KISHORE CHANDRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the State.

(2.) In view of the specific averments made at Para 4(viii) of the counter affidavit, let the Planning -cum - Finance Department, Government of Jharkhand be impleaded through its Principal Secretary/ Additional Chief Secretary as Respondent no.3 in the instant writ petition for which necessary addition be carried out by learned counsel for the petitioner in the array of parties in red ink during course of the day. Learned counsel for the respondents accepts notice on behalf of newly added respondent.

(3.) Petitioner has claimed post retirement benefits and other service dues upon his superannuation on 31.07.2016 from the post of Sergeant Major while working at Central Store Hotwar under Police Headquarter, Dhurwa. Petitioner has stated that he was appointed on 04.05.1987 on the post of Sergeant and has got only one promotion during his service career. He has been granted the benefit of MACP and time bound promotion etc. Petitioner is facing acute financial crisis because of non payment of his admissible dues though he has represented before the Respondents vide Annexure-4 series.