RUBY NAIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) When the case was called out, Mr.S. Shrivastava, learned counsel appearing for the Accountant General submits that counter affidavit has been filed wherein it has been stated that after the service book was made available by the concerned department, amount of the pension and gratuity have been revised and accordingly, revised authority slip has been issued, copy of which was sent to the petitioner to the head of the Department and also the Treasury Officer and therefore, grievance raised on behalf of the petitioner has been redressed with.

(2.) However, Mr. A.K.Sahani, learned counsel appearing for the petitioner submits that his client has still not received copy of the revised authority slip.

(3.) In that view of the matter, let a duplicate copy of the revised authority slip relating to revised pension and gratuity be handed over to the counsel appearing of the petitioner within a period of one week so that the same could be communicated to the petitioner for his needful.