DEEPAK NARAYAN SINGH, S/O LATE RAMASHISH SINGH, RESIDENT Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2016-11-84
HIGH COURT OF JHARKHAND
Decided on
November 22,2016
Deepak Narayan Singh, S/O Late Ramashish Singh, Resident
Appellant
VERSUS
THE STATE OF JHARKHAND
Respondents
JUDGEMENT
Chandrashekhar, J. -
(1.) Both the writ-petitions are heard together.
(2.) In W.P.(S) No.4952 of 2015, the petitioners have sought a direction upon the respondent-State to confirm their services with retrospective effect and for promotion as well as payment in revised pay-scale. In W.P.(S) No.4953 of 2015, petitioners have prayed for grant of increments.
(3.) Heard.;
(2.) In W.P.(S) No.4952 of 2015, the petitioners have sought a direction upon the respondent-State to confirm their services with retrospective effect and for promotion as well as payment in revised pay-scale. In W.P.(S) No.4953 of 2015, petitioners have prayed for grant of increments.
(3.) Heard.;
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