Jharkhand High Court
Asgar Ali & Ors. vs State Of Jharkhand & Ors. on 16 January, 2015
Author: D.N. Patel
Bench: D.N. Patel
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 222 of 2010,
I.A. No. 5496 of 2014
In
Cont. Case (Civil) No. 456 of 2012,
Cont. Case (Civil) No.1167 of 2012,
Cont. Case (Civil) No.1179 of 2012
Cont. Case (Civil) No.81 of 2013,
Cont. Case (Civil) No.87 of 2013,
Cont. Case (Civil) No.101 of 2013,
Cont. Case (Civil) No.118 of 2013,
Cont. Case (Civil) No.158 of 2013,
Cont. Case (Civil) No.168 of 2013,
Cont. Case (Civil) No.173 of 2013,
Cont. Case (Civil) No.194 of 2013,
Cont. Case (Civil) No.195 of 2013,
Cont. Case (Civil) No.204 of 2013,
Cont. Case (Civil) No.208 of 2013,
Cont. Case (Civil) No.221 of 2013,
Cont. Case (Civil) No.248 of 2013,
Cont. Case (Civil) No.258 of 2013,
Cont. Case (Civil) No.260 of 2013,
Cont. Case (Civil) No.266 of 2013,
Cont. Case (Civil) No.269 of 2013,
Cont. Case (Civil) No.278 of 2013,
Cont. Case (Civil) No.281 of 2013,
Cont. Case (Civil) No.288 of 2013,
Cont. Case (Civil) No.289 of 2013,
Cont. Case (Civil) No.314 of 2013,
Cont. Case (Civil) No.338 of 2013,
Cont. Case (Civil) No.353 of 2013,
Cont. Case (Civil) No.355 of 2013,
Cont. Case (Civil) No.454 of 2013,
Cont. Case (Civil) No.482 of 2013,
Cont. Case (Civil) No.509 of 2013,
Cont. Case (Civil) No.522 of 2013,
Cont. Case (Civil) No.534 of 2013,
Cont. Case (Civil) No.598 of 2013,
Cont. Case (Civil) No.606 of 2013,
Cont. Case (Civil) No.612 of 2013,
Cont. Case (Civil) No.648 of 2013,
Cont. Case (Civil) No.676 of 2013,
Cont. Case (Civil) No.733 of 2013,
Cont. Case (Civil) No.788 of 2013,
Cont. Case (Civil) No.829 of 2013,
Cont. Case (Civil) No.875 of 2013,
Cont. Case (Civil) No.876 of 2013,
Cont. Case (Civil) No.886 of 2013,
Cont. Case (Civil) No.888 of 2013,
Cont. Case (Civil) No.913 of 2013,
Cont. Case (Civil) No.925 of 2013,
Cont. Case (Civil) No.935 of 2013,
Cont. Case (Civil) No.941 of 2013,
Cont. Case (Civil) No.952 of 2013,
Cont. Case (Civil) No.966 of 2013,
2
Cont. Case (Civil) No.1042 of 2013,
Cont. Case (Civil) No.24 of 2014,
Cont. Case (Civil) No.82 of 2014,
Cont. Case (Civil) No.86 of 2014
1. Asgar Ali, son of late Abdul Razak, resident of villageSahibganj, P.S.
Sahibganj, DistrictSahibganj.
2. Jawagir Rabidas, son of Mahesh Rabidas, resident ofSahibganj, P.S.
Sahibganj, District Sahibganj.
3. Subodh Mandal, Son of Anoop Lal Mandal, resident ofSahibganj, P.S.
Sahibganj, District Sahibganj ...... Petitioners
Versus
1. State of Jharkhand
2. Sri K. Vidyasagar, Secretary, Human Resources Development
Department, Government of Jharkhand, Ranchi
3. Sri Jitbahan Oraon, Director, PrimarycumMass Education Department,
Government of Jharkhand, Ranchi. ....... Opposite Parties
(In Cont. Case (Civil) No. 222 of 2010),
1. Smt. Pramila Sahay, w/o Shrawan Kumar Sinha, resident of Nirmal
Vihar, Harmu Housing Colony, P.O. Harmu, P.S. Argora, District Ranchi.
2. Grace Kujur, W/o Jagdish Kujur, resident of Samber Toli, Kadru, P.O.
Doranda, P.S. Argora, District Ranchi.
3. Emlin Dhan, W/o Jagdish Ram, resident of Kumhar Toli, Lohardaga
Road, Gumla, P.O. and P.S. Gumla, District Gumla.
4. Smt Veena Kumari, W/o Ramashankar Prasad, resident of Hous of Luxmi
Nath Baraik, DSP Road, Veer Kuanwar Singh Colony, Gumla, P.O. and P.S.
Gumla, District Gumla. ........Petitioners
Versus
1. The State of Jharkhand
2. Sri Robert Minz, son of not known to the petitioners, Director, Social
Welfare Women and Child Development, Government of Jharkhand,
Ranchi.
3. Sri. P.K. Tripathi, son of not know to the petitioners, Secretary, Primary
Mass Secondary Education, Human Resources Development Department,
Government of Jharkhand, Ranch.
4. Mrs. Mridula Sinha, W/o not known to the petitioners, Secretary, Social
Welfare Women and Child Development Department, Government of
Jharkhand, Ranchi. ........Contemnors/Opposite Parties.
3
(In Cont. Case (Civil) No. 456 of 2012),
Santosh Kumar Sinha, Son of Late Brahmeshwar Prasad, Resident of
Mohalla: Arga Ghat, Giridih, P.O.: Giridih, P.S. Giridih Sadar, District
Giridih. ....... Petitioner.
Versus
1. The State of Jharkhand
2. Ms Mamta, son of not known to the petitioner, The Director, Mass
Education & Primary Education, Government of Jharkhand, Dhurwa, P.O.
& P.S. Dhurwa, Ranchi, District Ranchi. ........... Opposite Parties.
(In Cont. Case (Civil) No.1167 of 2012),
1. Surun Soren, son of Late Khara Soren, resident of village & P.O.
Nischitpur, P.S. Jama, District Dumka.
2. Sunil Kumar Sinha, Son of Sri Dhaneshwar Prasad, resident of Nawada
Road, Jhumari Tilaiya, P.O. & P.s. Tilaiya, District Koderma.
3. Mithilesh Kumar Singh, son of Late Jagdish Singh, resident of village &
P.O. Bagodih, P.S. Saria, District Giridih. .......Petitioners
Versus
1. The State of Jharkhand
2. Sri B.K. Tripathy, son of not known to the petitioners, The Secretary,
Department of Human Resources & Development, Government of
Jharkhand, at Project Building, Dhurwa, P.O. & P.S. Dhurwa, Ranchi,
district Ranchi.
