Dr Ram Prakash Ram vs Animal Husbandry And Fisheries ... on 15 April, 2014

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Jharkhand High Court

Dr Ram Prakash Ram vs Animal Husbandry And Fisheries ... on 15 April, 2014

Bench: Aparesh Kumar Singh

                




                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                               W. P. (S) No.  7140 of 2013
                    Dr. Ram Prakash Ram                                    ...............   Petitioner
                                                               Versus
                    The State of Jharkhand & others                                   .....Respondents. 
                                                               
                    CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH
                                                    
                   For the Petitioner                  :  Mr. Saurav Arun, Advocate.
                   For the Respondents                 : J. C to G.P.VI
                                                     

02/15.4.2014

List this case along with W.P.(S) No. 7486 of 2013 as the same also relates to the same petitioner but with a different grievance relating to nonpayment of the leave encasement amount after his dismissal from service.

In the present writ application, the petitioner's grievance is in relation to denial of the claim for pay revision under 5th and 6th Pay Scale implemented by the respondent, Government of Jharkhand allegedly on the ground that he was convicted in a fodder scam case and dismissed pursuant thereto.

According to the petitioner, dismissal from service of the petitioner is also under challenge in another writ petitioner being W.P. (S) No. 6218 of 2007, which is pending for admission before this Court. Learned counsel for the RespondentState submits that inadvertently in the present writ application a counter affidavit has been filed though it is not related to the present writ petition rather it is a mixture of facts relating to the present case and other case relating to the leave encasement of the petitioner. Therefore, he seeks permission to withdraw this counter affidavit with liberty to file appropriate detailed affidavit, in the present case as also in the other case being W.P. (S) No. 7486 of 2013.

Accordingly, the RespondentState is allowed 4 weeks time to obtain instruction in the matter and file appropriate affidavit in both the matter i.e. W.P (S) No. 7140/13 and W.P.(S) No. 7486 of 2013. The affidavit filed on behalf of the respondent no. 3 in W.P.(S) No. 7140 of 2013 dated 7th March, 2014 shall be detached from the file in the instant writ petition.

Learned counsel for the petitioner also makes a request that the writ petition being W.P.(S) No. 6218 of 2007 be also tagged with the instant case as each of the petitioner's grievance are co related to the other.

Accordingly, list both the cases along with W.P. (S) No. 6218 of 2007 under the appropriate heading after 6 weeks.

(Aparesh Kumar Singh, J) jk

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