SANDHYA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) IN CWJC No. 14407 of 2009, it is the original charge memo which has been challenged. The supplementary charges in the pending departmental proceedings are the subject matter of challenge in CWJC No. 14323 of 2009.

(3.) THIS Court, therefore, directs that any arrears of subsistence allowance of the petitioner should be paid to her within a maximum period of four weeks from the date of receipt and/or production of a copy of this order with interest @ 5% alongwith current subsistence allowance. The amount of interest shall be paid from the Government coffers immediately but the Respondents are directed to hold enquiry, fix administrative responsibility for non-fulfilment of statutory obligations and recover the amount of interest from the person concerned including issue of initiation of departmental proceedings against him.