3. Ms. Mamta, son of not known to the petitioners, The Director, Mass
Education & Primary Education, Government of Jharkhand, At Project
Building, Dhurwa, P.O. & P.S. Dhurwa, Ranchi, District Ranchi
....... Opposite Parties
(In Cont. Case (Civil) No.1179 of 2012)
1. Parmanand Pandit, son of Late Mahabir Pandit, residing at Commercial
Tax Quarter, Jail Hata, Near Talab, Post OfficeDaltonganj and Police
StationDaltonganj, DistrictPalamau.
2. Binodanand Prasad, son of Late Bajrangi Prasad residing at Abadganj,
behind Kali Mandir, Post OfficeDaltonganj and Police StationDaltonganj
District Palamau.
3. Nand Kumar Bharti, son of Shri Rupan Bharti, resident of village
Jharkatia, Post Office Lesliganj and Police StationLesliganj District
Palamau.
4
4. Vashisth Kumar Sharma, son of Late Ram Vishun Sharma, resident of
VillageBaliari, Post OfficeRaunia Bara and Police Station Bhagwanganj,
District Patna.
5. Nandan Giri, son of Late Taleshwar Giri Sharma, resident of village
Bishunpura, Post OfficeChetma and Police StationPatan, District Palamau.
.......Petitioners.
Versus
1. The State of Jharkhand
2. Shri B.K. Tripathy, son of not known to the petitioner, the
Commissionercum Secretary, Primary, Secondary and Mass Education
Department, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, District Ranchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ....... Respondents/Opposite Parties
(In Cont. Case (Civil) No.81 of 2013),
Anjali Satpathy, wife of Late Dr. Tarini Shankar Stapathy, residing at
Lakshmi Narayan Complex, Itki Road, Hehal, Post OfficeHehal and Police
StationSukhdeonagar, DistrictRanchi. .......Petitioner
Versus
1. The State of Jharkhand.
2. Shri B.K. Tripathy, son of not known to the petitioner, the
Commissionercum Secretary, Primary, Secondary and Mass Education
Department, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, District Ranchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi.
4. Smt. Mridula Sinha, wife of not known to the petitioner, Secretary,
Ministry of Social Welfare, Women and Child Development, Project
Building, Dhurwa, Post Office and Police StationDhurwa, District Ranchi.
............Respondents/Opposite Parties
(In Cont. Case (Civil) No.87 of 2013),
1. Kartikeshwar Dehuri, son of Late Gokul, resident of villageDeogaon
Post office Chakaddarpur and Police Station Chakaddarpur District West
Singhbhum.
5
2. Uday Xalxo, son of Late Joseph Xalxo, resident of village Ghorbahar,
Post OfficeSaldega and Police StationSimdega, District Simdega.
3. Balku Mahto, son of Late Ludhan Mahto, resident of villageJima Post
OfficeJima and Police StationKuru DistrictLohardagga.
4. Daniel Deogam @ Daniyar Devgan, son of Late Michael Deogam,
resident of villageGolmunda, Post OfficeSonua and Police StationSonua,
District West Singhbhum.
5. Mahesh Ram, son of Late Mohar Ram, resident of villageJima Post
Office, Jima and Police StationKuru District Lohardagga.
6. Ajit Kumar Kujur, son of Late Bishram Kujur, resident of villagePithra
Sarutoli, Post OfficePithra and Police StationSimdega, District Simdega.
7. Vinod Kumar Hembrom, son of Late Ramray Hembrom, resident of
village Nakahasa Post OfficeNakahasa and Police StationMofassil
Chaibasa, District West Singhbhum. .......Petitioners
Versus
1. The State of Jharkhand
2. Shri B.K. Tripathy, son of not known to the petitioner, the
Commissionercum Secretary, Primary, Secondary and Mass Education
Department, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, District Ranchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ............Respondents/Opposite Parties.
(In Cont. Case (Civil) No.101 of 2013),
Albert Beck, son of Late Paulus Beck, resident of Prakash Nagar, Birsa
Chowk, Post OfficeHinoo and Police StationJagannathpur, DistrictRanchi.
........... Petitioner.
Versus
1. The State of Jharkhand
2. Shri B.K. Tripathy, son of not known to the petitioner, the
Commissionercum Secretary, Primary, Secondary and Mass Education
Department, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, District Ranchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
DistrictRanchi. ..........Respondents/Opposite Parties
(In Cont. Case (Civil) No.118 of 2013),
6
Jawahar Lal Kabi, son of Late Jajya Dutt Kabi, resident of Zone No. 6,
Quarter No. 20, Birsa Nagar, Jamshedpur, Post OfficeJamshedpur and
Police StationJamshedpur, DistrictJamshedpur.
............Petitioner
Versus
1. The State of Jharkhand
2. Shri B.K. Tripathy, son of not known to the petitioner, the
Commissionercum Secretary, Primary, Secondary and Mass Education
Department, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, District Ranchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi.
4. Smt. Mridula Sinha, wife of not known to the petitioner, Secretary,
Ministry of Social Welfare, Women and Child Development, Project
Building, Dhurwa, Post Office and Police StationDhurwa, District Ranchi.
............Respondents/Opposite Parties
(In Cont. Case (Civil) No.158 of 2013),
1. Bighe Bhagat, son of Late Tedga Bhagat, resident of villageLupunga,
PostSons and Police StationChanho, District Ranchi.
2. Shyama Pada Mahto, son of Late Thakurdas Mahto, resident of village
muchidih, Post Kuiani and Police StationBoram, DistrictEast Singhbhum.
3. Ram Krishna Mahto, son of Late Mani Ram Mahto, resident of village
Harin PostLandupdih and Police StationSonahatu, DistrictRanchi.
4. Ram Lakhan Sahu, son of Late Kishun Sahu, resident of village
Raghunathpur, post Raghunathpur, Police StationChanho, District Ranchi.
5. Siprian Topno, son of Late Issac Topna, residing at St. Margaret College
Hostel Compound, PostChurch Road and Police StationLower Bazar,
District Ranchi.
6. Sahadeo Munda, son of Late Budhuwa Munda, villagePatra Toli Kanke,
Post Kanke RVC and Police StationKanke, DistrictRanchi.
7. Urmila Aind wife of Siprian Topno, residing at St. Margaret College
Hostel Compound, PostChurch Road and Police StationLower Bazaar,
District Ranchi. ...... Petitioners
Versus
1. The State of Jharkhand
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2. Shri B.K. Tripathy, son of not known to the petitioner, the
Commissionercum Secretary, Primary, Secondary and Mass Education
Department, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, District Ranchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ............Respondents/Opposite Parties
(In Cont. Case (Civil) No.168 of 2013),
1. Mrs Mitra Bardhan, wife of Anjal Rakshit, resident of Nirmal Nagar
Majhi Tola, P.O. Adityaur and P.S. Adityapur, District Saraikela Kharsawan.
