YASHODA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Shailendra Kumar Tiwary, learned counsel for the petitioners and learned AC to Addl. Advocate General no.11.

(2.) The original petitioner had approached this Court under Article-226 of the Constitution of India with a prayer to quash an order dated 20.02.2006 (Annexure-4A) passed by the Forest Conservator-cum-Regional Director, West Champaran, Bettiah (Respondent no.3), whereby in the departmental proceeding, punishment order was passed to the extent that save and except subsistence allowance, the original petitioner was not required to get anything. The petitioner has also assailed the appellate order dated 09.01.2008 passed by the Chief Conservator of Forest-cum-Chief Wildlife Warden, Bihar, Patna, contained in Annexure-5 to the writ petition, whereby the appeal preferred by the petitioner was rejected.

(3.) During pendency of the writ petition, the original petitioner left for heavenly abode and, as such, subsequently Interlocutory Applications vide I.A. No. 3280 of 2015 and I.A.No. 1092 of 2017 were filed for substituting legal heirs, which was allowed by order dated 21.02.2017 passed in I.A.No.1092 of 2017 and, thereafter, legal heirs of the deceased petitioner were substituted after expunging the name of original petitioner from the record.