RAM PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners in this petition prays for a direction in a nature of Mandamus commanding upon the respondent authorities to revise and refix the benefits and grant them DACP and consequential benefits as per the 5th and 6th Pay Revision from 5/4/2002 and 29/10/2008 in light of the observations made in order dtd. 2/8/2023 passed by the Division Bench in L.P.A. No.86 of 2018. They further prayed that a direction may be given to the respondent authorities to release the arrears and all consequential benefits after refixation of DACP benefits.

(3.) The petitioners are the persons from Medical Cadre.