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The State Of Jharkhand And Others vs Nabin Narayan And Another
2026 Latest Caselaw 1555 Jhar

Citation : 2026 Latest Caselaw 1555 Jhar
Judgement Date : 26 February, 2026

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Jharkhand High Court

The State Of Jharkhand And Others vs Nabin Narayan And Another on 26 February, 2026

Author: Rajesh Shankar
Bench: Rajesh Shankar
          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       L.P.A. No. 358 of 2025
          The State of Jharkhand and others ...        ...   ...   Appellants
                                     Versus
          Nabin Narayan and Another                    ...     ...     Respondents
                             With
                      L.P.A. No. 719 of 2025
          The State of Jharkhand and others ...        ...   ...   Appellants
                                     Versus
          Ramchandra Rajak and Another                 ...     ...     Respondents
                               ---------

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

---------

For the Appellants: Mr. Anish Kumar Mishra, A.C. to Sr. S.C.-I For the Resp.-A.G.: Ms. Shruti Shrestha, Advocate

---------

06 /Dated: 26.02.2026

1. Learned A.C. to Sr. S.C.-I, on instructions states that pursuant to the order dated 08.08.2022 no amount of the respondents' pension was withheld. This position is now confirmed by Mr. Prashant Kumar, the Principal Secretary, Water Resource Department. Learned counsel for the Accountant General also states that as per their records there was no withholding of any pension pursuant to the order of 08.08.2022 because this order was stayed in W.P.(S) No. 4959 of 2022.

2. Now that the above position is clarified, we wonder why the appellant was pressing for any interim relief in these matters. Had we to know the position, in all probabilities, we would not even have made our order dated 24.02.2026.

3. We accordingly dispense the presence of the Principal Secretary.

4. We list these matters on 10.03.2026 high on board to consider the I.A. for limitation. If the delay is condoned, we will consider the matter for 'Admission' on the same date.

5. The appellants should take immediate steps to serve the respondents.

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

(Rajesh Shankar, J.)

February 26, 2026 APK/VK.

 
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