SAVITRI LAGURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the Respondent-State informs that counter affidavit has been drafted and filed but as it appears from the records, no such counter affidavit is available and neither has a copy of the same been served upon the counsel for the petitioner as stated by the counsel.

(2.) Learned counsel for the Respondent-State has, however, produced his office copy of the counter affidavit, which on perusal, indicates that the only stand taken by the Respondents in response to the petitioner's claim is that the petitioner's husband was a temporary employee.

(3.) The petitioner's prayer in this writ application is for a direction upon the concerned authorities of the Respondents to pay the arrears of salary, which was payable in the account of her deceased-husband from February, 1996 to 09.02.1999 i.e. the date on which the petitioner's husband had died.