Sadhan Kumar Acharya vs State Of Jharkhand & Ors
2021 Latest Caselaw 1862 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                                W.P.(S). No. 5362 of 2019
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Sadhan Kumar Acharya ......... Petitioner.

Versus State of Jharkhand & Ors. .......... Respondents.

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                   CORAM:              THE HON'BLE MR. JUSTICE DR. S.N.PATHAK
                                       (Through: Video Conferencing)
                   For the Petitioner           :
                                              Mr. Afaque Ahmed, Advocate
                   For the Respondents          :
                                              Mr. Mithilesh Singh, GA-IV
                                              -----------
 09/ 08.06.2021           Mr. Afaque Ahmed, learned counsel appearing for the petitioner

vociferously argues that petitioner is entitled for higher pay-scale as per the settled principle

of law. In support of his contention, learned counsel draws the attention of the Court

towards para-10 of the judgment delivered on 18.12.2017 in W.P.(S). No. 889 of 2014 and

other analogous cases.

On the other hand, Mr. Mithilesh Singh, learned counsel appearing for the

respondent-State very fairly submits that judgment passed in W.P.(S). No. 889 of 2014 and

other analogous cases has been challenged before the Division Bench in L.P.A. No. 142 of

2018 and other analogous cases and the Division Bench has been pleased to partly stay the

judgment dated 18.12.2017.

Under such circumstances, put-up this case after outcome of L.P.A. No. 142

of 2018 and other analogous cases.

(Dr. S.N. Pathak, J.) Kunal/-