SATYENDRA RAJAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Once again an incomplete affidavit has been filed on behalf of the respondent-State. This time the respondent department is the Department of Forest, Environment and Climate Change. This is not a case in isolation; in several writ petitions filed in this Court seeking a direction for payment of post-retiral benefits this Court has observed that incomplete and sometimes misleading affidavits have been filed on behalf of the respondent-State. In some of the writ petitions this Court has already taken note of this state of affairs.

(2.) Prayer in the writ petition is for grant of ACP/MACP benefits and for payment of pension and other post-retiral benefits to the petitioner.

(3.) On payment of pension and post-retiral benefits, the learned counsel for the petitioner submits that these benefits have been paid to the petitioner.