STATE OF JHARKHAND Vs. ASHOK KUMAR TIWARY

JUDGEMENT

(1.) The appeal is under Clause 10 of the Letters Patent directed against the order/judgment dtd. 10/5/2023 passed by the learned Single Judge of this Court in W.P.(S) No. 559 of 2023 by which the State of Jharkhand has been directed by holding the writ petitioner entitled for notional fixation of pension on the basis of his notional promotion at the basic grade of the promotional post and accordingly, subsequent direction has been passed for revision of pension and release of arrears of pension in favour of the writ-petitioner within the stipulated period of five months from the date of the representation.

(2.) The brief facts of the case as per the pleading made in the writ petition which is required to be enumerated reads as under:-

(3.) It is evident from the factual aspect that the writ petitioner while working as Constable has claimed for out of turn promotion as he had shown bravery along with other police personnel while conducting the encounter of the dacoits, who looted 11 lakhs rupees from the LIC officials in Hazaribagh on 29/3/1997.