JAGTARAN DEVI Vs. MINERAL AREA DEVELOPMENT AUTHORITY DHANBAD

JUDGEMENT

(1.) It appears that in spite of repeated directions, no counter affidavit has been filed on behalf of the respondents.

(2.) Learned counsel for the respondents is present and submits that for assessing the petitioner's claim for refund of the amount purportedly deducted from the salary of the petitioner's husband, hectic search has been made to trace out the relevant documents, but the same has not been traced out as yet. Learned counsel suggests that the petitioner may file a fresh representation before the concerned authorities and in the meantime the concerned file would be searched for and tried to be located.

(3.) The above submissions appears to be far from convincing.