ANIL KUMAR UPADHYAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel representing the petitioner and learned counsel representing the respondents.

(2.) In this writ petition, the petitioner has prayed for direction upon the respondents for payment of arrears of salary of the petitioner of certain period along with statutory interest.

(3.) The petitioner has superannuated from the post of Panchayat Sewak on 31/8/2023. It is the case of the petitioner that the allotment of fund to make payment was sought for but till date the dues have not been paid to the petitioner.