2. Mrs. Savitri Pillai, wife of Shyam Kumar Kamila, resident of Madhwi
Road Promoth Nagar, Parsudih, P.O. Tatanagar, P.S. Parsudih, District East
Singhbhum, Jamshedpur.
3. Rikta Bardhan, daughter of S.C. Bardhan, resident of L.I.G. New Housing
Colony, 9/19 Adityapur, P.O. and P.S. Adityapur, District Saraikela
Kharsawan.
4. Shyam Kumar Kamila, son of late Gauri Shankar Kamila, resident of
Madhwi Road Promoth Nagar, Parsudih, P.O. Tatanagar, P.S. Parsudih,
District East Singhbhum, Jamshedpur.
5. Umesh Sardar, son of Late Balbhadra Sardar, resident of village
Govindpur, P.O. and P.S. Saraikela, District Saraikela Kharsawan.
6. Anubha Bhattarcharya, daughter of Late J. Bhattarcharya, resident of
villageKitadih, P.O. Kitadih, and P.S. Pursudih, Tatanagar, Jamshedpur,
District East Singhbhum.
7. Sipra Biswas, daughter of A.K. Biswas, resident of Retired Colony P.S.
and P.O.Chakadharpur, DistrictWest Singhbhum.
....... Petitioners
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Secretary,
Human Resource Development Department, Government of Jharkhand
Project Building, Dhurwa, Post Office and Police StationDhurwa, District
Ranchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
DistrictRanchi. ........ Respondents/Opposite Parties
(In Cont. Case (Civil) No.173 of 2013),
8
Luban Soren, son of Late Chowkidar Soren, resident of village Chukapani,
Post OfficeGamra and Police StationSikari Para, DistrictDumka.
........Petitioner.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Secretary,
Human Resource Development Department, Project Building, Dhurwa, Post
Office and Police StationDhurwa, District Ranchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ...........Respondents/Opposite Parties.
(In Cont. Case (Civil) No.194 of 2013),
1. Rekha Srivastava, wife of Jagatanand Prasad, resident of Abadganj, near
Kali Mandir, Post OfficeDaltonganj and Police StationDaltonganj, District
Palamau.
2. Jay Shree Roy wife of Arun Kumar Dutta, resident of C/o A.K. Ghosh,
Haider Ali Road, Kokar, Post OfficeLalpur Police StationLalpur, District
Ranchi.
3. Radhika Prasad, wife of Rajmani Prasad, resident of Main Road, Latehar,
Post OfficeLatehar and Police StationLatehar, DistrictLatehar.
4. Manjula Srivastava, wife of Late Birendra Kumar Sinha, resident of C/o
Arun Kumar Gupta, Bangali Colony, Barkagoan, Post OfficeHazaribagh,
Police StationHazaribagh, District Hazaribagh. ........... Petitioners
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education, Project Building,
Dhurwa, Post Office and Police StationDhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ...........Respondents/Opposite Parties
(In Cont. Case (Civil) No.195 of 2013)
Asgar Ali, son of Late Abdul Razzaque, resident of villageSaidpur, Dhobi
TolaKatahri, Post OfficeParsa, and Police StationDaryapur, District
Chapra (Sharan). ........Petitioner.
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Versus
1. The State of Jharkhand
2. Smt. Alka Tiwari, wife of not known to petitioner, the Secretarycum
Commissioner, Commercial Tax Department, Government of Jharkhand,
Project Building, Dhurwa, Post Office and Police StationDhurwa, District
Ranchi. ...........Respondents/Opposite Parties
(In Cont. Case (Civil) No.204 of 2013),
Ganesh Lal Singh, son of Late Baidyanath Singh, resident of villagePakuria,
Post OfficePakuria and Police StationPakuria, DistrictPakur.
......... Petitioner.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Secretary,
Human Resources Development Department, Project Building, Dhurwa,
Post Office and Police StationDhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi.
4. Smt. Alka Tiwari, wife of not known to petitioner, the Secretarycum
Commissioner, Commercial Tax Department, Government of Jharkhand,
Project Building, Dhurwa, Post Office and Police StationDhurwa, District
Ranchi. ...........Respondents/Opposite Parties
(In Cont. Case (Civil) No.208 of 2013),
Perween Jamal, wife of Syed Shahid Nasim Hyder, resident of Pasha
Colony, Post OfficeKhunti and Police StationKhunti, District Khunti.
..........Petitioner
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education Department,
Project Building, Dhurwa, Post Office and Police StationDhurwa, District
Ranchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ...........Respondents/Opposite Parties
(In Cont. Case (Civil) No.221 of 2013),
10
M A Kalim Ansari, son of Late Md. Rashid Ansari, resident of Village
Jagannathpur, Post OfficeJagannathpur, and Police Station Jagannathpur,
DistrictWest Singhbhum. ........Petitioner
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Secretary,
Human Resources Development Department, Project Building, Dhurwa,
Post Office and Police StationDhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi.
4. Ajay Kumar Singh, son of not known to the petitioner, the Secretary,
Ministry of Food, Civil Supply and Consumer Affairs at Project Building,
Dhurwa, Post Office and Police StationDhurwa, DistrictRanchi.
...........Respondents/Opposite Parties
(In Cont. Case (Civil) No.248 of 2013),
Smt. Jayanti Sinha, wife of Pawan Kumar Sinha, resident of C/o Late Dr.
B.N. Sinha, Engineering Road, Daltonganj, Post OfficeDaltonganj and
Police StationDaltonganj, District Palamau. ..........Petitioner.
Versus
1. The State of Jharkhand
2. Shri D.K. Tewari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education Department,
Project Building, Dhurwa, Post Office and Police StationDhurwa, District
Ranchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi.
4. Ajay Kumar Singh, son of not known to the petitioner, the Secretary,
Ministry of Agriculture, Nepal House, Doranda, Post Office and Police
StationDoranda, DistrictRanchi. ...........Respondents/Opposite Parties
(In Cont. Case (Civil) No.258 of 2013,
1. Md. Mozammil Hassan, son of Late Abdul Hasan, resident of Dengal Para
Road, Dumka, P.O.Dumka and P.S. Dumka, DistrictDumka.
11
2. Bhola Nath Sah, son of Shri Ram Lakhan Sah, resident of Harna Kundi
Road, Dumka, P.O.Dumka, P.S.Dumka, DistrictDumka.
3. Pritam Mishra, wife of Shri Nandan Kishore Diwedi, resident of Simarya,
P.O. Jesidih and P.S. Jesidih, District Deoghar.
4. Sadhana Ojha, wife of Late Nityam Nand Jha, resident of village
Garwari, P.O. Maheshpur, P.S. Maheshpur, DistrictPakur.
