BHARAT BHUSHAN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BY filing I.A. No. 2854 of 2009, the petitioner informs that during the pendency of the writ petitioner he has retired from service under the Board on 31.8.2008 and therefore he wants to add further relief by way of amendment to the writ petition for issuance of a direction to the respondents to pay his retiral benefits.

(2.) CONSIDERING the nature of the prayer and the fact that the amendment would not change the relief sought for, prayer for amendment to the writ petition is allowed. The I.A. No. 2854 of 2009 shall form part of the writ petition.

(3.) THE petitioner in this writ petition has prayed for quashing the letter dated 24.3.2007 (Annexure -2) whereby increment earlier granted to him has been cancelled" in pursuance of the order no. 847 dated 30.9.2003. The Equivalent Citation:2009 -JX(Jhar) -0 -1154 petitioner has also prayed for quashing of the order dated 30.9.2003 (Annexure -3) whereby the penal provision has been given retrospective effect and the increment has been sought to be withdrawn by way of recovery from the petitioner.