Jeebana Nand Pani vs The State Of Jharkhand
2022 Latest Caselaw 4620 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cont. Case (Civil) No. 873 of 2021
      Jeebana Nand Pani                                     ............      Petitioner
                                      Vrs.
      1.    The State of Jharkhand
      2.    Sri K. Vidyasagar, Principal Secretary, Deptt. of Human
            Resources and Development, Govt. of Jharkhand
      3.    Sri Rajesh Kumar Sharma, Principal Secretary, Department
            of School Education and Literacy, Govt. of Jharkhand
      4.    Sri Sachidanand Dwiwendu Tigga, District Education Officer,
            SaraikelaKharsawan.                              .......... Opposite Parties
                                      .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH

For the Petitioner : M/s Shubha Jha, Arbind Kr. Jha, Tejaswi, Ganesh Ram, Advocates For the State : Mr. Arun Kr. Sahay, A.C. to G.P.-III

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07/18.11.2022 By Annexure-A communication dated 15th October 2022 bearing memo no.2683, the opposite party Secretary, School Education and Literacy Department, Government of Jharkhand has sanctioned the amount of interest payable to the petitioner @ 10% in terms of the main judgment passed in W.P.(S) No.1993/2013 dated 12 th August 2013. A copy thereof has been sent to the Finance Department to provide online allotment of funds in the name of District Education Officer, Seraikella Kharsawan cum Drawing and Disbursing Officer.

Learned counsel for the opposite parties submits that on receipt of online allotment of funds from the Finance Department, interest amount would be paid to the petitioner at the earliest. Therefore, further eight weeks' time has been prayed for through I.A. No.9749/2022.

It appears that there has been considerable progress in the matter after the previous order dated 14th October 2022. Since the amount has already been sanctioned by the competent authority, Secretary, School Education and Literacy Department, it is expected that the actual payment of the interest amount should be made without further delay as the order of sanction is of 15th October 2022 itself and more than 4 weeks have elapsed by now.

To report compliance of the order relating to payment of interest, this case is listed on 23rd December 2022 by way of last indulgence. I.A. No.9749/2022 stands disposed of.

(Aparesh Kumar Singh, J) Shamim/