DINESH PRASAD THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Choudhary, the learned counsel appearing for the petitioner and Mrs. Chandra Prabha, the learned S.C.-I, appearing for the respondent-State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for payment of annual increment due to the petitioner with effect from 01.07.2014 to 01.07.2015 along with consequential benefits and after grant of annual increment, i.e. arrears of revised salary for the period of 01.07.2014 to 31.01.2016, arrears of pension and other admitted dues which the petitioner is legally entitled after the grant of annual increment.