Jharkhand High Court
Jayanti Singh vs The State Of Jharkhand on 1 April, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:9222
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 2066 of 2026
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1. Jayanti Singh, W/o Nageshwar Kumar Vidyarthi Resident of
Flat No.504-D Block, Panchwati IVY Apartment, Near
Ramgarh College, Murram Kalan, Po & PS-Ramgarh Cantt,
Dist-Ramgarh.
2. Sandhya Kumari, W/o Nawal Singh, R/o Meshaurhi, PO & PS-
Meshaurhi, Dist-Patna. ... ... Petitioner(s)
Versus
1. The State of Jharkhand, through the Secretary, Department
of Education, Government of Jharkhand, having its office at
MDI Building, Dhurwa, PO & PS-Dhurwa, Dist-Ranchi.
2. The Principal Accountant General, having its office at
Doranda, PO & PS- Doranda, Dist-Ranchi Jharkhand.
3. The Deputy Commissioner, Chatra, PO & PS-Sadar, Dist-
Chatra.
4. The District Education Officer, Chatra, PO & PS-Sadar, Dist-
Chatra.
5. The Principal, Project Girl's High School, Hunterganj, PO &
PS-Hunterganj, Dist-Chatra. ... ... Respondent(s)
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Hemant Kr. Shikarwar, Advocate For the Respondent(s) : Mr. Aditya Raman, AC to GA-III Mrs. Richa Sanchita, Advocate Mrs. Malsi Pathak, Advocate
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st 02/ 01 April, 2026
1. Heard the parties.
2. It is the grievance of the petitioners who happens to be the sisters of the deceased -Usha Kumari who was an Assistant Teacher in Girls High School, Hunterganj, Chatra, that they have not been paid the death benefits of Usha Kumari, as there are the nominees.
3. It is the case of the petitioners that Usha Kumari who was the Assistant Teacher in Girls High School, Hunterganj, Chatra, died on 05.04.2020. Her husband pre-deceased her. The deceased did not have any issue, thus had nominated these two petitioners, namely, Jayanti Singh, W/o Nageshwar Kumar Vidyarthi and Sandhya Kumari, W/o Nawal Singh who are her sisters to receive all the benefits, but the respondents have not disbursed the same. In support of the contention, the counsel for the petitioner refers 1 2026:JHHC:9222 to Annexure-1 which is the pension papers, which suggests that these two petitioners were nominated to receive the amount in the event of death of the employee.
4. Considering the said submission, I direct the District Education Officer, Chatra to ensure that the death benefit which had accrued after death of Usha Kumari, Assistant Teacher, Girls High School, Hunterganj, Chatra is disbursed to the persons who has been nominated by her to receive the same. If there is no nomination in the records, appropriate succession certificate will be produced by the persons who are claiming the amount.
5. The petitioners are directed to file a representation within four weeks before respondent No.4. On receipt of the said representation, the case of the petitioners will be considered within eight weeks.
6. With the aforesaid observations, this writ petition stands disposed of.
(ANANDA SEN, J.) 01.04.2026 S.K.D.Cp-2 Uploaded on 07.04.2026 2