Tuesday, 12, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Abhishek Ojha @ Abhishek vs State Of Jharkhand & Ors
2026 Latest Caselaw 1187 Jhar

Citation : 2026 Latest Caselaw 1187 Jhar
Judgement Date : 16 February, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Abhishek Ojha @ Abhishek vs State Of Jharkhand & Ors on 16 February, 2026

Author: Ananda Sen
Bench: Ananda Sen
              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 3067 of 2021
                                   ------
     Abhishek Ojha @ Abhishek.                    ... ... Petitioner(s)
                                  Versus
     State of Jharkhand & Ors.                    ... ... Respondent(s)
                                      ------
                      CORAM : SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. P.P.N. Roy, Sr. Advocate Mr. P.A.N. Roy, Advocate For the Respondent(s) : Mr. Subham Gautam, AC to AAG Mr. Amit Kr. Verma, Advocate

------

th 29/ 16 February, 2026

1. This an admitted case where the retiral benefits of the petitioner' father has not been paid.

2. The father of the petitioner has filed this writ petition but unfortunately, he expired. He did not get his retiral benefits. Though some amount has been paid but the amount of pension and gratuity has till date, not being paid. Thus, this Court directed the respondents to pay the said amount.

3. In spite of directions being given by this Court from time to time, the respondents have failed to disburse the entire amount to the petitioner who is the son of the employee.

4. The learned counsel for the State submits that the sanction has been accorded for payment of pension and gratuity, for which the petitioner who is the son, must remain physically present.

5. In this digital age, where the money can be transferred easily from one account to another by digital mode, this Court fails to understand as to why the respondents are pressurizing the petitioner to appear-in-person.

6. The respondents are directed to disburse the amount by Friday i.e., 20.02.2026 itself, failing which, the Chief Secretary, Government of Jharkhand and the Principal Secretary, Health, Medical Education and Family Welfare Department, Govt. of Jharkhand will remain personally present before this Court on Monday i.e., on 23.02.2026.

7. List this case on 23.02.2026.

(ANANDA SEN, J.) 16.02.2026 S.K.D/cp2

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter