MASOMAT SUMITRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as Mr. Rajesh Kumar, learned G.P.8 for the State.

(2.) The petitioner has moved this Court for a direction to the respondents for payment of salary which was due to her late husband for the time he performed his duties.

(3.) From Annexure-1 to the writ petition, which is an order dated 26.8.1991 of a Division Bench of this Court passed in CWJC No.209/1991, it appears that the respondents were directed to make payment to the late husband of the petitioner for the period he worked, subject to verification of his degree as well as time actually spent working.