STATE OF BIHAR Vs. RAM LAL CHERO

JUDGEMENT

(1.) The State of Bihar-appellant has preferred the present appeal against the order dtd. 9/1/2018 passed in C.W.J.C. No. 18775 of 20008 by the Hon'ble Single Judge (Hon'ble Mr. Justice Shivaji Pandey, as his Lordship then was) by which the Court directed the respondents to take into consideration the past services rendered by the respondents-petitioners for the purposes of pension as well as ACP benefits and not for others.

(2.) The matrix of facts giving rise to the present appeal is/or as follows:-

(3.) The respondents-petitioners belonged to the families of displaced people from the village Kramchat in the district of Kaimur at Bhabhua. Their homes/lands were acquired for the purpose of construction of 'Dam' over river 'Durgawati'.