Rajendra Pandey vs The State Of Jharkhand
2021 Latest Caselaw 3734 Jhar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
               W.P.(S) No. 1696 of 2011
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Rajendra Pandey ..... Petitioner Versus

1. The State of Jharkhand.

2. The Secretary, Department of Finance, Govt. of Jharkhand at Ranchi.

3. The Secretary, Department of Personal, Govt. of Jharkhand at Ranchi.

4. The Director General of Prison, Govt. of Jharkhand at Ranchi.

5. The Jail Superintendent, Pakur, District-Pakur.

..... Respondents

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Sudhakar Pandey, Advocate For the Respondent : Mr. Gaurang Jajodia, A.C. to S.C.-I

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08/Dated: 30th September, 2021 Heard through V.C.

2. The instant writ application has been preferred by

the petitioner praying for a direction upon the respondent-

authorities to provide the benefit of ACP to the petitioner

from 09.08.1999 till date in accordance with the

notification.

3. After some argument learned counsel for the

petitioner fairly submits that the instant writ application

may be disposed of with a liberty to the petitioner to

approach the concerned respondent by filing a detailed

representation along with latest judgment so that his case

will be considered favourably.

4. Mr. Gaurang Jajodia, learned counsel for the

respondent-State does not have any objection.

5. In view of the limited submission of learned counsel

for the parties, the instant writ application, is hereby,

disposed of by giving liberty to the petitioner to file a fresh

representation before the respondent No.5 within a period

of eight weeks.

If any such representation is filed before the

respondent No.5 the same shall be considered in

accordance with law, rule, regulations and policy decision

of the Government within a period of 16 weeks from the

date of receipt of such representation.

6. With the aforesaid observation, the instant writ

application stands disposed of.

(Deepak Roshan, J.) Amardeep/