Raghunath Yadav vs The State Of Jharkhand & Ors
2021 Latest Caselaw 1551 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P. (S) No. 5827 of 2019
          Raghunath Yadav.                                       ...        ...     ...     ...Petitioner
                               -Versus-
          The 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. Amit Kumar Sinha, Advocate. For the Respondents : Mr. Rohit, A.C. to A.A.G. I.

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06/ 25.03.2021 Heard the parties.

It is specific case of the petitioner that respondent-authorities

without adhering to the procedure of law have arbitrarily reduced the pay scale and

passed the order for recovery from the pensionary benefits which is not tenable in

the eyes of law.

Mr. Amit Kumar Sinha, learned Counsel for the petitioner places

heavy reliance on the judgment of Hon'ble Apex Court in case of "State of Punjab

& Ors. vrs. Rafiq Masih (White Washer) & Ors, reported in (2014) 4 SCC 334.

Learned Counsel for the respondents prays for adjournment for

getting himself ready to argue this case.

Prayer is allowed.

Put up this case after after "Holi" holidays.

[Dr. S.N.Pathak, J.]

P.K.S.