SNEH PRABHA SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) Learned counsel appearing for the petitioner submits that the petitioner's husband, who was working on the post of Divisional Forest Officer', Garhwa, got retired on 30th November, 2001 and subsequently, died on 8th of September, 2006, but still the amount, which the petitioner's husband was entitled to get, on account of provident fund deposit, has not been paid to petitioner and at the same time, the salary for the period from September, 1996 to July, 1997 has also not been paid, though the Chief Conservator of Forest, Jharkhand, Ranchi has made recommendation for regularization of the period during which the husband of the petitioner was waiting for posting, but no decision has been taken on the letter of the Chief Conservator of Forest as contained in memo no.2420 dated 10.07.2009.

(3.) In view of the facts and circumstances, this writ petition is disposed of with a direction to the petitioner to represent the matter before the respondent No.2-Commissioner-cum-Secretary, Forest and Environment Department, Jharkhand, Ranchi along with a copy of this order and also the copy sent by the Chief Conservator of Forest, as contained in memo no.2420 dated 10.07.2009, within a period of three weeks and on getting the representation, the respondent No.2, shall be taking decision in the matter of regularization of the service for the period during which the husband of the petitioner was kept waiting for posting, within a period of six weeks thereafter.