Dilip Kumar vs The State Of Jharkhand
2026 Latest Caselaw 540 Jhar

Citation : 2026 Latest Caselaw 540 Jhar
Judgement Date : 30 January, 2026

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Jharkhand High Court

Dilip Kumar vs The State Of Jharkhand on 30 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

                                                         2026:JHHC:2466



IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cont. Case (Civil) No. 1416 of 2025
Dilip Kumar, aged about 63 years, Son of late Shaligram Singh,
permanent resident of Village Hasanpur, P.O-Chakand, P.S.
Belaganj, District-Gaya (Bihar), presently residing at Bhaskar
Colony, P.O. Hehal, P.S-Sukhdeo Nagar, District-Ranchi.
                                        ......              Petitioner
                       Versus
1.The State of Jharkhand
2. Kripa Nand Jha, Son of Not Known to the petitioner, The
Registrar, Co-operative Societies, Government of Jharkhand at
Ranchi having its office at FFP Building, P.O. Dhurwa, P.S-
Jagarnathpur, District-Ranchi. .......                     Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Suraj Singh, Advocate For the O.P : Mr. Indranil Bhaduri, S.C-IV : Mr. Vineet Prakash, A.C to S.C-IV

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th 03/Dated:30 January, 2026 Learned counsel for the Opposite Parties submitted that the order passed by this Court vide order dated 29.07.2025 in W.P.(S) No.1877 of 2020 has been complied with and the Registrar, Co-operative Societies, Government of Jharkhand- O.P. No.2 has passed reasoned order vide order dated 02.12.2025 by disposing of the representation filed by the petitioner.

2. It is submitted that even the opposite parties has paid a sum of Rs.94,919/- to the petitioner which relates to salary for the period September, 2003 to May, 2004.

3. It has been clarified that after giving the benefits of A.C.P and M.A.C.P to the petitioner, the pension of the petitioner and other financial benefits will be revised.

4. This Court finds that the order passed by this Court vide order dated 29.07.2025 in W.P.(S) No.1877 of 2020 has been complied with.

2026:JHHC:2466

5. Accordingly, the Cont. Case (Civil) No.1416 of 2025 is, hereby, dropped.

6. However, if any grievance remained pending, the petitioner is at liberty to take appropriate steps, in accordance with law.

(Sanjay Prasad, J.) Dated: 30.01.2026 Saket/-