendent of Education, Chatra.

12. The District Superintendent of Education, Sahebganj.

.…. … Respondents With

W. P. (S) No. 3282 of 2019

Devendra Kumar ..... … Petitioner Versus

1. The State of Jharkhand through the Principal Secretary, School Education and Literacy Department, Ranchi.

2. The Secretary, School Education and Literacy Department, Govt. of Jharkhand, Ranchi.

3. Director, Primary Education, School Education and LiteracyDepartment, Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Hazaribag.

5. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dhanbad.

6. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Chatra.

7. The District Superintendent of Education, Hazaribag.

8. The District Superintendent of Education, Dhanbad.

9. The District Superintendent of Education, Chatra.

.…. … Respondents With

W. P. (S) No. 3529 of 2019

1. Prem Shankar.

2. Jay Shankar Yadav

3. Arpita Kumari

4. Pradip Kumar Manjhi

5. Mahendra Prasad Yadav

6. Sanjay Kumar

7. Shri Prasad Das

8. Manoj Agrawal

9. Pravin Kumar

10. Arti Kumari ..... … Petitioners Versus

1. The State of Jharkhand through the Chief Secretary, Ranchi.

2. The Secretary, School Education and Literacy Development Department, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education, School Education and Literacy Development Department, Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner, Deoghar.

5. The District Superintendent of Education, Deoghar.

6. The Deputy Commissioner, Dumka.

7. The District Superintendent of Education, Dumka.

8. The Deputy Commissioner, Jamtara.

9. The District Superintendent of Education, Jamtara.

10. The Deputy Commissioner, Godda.

11. The District Superintendent of Education, Godda.

12. The Deputy Commissioner, Pakur.

13. The District Superintendent of Education, Pakur.

14. The Deputy Commissioner, Sahibganj.

15. The District Superintendent of Education, Sahibganj.

16. The Deputy Commissioner, Dhanbad.

17. The District Superintendent of Education, Dhanbad.

18. The Deputy Commissioner, Bokaro.

19. The District Superintendent of Education, Bokaro.

20. The Deputy Commissioner, Giridih.

21. The District Superintendent of Education, Giridih.

22. The Deputy Commissioner, Hazaribagh.

23. The District Superintendent of Education, Hazaribagh.

24. The Deputy Commissioner, Koderma.

25. The District Superintendent of Education, Koderma.

26. The Deputy Commissioner, Chatra.

27. The District Superintendent of Education, Chatra.

28. The Deputy Commissioner, Ramgarh.

29. The District Superintendent of Education, Ramgarh.

.…. … Respondents With

W. P. (S) No. 3640 of 2019

1. Sanjeev Bhushan

2. Kishor Kumar Pandit ..... … Petitioners Versus

1. The State of Jharkhand.

2. The Secretary, Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

3. The Director, Primary Education (Directorate of Education), Department of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Ramgarh.

5. The District Superintendent of Education, Ramgarh.

6. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Koderma.

7. The District Superintendent of Education, Koderma.

8. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Jamtara.

9. The District Superintendent of Education, Jamtara.

10. The Deputy Commissioner-cum-Chairman, District Establishment Committee, Dumka.

11. The District Superintendent of Education, Dumka.

.…. … Respondents With

W. P. (S) No. 3766 of 2019

Niplal Mandal ..... … Petitioner Versus

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Ranchi.

2. The Director, Directorate of Primary Education, Human Resource Development, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dhanbad.

4. The District Superintendent of Education, Dhanbad.

.…. … Respondents With

W. P. (S) No. 3770 of 2019

1. Hemant Kumar Pandit.

2. Md. Bahlul Masrur

3. Manik Lal Bhandari

4. Dinesh Prasad Rajak ..... … Petitioners Versus

1. The State of Jharkhand through Principal Secretary, Human Resource Development, Ranchi.

2. The Director, Directorate of Primary Education, Human Resource Development, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Sahebganj.

4. The District Superintendent of Education, Sahebganj.

5. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Pakur.

6. The District Superintendent of Education, Pakur.

7. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Deoghar.

8. The District Superintendent of Education, Deoghar.

9. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Godda.

10. The District Superintendent of Education, Godda.

11. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dumka.

