Ramesh Kumar Sinha vs The State Of Jharkhand Through Its ...
2021 Latest Caselaw 4093 Jhar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
               W.P.(S) No. 5898 of 2013
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1. Ramesh Kumar Sinha.

2. Lal Mohammad Ansari.

3. Mukund Kumar Sinha ..... Petitioners Versus

1. The State of Jharkhand through its Secretary, Human Resources Development Department, Government of Jharkhand Project Building, P.O.+P.S-Dhurwa, Ranchi.

2. The Director, Primary Education, Project Building, P.O.+P.S-Dhurwa, Jharkhand, District-Ranchi.

3. The Director, Social Welfare, Women & Child Development, Department, Jharkhand, Project Building, P.O.+P.S- Dhurwa, District-Ranchi.

4. The Accountant General, Jharkhand P.O.+P.S. Doranda, District-Ranchi. ..... Respondents

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioners : Ms. Rita Kumari, Advocate For the Resp. No.4 : Mr. Sudarshan Shrivastava, Advocate For the Resp-State : Mr. Rakesh Kr. Roy, A.C. to G.A.-III

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13/Dated: 29th October, 2021 Heard through V.C.

2. The instant writ application has been preferred by

the petitioners praying for a direction upon the respondent-

authority to pay retiral benefits to these petitioners.

3. After some argument learned counsel for the

petitioners seeks permission to approach the concerned

respondents with a liberty to raise the grievance made in

the instant writ application.

4. Learned counsel for the respondents does not have

any much objection.

5. In view of the aforesaid submission of learned

counsel for the parties and without going into the merits of

this case, the instant writ application is, hereby, disposed

of by giving liberty to these petitioners to approach the

respondent No.3 within a period of eight weeks.

If any such representation/(s) is/are filed before

the respondent No.3, he shall look into the matter and pass

a reasoned order in accordance with law and in the light of

judgment passed in the case of Parmeshwar Nanda and

Others Versus State of Jharkhand through Chief

Secretary and Others, reported in (2020) 12 SCC 131.

Since the matter is very old the entire exercise

shall be completed within a period of four months from the

date of said representation(s).

6. With the aforesaid observation the instant writ

application stands disposed of.

(Deepak Roshan, J.) Amardeep/