MD. MAINUL KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This writ petition has been filed for the following reliefs:-

(3.) Learned counsel for the petitioner has submitted that the impugned order dtd. 9/12/2006 has been challenged by the petitioner, being the son of the deceased employee of Minority School, by filing the present writ petition in the year 2015 as the right of the petitioner and his family members has been affected by virtue of the impugned order. If the impugned order is allowed to stand, the petitioner and his family members will remain deprived of the post death/ pensionary benefits.