STATE OF JHARKHAND Vs. BACHCHU PRASAD

JUDGEMENT

(1.) In WP(S) No. 6849 of 2017, the writ petitioners made the following prayer:

(2.) Before the writ Court, the petitioners relied on Resolution No.179 dtd. 22/12/1981, Resolution No.6022 dtd. 18/12/1989, Resolution No.237 dtd. 20/2/1990, Resolution No.4294 dtd. 25/8/1995, Resolution No.4382 dtd. 2/8/1997, Resolution No.5043 dtd. 7/8/1998, Resolution No. 660 dtd. 8/2/1999, Resolution No.2315 dtd. 20/8/2007, Resolution No.2863 dtd. 1/12/2008 and Resolution No. 2956 dtd. 22/9/2009.

(3.) The State of Jharkhand took a stand before the writ Court that claim of the writ petitioners was barred under Circular dated 18 th August 2008 but the learned writ Court did not accept the State's stand, merely by observing that "the contention of the learned counsel for the respondents is not acceptable to this Court, a law has been laid down, considering each and every aspect of the matter". The writ Court further observed that the issue has been settled by the Hon'ble Patna High Court in CWJC No.2897 of 2005 and the same view has been reiterated in WP(S) No. 5419 of 2014 and in catena of decisions.