Jharkhand High Court
Director vs Shankar Prasad on 16 December, 2020
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 6964 of 2019
Director, CSIR-CIMFR [Central Institute of Mining and
Fule Research], Dhanbad --- --- Petitioner
Versus
Shankar Prasad --- --- Respondent
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CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing For the Petitioner : Mr. Abhay Prakash, Advocate For the Respondent : Mr. Sudarshan Shrivastava, Advocate 10/16.12.2020 Learned counsel for the petitioner Mr. Abhay Prakash and Mr. Sudarshan Shrivastava for the respondent are present through Video Conferencing.
A supplementary affidavit has been filed on 15.12.2020 enclosing certain extracts of the Bylaws of the CSIR in relation to pension and of the compendium of CSIR / GOI circulars / Instructions on pension schemes for CSIR employees as updated up to 26.11.2018. However, the complete document has not been placed before us for consideration though it may have a bearing.
Learned counsel for the petitioner undertakes to provide the hard copy of the compendium latest by 04.01.2021 with copy to the other side.
Let the matter be listed on 06.01.20201.
(Aparesh Kumar Singh, J.) (Anubha Rawat Choudhary, J.) A.Mohanty