Manjeet Singh vs Union Of India
2022 Latest Caselaw 4577 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cont. Case (Civil) No. 298 of 2022
        Manjeet Singh                                           --- --- Petitioner
                                         Versus
        1.Union of India
        2.Sri Manik Shankar, Sr. Divisional Personnel Officer, Hatia Division,
          South Eastern Railway, Ranchi
        3.State of Jharkhand                             --- --- --- Opposite Parties
                                  .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : M/s Prem Pujari Roy, Anurag Kashyap, Supriya Dayal & Pratyush Gupta, Advocate For the O.P.s -UOI : M/s Anil Kumar, Addl.S.G.I, Shiv Kr. Sharma, CGC For the O.P.-State : Mr. Aditya Raman, A.C to G.A.-III

06/16.11.2022 The reasoned order dated 07.04.2022 passed by the Senior Divisional Personnel Officer, Ranchi has been enclosed to the show cause filed on 11.11.2022. Learned counsel for the petitioner submits that the claim has been rejected though in an illegal manner without dealing with the observations made by this Court in the judgment dated 03.01.2022 passed in W.P.(S) No. 6636 of 2014.

Learned Additional Solicitor General of India submits that matter was remanded to the competent authority to take a decision in accordance with law after compliance of the principles of natural justice. This Court has not given any categorical finding on the merits of the claim made by the petitioner for protection of Grade Pay of Rs.2400/-.

Having regard to the aforesaid facts and that the reasoned order has been passed after the matter was remanded, no case of contempt is made out. However, petitioner is at liberty to assail the reasoned order in an appropriate proceeding.

Contempt petition is disposed of.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.)

A.Mohanty