- (1.) Heard learned counsel for the petitioner and learned counsel for the State on I.A. No. 3904 of 2010.
(2.) Learned counsel for the petitioner submits that earlier the petitioner had filed this writ application with a prayer to direct the respondents to make payment of retiral dues to the petitioner. During pendency of the writ application, an order was passed by the Deputy Secretary, Department of Personnel, Administrative Reforms and Rajbhasha, Government of Jharkhand, Ranchi, as contained in Memo No. 5561 dated 16.9.2010 (Annexure-7), whereby an order was passed to make payment to the extent of 75% of the pension and gratuity which order on account of being quite illegal has been sought to be quashed by way of this interlocutory application and hence, the prayer made in the interlocutory application be allowed to be incorporated in the main writ application.
(3.) Prayer made in the Interlocutory Application is hereby allowed.;