Dhananjoy Hansda vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4228 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cont. Case (C) No. 352 of 2019
            Dhananjoy Hansda                              ...   ...  Petitioner
                                      Versus
            The State of Jharkhand & Anr.          ...      ...     ...  Opp. Parties
                                      ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Saibal Mitra, Advocate For the State : Mr. Rohan Kashyap, A.C to G.A-II For the U.O.I : Mr. Anil Kumar, A.S.G.I : Mr. Vikash Kumar, C.G.C.

: Ms. Chandana Kumari, A.C to A.S.G.I

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Oral Order 04/Dated: 17.10.2022

It is regretted that again in the second show cause though the opposite

parties by referring to some judgment/order in which 50% of the back wages

was given to somebody on reinstatement, has modified the order but such

type of blanket order cannot be passed because the petitioner has demanded

100% of the back wages as per the representation which is there at

Annexure-2.

No reason has been assigned. Even after equating the said

judgment/order under which 50% of the back wages was given to the

concerned employee but nothing is these to show as to on what ground only

50% is to be granted. The order must be a reasoned order. The order cannot

be a blanket and unreasoned order.

This is not a full compliance of the order. Even not the part

compliance and even if it is considered to be part compliance, part

compliance is no compliance.

Let another show cause be filed by the opposite parties.

Put up this case on 14.11.2022.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) APK/Saket