Buddhi Nath Choudhary vs The State Of Jharkhand
2026 Latest Caselaw 490 Jhar

Jharkhand High Court

Buddhi Nath Choudhary vs The State Of Jharkhand on 29 January, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                 2026:JHHC:2509




               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No.4271 of 2024
                                     ------
   Buddhi Nath Choudhary, son of Late Baidya Nath Choudhary, resident
   of Village Rupouli, P.O. Rupouli, P.S. Murigharari, District Samastipur,
   State Bihar.                                           ... ... Petitioner
                                    Versus
   1. The State of Jharkhand.
   2. The Secretary, Transport Department, Government of
        Jharkhand, F.F.P. Bhavan, Dhurwa, P.O. & P.S. Dhurwa, District
        Ranchi.
   3. The Transport Commissioner, Jharkhand Transport Department,
        F.F.P. Bhavan, Dhurwa, P.O. & P.S. Dhurwa, District Ranchi.
   4. The Inspector of Motor Vehicle, Dumka, P.O. & P.S. Dumka,
        District Dumka.
                                                      ... ... Respondents
                                     ------
                CORAM       : SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Anil Kr. Sinha, Advocate For the Respondent(s): Mr. Shubham Gautam, AC to AAG

------

04/ 29.01.2026

By filing this writ petition, the petitioner has prayed for

the following reliefs:-

"i. for issuance of an appropriate writ(s), order(s), direction(s) or a writ in the nature of Mandamus commanding and directing upon the respondents to release and pay the petitioner forthwith the following:-

a) Salary for the period of 01.02.2008 to 01.01.2009.

b) The consequential benefits of 1st A.C.P. granted vide Office No.156, dated 24.11.2016 (Annexure-5).

c) To grant 2nd M.A.C.P."

2. Heard learned counsel representing the petitioner and

learned counsel representing the respondents.

3. Learned counsel representing the petitioner submits that

2026:JHHC:2509

the salary for the aforesaid period has not yet been paid to the

petitioner and the consequential benefits of 1st A.C.P. along with 2nd

M.A.C.P. have also not been extended to him. He further submits that

the petitioner has also filed several representations for extension of

his claim but the same have not been considered.

4. Learned counsel representing the respondents submits

that if the petitioner files a fresh representation before respondent

No.3 - the Transport Commissioner, Jharkhand Transport

Department, Ranchi, the same will be considered and an appropriate

order will be passed.

5. Considering the aforesaid submission, I direct the

petitioner to file a fresh representation annexing all the documents,

before respondent No.3, within four weeks.

6. On receipt of such representation, the respondent No.3,

will consider the representation of the petitioner and pass a reasoned

order, within six weeks.

7. If the petitioner is found entitled for any monetary

benefit, the same should be extended to him within two weeks

thereafter.

8. If any part of the claim / representation is rejected for

any reason, a detailed speaking order should be communicated to

the petitioner.

9. With the aforesaid directions, this writ petition stands

disposed of.

(ANANDA SEN, J.)

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