Jharkhand High Court
State Of Jharkhand Thr. Direct vs Zahid Hussain & Ors on 28 March, 2011
Author: Bhagwati Prasad
Bench: Chief Justice, D. N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 435 of 2010
The State of Jharkhand ..... ...... Appellant
Versus
Zahid Hussain & others ..... ..... Respondents
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CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE D. N. PATEL
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For the Appellant : J.C. to S.C.-III
For the Respondents : Mr. V. Shivnath, Sr. Advocate
& Mr. Arshad Hussain, Advocate
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7/ 28.03.2011Heard learned counsel for the parties.
In three similar Letters Patent Appeals i.e. L.P.A. No. 555 of 2004 (State of Jharkhand Vrs. Bhuneshwar Mahto), L.P.A. 359 of 2009 (State of Jharkhand Vrs. Ila Sinha) and L.P.A. No. 130 of 2010 (State of Jharkhand & Nirmala Kumari), the cases of similarly situated employees were considered and a Division Bench of this Court held that the employees were entitled to their salary or benefits of the period for which they were not taken work of.
In that view of the matter, the reasoning given in the order by the learned Single Judge does not require any interference. There being no force, this appeal is hereby dismissed.
(Bhagwati Prasad, C.J.) ( D. N. Patel, J.) A.K.Verma/R.Kr.