IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 3554 of 2023 Braj Mohan Yadav ... Petitioner
Versus 1. The State of Jharkhand 2. The Deputy Commissioner, Deoghar 3. The Sub Divisional Officer, Deoghar 4. 16 Anna Raiyat of Mouza Letvavaran, Mouza No. 707, Mohanpur,
Deoghar … Respondents ---
CORAM: HON’BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. D. K. Jaiswal, Advocate For the Respondents : Mr. Vishal Kr. Rai, AC to GA-IV ---
Order No. 04 Dated 07th November, 2023
Heard the learned counsel for the respective sides.
In this writ application the petitioner has prayed for a direction upon the
respondent No. 3 to appoint him as a Pradhan of Mouza Letvavaran, Mouza
No. 707, P.O. Letvavaran P.S. Mohanpur in view of the fact that the petitioner
is the grandson of the last Pradhan, namely, Jitu Mahto and the post of Pradhan
as per the Santhal Pargana Tenancy Act, 1949 is a hereditary post.
The factual aspects as could be gathered from the averments made in the
writ application is that the grandfather of the petitioner, namely, Jitu Mahto
was recorded as a Pradhan in respect of Mouza Letvavaran, Mouza No. 707,
P.S. Mohanpur and since the death of the grandfather of the petitioner post of
Pradhan is lying vacant. The petitioner has represented before the respondent
No. 3 to appoint him as a Village Pradhan in accordance with Section 5 of the
SPT Act, but the same has not been acted upon.
In view of the limited prayer made by the writ petitioner in this
application, the same is disposed of with a direction to the respondent No. 3 to
take steps for filling up the post of Pradhan of Mouza Letvavaran, Mouza No.
707, P.O. Letvavaran P.S. Mohanpur by also considering the claim of the
petitioner.
This writ application stands disposed of.
(RONGON MUKHOPADHYAY,J.) MK
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