SHASHI LATA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The present Interlocutory Application has been filed for stay of the order dtd. 1/12/2021 contained in letter No. 717 dtd. 2/12/2021 whereby and whereunder the respondent no. 3 has directed the respondent no. 4 to revise the Pay Scale of the petitioner and then to consequently revise the Pension and effect recovery of excess amount paid.

(3.) The learned counsel for the petitioner submits that now the Interlocutory Application has become infructuous, therefore, she will not be pressing for the same.