Govind Turi vs The State Of Jharkhand & Ors
2022 Latest Caselaw 4431 Jhar

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IN THE HIGH COURT OF JHARKHAND AT RANCHI

                W.P. (S) No. 6801 of 2016
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Govind Turi                           ...   Petitioner
                                Versus
The State of Jharkhand & Ors             ....       Respondents

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Prakash Chandra, Advocate For the Respondents : Mr. Amrit Raj Kisku, AC to GA V

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Order No. 9/Dated: 4 November, 2022 th

Mr. Prakash Chandra, learned counsel for the

petitioner has submitted that though the law has been

settled by Hon'ble Apex Court in the judgment rendered in

Jitendra Kumar Srivastava Vs. State of Jharkhand &

Ors [(2013) 12 SCC 210] but the pensionary benefit has

not been extended to the petitioner in the garb of initiation

of departmental/judicial proceeding.

Upon this, learned counsel for the State has

submitted that the since the law has already been settled,

the matter may be referred to the Lok Adalat.

Considering the aforesaid submission, let the

matter be placed before the National Lok Adalat scheduled

to be held on 12th November, 2022.

Office is directed to communicate the order to the

Principal Secretary, School Education and Literacy

Department, Govt. of Jharkhand forthwith so that the

competent authority may be directed to participate in the

Lok Adalat on the scheduled date.

(Sujit Narayan Prasad, J.) Alankar/-