SUCHITRA JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the appeals have been directed to be heard together vide order dtd. 14/8/2023.

(2.) The instant appeal under clause 10 of the Letters Patent is directed against the order/judgment dtd. 18/8/2021 passed by the learned Single Judge of this Court in W.P.(S) No. 2090 of 2019, whereby and whereunder, the services rendered by the husband of the writ petitioner from 25/7/1984 to 28/2/2008 has not been ordered to be calculated for pernsionary benefit as claimed in para-1(a) of the writ petition.

(3.) The instant appeal has been filed by the Sidhu Kanhu Murmu University through its Registrar under clause 10 of the Letters Patent challenging the order/judgment dtd. 18/8/2021 passed by the learned Single Judge of this Court in W.P.(S) No. 2090 of 2019, whereby and whereunder, the order has been passed with a direction upon the Registrar, Sidhu Kanhu Murmu University, Dumka, the respondent no.3 to the writ petition, to take a decision in respect of payment of family pension and other benefits to the petitioner within a period of four weeks from the date of receipt of copy of the order holding the writ petitioner entitled to receive the pensionary benefit, i.e., including the family pension.