SHANKAR PRASAD Vs. STATE OF JHARKHAND

LAWS(JHAR)-2008-11-83

HIGH COURT OF JHARKHAND

Decided on November 28,2008

SHANKAR PRASAD Appellant

VERSUS

STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) The present writ petition has been filed for the following reliefs; For issuance of an appropriate writ, order or direction commanding upon the Respondents to forthwith fix and pay full and final pension on the basis of the date of superannuation of the petitioner i.e. 31.12.1996 and a direction upon the Respondents to forthwith pay the amount of gratuity to be calculated on the basis of the date of retirement on 31.12.1996. For a further direction upon the respondents to forthwith pay the amount of General Provident fund and other retiral benefits to the petitioner along with penal interest at the rate of 12% per annum and quash the order dated 27.7.2001 passed by Respondent No. 2. For a direction upon the respondents to forthwith release the arrears of salary due for the period from 01.07.1979 to 06.07.1985. The Respondent No. 2 is directed to dispose of the representation to be filed along with the copy of the order by the petitioner in accordance with law with regard to arrears within a period of three months from the date of receipt of the representation. He is also directed to pass a speaking order and communicate the same to the petitioner. Considering the aforesaid facts and circumstance of the case this writ petition is accordingly disposed of with no order as to costs.;

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