SOBRAM GOPE Vs. STATE OF JHARKHAND & ORS

JUDGEMENT

(1.) In this I.A., the petitioner has payed for fixing an early date of hearing of W.P.(S) No. 5979 of 2011 under the heading "For Admission".

(2.) It has been submitted that the petitioner is a retired person and the writ petition relates to retiral dues and other service terminal benefits besides other grievances. Since the petitioner is a retired person, the writ petition deserves early hearing.

(3.) Learned AAG, appearing on behalf of the respondents, has no objection in fixing an early date of hearing of the writ petition. Considering the grounds mentioned in the application, this I.A. is allowed.