Section 13(1) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(1)Where the dismissal, removal or compulsory retirement of a Government Servant is set aside by a court of law and such Government Servant is reinstated without holding any further inquiry, the period of absence from duty shall be regularised and the Government Servant shall be paid pay and allowances in accordance with the provisions of sub rule (2) or (3) of this rule subject to the directions if any, of the court.
