Ahilya Devi vs The State Of Jharkhand & Others
2022 Latest Caselaw 1457 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               W.P.(S) No. 922 of 2014
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                 Ahilya Devi                         ... Petitioner

                                           -versus-

                 The State of Jharkhand & Others           ...     Respondents
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN THROUGH VIDEO CONFERENCING

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For the Petitioner: Mr. Samavesh Bhanj Deo, Advocate For the Respondents: Ms. Bandana Sinha

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15/ 08.04.2022 State is directed to file additional affidavit indicating as to whether the petitioner is entitled to any monetary relief/death-cum-retirement benefits, in view of the judgment passed by the Full Bench of this Court in the case of Ram Prasad Singh versus State of Jharkhand reported in 2005 (3) JLJR 38 (Jhr).

Affidavit should be filed within three weeks. List this case thereafter.

(Ananda Sen, J.) Kumar