MAHESH KUMAR, SON OF ARJUN KUMAR MEHTA Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2017-1-219
HIGH COURT OF JHARKHAND
Decided on January 25,2017

Mahesh Kumar, Son Of Arjun Kumar Mehta Appellant
VERSUS
THE STATE OF JHARKHAND Respondents

JUDGEMENT

SHREE CHANDRASHEKHAR,J. - (1.) Supplementary counter-affidavit dated 24.01.2017 is taken on record. A copy of the affidavit has been served to the learned counsel for the petitioners.
(2.) Prayer in the writ petition is for quashing a part of letter dated 15.02.2016 whereby a decision has been taken for payment to the Computer Operators through Agency. Another prayer is for a direction to the respondents for payment of arrears of salary.
(3.) Heard.;


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