Ram Bilas Paswan vs The State Of Jharkhand
2022 Latest Caselaw 888 Jhar

                                   1                     W.P.(S) No. 3362 of 2016




    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     W.P.(S) No. 3362 of 2016
    Ram Bilas Paswan                     .... ....                        Petitioner

    1.    The State of Jharkhand.
    2.    The Secretary, Ministry of Finance, Government of Jharkhand,
          Ranchi.
    3.    The Secretary, School Education and Literacy Department,
          Government of Jharkhand, Ranchi.
    4.    The Director, Secondary Education, Government of Jharkhand,
          Ranchi.
    5.    The District Education Officer, Hazaribag.
    6.    The District Treasury Officer, Hazaribag. .... Respondents
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CORAM : HON'BLE MR. JUSTICE DR. S.N. PATHAK (Through Video Conferencing)

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For the Petitioner : Mr. Arshad Hussain Advocate For the Respondents : Mr. Deepak Kumar Dubey, AC to AAG-II

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8 / 07.03.2022 Heard the parties.

2. Petitioner has approached this Court for quashing of the letter No. 646 dated 18.3.2016, issued by District Education Officer, Hazaribag, whereby, the respondent has come to the conclusion that the petitioner will be governed by New Pension Scheme.

3. At the very outset, learned counsel appearing for the petitioner submits that issue involved in this writ petition has already been set at rest by the judgment of the Full Bench of this Court in W.P.(S) No. 2458 of 2008 and other analogous matters, reported in 2017 (3) JCR 795. Accordingly, learned counsel for the petitioner submits that this writ petition may be disposed of in view of the judgment rendered by the Full Bench in the case supra, in particular paragraph-47 thereof.

4. Be that as it may, having gone through the fair submissions of the parties and upon perusal of the records of the case, this Court is of the considered view that the issue involved in this writ petition has already been decided by the Full Bench of this Court, reported in 2017 (3) JCR

795. In such circumstances, I hereby direct the respondent concerned to verify the factual aspects/ issues involved in the present writ petition vis-à- vis factual aspects/ issues involved in the case reported in 2017 (3) JCR 795 and if the facts/ issues involved in the present writ petition are found

to be similar to the aforementioned writ petition, the case of the present petitioner shall be guided with the observations and directions made in para-47 of the Full Bench judgment (supra).

5. This writ petition is accordingly disposed of.

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