Kapildeo Prasad Sharma vs The State Of Jharkhand & Ors
2024 Latest Caselaw 1630 Jhar

Jharkhand High Court

Kapildeo Prasad Sharma vs The State Of Jharkhand & Ors on 17 February, 2024

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P (S) No. 5314 of 2017
      Kapildeo Prasad Sharma             ......           Petitioner
                            Versus
      The State of Jharkhand & Ors.       .......        Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Ms. Surabhi, Advocate : Mrs. Ravi Prakash Mishra, Advocate For the State : Mr. Mithilesh Singh, G.A-IV

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th 10/Dated: 17 February, 2024

It appears from the order dated 27.07.1994 passed by the District Superintendent of Education, Hazaribagh that departmental proceeding was to be disposed of after the judgment of the criminal case but no departmental proceeding was initiated. Even after clean acquittal of the petitioner and other persons in Cr. Appeal (DB) No.348 of 1992 vide judgment dated 11.09.2014 by Hon'ble Patna High Court, the arrears of salary for the period from 08.09.1992 to 27.07.1994 has not been paid to the petitioner till date. In the meantime, the petitioner has already superannuated.

Under the circumstances, the respondent no.3 is directed to take decision on payment of the arrears of salary to the petitioner forthwith.

Put up this case on 26.02.2024. On that day, necessary counter affidavit must be filed by the learned counsel for the State and the decision must be taken.

(Sanjay Prasad, J.) Saket/-