RAM BHAKRA ROY Vs. STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2014-1-196
HIGH COURT OF JHARKHAND
Decided on January 24,2014

Ram Bhakra Roy Appellant
VERSUS
State Of Jharkhand And Ors. Respondents

JUDGEMENT

Aparesh Kumar Singh, J. - (1.) Heard counsel for the petitioner and the State.
(2.) The petitioner is seeking direction upon the respondent to finalise the pension and gratuity of the petitioner and pay the same along with the arrears.
(3.) According to the petitioner, he retired on 31st October 1997 from the post of Jan Sewak at Chainpur Block in the district of Gumla. He has been granted the 1st and 2nd time bound promotion with effect from 1st April 1981 and 9th January 1989. However, grant of 1st time bound promotion was confirmed vide letter no. 183 dated 20th February 2008.;


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