Mr. Gautam Kumar vs Mr. Rahul Kamlesh
2022 Latest Caselaw 2224 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (S) No. 3613 of 2020
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK For the Petitioner : Mr. Gautam Kumar, Advocate For the Respondent s : Mr. Rahul Kamlesh, AC to SC

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07/ 23.06.2022 Learned counsel for the petitioner submits that petitioner is entitled for pensionary benefits in view of the fact that delay was caused by the respondents and as such, petitioner cannot be allowed to suffer for the fault of respondents.

On the other hand, learned counsel for the respondents places heavy reliance on the reported judgment of 2020 (7) SCC 617 and submits that in view of judgment of the Hon'ble Court, the case of the petitioner cannot be considered and rightly the same has been rejected.

Learned counsel for the petitioner prays for sometime to go through the aforesaid judgment.

Put up this case after two weeks.

(Dr. S.N. Pathak, J.) punit/-