LAWS(JHAR)-2002-3-60

RAMJEE SINGH Vs. STATE OF JHARKHAND

Decided On March 19, 2002
RAMJEE SINGH Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) THIS application has been preferred by the petitioner for direction on the respondents to pay him the retiral benefits and time bound promotion to which the petitioner was entitled under the law.

(2.) THE case of the petitioner is that he was appointed as Overseer (Junior Engineer) to which post he joined on 14th August. 1973 and continued in the said post till the date of retirement i.e. 31st July, 2001.

(3.) AS the issue aforesaid requires determination by the Respondents, the case is remitted with liberty to petitioner to approach the Secretary. Water Resources Department. Government of Jharkhand, Ranchi giving details relating to his service career, including the date of appointment, promotion, if any to the higher post and last place of posting, as well as pay drawn.