LAKSHMI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ petitioner on behalf of her deceased husband prays for quashing of the order bearing No. 2/Court-01/2009- 137(2) dated 14.02.2012 passed by the Principal Secretary, Department of Health, Government of Bihar, the respondent No. 2 whereby the period from 23.10.1997 to 08.12.2000 has been treated extraordinary leave and from 09.12.2000 to 17.12.2000 has been treated as leave without pay thus, reiterating the position intimated through letter dated 30.12.2002 of the Under Secretary. The orders dated 14.02.2012 and 30.12.2002 are impugned at Annexure- 1 and 2 to the writ the petition.

(2.) The petitioner also prays for quashing of the order bearing Memo No. 1401 (2) dated 03.07.2003 (incorrectly mentioned as 03.07.2008 in the writ petition) whereby the husband of the petitioner has been granted unutilized leave encashment only for 101 days instead of 240 days impugned at Annexure-3 to the writ petition.

(3.) Mr. Rajesh Prasad Chaudhary, learned counsel has appeared for the petitioner while the State is represented by Mr. Anil Kumar, AC to SC- 8. The Accountant General is represented by Mr. Jitendra Kumar Roy.