MUKTI KUAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties and with their consent this writ application is being disposed of at this stage itself.

(2.) The grievance of the petitioner is that her husband namely, late Nawrang Yadav, who was a Jeep Driver working under the Executive Engineer, Rural Development Special Division, Daltonganj, died in harness in July 2000 but some of his legal dues such as salary in the revised pay scale for 24 months as well as the second time bound promotion, which was due since 1991, was not given to her husband in spite of the representation filed for redressal of her grievance but to no effect.

(3.) Considering the fact that this case is of the year 2006 and the husband of the petitioner died in the year 2000, this writ petition is being disposed of by giving liberty to the petitioner to file a fresh representation stating in detail about her claim and grievances alongwith supporting documents if any, before Respondent no. 4 the Executive Engineer, Rural Development Special Division, Daltonganj within a period of two weeks. If such a representation is filed by the petitioner within the said period of two weeks, the Executive Engineer, shall look into the grievance of the petitioner immediately and pass an appropriate reasoned order in accordance with law within a period of four weeks from the date of receipt of such representation by the petitioner. Any amount is found due as claimed by the petitioner, the same must be paid to her immediately thereafter preferably within a period of three weeks form the date of determination of the claim of the petitioner.