SHAILBALA CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition has been filed by the widow of Late Tulanath Chaudhary, who retired on 31.1.1991 while posted as Assistant Director (Planning) and holding an additional charge of Deputy Director (Planning) in the Department of Secondary, Primary & Adult Education, and ultimately died on 16.5.2000 without getting his leave encashment and differential amount on account of promotion granted in the Junior Selection Grade and Senior Selection Grade w.e.f. 1.11.1985 and 1.11.1989 respectively vide Annexure -1. Despite service of notice long back on 17.2.2003, the respondent State officials have not bothered to respond.

(2.) A counter affidavit has been filed on behalf of the Accountant General, respondent No. 10, in which it is stated that the details regarding grant of Junior Selection Grade and Senior Selection Grade were called for from the Director, Administration -cum -Joint Secretary, Secondary, Primary & Adult Education Department, Bihar, Patna vide letter dated 6.3.2002.

(3.) LEARNED counsel appearing for the Accountant General submitted that despite best efforts, there has been no response from the said two authorities. It is further submitted that no sooner necessary papers/service book are received, the Accountant General shall do all needful.