MULIN MARANDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Kaushalendra Prasad, learned counsel for the Appellant, Mr. Munna Lal Yadav, learned counsel for the respondent-State and Mr. Sunil Singh, learned counsel for the respondent no. 10.

(2.) This appeal has been preferred against the part of judgment and order dtd. 25/3/2022 passed in W.P.(S) No. 121 of 2010 by the learned Single Judge who has been pleased to dispose of the writ petition not to pay the salaries for the period from 8/7/1980 till attaining the age of superannuation i.e. 30/6/1998 and the consequential reliefs and other benefits.

(3.) The original writ petitioner was Baburam Marandi and upon his death he has been substituted by the present petitioner/appellant.