Chitranjan Singh vs The State Of Jharkhand & Ors
2025 Latest Caselaw 5210 Jhar

Jharkhand High Court

Chitranjan Singh vs The State Of Jharkhand & Ors on 25 April, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                                  2019:JHHC:40010



        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 5764 of 2013
Chitranjan Singh                                     ... ... Petitioner(s)
                                 Versus
The State of Jharkhand & Ors.                  ... ... Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner(s)               : Mr. Dhananjay Kumar Dubey, Advocate
For the Respondent-State            : Mr. Kishore Kumar Singh, SC-V
                                  --------

Order No.17 /Dated: 25th April 2025 The grievance of the petitioner is that he has been granted 1st and 2nd ACP vide order dated 19.12.2011 after his retirement, however, monetary benefit has not been given to him till date. Learned counsel for the petitioner relies upon several judgments passed by the Hon'ble Apex Court and also by the Patna High Court.

Learned counsel for the respondents submits that in the notification itself there is a provision for passing of departmental examination as such the petitioner is not entitled for monetary benefit but learned counsel for the respondents is not able to demonstrate why the order was passed in favour of petitioner for 1st and 2nd ACP vide order dated 19.12.2011 and monetary benefit has not been paid.

List this case on 29.04.2025.

(Deepak Roshan, J.) Amit