BHOLA NATH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The appellants in the above-captioned appeals are the employees of the respondent-State. The relevant particulars pertaining to the appellants, necessary for adjudication of the issues arising for consideration herein, may be summarized as follows: <IMG>JUDGEMENT_94_LAWS(SC)1_2026_1.jpg</IMG>

(3.) The present appeals are directed against the judgments dtd. 17/9/2024, 15/10/2024 and 2/12/2024, passed by the High Court of Jharkhand at Ranchi [Hereinafter, referred to as "High Court".] in Letter Patent Appeal Nos. 390 of 2024, 356 of 2024 and 368 of 2024, respectively, whereby the Division Bench dismissed the intra-Court appeals preferred by the appellant-employees and, in consequence, affirmed the common judgment dtd. 14/5/2024, passed by the learned Single Judge dismissing the three writ petitions (supra table) filed by the appellants.