12. The District Superintendent of Education, Dumka.

13. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Jamtara.

14. The District Superintendent of Education, Jamtara.

15. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Chatra.

16. The District Superintendent of Education, Chatra.

17. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Dhanbad.

18. The District Superintendent of Education, Dhanbad.

19. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Giridih.

20. The District Superintendent of Education, Giridih.

21. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Bokaro.

22. The District Superintendent of Education, Bokaro.

23. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Ramgarh.

24. The District Superintendent of Education, Ramgarh.

25. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Koderma.

26. The District Superintendent of Education, Koderma.

27. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Hazaribag.

28. The District Superintendent of Education, Hazaribag.

.…. … Respondents With

W. P.(S) No. 4333 of 2019

1. Rohit Kumar Gupta

2. Prabhakar Mishra

..... … Petitioners Versus

1. The State of Jharkhand through the Principal Secretary, Human Resource Development, Ranchi.

2. The Director, Directorate of Primary Education, Human Resource Development, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment committee, Chatra.

4. The District Superintendent of Education, Chatra.

.…. … Respondents With

W. P.(S) No. 4383 of 2019

Jhalbal Jha ..... … Petitioner Versus

1. The State of Jharkhand through the Principal Secretary, Human Resource Development, Ranchi.

2. The Director, Directorate of Primary Education, Human Resource Development, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment committee, Dumka.

4. The District Superintendent of Education, Dumka.

.…. … Respondents

With W. P.(S) No. 4507 of 2019

1. Meghlal Ram

2. Bhola Mahto

3. Ramdhani Saw ..... … Petitioners Versus

1. The State of Jharkhand through the Principal Secretary, Human Resource Development, Ranchi.

2. The Director, Directorate of Primary Education, Human Resource Development, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment committee, Giridih.

4. The District Superintendent of Education, Giridih.

.…. … Respondents With

W. P.(S) No. 4541 of 2019

Rambol Yadav ..... … Petitioner Versus

1. The State of Jharkhand through the Principal Secretary, Human Resource Development, Ranchi.

2. The Director, Directorate of Primary Education, Human Resource Development, Govt. of Jharkhand, Ranchi.

3. The District Superintendent Education, Hazaribag.

4. The District Superintendent of Education, Bokaro.

5. The District Superintendent of Education, Giridih.

6. The District Superintendent of Education, Dhanbad.

7. The District Superintendent of Education, Bokaro.

8. The District Superintendent of Education, Godda.

9. The District Superintendent of Education, Deoghar.

10. The District Superintendent of Education, Koderma.

11. The District Superintendent of Education, Hazaribag.

12. The District Superintendent of Education, Dumka.

.…. … Respondents With

W. P.(S) No. 4552 of 2019

Santosh Kumar Tiwari ..... … Petitioner Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development, Ranchi.

