Narendra Kumar Mishra vs . The State Of Jharkhand And Others
2021 Latest Caselaw 3799 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P.(S).No. 2370 of 2020
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Narendra Kumar Mishra Vs. The State of Jharkhand and others

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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK For the Petitioner : Mr. Rahul Kumar Pandey, Advocate For the Respondents: Mr. Munna Lal Yadav, SC

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06/ 05.10.2021 It is specific case of the petitioner that not a single farthing has been paid to him in the head of retiral benefits though petitioner has retired on 30.11.2018. Petitioner is suffering from several ailments and has been hospitalized. Respondents have not taken care of the same.

Today when the case is taken up, it has been informed by Mr. Munna Lal Yadav, learned counsel representing State that an amount to the tune of Rs.6,00,000/- and odd has already been sent to the treasury for disbursement to the petitioner.

This Court in a plethora of Judgment has already passed orders regarding disbursement of retiral dues to the employee of State of Jharkhand. A Notification to that effect has also been issued by the Chief Secretary, Government of Jharkhand. However, in spite thereof, petitioner has not received the admitted dues.

In the circumstances, I, hereby, direct the Deputy Commissioner, Palamau to release the admitted dues of the petitioner within a period of three weeks. If the said amount is not released before the next date, the Deputy Commissioner, Palamau shall remain physically present before this Court.

As prayed, put up this case on 01.11.2021.

Let a copy of this order be sent to Deputy Commissioner, Palamau for taking necessary action.

(Dr. S.N. Pathak, J.) RC/k.