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Gopal Chandra Bhakat vs The State Of Jharkhand And Anr. ...... ...
2025 Latest Caselaw 4309 Jhar

Citation : 2025 Latest Caselaw 4309 Jhar
Judgement Date : 26 June, 2025

Jharkhand High Court

Gopal Chandra Bhakat vs The State Of Jharkhand And Anr. ...... ... on 26 June, 2025

Author: Sanjay Prasad
Bench: Sanjay Prasad
         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. RevisionNo. 561 of 2025
                                      ....

Gopal Chandra Bhakat ...... Petitioner Versus The State of Jharkhand and anr. ...... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr.Parambir Singh Bajaj,Advocate

For the State : Mr. Fahad Allam, A.P.P. ......

02/26.06.2025 Learned counsel for petitioner submitted that in the light of judgment dated 09.10.2024, apart from Rs. 12,000 per month i.e. monthly maintenance amount, the department is also deducting arrears of Rs. 12,000 i.e. total Rs. 24,000/- directly from the salary of the petitioner due to which the petitioner is getting Rs. 1900/- only as his salary, hence the recovery of arrears of Rs. 12,000/- from his salary may be stayed.

2. Under the circumstances, issue notice to OP No.2 in Criminal Revision as well as in the interlocutory application No.6995 of 2025 through registered cover under A/D as well as ordinary process for which requisites etc. must be filed within two weeks, failing which this criminal revision petition shall stand dismissed without further reference to the Bench.

3. Put up this case on 20th August, 2025, if requisites are filed.

4. In the meantime, the Employer of the petitioner is directed to deduct only Rs. 12,000/- per month instead of Rs.24,000/- from the salary of the petitioner till further order of this Court.

5. Let a copy of this order be sent to the learned Court below for the needful and the petitioner is also permitted to move before the appropriate authority with a copy of this order.

6. However, the petitioner is directed to continue to pay Rs.12,000/- per month to OP No.2 till further order.

7. Call for the legible scanned copy of the LCR from the learned Court below.

(Sanjay Prasad, J.) Abha/

 
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