5. Meena Sinha, wife of Ajay Shankar Lal, resident of Nizamat Hussain
Road, Deoghar, P.O. Deoghar and P.S. Deoghar, District Deoghar.
6. Rukmani Devi Keshri, wife of Prof. Sambhu Prasad Shah, resident of
Maglal Puri Lane, Ward no. 6, Deoghar, P.O. Deoghar and P.S. Deoghar,
DistrictDeoghar. ............Petitioners.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education, Government of
Jharkhand, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ...........Respondents/Opposite Parties
(Cont. Case (Civil) No.260 of 2013),
Ram Nandan Ram, son of Late Mangar Saw, resident of villageChatakpur,
Post OfficeChatakpur via Mahuwadar and Police StationMahuwadar,
DistrictLatehar. ....... Petitioner
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Secretary,
Human Resources Development Department, Project Building, Dhurwa,
Post Office and Police StationDhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ...........Respondents/Opposite Parties
(In Cont. Case (Civil) No.266 of 2013),
1. Syed Mohammad Ishrat, son of Late S.M. Zafir, resident of C/o Jamil
Zaheer "Malaz", New Colony, New Karimganj, Post OfficeGaya and Police
StationCivil Line, DistrictGaya.
12
2. Dashrath Ram, son of Mewa Ram, resident of Irga (Daru), Post Office
Daru and Police Station Mufassil Hazaribagh, DistrictHazaribagh.
3. Sudhir Hembrom, son of Late Mashih Charan Hembrom, resident of
Danush Puja, Church Road, Post OfficePakur and Police StationPakur,
District Pakur. .................Petitioners.
Versus
1. The State of Jharkhand.
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education, Government of
Jharkhand, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ...........Respondents/Opposite Parties
(In Cont. Case (Civil) No.269 of 2013),
Prem Shankar Bhagat, son of Late Bargi Bhagat, residing at Madhu Bazar,
Chaibasa, P.O. And P.S. Chaibasa, DistrictWest Singhbhum.
........ Petitioner.
Versus
1. The State of Jharkhand
2. Smt. Mamta, Director, Primary, Secondary and Mass Education, Human
Resources Development Department, Government of Jharkhand, Ranchi.
...........Opposite Parties
(Cont. Case (Civil) No.278 of 2013),
Mohril Hansda, son of Late Padum Hansda, resident of village Barmasia,
Post OfficeBankijor, and Police StationShikari Para, DistrictDumka.
..........Petitioner.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Secretary,
Human Resources Development Department, Project Building, Dhurwa,
Post Office and Police StationDhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi.
13
4. Ajay Kumar Singh, son of not known to the petitioner, the Secretary,
Ministry of Food, Civil Supply and Consumer Affairs at Project Building,
Dhurwa, Post Office and Police StationDhurwa, DistrictRanchi.
...........Respondents/Opposite Parties
(In Cont. Case (Civil) No.281 of 2013),
John Dang, son of Late Masih Prakash, resident of G.E.L. Church
Compound, Lohardagga, Post OfficeLohardagga and Police Station
Lohardagga, DistrictLohardagga. .......Petitioner.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Secretary,
Human Resources Development Department, Project Building, Dhurwa,
Post Office and Police StationDhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi.
4. Ajay Kumar Singh, son of not known to the petitioner, the Secretary,
Ministry of Food, Civil Supply and Consumer Affairs at Project Building,
Dhurwa, Post Office and Police StationDhurwa, DistrictRanchi.
...........Respondents/Opposite Parties
(In Cont. Case (Civil) No.288 of 2013),
1. Nitesh Hemraj Hansda
2. Nikhil Davraj Hansda,
Both sons of Late Ram Raj Hansda and Late Sheela Murmu
3. Nishanta Neelam Hansa, daughter of Late Ram Raj Hansda and Late
Sheeta Murmu,
All are residents of Shiv Pahar, P.O. and P.S. Shiv Pahar, District
Dumka (Jharkhand). ....... Petitioners
Versus
1. The State of Jharkhand
2. Shri B.K. Tripathy, son of not known to the petitioner, the
CommissionercumSecretary, Primary, Secondary and Mass Education
Department, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, DistrictRanchi.
14
3. Smt. Mamta wife of not known to petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi.
4. Smt. Mridula Sinha, wife of not known to petitioner, the Secretary,
Ministry of Social Welfare, Women and Child Development, Project
Building, Dhurwa, Post Office and Police StationDhurwa, DistrictRanchi.
...........Respondents/Opposite Parties
(In Cont. Case (Civil) No.289 of 2013),
Smt Saraswati Singh, wife of Suresh Kumar Singh, resident of Qr. No. D
74, Harmu Housing Colony, P.S. Harmu (Argora) DistrictRanchi.
..........Petitioner
Versus
1. The State of Jharkhand through its Secretary, Human Resource
Development Department, Government of Jharkhand, Project Bhawan,
Dhurwa, Ranchi.
2. Smt. Mridula Sinha, father's name not known to the petitioner,
Secretary, Social Welfare, Women & Child Development Department,
Government of Jharkhand, Project Building, Dhurwa, Ranchi.
3. Smt. Mamta, father's name not known to petitioner, Director, Primary
Education, Telephone Bhawan, Dhurwa, Ranchi.
...........Opposite Parties.
(In Cont. Case (Civil) No.314 of 2013),
Sahdeo Bind, son of Late Naval Bind, resident of village Jalalabad, P.O.
Asarganj and P.S. Asarganj, DistrictMunger. ........Petitioner.
Versus
1. The State of Jharkhand.
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education, Government of
Jharkhand, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ........Respondents/Opposite Parties.
(In Cont. Case (Civil) No.338 of 2013),
Urmila Devi, wife of Late Radha Raman Jha, resident of villageNawtola,
P.O. Jhanjharpur, P.S.Madhepur, DistrictMadhubani, Bihar. ......Petitioner.
15
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, Secretary, Human
Resources Development Department, Government of Jharkhand, Project
Building, P.O. & P.S.Dhurwa, DistrictRanchi, Jharkhand.
3. Shri Shivender Kumar, son of not known to the petitioner, the District
Superintendent of Educatioincum District Programme Officer, Palamu,
P.O. & P.S. Daltonganj, DistrictPalamu, Jharkhand.
4. Shri Amarjeet Sinha, son of not known to the petitioner, the Secretary,
Human Resources Development Department, Government of Bihar, Patna.
5. Shri Manoj Sahay, son of not known to the petitioner, the Accountant
General, Jharkhand, P.O. & P.S. Doranda, District Ranchi, Jharkhand.
........Respondents/Opposite Parties.
(In Cont. Case (Civil) No.353 of 2013),
1. Krishana Mohan Dubey, son of Late Parmanand Dubey, resident of
MohallaSaket Vihar, Barmasia, Post OfficeDeoghar and Police Station
Deoghar, DistrictDeoghar.
