PUSPLATA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is submitted that though petitioner has prayed for payment of arrear salary from September 2008, but petitioner has learnt that order has been passed for payment of the salary of petitioner, but actual payment has not been made. It is further submitted that petitioner's daughter is going to be married on 15th of this month, and therefore, she is in urgent need of money.

(2.) Counsel for the State and R.I.M.S. submitted that in the absence of counter affidavit they are not in position to accept or controvert the statements made by the petitioner, however, the matter can be looked into.

(3.) In the circumstances, the petitioner is permitted to make a fresh representation before respondent no. 2 -Secretary, Health Medical Education and Family Welfare, Government of Jharkhand,, Ranchi and also respondent no. 3 -Rajendra Institute of Medical Sciences (RIMS), through its Director, Ranchi. Respondent nos. 2 and 3 will see that legally payable amount is paid to the petitioner. If the claim of the petitioner/part of it is not found tenable/payable, the reasons thereof should be communicated to the petitioner.