CHINTAMANI SINHA Vs. STATE

JUDGEMENT

(1.) THE petitioner is a widow of one Balmukund Sinha, who was an Executive Engineer working in the Road Construction Department of the Stale Government. He died on 29 -4 -98 while in service. The petitioner filed C.W.J.C. No. 9237/98 (Smt. Chintamani Sinha v. State of Bihar and Ors.) inter alia praying for a writ in the nature of mandamus, commanding the authority to pay her the arrear of salary of her husband and retrial benefits on account of services rendered by her late husband.

(2.) THE writ application came up for consideration before this Court on 5 -1 -1999. Taking note of the fact that the petitioner had filed representation for the reliefs claimed in the writ application, this Court disposed of the writ application with the following directions:

(3.) AGAIN the contempt application was taken up by this Court on 3 -9 -2001 and after taking note of the fact that the representation as directed by order dated 6 -7 -2001 has been filed by the petitioner but the same has not been disposed of, this Court observed as follows: