BIMLESH PRASAD SINGH Vs. STATE OF JHARKHAND : ACCOUNTANT GENERAL STATE OF J
LAWS(JHAR)-2010-1-310
HIGH COURT OF JHARKHAND
Decided on
January 25,2010
BIMLESH PRASAD SINGH
Appellant
VERSUS
STATE OF JHARKHAND : ACCOUNTANT GENERAL STATE OF JHARKHAND : DEPUTY COMMISSIONER, LATEHAR : BLOCK DEVELOPMENT OFFICER, BARWADIH DISTRICT, LATEHAR
Respondents
JUDGEMENT
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(1.) Heard.
(2.) It is submitted that petitioner has retired in 2007 but nothing has been paid to him on account of retiral dues, inspite of repeated requests.
(3.) Counsel for the State submitted that in absence of instruction, he is not in a position to accept or controvert the statements made in the writ petition. However, the matter can be looked into.;
(2.) It is submitted that petitioner has retired in 2007 but nothing has been paid to him on account of retiral dues, inspite of repeated requests.
(3.) Counsel for the State submitted that in absence of instruction, he is not in a position to accept or controvert the statements made in the writ petition. However, the matter can be looked into.;
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