PRATIMA DEVI Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Learned Counsel for the respondents submitted that an account payee cheque bearing Cheque No. 015165 dated 18th January, 2010 for ah amount of Rs. 16,984.53 paise has been tendered to learned Counsel for the present petitioner towards the medical expenses, incurred by the present petitioner. Learned Counsel has received the said cheque in the Court for its onwards transmission to the present petitioner and has given receipt in lieu thereof.

(2.) Learned Counsel for the petitioner submitted that still this writ petition survives so far as the compensation for imputation of left arm from elbow of the husband of the petitioner as well as for grant of benefits on promotion to the post of Junior Lineman are concerned, as the husband of the present petitioner had already joined the said post of Junior Lineman.

(3.) Learned Counsel for the respondents submitted that a detailed order has been passed at Annexure 8 to the memo of petition by the General Manager-cum-Chief Engineer, Electric Supply Area, Dhanbad, dated 30th March, 2005.