ASHOK KUMAR VERMA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-5-85
HIGH COURT OF JHARKHAND
Decided on May 15,2018

ASHOK KUMAR VERMA Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Pramath Patnaik, J. - (1.)In the instant writ application, the petitioner has prayed for issuance of a writ of Mandamus commanding upon the respondents to pay forthwith the arrears of salary for the period from 01.11.2001 to 27.07.2002 and the benefits of the 01st and the 02nd A.C.P.
(2.)Counter affidavit as well as the supplementary counter affidavit on behalf of the respondent nos. 1 to 6 has been filed, wherein, the prayer of the petitioner for grant of salary for the period from 04.11.2001 to 27.07.2002 has been rejected by the respondents vide Memo No. 595, dated 11.08.2010 (Annexure-C).
(3.)A reply on behalf of the petitioner, dated 005.2018, has been filed, wherein, it has been stated that an Appeal has been preferred before the Commissioner, Palamau Division, Medininagar, Palamau vide Annexure-12 to the said affidavit.


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