STATE OF JHARKHAND Vs. SWARAN KAUR

JUDGEMENT

(1.) The State of Jharkhand has challenged the order passed in WP(S) No. 5954 of 2009 by which the order passed by the Regional Deputy Director of Education on 2/4/2008 was set aside and the matter was remanded back to the Director, Primary Education, Government of Jharkhand for taking a decision whether or not to pay salary and post-retiral benefits to the writ petitioner.

(2.) In the order dtd. 31/8/2017 passed in WP(S) No. 5954 of 2009, the writ Court held as under:

(3.) At the outset, Ms. Amrita Sinha, the learned counsel for the respondent takes an objection that about six and a half years after the aforementioned direction was issued by the writ Court, the present Letters Patent Appeal has been filed and, that too, without an application under Sec. 5 of the Limitation Act, 1963.