GABRIEL TOPNO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present writ petition has been preferred for the following reliefs: -

(2.) HOWEVER , the respondents in their counter affidavit filed through the Executive Engineer, Road Construction Department, Road Division, Khunti, have specifically submitted in paragraph no. 9 with regard to the payment, already made. Further at paragraph no. 11 it is submitted as under: -

(3.) CONSIDERING the aforesaid facts and circumstances of the case, respondent no. 3 is directed to release the arrears of pension, as admissible to the petitioner, and also pay the statutory interest for the delayed payment. Let a decision in this regard be taken within a period of two months from the date of receipt/production of a copy of this order and communicate the same to the petitioner.