Parshuram Yadav vs The State Of Jharkhand
2022 Latest Caselaw 3766 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       W.P. (S) No. 4029 of 2021
               Parshuram Yadav............                          Petitioners
                                           Versus
               1. The State of Jharkhand
               2. The Chief Executive Officer, Jharkhand State Cooperative Bank
               3. The Deputy Commissioner-cum-Administrator, Deoghar
                  Jamtara Central Cooperative Bank, Deoghar
               4. The Managing Director, Deoghar Jamtara Central Cooperative Bank
               5. The Registrar, Cooperative Society, Ranchi
               6. The State of Bihar............                         Respondents
                                          ......

Coram: Hon'ble Mr. Justice Ananda Sen ......

For the Petitioner : Mr. Durga C. Mishra, Advocate For the Respondents : Mr. Abhiushek Kumar, AC to GA-I.

......

5/19.09.2022 Counsel for the petitioner submits that the respondents are admitting that the petitioner is to receive Rs.1,50,117/- as arrears from 01.01.1999 to 09.10.2002, but the respondents are not disbursing the same. The petitioner relies upon Annexure-5 to this writ application, which is a Chart of balance amount. He submits that Sri Dhirendra Kumar Mandal, whose name also figured in the same Chart (Annexure-5) at Sl. No. 34, has already been given the benefit and his arrears have been paid pursuant to the order passed by this Court in W.P. (S) No. 6760 of 2013. It is his case that the aforesaid order, passed in W.P. (S) No. 6760 of 2013, was challenged before the Hon'ble Division Bench of this Court, which was also dismissed and the S.L.P. before the Hon'ble Supreme Court was also not entertained.

Considering the aforesaid submission, this writ application is being disposed of directing the petitioner to file a representation before Respondent No. 2 Chief Executive Officer, Jharkhand State Cooperative Bank Limited, Ranchi within four weeks from today, who will consider his representation after taking into consideration the judgment passed by this Court in W.P. (S) No. 6760 of 2013 and after considering Annexure-5 to the writ application. He will also consider the fact that one Dhirendra Kumar Mandal has already been paid arrears. The representation of the petitioner should be disposed of within six weeks from the date of receipt of the representation alongwith a copy of this order. If any amount is found payable, the same should be paid to the petitioner immediately thereafter alongwith interest @ 7% per annum from the date the amount fell due till the date of payment.

With these observation, this writ application stands disposed of.

(Ananda Sen, J) Mukund/-cp.2