Shiv Narayan Rajak vs The State Of Jharkhand & Ors
2023 Latest Caselaw 2479 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  (Civil Writ Jurisdiction)
                               W.P.(S). No.3533 of 2018
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Shiv Narayan Rajak .... .... Petitioner Versus The State of Jharkhand & Ors. .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. H.K. Shikarwar, Adv. For the Respondents : Mr. Shubham Sinha, A.C. to Mr. Nipun Bakshi

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06/Dated: 31st July, 2023

1. It has been submitted that the present writ petition has been filed for payment of salary for the period covered by the notional promotion which has been granted after acquittal in the criminal case.

2. Learned counsel for the FCI has relied on the judgment of the Supreme Court reported in [2007] 11 SCC 632 in the case of Union of India Versus B.M. Jha.

3. Considering the contentious issue involved in the present petition, the same is, hereby, admitted.

(Rajesh Kumar, J.)

Amar/-