Jharkhand High Court
Shyam Kishore Shandilya vs The State Of Jharkhand Through The on 16 September, 2022
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 2676 of 2022
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Shyam Kishore Shandilya ... Petitioner
-versus-
The State of Jharkhand through the Chief Secretary & Others ... Respondents
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioner : Mr. R.N. Sahay, Sr. Advocate Mr. Yashvardhan, Advocate Mr. Kirtivardhan, Advocate For the Respondents : Mr. Anshuman Kumar, AC to SC(L&C)II Mr. Sudarshan Shrivashtava, Advocate Mr. Sunil Singh, Advocate
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4/ 16.09.2022 Counsel for the petitioner, at the very outset, prays permission to correct the subject mentioned in the writ petition.
Permission, as sought for, is granted. Counsel for the petitioner to make necessary correction in the writ petition in red ink in course of the day.
Prayer in this writ petition is for payment of revised pay scale, arrears of salary and the retiral dues.
Respondents are directed to file counter affidavit in this case within six weeks.
Further, respondents will ensure that admitted retiral dues should be paid to the petitioner within the aforesaid period and in the counter affidavit it should be mentioned that they have paid the retiral dues.
Counter affidavit should be confined only to the disputed dues. Issue notice to the respondent No.6 by registered post with A/D. as also through ordinary process for which requisites etc. must be filed within a week.
(Ananda Sen, J.) Kumar/Cp-02