KALAWATI KUER Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IT appears that pursuant to the order dated 22.9.1999, the payments of the admitted dues have been made to the petitioner.

(3.) HAVING regard to the said facts this Court directs the respondents to examine the said grievance of the petitioner and dispose it of by a reasoned order. They are also directed to issue salary which is found to be admissible for the aforementioned period within four weeks of the receipt/production of a copy of this order.