- (1.) Before learned counsel for the petitioner argues in detail, it is submitted by learned counsel for the respondent-State that now a detailed counter affidavit has already been filed by the Joint Secretary (Management), Department of Water Resources, Government of Jharkhand, Ranchi to the effect that now the necessary orders have been passed for payment of full pension, gratuity and 40% pension commutation to the petitioner by the Water Resources Department, Jharkhand vide Department memo no. 3002 dated 7th July, 2010.
(2.) Learned counsel for respondent no. 4 has also submitted that Rs.9,00,000/- (Rupees nine lakhs) for gratuity and Rs.24,390/- (Rupees twenty four thousand three hundred and ninety) per month as a pension have already been sanctioned and no sooner did, respondent no. 4 will receive further proposal from the respondent-State, 10% of the pension and gratuity amount will also be sanctioned for the payment by respondent no. 4 as well as 40% commutation of pension will also be sanctioned by respondent no. 4.
(3.) In view of the aforesaid submissions and looking to the counter affidavit, this writ petition is, hereby, disposed of at this stage, reserving liberty with the petitioner to move before this Court in case of any difficulty.;