2. Mustafa Ansari, son of Md. Gyasuddin Ansari, resident of Masjid Chowk,
Mohalla Baulipar, Post OfficeHajipur and Police StationHajipur, District
Hajipur (Bihar).
3. Krishan Kumar Yadav, son of Shri Saryu Prasad Yadav, resident of
villageKaturia, Post OfficeKaturiaj and Police StationKaturia, District
Banka (Bihar).
4. Bishwanath Prasad Singh, son of Late Mukho Singh, resident of village
Bhalar, Post OfficeBhalar and Police StationDharhar, DistrictMunger
(Bihar).
5. Md. Jahangir Ansari, son of Md. Azmat Ali, resident of Idgah Road, Fasia
Dangal, Post OfficeGodda and Police StationGodda, DistrictGodda.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education, Government of
Jharkhand, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
16
District Ranchi. ........Respondents/Opposite Parties.
(In Cont. Case (Civil) No.355 of 2013),
Kapil Muni Mishra, son of Shri Kamladhar Mishra, resident of villageSuresh
Colony Nalapar, ward no.1, P.O. & P.S.Hazaribagh, DistrictHazaribagh.
........... Petitioner.
Versus
1. The State of Jharkhand
2. D.K. Tiwari, Secretary, Human Resources Development Department,
Project Building, Dhurwa, P.O. & P.S.Dhurwa, DistrictRanchi.
3. Mamta, the Director, Primary Education Directorate, Human Resources
Development Department, Project Building, P.O., & P.S.Dhurwa, District
Ranchi. ........Respondents
(In Cont. Case (Civil) No.454 of 2013),
1. Md Nezad Mian, son of Late Md. Isaac Mian, resident of Mangla Bandh,
Post OfficeMangla Bandh and Police StationPakuria, DistrictPakur.
2. Shahjahan Ansari, son of Late Jarman Ansari, resident of "Dekhi Duba,
Post OfficeMangla Bandh and Police StationPakuria, DistrictPakur.
3. Manoj Kumar Rai, son of Ramanand Rai, resident of villageMakandpur,
Post OfficeRanguchak and Police StationAkbarnagar, DistrictBhagalpur,
Bihar.
4. Basudeo Nandi, son of Late Mahadeo Nandi, resident of villageMasalia,
Post OfficeMasalia and Police StationMasalia DistrictDumka.
5. Chaturgun Sah, son of Late Avtar Sah, resident of villageGulami Bathan,
Post OfficeLatabarh and Police StationMasalia, DistrictDumka.
6. Divya Lal, wife of Mathura Prasad Singh, resident of Mathura Lodge,
Dudhani, Post OfficeDudhani and Police StationDumka, DistrictDumka.
7. Ashu Mehtar, son of Late Mohan Ram, resident of villageAnandi
Bhavan, Hanuman Tirki, Post OfficeDeoghar and Police StationDeoghar,
DistrictDeoghar. ............. Petitioners.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education, Government of
Jharkhand, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
17
District Ranchi. ........Respondents/Opposite Parties
(In Cont. Case (Civil) No.482 of 2013),
Karu Majhi, son of Late Krishan Chandra Majhi, resident of villageParso,
Post OfficePilko and Police StationManjhari, DistrictWest Singhbhum.
.......... Petitioner.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Secretary,
Human Resource Development Department, Project Building, Dhurwa, Post
Office and Police StationDhurwa, DistrictRanchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ........Respondents/Opposite Parties
(In Cont. Case (Civil) No.509 of 2013),
Raimat Tudu, wife of Karu Majhi, resident of villageParso, Post Office
Pilka and Police StationManjhari, DistrictWest Singhbhum.
..............Petitioner.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Secretary,
Human Resource Development Department, Project Building, Dhurwa, Post
Office and Police StationDhurwa, DistrictRanchi.
3. Smt. Mridula Sinha, wife of not known to the petitioner, the Secretary,
Ministry of Social Welfare, Women and Child Development, Project
Building, Dhurwa, Post Office and Police StationDhurwa, District Ranchi.
.....Respondents/Opposite Parties
(In Cont. Case (Civil) No.522 of 2013),
Anima Ray @ Roy, wife of Shri Ashit Kumar Singh, resident of C/o Ashok
Rajak, Bajrang Gali, Kumar Pada, Post Office and Police StationDumka,
DistrictDumka. .......Petitioner
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education Department,
Project Building, Dhurwa, Post Office and Police StationDhurwa, District
Ranchi.
18
3. Smt. Mridula Sinha, wife of not known to the petitioner, the Secretary,
Ministry of Social Welfare, Women and Child Development, Project
Building, Dhurwa, Post Office and Police StationDhurwa, District Ranchi.
........Respondents/Opposite Parties
(In Cont. Case (Civil) No.534 of 2013),
1. Surya @ Suraj Prakash Verma, son of Late Ambika Prasad, resident of
C/o Santosh Kumar, Aluminum Factory, Bhaudauni, Gaya Road, Post
OfficeNawada and Police StationNawadah, District Nawadah.
2. Saryu Paswan, son of Late Rajdeo Paswan, resident of villageNawadih,
Post OfficeAurangabad and Police StationAurangabad, District
Aurangabad.
3. Gunjal Ram, son of Late Parsadi Mochi, resident of C/o Village
Khapriyaon, Post OfficeBanha (Nawada) and Police StationHazaribagh,
DistrictHazaribagh. ...........Petitioners.
Versus
1. The State of Jharkhand
2. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi.
........Respondents/Opposite Parties
(In Cont. Case (Civil) No.598 of 2013),
Bishram Oraon, son of Late Janki Oraon, at present resident of village
Tumse, P.O., P.S. Bishunpur and DiatGumla, Jharkhand.
............ Petitioner
Versus
1. The State of Jharkhand
2. Mr. D.N. Ojha, the Director, Primary, Secondary and Mass Education
Department, Project Building, Dhurwa, P.O., & P.S. Dhurwa, District
Ranchi, Jharkhand. ........Respondents
(Cont. Case (Civil) No.606 of 2013),
1. Pradip Kumar Sinha, son of Late Indu Bhushan Prasad, resident of village
Kendua, Post OfficeKendua and Police StationSaraiyahat, DistrictDumka.
2. Shyam Dular Turi, son of Late Masudan Turi, resident of villageShastri
Nagar, Bandarjori, near Sainik School, Post OfficeDumka and Police
StationDumka, DistrictDumka.
3. Keshar Murmu, son of Late Som Murmu, resident of village Bagadar,
Post OfficeJaiharipur and Police StationRaneshwar, DistrictDumka.
