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ASHOK KUMAR & ORS.
v.
THE STATE OF JHARKHAND & ORS.
(Civil Appeal No. 877 of 2018)
MAY 14, 2018
[J. CHELAMESWAR AND SANJAY KISHAN KAUL, JJ.]
Jharkhand Judicial Service (Recruitment) Rules, 2004 – rr.21,
22 and 27 – In Judgment dated 11.5.2018 titled Ashok Kumar &
Ors. v. State of Jharkhand and reported in [2017] 7 SCR 755,
paragraphs 25 and 26 stand deleted – Further paragraph 27 to be
read as “the respondent will ensure that the differential mandatory
benefits including increments are remitted to the appellants within a
period of three months from the date of the order” .
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 877 of
2018.
From the Judgment and Order dated 03.03.2016 of the High Court
of Jharkhand at Ranchi in W. P. (S) No. 5186 of 2014.
Amit Gupta, Ms. Mansi Kukreja (For M/s. Mitter & Mitter Co.),
Advs. for the Appellants.
Tapesh Kumar Singh, Mohd. Waquas, Aditya Pratap Singh,
Chandra Bhushan Prasad, Advs. for the Respondents.
The following Order of the Court was passed:
O R D E R
On the matter being mentioned, the learned counsel for the parties
stated that there may not be necessity of a direction as contained in
paragraphs 25 and 26 of the judgment passed by this Court on 11.5.2018,
which accordingly stand deleted.
They further plead that paragraph 27 of the said judgment may be
read as under:
[2017] 7 S.C.R. 765
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SUPREME COURT REPORTS
[2018] 7 S.C.R.
“The respondent will ensure that the differential mandatory
benefits including increments are remitted to the appellants within a period
of three months from the date of the order.” Ordered accordingly.
Devika Gujral
Modification in earlier order.
Lex