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Anil Kumar vs Mrs. Vadana Dadel
2023 Latest Caselaw 2321 Jhar

Citation : 2023 Latest Caselaw 2321 Jhar
Judgement Date : 14 July, 2023

Jharkhand High Court
Anil Kumar vs Mrs. Vadana Dadel on 14 July, 2023
                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cont. Case (Civil) No. 177 of 2023
               Anil Kumar                                            ..... Petitioner
                                               Versus
               Mrs. Vadana Dadel, Secretary, Department of Personnel, Administrative Reforms
               and Rajbhasa, Government of Jharkhand, Ranchi & Another
                                                                     ..... Opposite Parties
                                                 -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

               For the Petitioner:         Mr. S. B. Deo
               For O.P.No.1:               Mr. Awnish Shekhar, A.C to A.A.G-I
                                                 -----


   06/14.07.2023     Mr. Awnish Shekhar, learned A.C to A.A.G-I appearing on behalf of the

O.P.No.1, refers to the show cause affidavit filed on behalf of the said opposite

party and submits that since the petitioner was working under the Department

of Agriculture, Animal Husbandry and Co-operative, Government of Jharkhand

at the time of retirement, due compliance of the judgment dated 28.04.2022 to

the extent of taking step for fixation of revised pension by adding two annual

increments is to be taken by the said department only. However, the competent

authority of the said department has not been impleaded as the opposite party

irrespective of the fact that a copy of the reasoned order dated 28.09.2022 as

well as the letter as contained in memo No. 1630 dated 18.03.2023 have been

issued to the said department.

Under the aforesaid circumstance, learned counsel for the petitioner

prays for one week's time to file an interlocutory application for impleading the

competent authority of the Department of Agriculture, Animal Husbandry and

Co-operative, Government of Jharkhand as the opposite party in the present

contempt application.

In view of the said prayer, put up this case on 04.08.2023 under the

same heading.

Satish/-                                                             (RAJESH SHANKAR, J)
 

 
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