Shashi Bhushan Lall & Ors vs The State Of Jharkhand & Ors
2021 Latest Caselaw 3474 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                            W.P.(S). No. 1829 of 2021

                Shashi Bhushan Lall & Ors.                       ...       ...     ...        Petitioners

                                                          Versus
                The State of Jharkhand & Ors.                    ...       ...   ....     Respondents
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing)

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For Petitioners : Mr. Sameer Saurabh, Advocate For the Res.-State : Mr. Rahul Saboo, S.C.-I

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04/ 16.09.2021 Learned counsel for the petitioner submits that petitioners is entitled for entire monetary benefits from the date of issuance of order of promotion. It was due to lapse on the part on the respondents that petitioners joined the promoted post on 24.07.2020 though the order of promotion was issued on 31.01.2019 itself. Learned counsel draws the attention of the court towards case of a similar situated person whose joining was accepted on 31.01.2019 itself who was promoted along with these petitioners. It has been submitted that a discriminatory approach has been made by the respondents. Learned counsel places reliance on the judgment of this Hon'ble Court affirmed by the Division Bench in case of Dinesh Chandra Mahto Vs. The State of Jharkhand & Ors. in W.P.(S) No. 7179 of 2011 dated 05.10.2017, the said writ petition was affirmed in L.P.A. No.211 of 2019 and the appeal of the respondents-State was dismissed.

Learned counsel for the State prays for time to verify the aforesaid judgment and file counter affidavit.

Put up this case after three weeks under the heading "for Final Disposal".

(Dr. S.N. Pathak, J.)

Rohit/-