BIVASH CHANDRA THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This is an assigned matter by virtue of order dtd. 30/11/2017 passed on the administrative side by Hon'ble the Acting Chief Justice, High Court of Jharkhand.

(2.) In the writ petition, the petitioner has made a prayer for direction upon the respondents to make payment of post-retiral benefits to him.

(3.) The learned counsel for the petitioner submits that the aforesaid prayer has been made placing reliance upon a decision of the Hon'ble Supreme Court in "State of Jharkhand v. Jitendra Kumar Srivastava" (2013) 12 SCC 210.