Raj Kishore Sharma vs Adityapur Notified Area Committee & ...
2024 Latest Caselaw 1633 Jhar

Jharkhand High Court

Raj Kishore Sharma vs Adityapur Notified Area Committee & ... on 17 February, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P.(S) No.227 of 2015
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Raj Kishore Sharma ... ... Petitioner Versus Adityapur Notified Area Committee & Another ... ... Respondents

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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Pradeep Kumar, Advocate For the Respondents : Mr. Sanjeev Thakur, Advocate

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th Order No. 06/Dated 17 February, 2024

Let the rule pertaining to service condition of the

petitioner be brought on record so as to come to the

conclusion as to whether the service of the writ petitioner

was pensionable while working in the Adityapur Notified

Area Committee or not.

Learned counsel appearing for the petitioner has

submitted that he will come also with the judgments on the

field wherein the Court has passed order making the

entitlement of pension admissible so far as the employees

working in the Municipalities/ Notified Area Committees

are concerned.

On the aforesaid ground, prayer for adjournment

has been made.

As prayed for, let this matter be posted on

19.03.2024.

(Sujit Narayan Prasad, J.) Birendra/