RAM BILASH SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Prabhash Chandra Sinha, learned counsel for the petitioner and Mr. Debarshi Mandal, learned counsel 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 on merit.

(3.) The petitioner has preferred this writ petition for direction to the respondents to grant arrears of dues and all the consequential benefits arising out of 1st A.C.P., 2nd and 3rd M.A.C.P.