ABU ZAFIR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the parties.

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

(3.) The learned counsel for the respondents has referred to the supplementary counter affidavit dtd. 27/3/2023 and has referred to letter no. 576 dtd. 2/3/2020 to submit that Joint Secretary, Food, Public Distribution and Consumers' Affairs Department, Government of Jharkhand, Ranchi has directed that A.C.P./M.A.C.P. may be sanctioned to the petitioner Abu Zafir Ansari counting the past service rendered by him in Food and Civil Supply Corporation with the condition that the same may be affected by the final judgment in LPA No. 322 of 2013 filed by the respondents. The learned counsel has fairly submitted that LPA No. 322 of 2013 has been ultimately dismissed.