Jharkhand High Court
Prameshwar Prasad Mehta vs The State Of Jharkhand Through The ... on 23 March, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:8186
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1789 of 2026
Prameshwar Prasad Mehta, S/o Dihal Mahto, R/o Village- Tilar, P.O. & P.S. Jihu,
District Hazaribagh
.... Petitioner(s).
Versus
1.The State of Jharkhand through the Principal Secretary, Department of Home,
Government of Jharkhand, Dhurwa, Ranchi
2.Director General of Police, Jharkhand, Dhurwa, Ranchi
3.Director General of Home Guards & Civil Defence, Jharkhand, Dhurwa, Ranchi
4.The District Commandant, Home Guard, Hazaribagh
5.The Deputy Commissioner, Hazaribagh
... Respondent(s).
......
CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Praveen Chandra, Advocate Mr. Kumar Sameer For the State : Mr. Amit Kumar, SC (Mines)-II .........
02/ 23.03.2026: Heard, learned counsel for the petitioner and the learned counsel for the State.
2. The prayer of the petitioner, in this writ petition, is as follows:-
(i) For issuance of an appropriate writ, order or direction, particularly a writ in the nature of mandamus for commanding/ directing the respondent no.4 to accept the bond/ nomination of the petitioner and give me the duty as per law.
AND
(ii) for issuance of a writ, order or direction, particularly a writ in the nature of mandamus for commanding/ directing the respondents to pay the salary to the petitioner along with interest @ 6% per annum and to show cause as to why not assigning him any duty/ service from January 2025 and grant other relief(s) to which the petitioner is entitled.
3. The grievance of the petitioner is that he could not file the bond within the specified time frame, which resulted in non-engagement of the petitioner as Gome Guard.
4. Learned counsel appearing on behalf of the State submits that he has received instruction from the respondent No.4- The District Commandant, Home Guard, Hazaribagh that if a fresh representation is filed, the same will be considered as per law.
5. Considering the said submission, I direct the petitioner to file a representation before the respondent No.4- The District Commandant, Home Guard, Hazaribagh within four weeks.
6. The representation so filed will be considered by respondent No.4 or by any competent authority. After consideration an appropriate order will be passed and communicate to the petitioner.
7. If it is found that the petitioner's needs to be enrolled, the respondents will pass appropriate order of enrollment.
8. The entire process should be concluded within a period of ten weeks from the date of receipt of a copy of this order.
9. With the aforesaid observations, this writ petition stands disposed of.
(ANANDA SEN, J.) 23rd March, 2026 R.S./ Uploaded on 25/03/2026