2. The Director, Directorate of Primary Education, Human Resource Development, Govt. of Jharkhand, Ranchi.

3. District Superintendent Education, Ranchi.

4. District Superintendent Education, Hazaribag.

5. District Superintendent of Education, Bokaro.

6. District Superintendent of Education, Giridih.

7. District Superintendent of Education, Garwaha.

8. District Superintendent of Education, Dhanbad.

9. District Superintendent of Education, Chatra.

10. District Superintendent of Education, Godda.

11. District Superintendent of Education, Sahebganj.

12. District Superintendent of Education, Pakur.

13. District Superintendent of Education, Jamtara.

14. District Superintendent of Education, Deoghar.

15. District Superintendent of Education, Koderma.

16. District Superintendent of Education, Dumka.

17. District Superintendent of Education, Ramgarh.

18. District Superintendent of Education, Simdega.

19. District Superintendent of Education, Lohardagga.

20. District Superintendent of Education, Latehar.

.…. … Respondents With

W. P.(S) No. 4553 of 2019

1. Doman Mahto.

2. Sunil Kumar

3. Subhash Prasad

4. Sunandan Kumar Singh

5. Dhaneshwar Prasad Yadav ..... … Petitioners Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development, Ranchi.

2. The Director, Directorate of Primary Education, Human Resource Development, Govt. of Jharkhand, Ranchi.

3. District Superintendent Education, Hazaribag.

4. District Superintendent of Education, Bokaro.

5. District Superintendent of Education, Giridih

6. District Superintendent of Education, Dhanbad.

7. District Superintendent of Education, Godda.

8. District Superintendent of Education, Deoghar.

9. District Superintendent of Education, Koderma.

10. District Superintendent of Education, Dumka.

11. District Superintendent of Education, Chatra.

12. District Superintendent of Education, Sahebganj.

.…. … Respondents With

W. P.(S) No. 4554 of 2019

1. Ashok Kumar Sahu

2. Subodh Kumar Barnwal ..... … Petitioners Versus

2. The State of Jharkhand through the Principal Secretary, Human Resources Development, Ranchi.

2. The Director, Directorate of Primary Education, Human Resource Development, Govt. of Jharkhand, Ranchi.

3. District Superintendent Education, Hazaribag.

4. District Superintendent of Education, Bokaro.

5. District Superintendent of Education, Giridih

6. District Superintendent of Education, Dhanbad.

7. District Superintendent of Education, Godda.

8. District Superintendent of Education, Deoghar.

9. District Superintendent of Education, Koderma.

10. District Superintendent of Education, Dumka.

11. District Superintendent of Education, Chatra.

12. District Superintendent of Education, Sahebganj.

.…. … Respondents With

W. P.(S) No. 5072 of 2019

Manish Kumar ..... … Petitioner Versus

1. The State of Jharkhand through the Principal Secretary, Human Resources Development, Ranchi.

2. Principal Secretary, Department of Personnel and Administrative Reforms and Rajbhasa, Govt. of Jharkhand, Ranchi.

3. The Director of Primary Education, Human Resource Development, Govt. of Jharkhand, Ranchi.

4. District Superintendent of Education, Chatra.

5. District Superintendent of Education, Hazaribag.

.…. … Respondents With

W. P.(S) No. 5120 of 2019

1. Krishana Kumar

2. Hemraj Kumar Thakur

..... … Petitioners Versus

1. The State of Jharkhand through the Principal Secretary, Human Resource Development, Ranchi.

2. The Director, Directorate of Primary Education, Human Resource Development, Govt. of Jharkhand, Ranchi.

3. The Deputy Commissioner-cum-Chairman, District Education Establishment committee, Chatra.

4. The District Superintendent of Education, Chatra.

.…. … Respondents With

W.P.(S). No. 6140 of 2019 Sahdeo Yadav ………. Petitioner.

Versus

1. The State of Jharkhand through the Principal Secretary, School Education and Literacy Department, Govt. of Jharkhand, Ranchi.

2. The Secretary, School Education and Literacy Department, Govt. of Jharkhand, Ranchi.

3. Director, Primary Education, School Education and Literacy Department, Govt. of Jharkhand, Ranchi.

4. The Deputy Commissioner-cum-Chairman, District Education Establishment Committee, Hazaribagh.

5. The District Superintendent of Education, Hazaribagh. ………. Respondents

----------

CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK -----------

For the Petitioners : Mr. Ajit Kumar, Sr. Advocate Mr. R.N. Sahay, Sr. Advocate

Mrs. Sarita Gupta, Advocate

Mr. Deepak Kumar Dubey, Advocate

Mr. Piyush Chitresh, Advocate

Mr. Navin Kumar, Advocate

Mr. Suraj Kumar, Advocate

Mr. Manish Kumar, Advocate

For the State : Mr. Ashok Kumar, AAG-IV Mr. Ashok Kumar Yadav, GA-I

Mr. Devesh Krishna, SC (Mines)-III Mr. P.A.S. Pati, GA-II

Mr. Manoj Kumar, GA-III

Mr. Rahul Saboo, SC-I

Mr. Mithilesh Singh, GA-IV

Mr. Munna Lal Yadav, SC (L&C)-III

M/s. Shivani Kapoor, Md. Afshar

Hussain, Shilpi, Ravi Kerketta,

Rakesh Kr. Roy, Kunal Chandra

Suman, Rakesh Kr. Shahi, Anuj

Burman, Rashmi Lal, Ankit Kumar,

Shashank Saurav, Vikram Singh,

Suraj Prakash, Sharabhil Ahmed,

Soumya S. Pandey, A.Cs.

