Ram Pravesh Sharma vs The State Of Jharkhand
2026 Latest Caselaw 788 Jhar

Jharkhand High Court

Ram Pravesh Sharma vs The State Of Jharkhand on 5 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                  2026:JHHC:3095


             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              WP(S) No.736 of 2026
                                   -----
             Ram Pravesh Sharma, aged about 75 years, Son of Late
             Dilkeshwar Singh, resident of Mohalla nawagrahi, Near Rave
             gents parlor, P.O.-Chand Choura, P.S.-Vishnupad, District-Gaya,
             Jharkhand.                                  ... Petitioner(s).
                                   Versus
             1. The State of Jharkhand.
             2. The Chief Secretary, Government of Jharkhand at Project
             Building Dhurwa, P.O + P.S- Dhurwa, District-Ranchi.
             3. The Deputy Commissioner, Latehar, P.O. + P.S.-Latehar,
             District-Latehar, Jharkhand.
             4. The Accountant General (A& E), Jharkhand, P.O + P.S.
             Doranda, District- Ranchi, Jharkhand.       ... Respondent(s).

             CORAM       :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Vijay Shanker Jha, Advocate For the State : Mr. Anuj Burman, AC to GA-IV For Accountant General: Mrs. Richa Sanchita, Advocate Ms. Risheeta Singh, Advocate .........

02 /05.02.2026: In this writ petition, the petitioner has prayed for the following reliefs:

"For issuance of an appropriate writ(s)/order(s)/direction(s) or a writ particular in the nature of Mandamus commanding upon the respondents specifically respondent nos. 3 and 4 to fix and pay the revised pension as per 7th Pay Commission Report since 2016 and arrear of revised pension with 12% interest thereon."

2. Learned counsel for the petitioner submits that suffice it would be if a direction is given to the respondents to consider the claim of the petitioner.

3. Learned counsel appearing on behalf of the State submits that if the petitioner files a detailed fresh representation before the respondent no. 3-the Deputy Commissioner, Latehar, his case will be considered.

4. Considering the submission of the parties, I direct the petitioner to file a fresh representation before the respondent no. 3- the Deputy Commissioner, Latehar who will consider the case of

2026:JHHC:3095

the petitioner.

5. The representation should be filed within four weeks and the decision should be taken within six weeks thereafter.

6. If it is found that the petitioner is entitled for any monetary benefits the same should be extended to the petitioner within a period of four weeks thereafter. If the claim of the petitioner is rejected for any reasons whatsoever the reasons should be communicated to the petitioner within the aforesaid period.

7. With the aforesaid observation and direction, this writ petition is disposed of.

(ANANDA SEN, J.) 05.02.2026 Tanuj/CP-2

Uploaded on 06.02.2026