VYJAINTI SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN the present writ application the prayer of the petitioner is to issue writ in the nature of mendamus commanding the respondents to pay her salary and other emoluments which, according to her, have not been paid since May, 1981 till date.

(2.) IT seems that earlier also the petitioner came to this Court in C.W.J.C. No. 1112 of 1988 and vide order dated 18.3.1988, learned counsel for the petitioner was permitted to withdraw the writ application because he wished to move the Bihar Administrative Tribunal.

(3.) IT is submitted by Mr. Singh, learned counsel appearing for the petitioner that the said Tribunal is not functioning and the petitioner is not being paid her salary till date though work is being taken from her and, as such, she has filed the present writ application. It is further submitted that the petitioner, who was working as lady Health Supervisor under PP. Programme in the Patna Medical College Hospital, was transferred to Piro Block, but the said order was stayed by the then Addl. Director, Health, vide order dated -18.2.1985, contained in Annexure ¢2 The petitioner accordingly, continued to work in the Patna Medical College Hospital.