LILAWATI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Shiv Sagar Sharma for the petitioner, and learned JC to Government Pleader No. 11. This writ petition has been preferred for a direction to the respondent authorities to grant to her the following monetary benefits: '' (i) The pay -scale of Rs. 5500 -9000/ - as Junior Sister Teacher with effect from the dates her juniors have been getting the same since 1992; and (ii) to pay the salary due from 30.3.1996 to 1.4.1998, during the period she was posted in the Secretariat.

(2.) THE respondents have placed on record the counter affidavit and have supported the petitioner 'sclaim.

(3.) THE matter has since been finalised and the steps indicated hereinafter have been taken in favour of the petitioner. By Order No. 55(6), dated 31.1.2006 (Annexure B), passed by respondent no. 2 (Director -in -Chief, Health Services, Bihar, Patna), the petitioner has been promoted to the post of Junior Sister Tutor with effect from 11.12.92 with money benefits, the date from which the person next to her was promoted. It further appears from the counter affidavit that a sum of Rs. 89, 440/ - has been sanctioned for payment for the period 15.11.2000 to December 2006 and after deducting income tax, Rs. 79,440/ - has been made over to the petitioner, a position duly acknowledged by her.