-----------

C.A.V. on 25/11/2021 Pronounced on 16/02/2022 Dr. S.N. Pathak, J. Heard the parties.

2. Since the issues involved in all the aforementioned writ petitions are same and similar, they have been heard together and being disposed of by this common order.

3. Petitioners have approached this Court with a common prayer for direction upon the respondents to consider their candidature in their respective categories i.e. para and non-para category, for the districts for which they have applied for against the vacant seats of Intermediate Trained Teachers.

4. The facts of the case lies in a narrow compass. An advertisement was published for appointment of candidates to the post of Intermediate Trained Teachers in different districts of the State of Jharkhand. It is the case of the petitioners that separate advertisements were published by the Office of District Superintendent of Education of the respective districts for appointment of Intermediate Trained Teachers. As per the advertisement, 50% of the seats are required to be filled by Para Teachers and rest 50% seats were to be filled with non para teachers categories. Petitioners, having requisite qualifications, applied for the aforesaid vacancies in their respective para category and non para category in different districts of the State of Jharkhand and submitted their certificates. Further their names have appeared at the respective districts in the data base cum Merit list. Thereafter, several rounds of counseling were held at all the districts and several candidates were called for counseling and were given appointment.

5. Subsequently due to several irregularities, inconsistency and anomalies in the counseling process, several writ applications were filed before this Hon'ble Court and two of the writ petition being W.P.(S.) no. 19/ 2016 with W.P.(S.) no. 32 / 2016 were taken up together and the Hon'ble Court had been pleased to allow the writ petitions vide judgment dated 02.02.2017 directing the Respondent Authorities to make appointment according to merit of the candidates on all unfilled advertised vacancies. Thereafter the Respondent State preferred Letters Patent Appeal, being L.P.A. no. 168 / 2017, before the Hon'ble Division Bench against the Judgment dated 02.02.2017 passed in W.P.(S.) no. 19 / 2016 with W.P.(S.) no. 32 / 2016. The said L.P.A. was dismissed by the Hon'ble Division Bench vide Judgment dated 11.05.2018 with the specific observation to comply the directions issued at paragraphs 19 and 20 of the Judgment dated

02.02.2017.

Simultaneously on the same day i.e. 11.05.2018 another Letters Patent Appeal being L.P.A. no. 186 / 2017 with L.P.A. no. 199 / 2017

filed by the Respondents State against the Judgment dated 02.03.17 passed in W.P.(S.) No. 6031 of 2015 and W.P.(S) No. 173 of 2016 was taken up for

consideration by the Hon'ble Division Bench and the same was also dismissed and the Hon'ble Division Bench directed the Respondents to consider the application of candidates working as para teachers in the non para category even if they had applied under the non para category. Further on 13.05.2019 another two sets of writ petitions being

W.P.(S.) no. 2142 / 2019 with analogous cases and W.P.(S) no. 768 / 2019

with analogous cases were taken up together and were allowed on 13.05.2019 itself wherein the Hon'ble Court had categorically held ate

Para 7 of the Judgment (W.P.(S.) no. 2142 / 2019 dated 13.05.2019) that,

"The Hon'ble Division Bench decided that a Para Teacher can always apply under Non-Para Teacher category as they are not seeking any benefit/advantage of relaxation of age etc. They are not seeking benefit of the reservation clause of Para Teacher category. When this dispute is set at rest, it cannot be said that only those persons, on whose application the issue is resolved, can only get the benefit. Benefit of the decision should be given to all those persons, who are governed by the final judgment. Thus, it is not that only the intervener can get the benefit, but all those Para Teachers, who had applied under Non-Para Teachers category, are entitled to get the said benefit."

Further in para 10 the Hon'ble Court had observed that:

"10.……As per the litigation policy of the State also, if a person is entitled to get benefit out of an issue, which has been decided, even if he has not approached the court, he has to get the same benefit."

Therefore a clear observation and direction was given to the Respondents to include all candidates even though they have not approached the Hon'ble Court depending upon their merit. This direction was made in the presence of the Director, Primary Education, Human Resource Development Department, Government of Jharkhand, Ranchi who was asked to remain physically present on that day.

