Sumati Murmu vs State Of Jharkhand
2026 Latest Caselaw 2926 Jhar

Jharkhand High Court

Sumati Murmu vs State Of Jharkhand on 10 April, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                  2026:JHHC:10469




              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cont. Case (Civil) No.974 of 2025
                                     ------
    Sumati Murmu, W/o Late Bablu Marandi, R/o Village Parsoti, P.O.
    Kathon, P.S. Poraiyahat, District Godda, Jharkhand.
                                                      ... ... Petitioner
                                   Versus
    1. State of Jharkhand.
    2. Smt. Anjali Yadav, Deputy Commissioner, P.O. & P.S. Godda,
        District Godda.
    3. Smt. Premlata Murmu, Additional Collector, P.O. & P.S. Godda,
        District Godda.
                                                ... ... Opposite Parties
                                     ------
                       CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : None present For the O.P. (s) : Mr. Gaurav Raj, Advocate

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04/ 10.04.2026

No one appears on behalf of the petitioner.

2. Learned counsel representing the opposite party -

State by referring to the show cause, submits that they have paid

all the admitted benefits under different heads, which is evident

from para-8 of the show cause. Para-8 of the show cause is quoted

as hereunder:-

"8. That it is humbly stated and submitted that the opposite parties have fully complied with the aforesaid order of this Hon'ble Court. The death-cum-retiral benefits and other admissible benefits have already been paid to the petitioner. It is relevant to state that vide Order No.23 of 2017 and Letter No.82 dated 22.02.2017, Earned Leave Encashment amount of Rs.1,56,720/- was paid; Group Insurance amount vide Letter No.83 dated 22.02.2017 and vipatra No.88/2016-17 totalling Rs.6,20,76/- was also paid. The

2026:JHHC:10469

remaining dues including GPF, pension arrears and monthly dues from 01.09.2009 to 16.09.2009 and dues from 01.07.2009 to 31.08.2009 have also been duly paid to the petitioner.

Photocopy of all payment details issued by AC, Godda dated 08.10.201.5 and all relevant orders regarding release of payment are annexed herewith and marked as Annexure-C & C/1 to this Show- Cause."

3. After hearing learned counsel representing the opposite

party - State, I am of the opinion that the order dated 14.05.2019

passed in W.P.(S) No.4742 of 2018, has been substantially

complied with.

4. Accordingly, this Contempt Proceeding is dropped.

5. It will be open to the petitioner to approach the

Authorities, if she is aggrieved by the aforesaid quantum.

(ANANDA SEN, J.)

10th April, 2026 Prashant. Cp-2

Uploaded on 16.04.2026