19
4. Shivdhan Tudu, son of Late Kadru Tudu, resident of village
Maheshkhala, Post OfficePatjor and Police StationRaneshwar, District
Dumka. ........... Petitioners.
Versus
1. The State of Jharkhand.
2. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ........Respondents/Opposite Parties
(Cont. Case (Civil) No.612 of 2013),
Asha Kumari Pathak, wife of Prof. (Dr.) Birendra Kumar Mishra, resident of
Gandhi Nagar (East), P.S. Sadar, P.O. Hazaribagh, District Hazaribagh
(Jharkhand.)
Versus
1. The State of Jharkhand
2. The Director, Mrs. Mamta, Primary, Secondary and Mass Education
Department, Nepal House, Doranda, Ranchi (Jharkhand).
........Opposite Parties
(In Cont. Case (Civil) No.648 of 2013),
1. Bubu Sarkar, wife of Subhashish Das, resident of Nawabganj, Indrapuri
Road, P.S. Sadar, P.O. Hazaribagh, District Hazaribagh (Jharkhand)
2. Meera Sen, wife of Vikash Sen, resident of Chirkunda, P.S. Pathardih,
P.O. Dhanbad, DistrictDhanbad (Jharkhand).
3. Rekha Kumari, wife of Girikh Chandra, resident of Suresh Colony, P.S.
Sadar, P.O. Hazaribagh, DistrictHazaribagh (Jharkhand).
4. Shanti Sinha @ Shanti Devi wife of L.N. Sinha, resident of Lubi Circular
Road, P.O. And P.S. Dhanbad, District Dhanbad (Jharkhand).
5. Sharda Mishra, wife of Ashok Kumar Mishra, resident of Barkagaon
Road, P.S. Sadar, P.O. Hazaribagh, DistrictHazaribagh (Jharkhand).
6. Mahendra Ram, son of Late Ramlal Ravidas, resident of village Lupung,
Post Office Lupung, P.S. Katkamsandi, DistrictHazaribagh (Jharkhand).
...Petitioners.
Versus
1. The State of Jharkhand
2. The Director, Mrs. Mamta, Primary Secondary and Mass Education
Department, Nepal House, Doranda, Ranchi (Jharkhand).
....... Opposite Parties
(In Cont. Case (Civil) No.676 of 2013),
20
Aditya Prasad Patra, son of Trilochan Patra, resident of C/o Dr. Aloknath
Patra, Holding no. 123, Line No. 4, Kashidih, Jamshedpur.
....... Petitioner.
Versus
1. The State of Jharkhand
2. Mamta, Director, Primary Education, Government of Jharkhand, Ranchi,
Project Bhawan, P.O. +P.S. Dhurwa, DistrictRanchi
..........Opposite Parties.
(In Cont. Case (Civil) No.733 of 2013),
1. Ramesh Kumar Sinha, son of Late Ram Nandan Singh, resident of
Samlong, P.O. Samlong, P.S. Namkum, District Ranchi.
2. Lal Mohammed Ansari, son of Late Fitir Ansari, resident of mohalla
Ajmer Nagar, Nawadih, P.O.Aurangabad, P.S. Aurangabad, District
Aurangabad (Bihar).
3. Mukund Kumar Sinha, son of Late Badri Narain Ram, resident of
Masakchak, PostAdampur, P.S.Adampur, DistrictBhagalpur (Bihar)
4. Narendra Prasad Singh, son of late Ram Saran Prasad Singh, resident of
31, Montessori School Lane, Boring Road, Post Boring Road, P.S.S.K. Puri,
DistrictPatna (Bihar) .............. Petitioners.
Versus
1. The State of Jharkhand
2. Mamta, Director, PrimarycumMass Education Department, Government
of Jharkhand, Project Building, P.O.+P.S. Dhurwa, DistrictRanchi.
..........Opposite Parties.
(In Cont. Case (Civil) No.788 of 2013),
Shanti Tudu, wife of Late Deshnath Hembrom, resident of villageDhanela,
Post OfficeBorio and Police StationBorio, DistrictSahebganj.
...... Petitioner.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education Department,
Project Building, Dhurwa, Post Office and Police StationDhurwa, District
Ranchi
3. Ram Sewak Sharma, son of not known to petitioner, the Secretary,
Ministry of Information Technology, Project Building, Dhurwa, Post Office
and Police StationDhurwa, DistrictRanchi.
21
4. Manoj Sahay, son of not known to petitioner, the Accountant General,
A.G. Office, Post Office and Police StationDoranda, DistrictRanchi.
..........Respondents/Opposite Parties.
(In Cont. Case (Civil) No.829 of 2013),
1. Murli Rajak, son of Late Bhagirath Rajak, resident of C/o Dilu Sahu,
Middle Chutia Near Pakka Kuwan, Post OfficeChutia, Police StationChutia,
DistrictRanchi.
2. Nalin Marandi, son of Late Sibu Marandi, resident of C/o Ashok Mahto,
Hawai Nagar, Birsa Chowk, Post OfficeJagannathpur and Police Station
Jagannathpur, DistrictRanchi.
3. Ashmaya Kumari, wife of Madan Mishra, resident of C/o B. Lal, New
Nagra Toli, Post OfficeLalpur and Police StationLalpur, DistrictRanchi.
4. Nirjala Singh, wife of Shankar Prasad Singh, resident of Qr No. B/1269,
SectorII, Dhurwa, Post OfficeDhurwa and Police StationJagannathpur,
DistrictRanchi.
5. Khageshwar Nayak, son of Late Ayodhya Nayak, resident of C/o
Madhuresh Chandra Dutta, Madhuban Lower Hatia, Post OfficeHatia,
Police StationJagannathpur, DistrictRanchi.
6. Sanatan Soren, son of Late Manu Soren, resident of C/o Shyamanandan
Prasad jaiswal, Near Ravindra Nath College Road, Street No.2, Chandni
Chowk, Post OfficeHatia and Police StationJagannathpur, DistrictRanchi.
7. Ajit Kumar Mahatha, son of Kedar Nath Mahatha, resident of C/o Sam
Charan Singh, Road No.4, Patel Nagar, Chandni Chowk, Post OfficeHatia
and Police StationJagannathpur, DistrictRanchi.
..........Petitioners.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Human Resource Development, Government of Jharkhand,
Project Building, Dhurwa, Post Office and Police StationDhurwa, District
Ranchi. .......Respondents/Opposite Parties.
(In Cont. Case (Civil) No.875 of 2013),
Maya Prasad Prasad, wife of Shri Raj Nandan Prasad, resident of Ashok
Nagar, Road no.1F, Post OfficeKankarbagh and Police StationKankarbagh,
DistrictPatna, Bihar. ..........Petitioner.
Versus
22
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education Department,
Project Building, Dhurwa, Post Office and Police StationDhurwa, District
Ranchi.
3. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi.
