Manohar Panda vs The State Of Jharkhand And Others
2023 Latest Caselaw 1502 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P. (S) No. 6294 of 2015

                   Manohar Panda                           ...      ...     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. Mahesh Tewari, Advocate : Mr. Rajesh Kumar Mishra, Advocate For the Respondents : Ms. Mousmi Chatterjee, A.C. to G.A. V : Mr. Amrit Raj Kisku, A.C. to G.A. V

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09/05.04.2023 Learned counsel for the parties are present.

2. Learned counsel for the petitioner has referred to Annexure-2 to submit that the petitioner was working as work charged employee and upon attaining the age of superannuation in the year 2009, the petitioner became entitled for post retiral benefits. He has also submitted that though it appears that in the earlier round of litigation, the stand of the petitioner was that he was daily wager, but annexure-2 which is an admitted document on record be taken into consideration to decide the status of the petitioner. Learned counsel for the petitioner has also submitted that he shall place certain judgments passed in connection with work charge employee to satisfy this court that a person working as work charge employee and attaining the age of superannuation is entitled for pension from the State Government even if he is not absorbed by the state government in any of its department. He prays that the matter be posted tomorrow.

3. Post this case on 06.04.2023.

(Anubha Rawat Choudhary, J.) Binit