Sheo Dayal Oraon vs The State Of Jharkhand And Others
2022 Latest Caselaw 4162 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    W.P.(S) No. 7096 of 2011

                   Sheo Dayal Oraon                             ...       ...     Petitioner
                                          Versus
                 The State of Jharkhand and others     ...       ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Jay Prakash Pandey, Advocate For the Respondents : Mr. Rahul Saboo, Advocate

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09/12.10.2022 Learned counsel for the parties are present.

2. Learned counsel for the petitioner submits that the petitioner was dismissed from service on account of conviction in a criminal case wherein the petitioner was convicted under Section 302 of the Indian Penal Code. Subsequently vide judgment passed this court, the petitioner has been acquitted and the petitioner has also been reinstated in service vide order dated 23.07.2010, but the wages for the intervening period has been denied to the petitioner by referring to the judgment passed by the Hon'ble Supreme Court in the case of Union of India vs. Jaipal Singh reported in 2004(2) JLJR 68(SC). The learned counsel has relied upon a judgment passed by the Hon'ble Supreme Court in Civil Appeal No. 811-812 of 2022 decided on 03.03.2022 and he submits that the Hon'ble Supreme Court has directed payment of wages for the intervening period under similar circumstances.

3. The learned counsel for the respondents submits that he would examine the aforesaid judgment relied upon by the petitioner and the matter be posted on 19.10.202 under the heading for 'Final Disposal'.

4. Post this case on 19.10.2022 under the heading for 'Final Disposal'.

(Anubha Rawat Choudhary, J.) Binit