Bimal Kumar Thakur vs The State Of Jharkhand & Others
2023 Latest Caselaw 2153 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 5513 of 2019
     Bimal Kumar Thakur                         ...     ...      Petitioner
                                    Versus
     The State of Jharkhand & Others            ...     ...      Respondents
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CORAM : HON'BLE DR. JUSTICE S.N. PATHAK

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For the Petitioner : Mr. Saurabh Shekhar, Advocate For the State : Mr. Sarvendra Kumar, AC to SC(L&C)-III

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6/ 12.06.2023 Learned counsel for the petitioner confines his argument on the prayer of minimum pay scale at par with regularly employed persons by the State. He places reliance on the judgment of the Hon'ble Apex Court in the case of State of Punjab & Ors. Vs. Jagjit Singh & Ors., reported in (2007) 1 SCC 198.

Respondent-State is directed to file specific counter affidavit stating therein as to whether the case of the petitioner can be considered for minimum pay scale taking into consideration the ratio laid down in the aforesaid case.

Put up this case after two weeks.

(Dr. S. N. Pathak, J.) R.Kr.