Bhawataran Dey vs The State Of Jharkhand And Anr. ... ... ...
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Jharkhand High Court

Bhawataran Dey vs The State Of Jharkhand And Anr. ... ... ... on 10 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          Contempt Case (Cvl.) No.654 of 2025
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Bhawataran Dey ....... ... 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. Rajeeva Sharma, Sr. Advocate For the OPs : Mr. Gaurang Jajodia, AC to GP-II

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th Order No.05/Dated:10 February, 2026

1. We have perused the show cause dated 28.11.2025 filed on behalf of the concerned opposite party appending therein the fresh reasoned order dated 25.11.2025 passed by the authority concerned.

2. Mr. Rajeeva Sharma, the learned senior counsel has submitted that the petitioner is a retired person and even the single penny is worth for him. The amount which has been shown to be under the arrears head in consequence of upgradation in the pay-scale is not properly assessed. Therefore, he has submitted that the assessment of the same can only be said to be proper if the authority will come out with the calculation of the arrears both under the "Salary" head and the "Pensionary Benefit".

3. The learned counsel for the concerned opposite party has sought for two weeks' time to come out with the calculation of the amount based upon that the arrears have been assessed while passing of fresh reasoned order dated 25.11.2025.

4. List this matter on 25.02.2026.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

Dated:10.02.2026 Sudhir