Sachidanand Singh vs The State Of Jharkhand And Anr. ... ... ...
2026 Latest Caselaw 1475 Jhar

Jharkhand High Court

Sachidanand Singh vs The State Of Jharkhand And Anr. ... ... ... on 24 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                 Contempt Case (Cvl.) No.36 of 2025
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Sachidanand Singh ....... ... Petitioner Versus The State of Jharkhand and Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Petitioner : Mr. Rajesh Kumar, Advocate For the OPs : Mr. Suresh Kumar, SC(L&C)-II

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th Order No.06/Dated:24 February, 2026

1. Reference may be made to the order dated 09.02.2026.

2. The opposite party concerned, i.e., O.P No.2, namely, Mr. Manoj

Ratan Chothe, DIG, Special Branch, Jharkhand has appeared in terms

of the notice issued in Form-1 under Rule 393 of High Court of

Jharkhand Rules.

3. A show-cause dated 21.02.2026 has been filed on behalf of O.P No.2.

4. The O.P No.2 has stated by referring to the order dated 20.02.2026 as

contained in memo no.453 as appended as Annexure-A to the show-

cause dated 21.02.2026 that the order dated 29.10.2025 as contained

in memo no.2677 appended as Annexure-D to the show cause dated

12.11.2025 has been modified and now the decision has been taken

said to be in terms of the decision already taken on 17.10.2025 as

contained in memo no.2644 appended as Annexure-B to the show

cause dated 12.11.2025.

5. It has been stated that the arrears of the salary of the petitioner for the

period from 19.11.2008 till the date of retirement, i.e., upto

31.10.2021 is to be released.

6. The O.P No.2, who is present in the Court, has stated before this

Court by giving undertaking that the entire arrears of salary as also

the post retiral benefit including Gratuity, G.P.F and amount of Leave

Encashment of the petitioner shall be released in favour of the

petitioner within two months.

7. Since it is a case relating to disbursement of the amount in favour of

the retired person, and, as such, this Court is of the view that the

matter is to be kept pending.

8. List this matter on 24.04.2026.

9. Personal appearance of O.P No.2 is dispensed with.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) Dated:24.02.2026.

Sudhir