Dr. Yogendra Kumar Sinha vs The State Of Jharkhand Through Its Chief ...
2025 Latest Caselaw 5994 Jhar

Jharkhand High Court

Dr. Yogendra Kumar Sinha vs The State Of Jharkhand Through Its Chief ... on 19 September, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                2025:JHHC:29080

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               WP(S) No.779 of 2025
                                    -----
             Dr. Yogendra Kumar Sinha, son of late Gyan Chand Das,
             resident of village Aam Bagan, Ratu Chatti, near Bank of India,
             PO and PS Ratu, District Ranchi              ... Petitioner(s).
                                    Versus
             1.The State of Jharkhand through its Chief Secretary, Govt. of
             Jharkhand, 1st Floor, Project Building, Dhurwa, PO and PS
             Dhurwa, District Ranchi
             2.The Principal Secretary, Department of Finance, Govt. of
             Jharkhand, Nepal House, PO and PS Doranda, District Ranchi
             3.The Principal Secretary, Department of Health Medical
             Education and Family Welfare, Govt. of Jharkhand Nepal House,
             PO and PS Doranda, District Ranchi
             4.Joint Secretary, Department of Health Medical Education and
             Family Welfare, Govt. of Jharkhand, Nepal House, PO and PS
             Doranda, District Ranchi                   ... Respondent(s).

             CORAM       :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mrs. Richa Sanchita, Advocate Ms. Risheeta Singh, Advocate For the State : Mr. Indranil Bhaduri, SC-IV .........

06 /19.09.2025: In this writ petition, the petitioner has prayed for the following reliefs:

(i) for direction upon the concerned respondents to pay the arrears of salary to the petitioner for the period of July 2003 to August 2004.

(ii) for direction upon the concerned respondents to make payment of benefits of DACP as the same has not been paid by the concerned respondents to the petitioner.

(iii) for direction upon the concerned respondents for fixation of pension of the petitioner on the basis of the benefits of DACP for which petitioner is legally entitled.

2. So far as grant of DACP is concerned, since the petitioner is in medical cadre and retired as a doctor, according to this Court he is entitled for the same in view of the judgment passed by this Court in the case of "Dr. Jeewan Kumar Mitra & Others. Vs. The State of Jharkhand & Others" with "Dr. Rajesh Kumar & Others Vs. The State of Jharkhand & Others" in WP(S) No. 1364 of 2025 with WP(S) No. 1125 of 2025.

2025:JHHC:29080

3. So far as claim for salary for the period of July 2003 to August 2004 is concerned, I direct the petitioner to file representation before the Secretary, Department of Health, Medical Education and Family Welfare within four weeks. If the same is filed the claim of the petitioner would be considered and if it is found that he is entitled for the benefit the same should be paid to the petitioner.

4. The decision should be taken within six weeks from the date of receipt of the copy of this order along with the representation. If the claim of the petitioner is rejected for any ground reasoned order should be communicated to the petitioner within two weeks thereafter. If it is found that the petitioner is entitled for any amount the same should be paid within four weeks.

5. With the aforesaid observation and direction, this writ petition is disposed of.

(ANANDA SEN, J.)

Tanuj/CP-2