6. On the basis of several judicial pronouncements and directions issued by the Hon'ble Court, the Director, Department of Primary Education, Government of Jharkhand published an "Aam Suchna" and "Resolution" on 02.05.2019 stating therein to hold final round of counseling against the

remaining vacant seats for each districts in the respective categories (Para category as well as Non Para category). Further, several directions and conditions were issued for counseling in the said "Aam Suchna" and

"Resolution" dated 02.05.2019. Thereafter a tentative list was prepared and another round of district wise counseling was conducted on 03.06.2019. Though the petitioners had applied for several districts but their names were not included in counseling list of any of the districts, however, candidates having lesser marks than the petitioners were included in the counseling list and were also called for appearing in the counseling and had been given appointment in the year 2019 itself.

Aggrieved by said action of the Respondent State, the Petitioners approached before this Hon'ble Court by filing the instant writ petitions.

7. Mr. Ajit Kumar and Mr. R.N. Sahay, learned senior Counsel assisted by other counsel appearing for the petitioners, vociferously argued that the counseling was to be conducted against the vacant seats in light of the advertisement of the year 2015 for all the respective categories i.e. para as well as non para category. Since the petitioners have secured more marks in the merit list than the candidates who have been appointed in the year 2019 therefore, the candidature of these petitioners ought to have been considered. Since these petitioners were never called for counseling therefore their candidature ought to have been considered in terms of Clause 6 (d) of the Resolution / Sankalp dated 02.05.2019. Learned counsel further argued that in light of the direction given in Order dated 13.05.2019 in W.P.(S.) no. 768 / 2019 with analogous cases the Respondents ought to have considered the cases of all the candidates depending upon the merit list including the candidates who had not approached the Hon'ble Court. For several districts, the names of same candidates were published for counseling and as such, the seats remained vacant even after the counseling was conducted as one candidate could have participated in the counseling for only one district. Learned counsel has further submitted that in several districts the candidates who have obtained lesser marks than the petitioner have been included in the merit list and

called for counselling and appointed after counseling, only on the ground that earlier they had approached before this Hon'ble Court for redressal of their grievances. The said ground of the respondent-State is not tenable since a clear-cut observation has been made by this Hon'ble Court that,

"When this dispute is set at rest, it cannot be said that only those persons, on whose application the issue is resolved, can only get the benefit. Benefit of the decision should be given to all those persons, who are governed by the final judgment". Learned counsel further submitted that the Respondent State filed Counter Affidavit showing the chart of cut off marks for all the districts of State of Jharkhand and from there it becomes evident that the petitioners are having more marks than the last candidate who have been appointed in their respective categories at their respective districts.

8. Per contra, counter-affidavits have been filed by the respondent-State in the respective cases. Learned counsel appearing for the respondent-State vehemently opposes the contention of learned counsel appearing for the petitioners and submit that as the advertised posts belong to district cadre, hence, the cut-off marks vary for each category in each district due to the number of applications received by the respective districts and the number of candidates appearing in the counselling process. Learned counsel further argues that the cut-off marks for appointment of para and non-para teachers was published before the fresh counselling by every district. Learned counsel further argues that the candidates were allowed to participate in the counselling as per the operative portion of the order(s) passed in W.P.(S). No. 19 of 2016, wherein the Hon'ble Court has observed that,

"It is further made clear that there shall be only one counselling in all the districts of the State and counselling shall be conducted simultaneously in all the districts. The candidates who were earlier called for counselling shall not be called for counselling, except, those permitted by an order of the Court."

9. Learned counsel for the respondents further argues that the database showing marks of individual candidates had been prepared by the respective district and were published on the district Website pursuant to the directions issued by the Directorate which would be evident from letter No.

203 dated 29.01.2019. Learned counsel further argues that as per the directions of this Hon'ble Court, resolution No. 662 dated 02.05.2019 has been issued, and according to para-6(e)(i) of the said resolution, the candidates who were previously called for counselling (attended or not attended) were not invited again for attending the present counsel. Since the present petitioners were earlier called for counselling in various districts, therefore, they were not invited for fresh counselling held on 03.06.2019. Learned counsel accordingly submits that from the aforesaid facts and circumstances, it is clear that the prayer of the petitioners are not maintainable in the present scenario as the entire fresh round of counselling is over and petitioners were not allowed to participate in counselling process as per direction of Hon'ble Court and hence, the present writ petitions are devoid of any merit and is liable to be dismissed at the outset.

