Jharkhand High Court
Bachchu Prasad Sinha vs The State Of Jharkhand And Ors on 27 February, 2019
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P(S) No. 301 of 2019
Bachchu Prasad Sinha ... Petitioner(s).
Versus
The State of Jharkhand and Ors. ... Respondent(s).
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. Saurav Arun , Advocate.
For the State : A.C to AAG.
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05/27.02.2019: As prayed for, six weeks' time is allowed to file counter affidavit.
List this case after six weeks under the heading "For Orders". In the meantime, respondents are directed to release the admitted retiral benefits to the petitioner within three weeks from today.
In the meantime, the order impugned with regard to recovery of salary from the retiral benefits of the petitioner shall also be stayed.
Anu/- (ANANDA SEN, J.)