NAGINA BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner had filed the writ petition being W.P. (S) No. 3773/2010 praying for a direction on the respondents to pay his retiral dues and other entitlements. The said writ petition was disposed of directing the respondents to consider the petitioner's claims and dispose of his representation. The O.P. No. 2 considered the petitioner's claims and passed the order.

(2.) The petitioner is aggrieved by the said order and has claimed that the order of this Court has not been properly complied with.

(3.) On going through the said order, I find that the petitioner was allocated Bihar Cadre and for that purpose he was relieved from the State of Jharkhand on 31.7.2007.