SHIV NARAYAN MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar, learned counsel for the petitioner and Mr. B.B. Sinha, learned counsel appearing for the respondents.

(2.) The petitioner has preferred this writ petition for quashing the order dated 07.09.2013 and also further prayer is made for grant of the pensionary benefits.

(3.) The petitioner has joined his service in the State of Bihar and after Bifurcation of the State of Bihar, the petitioner joined the Animal Husbandry and Fisheries Department and the cadre was allocated to State of Jharkhand. While the petitioner was posted in the department of Animal Husbandry & Fishery Department, he has been involved in a Criminal Case being R.C. Case No. 39A/1996 whereby the petitioner has been put under suspension vide order dated 11.07.1996 and the petitioner not being paid the subsistence allowance which compelled the petitioner to move before this Court in W.P.(S) No. 899 of 2011 which was allowed by order dated 08.08.2011 whereby the direction was issued to pay subsistence allowance to the petitioner. Subsequently, letters patent appeal was preferred by the State before this Court in L.P.A. No. 02 of 2012 and the same was dismissed vide order dated 14.03.2012. Thereafter, the petitioner was paid subsistence allowance.