STATE OF JHARKHAND Vs. BIPIN BIHARI SINGH

JUDGEMENT

(1.) The State of Jharkhand is in appeal against the order dtd. 21/3/2014 passed in W.P.(S) No.977 of 2012.

(2.) By the order dtd. 21/3/2014, the writ Court accepted the claim of the writ petitioner (hereinafter referred to as "respondent") that he is entitled for the arrears of salary accrued on account of his substantive promotion with retrospective dates on the post of Deputy Director, Mines as well as Additional Director, Mines.

(3.) In the present appeal, the aforesaid order passed in W.P.(S) No.977 of 2012 was stayed by this Court by the order dtd. 13/3/2018.