10. Be that as it may, having heard the rival submissions of learned counsel for the parties and upon perusal of the documents brought on record, it appears that the cases have got chequered history. Earlier similarly situated persons (para teachers and non-para teachers) had approached this Court in W.P.(S). No. 19 of 2016 and other analogous cases (Binod Kumar Yadav & Ors. Vs. the State of Jharkhand & Ors.), for appointment by way of fresh counseling as the same has been denied by the State in an arbitrary manner. It was contended by the State in those cases that because of the time schedule fixed by the Department vide letter dated 03.07.2015, wherein selection process was to be completed by 18.09.2015, further counseling was stopped in all the districts. The matter was heard at length by the learned Single Judge and taking into consideration that no conscious decision has been taken by the State to stop the appointment process and as the eligible candidates were there and also since posts were lying vacant and vacancies were there, denial of appointment was held to be completely illegal and not justified. Admittedly, the appointment process cannot continue for an indefinite period and it has to come to a logical end and must be stopped somewhere. The learned Single Judge considering every aspects of the matter, was of the view that

the issues can be resolved if one more counseling is conducted for appointment for remaining advertised posts. The Court was very much conscious of the fact that if the cases of the petitioners in the aforesaid writ petitions are allowed, similarly situated persons may also approach this Court for similar orders and even if they did not approach, in view of celebrated judgment of Hon'ble Apex Court in case of State of U.P. Vs. Arvind Kumar Srivastava [(2015) 1 SCC 347], the normal rule is that when a particular set of employees is given relief by Court, all other identically situated persons need to be treated alike by extending that benefit. Accordingly, this Court allowed the writ petition being W.P.(S). No. 19 of 2016 and other analogous cases.

11. This Court is tempted to place the direction of the Court as rendered by learned Single Judge in W.P.(S). No. 19 of 2016 and other analogous cases, which is reproduced herein below:

"19. In the light of the foregoing discussions, the following directions are issued

(i) A public notice, indicating that counselling for all unfilled advertised vacancies in all the districts shall be conducted in the 3rd/4th week of March, 2017. It shall be published in two daily newspapers on or before 23.02.2017. The public notice shall also indicate that no further opportunity to produce original certificate would be granted to the candidates. The counselling may continue for more than one day.

(ii) An exercise to short-list eligible candidates viz-a-viz vacancy-position in each category shall be undertaken and candidates twice the number of total vacancies, merit-wise, after the last selected candidate shall be put on the web-site, preferably by the 3^rd week of March, 2017. However, it may not be necessary to call all short-listed candidates for counselling.

(iii) The name of candidates falling under the "zone of consideration" as indicated in clause (ii) above shall be put on the web-site, atleast one week prior to the date of counselling.

(iv) The entire exercise must be concluded by

31.03.2017.

20. It is further made clear that there shall be only one counselling in all the districts of the State and counselling shall be conducted simultaneously in all the districts. The candidates who were earlier called for counselling shall

not be permitted to participate in the counselling except, those permitted by an order of the Court."

12. The order of the learned Single Judge was challenged before the Division Bench in LPA No. 168 of 2017 (State of Jharkhand & Ors. Vs. Binod Kumar Yadav & Ors.) and the Hon'ble Court while dismissing the said LPA clearly observed that, "We, therefore, direct the Secretary, School Education and Literacy Development Department, Government of Jharkhand to complete the exercise of counseling as directed by the learned Single Judge in Paragraph 19 and 20, as aforesaid, as early as possible and practicable, and in no case later than a period of four months from today". The same view as expressed by this Court in different LPAs and in different Writ Petitions, wherein it was clearly held that no other view other than what has been expressed in para-19 and 20 of the judgment passed in WP(S). No. 19 of 2016 and other analogous cases and in para-8 of the judgment passed in LPA No. 168 of 2017 can be taken.