4. Smt. Mridula Sinha, wife of not known to the petitioner, the Secretary,
Ministry of Social Welfare, Women and Child Development, Project
Building, Dhurwa, Post Office and Police StationDhurwa, District Ranchi.
........Respondents/Opposite Parties.
(In Cont. Case (Civil) No.876 of 2013),
1. Anjali Kumari Srivastava, wife of Kamlesh Kumar Singh, resident of
Holding No. 124, Chanakyapuri Colony, Old Purlia Road, Mango,
Jamshedpur12, Post OfficeMango, P.S.Azadnagar, DistrictEast
Singhbhum.
2. Putul Kumari, wife of Awadh Kishore Singh, resident of EWS Flat
quarter no. 1/7, Road No. 10, Adityapur2, P.O.Adityapur, P.S.RIT,
DistrictSeraikella Kharsawan. ...........Petitioners
Versus
1. The State of Jharkhand
2. Mamta, the Director, Primary, Secondary and Mass Education
Department, Project Building, P.O. + P.S.Dhurwa, DistrictRanchi.
........Respondents
(In Cont. Case (Civil) No.886 of 2013),
1. Shobhna Kachhap, wife of Late Rajinta Lal Beck, resident of Bariatu
Kumba Toli, P.O. Hehal and P.S. Sukhdeonagar, DistrictRanchi.
2. Neyati Roy Chowdhury, daughter of Late B.K. Roy Chowdhury, resident
of Prabhalaya Suryapuri Devi Mandeep Road, P.O.Hehal and P.S.
Sukhdeonagar, DistrictRanchi.
3. Asha Bhaduri, wife of Manoj Kumar Chakrovarty, C/o R.N. Chakrovarty,
resident of Powerganj Chowk, Gopi Lane, P.O. And P.S.Lohardaga,
DistrictLohardaga.
4. Ganpat Kumar Bhagat, son of Late Bhim Bhagat, resident of village Karra
Road, Khunti, P.O. And P.S. Khunti, DistrictKhunti.
23
5. Bimal Kujur, son of Late Dharamdas Kujur, resident of villageParkala
(Kujur Kunj), P.O. And P.S. Kurdeg, DistrictSimdega.
6. Neelam Bilung, wife of Dr. Lotem Dung Dung, resident of Jyoli Nagar,
Ganeshpur, P.O. Dumardih and P.S.Gumla, DistrictGumla.
............. Petitioners
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education Department,
Project Building, Dhurwa, Post Office and Police StationDhurwa, District
Ranchi. ........Respondents/Opposite Parties.
(In Cont. Case (Civil) No.888 of 2013),
1. Ajay Kumar Singh, son of Late Manik Singh, resident of Panditji Road,
P.O. Panditji Road and P.S. Sadar, District Hazaribagh.
2. Mrs. Jaya Mantri Devi, wife of Karam Chand Nayak, resident of Gram
Tiro, P.O.Pathuria, P.S. Jaridih, DistrictBokaro.
3. Kapil Dev "Kapil" son of Shri Kasturi Prasad Singh, resident of C/o
Ramesh Soren near Eye Hospital, Tenu Road, P.O. and P.S.Paterwar,
DistrictBokaro.
4. Narendra Kumar Singh, son of Pramanand Singh, resident of village
Sujji, P.O.Bodhi Bigha, P.S.Dumaria, DistrictGaya.
5. Renu Bala, wife of Shankar Lal Verma, resident of VillageShivpuri,
South P.O.Bodam Bazaar and P.S. Sadar, Hazaribagh, DistrictHazaribagh.
............Petitioners.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Primary, Secondary and Mass Education Department,
Project Building, Dhurwa, Post Office and Police StationDhurwa, District
Ranchi. ........Respondents/Opposite Parties.
(In Cont. Case (Civil) No.913 of 2013),
1. Raj Nandan Ram, son of Shri Kapil Deo Thakur, resident of Survhi Nagar
Bye Pass Road, Sudna, P.O.Daltonganj and P.S. Daltonganj, District
Palamau.
24
2. Subhadra Prasad, wife of Late Abhay Kumar Sinha, resident of Belwa
Tika, back of Gurudwara, P.O. Daltonganj, P.S. Daltonganj, District
Palamau.
3. Rajesh Kumar Sinha, son of Late Bhuneshwar Prasad Sinha, resident of
VillageSubham house, Karmi Road, Near Police Line, Aurangabad, P.O.
Aurangabad and P.S.Aurangabad, DistrictAurangabad.
4. Chandra Bhusan Pandey, son of Late Udai Nath Pandey, resident of
villagePandu, P.O.Pandu, P.S. Pandu, DistrictPalamau.
5. Ram Chandra Kashyap, son of Late Bikhari Sahu, resident of village
Ranki Mohalla, Garhwa, P.O.Garhwa and P.S.Garhwa, DistrictGarhwa.
6. Prem Kumar Lal, son of Late Dwarika Lal, resident of villageKachra,
P.O.Kamgarpur Japla and P.S. Hussainabad, DistrictPalamau.
..........Petitioners.
Versus
1. The State of Jharkhand
2. Shri D.K. Tiwari, son of not known to the petitioner, the Commissioner
cumSecretary, Human Resources Development Department, Project
Building, Dhurwa, Post Office and Police StationDhurwa, DistrictRanchi.
........Respondents/Opposite Parties.
(In Cont. Case (Civil) No.925 of 2013),
Vijay Thakur, son of Late Ram Nanadan Thakur, resident of villageTelhara,
P.O.Amba, P.S. Amba, DistrictAurangabad, Bihar.
..........Petitioner.
Versus
1. The State of Jharkhand
2. Smt. Mamta wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
District Ranchi. ........Respondents/Opposite Parties.
(In Cont. Case (Civil) No.935 of 2013),
Subodh Soren, son of Late Bhutal Soren, resident of village Latvedha, Post
OfficeKadma and Police StationShikari Para, DistrictDumka.
........Petitioner
Versus
1. The State of Jharkhand
25
2. Smt. Mamta, wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Project Building,
Dhurwa, Post Office and Police StationDhurwa, District Ranchi.
3. Smt. Alka Tiwari, wife of not known to the petitioner, the Secretary,
Ministry of Food and Civil Supply, Project Building, Dhurwa, Post Office
and Police StationDhurwa, District Ranchi.
............Respondents/Opposite Parties
(In Cont. Case (Civil) No.941 of 2013),
1. Krishan Deo Ram, son of Late Ram Rashi Ram, resident of Malwan, Post
OfficeMalwan and Police StationKhudwan, DistrictAurangabad, Bihar.
2. Lal Bihari Prasad, son of Late Kariman Prasad, resident of villageDeoria
Rustam, Post OfficeUntho and Police StationFhaser, DistrictAurangabad,
Bihar.
