Bikram Singh vs The State Of Jharkhand & Others
2021 Latest Caselaw 3705 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 2879 of 2017
    Bikram Singh                                ....     .... Petitioner
                             Versus
    The State of Jharkhand & Others             .... .... Respondents
                             ------

CORAM : HON'BLE MR. JUSTICE DR. S.N. PATHAK (Through Video Conferencing)

------

For the Petitioner : Mr. Lalan Kumar Singh, Advocate For the Respondents : Mr. Rishu Ranjan, AC to SC-III

-----

12 / 29.09.2021 The petitioner retired in the year 2011. After retirement, though some of the retiral benefits were extended to him, but the benefits on account of full and final pension, 2nd ACP and interest on delayed payment have not been paid. The petitioner has also thrown challenge to the initiation of departmental proceeding, which was initiated in the year 2018 under Rule 139 of the Jharkhand Pension Rules. It has been argued by learned counsel for the petitioner that similar issue was considered by this Court in W.P.(S) No. 4783 of 2017 and other analogous cases, taking shelter of the cerebrated judgment of the Hon'ble Apex Court in the case of State of Bihar & Others Vs. Md. Idris Ansari, reported in 1995 Suppl (3) SCC 56.

Learned counsel for the State prays for some time to file supplementary counter affidavit regarding the stage of the departmental proceeding initiated against the petitioner and whether the case of the present petition is covered by the judgment of this Court rendered in W.P.(S) No. 4783 of 2017 and other analogous cases.

Put up this case after Dipawali Holidays.

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