- (1.) Heard Mr. Sumeet Gadodia, learned counsel appearing for the petitioner and Mr. Dhananjay Kumar Pathak, learned G.A.-III appearing for the State of Jharkhand.
(2.) The petitioner has preferred this writ petition for quashing the order dated 05.06.2014 as contained in Annexure-11 whereby and whereunder the claim of the petitioner for payment of interest subsidy pursuant to the Jharkhand Industrial Policy, 2001 for the financial year 2011-12 has been rejected by the respondents.
(3.) Further prayer is made for directing the respondent-State of Jharkhand to pay to the petitioner a sum of Rs.35,69,655/- towards interest subsidy for the financial year 2011-12 as per the provisions contained in Jharkhand Industrial Policy, 2001.;