Jharkhand High Court
Satyabhama Devi vs The State Of Jharkhand & Others on 28 August, 2023
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 7051 of 2012
Satyabhama Devi ..... Petitioner
Versus
The State of Jharkhand & Others ..... Respondents
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CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner: Mr. Manoj Kr. Sah For the State: Mr. Sudhanshu Kr. Singh, A.C to S.C-III
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05/28.08.2023 The present writ petition has been filed for following reliefs:
(i) To grant benefit of 1st A.C.P, 2nd A.C.P and 3rd M.A.C.P to the petitioner.
(ii) To fix and pay pension to the petitioner after giving the said benefits.
(iii) To pay the arrear of pension to the petitioner from the date of her superannuation.
Mr. Manoj Kr. Sah, learned counsel for the petitioner, submits that during pendency of the present writ petition, the aforesaid payments have been made to the petitioner by the respondents.
Considering the said submission, there is no need to further proceed with the present matter.
The present writ petition is accordingly disposed of.
Satish/- (RAJESH SHANKAR, J)