YASHODA GAHATORI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Present petition has been filed by the petitioner for a direction to the respondents to release the salary of the petitioner for the month of March 2009 with 6% interest.

(2.) Learned counsel for the petitioner drew my attention to the letter written by the District Education Officer, Almora by which he has informed the petitioner that he had already issued direction to the Block Education Officer, Lamgara to make payment of salary by adjusting the leave for the period petitioner remained absent. This fact has not been denied in the counter affidavit.

(3.) In view of the fact that District Education Officer has already sanctioned the leave of the petitioner, the Block Education Officer, Lamgara is directed to make payment of salary to the petitioner for the month of March 2009 within a period of one month from the date of production of certified copy of the order.