The State Of Jharkhand Through The ... vs Rabindra Kumar Singh
2026 Latest Caselaw 1369 Jhar

Jharkhand High Court

The State Of Jharkhand Through The ... vs Rabindra Kumar Singh on 19 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 L.P.A. No. 844 of 2025
  1. The State of Jharkhand through the Principal Secretary, Department of
         Personnel, Administrative Reforms and Rajbhasa, having office at Project
         Building, Dhurwa, Town and District- Ranchi.
  2.     Joint Secretary to Government, Department of Personnel, Administrative
         Reforms and Rajbhasa, having office at Project Building, Dhurwa, Town
         and District- Ranchi.
  3.     The Under Secretary to Government, Department of Personnel,
         Administrative Reforms and Rajbhasa, having office at Project Building,
         Dhurwa, Town and District- Ranchi.
                                                         ....     Appellants
                                  Versus
  Rabindra Kumar Singh, son of Late Keshav Prasad Singh, residing at Quarters
  No. B/2180, Sector-11, Cite-IV, Dhurwa, P.O. and P.S.- Dhurwa, Town and
  District- Ranchi.                                  .... Respondent
                       ------

CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

------

For the Appellants : Mr. Manish Mishra, GP-V Ms. Varsha Ramsisaria, AC to GP-V

-----

Order No. 02 Dated : 19.02.2026

1. Heard Mr. Manish Mishra, learned GP-V for the appellants.

2. Issue notice to the respondent, returnable on 24th of March, 2026.

3. Until the next date, we stay the direction for payment of financial

benefits, but direct the appellants to compute and deposit the entire

amounts of financial benefits awarded under the impugned order in

this Court. Such deposit must be made by 23rd of March, 2026 without

giving any of the usual excuses.

4. The appellants must also take immediate steps to serve the

respondent, so that the matter can be taken up on the next date.

5. I.A. No. 1625 of 2025, seeking stay of impugned order, stands

disposed of.

(M.S. Sonak, C.J.)

(Rajesh Shankar, J.) February 19, 2026 Ranjeet / R.Kr.

Uploaded on 19.02.2026