The present writ petitions have been filed on the ground that the writ petitioners have secured more marks than the last selected candidates who have been appointed in the year 2019 and therefore, the candidature of these petitioners ought to have been considered. It is the specific contention of learned counsel representing the petitioners that they were never called for counseling, therefore, their candidature ought to have been considered in terms of Clause-6(d) of the Resolution/ Sankalp dated 02.05.2019. Though a specific direction was given to the State for coming-out with the vacancy positions, the same has not been complied with though several adjournments were made and several affidavits were filed by the State.

13. Now, the sole issue before this Court is whether left-out candidates, who have secured more marks than the last selected candidates, can be further for counseling for appointment to the post of Assistant Teacher (Para or Non-Para) since they have never been called for counseling earlier.

14. The Clause 6(e)(i)to(v) of the resolution of the State Government dated 02.05.2019, contained in memo No. 662, clearly speaks that those

who were earlier called for counseling, whether participated or not, were not be called again and only those candidates will be called for counseling, who obtained the order of the Court for participating in the fresh counseling. The State has denied counseling of present petitioners though they have secured more marks that the last selected candidates. The law is well settled that merely because the candidates were successful in the exams they do not acquire an indefeasible right to be appointed on the vacant post. The Hon'ble Apex Court in case of

Shankarsan Dash Vs. Union of India [(1991) 3 SCC 47], has held that:

7. "It is not correct to say that if a number of vacancies are notified for appointment and adequate number of candidates are found fit, the successful candidates acquire an indefeasible right to be appointed which cannot be legitimately denied. Ordinarily the notification merely amounts to an invitation to qualified candidates to apply for recruitment and on their selection they do not acquire any right to the post. Unless the relevant recruitment rules so indicate, the State is under no legal duty to fill up all or any of the vacancies. However, it does not mean that the State has the licence of acting in an arbitrary manner. The decision not to fill up the vacancies has to be taken bonafide for appropriate reasons. And if the vacancies or any of them are filled up, the State is bound to respect the comparative merit of the candidates, as reflected at the recruitment test, and no discrimination can be permitted. This correct position has been consistently followed by this Court, and we do not find any discordant note in the decisions in State of Haryana

V. Subash Chander Marwaha, Neelima Shangla V. State of Haryana, or Jatinder Kumar V.State of Punjab".

15. There is no quarrel to the settled principle of law but simultaneously it is also clear from aforesaid legal propositions that the State does not have the license of going in an arbitrary manner. If vacancies are still there, the candidates who have approached this Court on fulfilling the requisite qualifications and are eligible for appointment in all respects, having more marks than the last selected candidates, then certainly the State is bound to consider their cases as no fresh advertisement has yet been floated for appointment of the Assistant Teachers (para and non-para) in which the backlog vacancies can also be added.

16. The Hon'ble Apex Court in case of A. Manoharan v. Union of India, reported in (2008) 3 SCC 641 has held as under:

22. The legal principle that an administrative act must yield to a statute is no longer res integra. Once a regulation has been framed, in terms of the provisions of the General Clauses Act, the same must be amended in accordance with the procedures laid down under the principal enactment. Even assuming that the Central Government had the jurisdiction to direct the authority to amend the Regulations, it was required to be carried out in accordance with law, and, thus all requisite procedures laid down therefor were required to be fulfilled. (See Sant Ram Sharma v. State of Rajasthan2, DDA v. Joginder S. Monga3, Vasu Dev Singh v. Union of India4, Kerala Samsthana Chethu Thozhilali Union v. State of Kerala5 and State of Kerala v. Unni6.)

23. Recently in Union of India v. Central Electrical & Mechanical Engg. Service (CE&MES) Group 'A' (Direct Recruits) Assn., CPWD7 this Court held: (SCC p. 358, para

10)

"10. It is now a well-settled principle of law that an executive order must be passed in conformity with the rules. Power of the State Government to issue executive instructions is confined to filling up of the gaps or covering the area which otherwise has not been covered by the existing Rules. (See Sant Ram Sharma v. State of Rajasthan2 and DDA v. Joginder S. Monga3.) Such office orders must be subservient to the statutory rules."

25. Furthermore, the Regulations have been amended only with effect from 11-8-2004. It would have a prospective effect. It cannot be applied retrospectively. Any vacancy which has arisen prior to coming into force of the said amended Regulations must be filled up in terms of the law as was existing prior thereto. (State of Rajasthan v. R. Dayal12, SCC para 8.)