3. Manoranjan Choudhary, son of Late Shree Choudhary, resident of
villageBhita, Post OfficeSheikpura and Police StationHanspura, District
Aurangabad. ...........Petitioners
Versus
1. The State of Jharkhand
2. Smt. Mamta, wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S.
Dhurwa and DistrictRanchi. ............Respondents/Opposite Parties
(In Cont. Case (Civil) No.952 of 2013),
1. Gangadhar Katiyar, son of Late Bihari Katiyar, resident of village Awal
Bera, P.O. Lotapahar, P.S. Sohra, DistrictWest Singhbhum.
2. Parmanand Singh, son of Shri Ramsewak Singh, resident of Matthi, P.O.
Pachpaika, P.S. Ujjaipur, DistrictSamastipur (Bihar)
......Petitioners
Versus
1. The State of Jharkhand
2. Mamta, the Director, Primary, Secondary and Mass Education
Department, Ranchi. ............Respondents/Opposite Parties
(In Cont. Case (Civil) No.966 of 2013),
Ram Bali Ram, son of Late Mahdeo Ram, resident of Malwan, Post Office
Malwan and Police StationKhudwan, DistrictAurangabad, Bihar.
........ Petitioner.
26
Versus
1. The State of Jharkhand
2. Shri B.K. Tripathy, son of not known to the petitioner, the
CommissionercumSecretary, Primary, Secondary and Mass Education
Department, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, DistrictRanchi.
3. Smt. Mamta, wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Ranchi, P.O., P.S. &
DistrictRanchi. ............Respondents/Opposite Parties
(In Cont. Case (Civil) No.1042 of 2013),
Jagmati Devi, wife of Late Bishram Oraon, resident of villageTumse, P.O.
Bishunpur, P.S.Bishunpur, DistrictGumla. ......Petitioner.
Versus
1. The State of Jharkhand
2. Smt. Mamta, wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Project Building,
Dhurwa, Post Office and Police StationDhurwa, DistrictRanchi.
............Respondents/Opposite Parties
(In Cont. Case (Civil) No.24 of 2014),
Prithvi Singh, son of Late Srinivas Singh, resident of Mukhraj Bhawan at
Faijalganj, Post OfficeSasaram and Police StationSasaram, DistrictRohtas,
Bihar. ........Petitioner
Versus
1. The State of Jharkhand
2. Smt. Mamta, wife of not known to the petitioner, the Director, Primary,
Secondary and Mass Education, State of Jharkhand, Project Building,
Dhurwa, Post Office and Police StationDhurwa, DistrictRanchi.
3. Smt. Alka Tiwari, wife of not known to the petitioner, the Secretary,
Ministry of Food and Civil Supply, Project Building, Dhurwa, Post Office
and Police StationDhurwa, District Ranchi.
............Respondents/Opposite Parties
(In Cont. Case (Civil) No.82 of 2014)
Shikha Sarkar, wife of Late J. Soren, resident of Jail Road, Post Officeand
Police StationDumka, DistrictDumka. ........Petitioner
Versus
1. The State of Jharkhand
27
2. Shri B.K. Tripathy, son of not known to the petitioner, the
CommissionercumSecretary, Primary, Secondary and Mass Education
Department, Project Building, Dhurwa, Post Office and Police Station
Dhurwa, District Ranchi.
3. Smt. Mridula Sinha, wife of not known to the petitioner, the Secretary,
Ministry of Social Welfare, Women and Child Development, Project
Building, Dhurwa, Post Office and Police StationDhurwa, District Ranchi.
............Respondents/Opposite Parties
(In Cont. Case (Civil) No.86 of 2014)
CORAM: HON'BLE MR. JUSTICE D.N. PATEL
For the Petitioners : M/s V. Shivnath, Sr. Advocate
M/s Arshad Hussain, Rita Kumari, Advocates
For the State : Mr. Jai Prakash, A.A.G.
28/Dated: 16th January, 2015
1. Counsel appearing for the applicants submitted that since long they have succeeded in the writ petitions, but, the opposite parties are not paying their dues legally payable.
2. Counsel appearing for the State submitted that Hon'ble Supreme Court has now passed an order in S.L.P.(C) No. 1036110364 of 2014 (arising out of impugned final judgment and order dated 04.01.2010 in WP No. 729 of 2004 and order dated 29.11.2012 in C.R. No. 53 of 2010 and against order dated 01.10.2013 in L.P.A. No. 533 of 2012 and L.P.A. No. 29 of 2013 passed by the High Court of Jharkhand at Ranchi) which is at AnnexureA to the supplementary show cause filed by opposite party no. 3. The order reads as under: "Having heard Mr. P.P. Rao learned senior counsel for the petitioners and Mr. Akhilesh Kumar Pandey learned counsel for the respondents and taken into view the order passed in SLP No. 1377 of 2011 etc., we are not inclined to interfere. However, the payment of arrears to the employees shall be done in a phased manner within a period of two years from today.
With the aforesaid modification in the order of High Court, the special leave petitions stands dismissed."
3. In view of the aforesaid decision of Hon'ble Supreme Court, it is submitted by the counsel for the State that there are approximately 750 teachers and huge amount is involved in this payment and therefore, Hon'ble Supreme Court granted two years' time from the date of the order i.e. 18th July, 2014. The State is working for the payment because detail calculations are to be made from different offices. Sizeable amount has to 28 be allocated in the budget and therefore, this contempt applications may not be entertained at this stage even otherwise also, orders passed by this Court have been merged into the order passed by Hon'ble Supreme Court.
4. Having heard counsel for both the sides and looking to the facts and circumstances of the case, it appears that these applicants had preferred various writ petitions against the order passed by the State. The State has preferred S.L.P.. All the such S.L.Ps. have been dismissed and review petitions have also been dismissed. Nonetheless, in the aforesaid matters, the order was passed by the Honble Supreme Court giving two years' time to make the payment to teachers. Even otherwise also, there are more than 750 teachers in the State of Jharkhand to whom the payment is to be made. The State is calculating this amount which will also take reasonable time. More than Rs.80 crores is involved as submitted by the Additional Advocate General appearing on behalf of the State and therefore, looking to the time limit granted by the Hon'ble Supreme Court as in the order stated hereinabove, at this stage, this contempt applications are not entertained by this Court.
I.A. No. 5496 of 20141. This application has been filed to join the legal heirs of applicant no.2 (original petitioner) as the applicant no. 2 has expired on 31st August, 2014.
2. In view of these facts, this interlocutory application is allowed and disposed of.
3. The legal heirs, which are referred in para no.4 of the interlocutory application, are permitted to be joined as applicants in Cont. Case (Civil) No. 456 of 2012.
4. Necessary amendments shall be carried out by red ink in the contempt application.
(D.N. Patel, J) VK/