RAMA SHANKAR DUBEY Vs. STATE OF JHARKHAND
LAWS(JHAR)-2016-10-92
HIGH COURT OF JHARKHAND
Decided on
October 19,2016
RAMA SHANKAR DUBEY, SON OF LATE RAJ KISHORE DUBEY
Appellant
VERSUS
STATE OF JHARKHAND; SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT; DIRECTOR, PRIMARY EDUCATION, GOVERNMENT OF JHARKHAND; DEPUTY COMMISSIONER, PALAMAU AT DALTONGANJ; DISTRICT SUPERINTENDENT OF EDUCATION, PALAMAU AT DALTONGANJ
Respondents
JUDGEMENT
Shree Chandrashekhar, J. -
(1.) The petitioner, who superannuated on 31.07.2009 from the post of Head Master, approached this Court by filing the instant writ petition on 18.09.2014.
(2.) The grievance of the petitioner is that he has not been granted monetary benefit of the post of Head Master from 02.11.1985.
(3.) Heard.;
(2.) The grievance of the petitioner is that he has not been granted monetary benefit of the post of Head Master from 02.11.1985.
(3.) Heard.;
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