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Judgment
The petitioner has prayed for direction to the respondents for granting pensionary benefits such as gratuity, leave encashment and full pension.
Further prayer has also been made for payment of salary with effect from 27.04.1998 to 04.11.1998 for the period the petitioner was put under
suspension. Even subsistence allowance was not paid.
Prayer has also been made for payment of salary of 88 days from 09.02.1999 to 07.05.1999 in view of sanction order dated 28.02.2000 as contained
in Annexure-5.
It is specific plea of the petitioner that similarly situated persons who were appointed along with the petitioner have been granted time bound promotion
but the petitioner has been deprived of the same.
Though counter-affidavit has been filed by respondent-State of Jharkhand.
From perusal of the same, it appears that State of Bihar is also necessary party.
Let State of Bihar be impleaded as respondent in the array of parties. Let necessary correction be made by the petitioner within a period of three
weeks.
Let copy of the writ petition along with counter-affidavit of the State of Jharkhand be served to the respondent-State of Bihar.
Since Mr. S.P. Roy appears on behalf of the State of Bihar copy may be served to him.
The State of Bihar may file response within a further period of four weeks.