CHINTA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 4005 of 2010 has been filed in the writ application to substitute the petitioner by his legal heirs in view of the fact that the petitioner died on 7.2.2010 during the pendency of the writ application. The names of the legal heirs - have been indicated as Chinta Devi- wife and two sons, namely, Navin Kumar and Pravin Kumar.

(2.) I.A. is allowed and the legal heirs are ordered to be substituted in place of the present petitioner.

(3.) Order dated 1.6.1995 annexure-16 to the writ application has been challenged by the erstwhile petitioner because the said order has the effect making certain recovery from the salary or otherwise of the employee.