Further, the Hon'ble Apex Court in case of State of Jharkhand v. Harihar Yadav, reported in (2014) 2 SCC 114 has held as under:

"15. We have referred to the aforesaid authorities to highlight the concept of social justice, dignity of living and the role of the judiciary. The court is bound to respond within the constitutional framework. In this context, the Preamble of the Constitution becomes extremely significant. The Preamble uses the words "social justice" while speaking of "Justice—social, economic and political". Thus, social facet and the economic

aspect are the ideal goal of the welfare State. The Constitution casts a responsibility on the State to sustain social and economic security, for the Preamble is the floodlight illuminating the path to be persuaded by the State to set up a sovereign, socialist, secular, democratic republic. (See D.S. Nakara4.)

16. It is the duty of the Court to see that the philosophy which is ingrained in our Constitution is not atrophied by the State paving a path of deviancy. The employer, within the meaning of Article 12 of the Constitution has a sacrosanct duty to act in terms of the sacred objectives of social and economic justice. In this context, we may fruitfully reproduce a passage from Balbir Kaur v. SAIL11: (SCC p. 504, para 19)

"19. … The concept of social justice is the yardstick to the justice administration system or the legal justice and as Roscoe Pound pointed out the greatest virtue of law is in its adaptability and flexibility and thus it would be otherwise an obligation for the law courts also to apply the law depending upon the situation since the law is made for the society and whatever is beneficial for the society, the endeavour of the law court would be to administer justice having due regard in that direction."

17. In the instant case, the petitioners were never called for counseling. The case of the State that order of the Court passed in the aforesaid writ petition and LPA have been fully complied with, is not acceptable to this Court as the legal proposition what has been laid down in the case of

Arvind Kumar Srivastava (supra) was also to be considered and implemented and it is not that the persons who had approached this Court can only be benefited. Further, these petitioners were never called for counseling and hence, contention of the State is also not acceptable. In the present case, since the petitioners have obtained more marks than the candidates whose names figured in the select list, are entitled to be considered for appointment if the vacancies are still there and the same has not be advertised as yet. Since the ambiguity as to whether para teachers can apply under non-para category has already been set at rest by this Court in LPA No. 186 of 2017 (Pawan Singh Choudhary & Ors. Vs. the State

of Jharkhand & Ors.), without the said distinction, they may be called for appointment inviting them for one time counseling. The appointment of less meritorious candidates is in contravention of the provisions enshrined under Article 14 and 16 of the Constitution.

18. As a cumulative effect of the aforesaid observations, rules, guidelines, legal propositions and judicial pronouncements, I hereby direct the respondents to initiate process of counseling for the present petitioners by way of last opportunity, since they have obtained more marks than the last selected candidates in the merit list. The petitioners shall approach the Deputy Commissioners of the concerned Districts, as early as possible, preferably, within a period of eight weeks from the date of receipt of a copy of this order and thereafter, the Deputy Commissioner shall initiate the process of counseling after giving proper notice to the petitioners by way of Press Communique, advertising the notice in the local newspaper having the wide circulation in the concerned Districts and also by putting the notice on the Notice Board of the Office of concerned District Superintendent of Education and thereafter, the entire process of counseling be completed within a period of further four weeks subject to fulfilling the eligibility criteria and also if the present petitioners have secured more marks than the last selected candidates.

Let the entire process be completed within a period of four months from the date of receipt/ production of a copy of this order.

19. Let it be made clear that no further counselling shall be held for any reasons whatsoever as the advertisement for appointment of these teachers are of 2015 and the aforesaid directions have been issued in peculiar facts and circumstances of the case, which shall be not taken as precedent.

20. With the aforesaid observations and directions, all these writ petitions stand allowed.

21. Pending I.As, if any, also stands disposed of. Kunal/- (Dr. S.N. Pathak, J.)

WPC/3102/2019

AJIT KUMAR VERMA v. THE STATE OF JHARKHAND THROUGH PR SECRETARY HUMAN RESOURCE DEVELOPMENT

AJIT KUMAR VERMA v. THE STATE OF JHARKHAND THROUGH PR SECRETARY HUMAN RESOURCE DEVELOPMENT

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