Jharkhand High Court
Ranjit Kumar Mishra vs The State Of Jharkhand on 4 February, 2026
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
2026:JHHC:2952
IN THE HIGH COURT OF JHARKHAND AT RANCHI
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W.P.(S) No. 5569 of 2015
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1. Ranjit Kumar Mishra, S/o Nand Kishore Mishra, R/o village Saratu, PO Saratu, PS Tandwa, District Aurangabad, Bihar.
2. Ajit Kumar,S/o Gopal Prasad, R/o village Deo, Soti Mohalla, PO Deo, PS Deo, District: Aurangabad.
3. Ram Swaroop Neelam, S/o Shri Suneshwar Prasad, R/o Village Nateya, PS Pachoukhar,PS Deo, District Aurangabad,Bihar
4. Raj Kishore Prasad,S/o Baijnath Prasad, R/o Village KanchanpurPO Aroura, PS Deo, District Aurangabad, Bihar.
5. Rajiv Ranjan Kumar Singh, S/o Sri Raghav Sharan Singh, R/o Village and PO Sori, PS Mali, District Aurangabad, Bihar.
6. Manoj Kumar Singh,S/o Radheshyam Singh,R/o village Ghughi, PO Balia, PS Amba, District Aurangabad, Bihar.
7. Ravi Shankar Pandey, S/o Nand Kishore Pandey, R/o village Deo, Naya Bazar, PO and PS Deo, District Aurangabad,Bihar.
8. Uday Kumar, S/o Shri Madhusudan Prasad, R/o village Deo, Mallahtoli, PO and PS: Deo Aurangabad, Bihar.
9. Narottam Pathak, S/o Upender Pathak, R/o village Anandpura, PO Balsara, PS Deo, District Aurangabad, Bihar
10.Sunil Kumar Singh, S/o Shiv Kumar Singh, R/o village Shilar, PO Shilar, (SS College Aurangabad), PS Mufassil, District: Aurangabad, Bihar. ...... Petitioners Versus
1. The State of Jharkhand
2. The Secretary, Human Resource Development Department, Govt. of Jharkhand, Ranchi having its office at Project Bhawan, PO and Ps Dhurwa, District Ranchi, Jharkhand
3. The Director, Primary Education, Department of Human Resource, Govt. of Jharkhand having its office at Project Bhawan, PO and Ps Dhurwa, District Ranchi, Jharkhand.
4. The Secretary, Jharkhand Academic Council, Ranchi, PO and PS Namkum, Distt. Ranchi
5. The Deputy Commissioner, Latehar, PO,PS and Distt. Latehar.
6. The Deputy Commissioner, Garhwa, PO,PS and Distt. Garhwa,
7. The Deputy Commissioner, Palamau, PO and PS Daltonganj, District Palamau
8. District Superintendent of Education, District Education Officer, Latehar, PO,PS and Distt. Latehar.
9. District Superintendent of Education, District Education Office, PO,PS and District Garhwa.
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10.District Superintendent of Education, District Education Office, Palamau, PO and PS Daltonganj, District Palamau.
........ Respondents With W.P.(S) No. 5336 of 2015 Sarika Kumari, W/o Santosh Kumar, R/o Village Parasi, PO and PS Ichak, District Hazaribag. ...... Petitioner Versus
1.The State of Jharkhand
2.The Secretary, Department of School Education and Literacy, Govt. of Jharkhand, PO and PS Dhurwa, Ranchi.
3. The Director, Primary Education, Department of School Education and Literacy, Govt. of Jharkhand, PO and PS Dhurwa, Ranchi.
4. The Deputy Commissioner, Palamau, PO and PS Palamau, District Palamau at Medninagar.
5. The District Superintendent of Education, PO and PS Palamau, District Palamau at Medininagar. ... ... Respondents
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With W.P.(S) No. 5771 of 2015
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Sarita Kumari w/o Ranjeet Kumar Sharma, R/o village-Sagalim, P.O.- Sagalim, P.S.-Panki, Dist.-Palamu, Jharkhand. .... ... Petitioner Versus
1.The State of Jharkhand.
2.Secretary, Human Resources Department, Government of Jharkhand, Project Bhawan, P.O. and P.S.-Dhurwa, Dist.-Ranchi.
3.Director of Primary Education, Human Resources Department, Government of Jharkhand, Project Bhawan, P.O. and P.S.-Dhurwa, Dist.-Ranchi.
4.Deputy Commissioner, Palamu, P.O., P.S. and Dist.-Palamu.
5. Deputy Development Commissioner, Medninagar, Palamu, P.O. Medninagar, P.S. and Dist.-Palamu.
6.District Superintendent of Education, Medninagar, Palamu, P.O. Medninagar, P.S. and Dist.-Palamu.
7. District Education Officer, Medninagar, Palamu, P.O. Medninagar, P.S. and Dist.-Palamu.
8. District Welfare Officer, Medninagar, Palamu, P.O. Medninagar, P.S. and Dist.-Palamu.
9. National Council for Teacher Education, Hans Bhawan, Wing-II, Bahadur Shah Zafar Marg, New Delhi-110002.
... ... Respondents
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2026:JHHC:2952
CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner(s) : None [W.P.(S) Nos. 5569 of 2015& 5336 of 2015] Mr. Soumitra Baroi, Advocate [W.P.(S) No. 5771 of 2015] For the Resp.-JAC : Ms. Malsi Pathak, Advocate For the Resp.-NCTE : Mr. Kumari Ruchika, Advocate For the Resp.-State : Mr. Abhilash Kumar, AC to GP-II Ms. Varsha Ramsisaria, AC to GP-V
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th Order No.09/Dated:4 February,2026 W.P.(S) No. 5569 of 2015:
1. In the order dated 04.12.2018 at second paragraph there is a typographical error wherein in place of "retained" it has been typed as "written".
2. Considering the aforesaid typographical error, the order dated 04.12.2018 is modified to the extent that the word "written" be replaced with "retained".
3. Accordingly, the order dated 04.12.2018 is modified to the extent as indicated hereinabove and the remaining part of the order shall remain intact.
W.P.(S) No. 5569 of 2015 with W.P.(S) No. 5336 of 2015:
4. None appeared to represent the petitioners in both the above writ petitions.
5. Hence, both the writ petitions are dismissed for non-prosecution.
6. Pending interlocutory application(s), if any, also dismissed for non-
prosecution.
W.P.(S) No. 5771 of 2015:
7. Mr. Soumitra Baroi, learned counsel for the petitioner, on instructions, has submitted that since the petitioner has already got appointment, as such, he does not intend to press the instant writ petition.
8. Such submission has been made in presence of learned counsel for the respondents.3
2026:JHHC:2952
9. Accordingly, considering the submission made on behalf of the petitioner, the instant writ petition stands dismissed as not pressed, as such, disposed of.
10. Pending interlocutory application(s), if any, also stands disposed of.
(Sujit Narayan Prasad, J.) Date:04/02/2026 KNR/ Uploaded On:05/ 02/2026 4