CHITRA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties. The show -cause filed by respondent No. 4 is accepted.

(2.) IN this writ application the petitioner has prayed for issuance of appropriate direction upon the respondent No. 4, District Education Officer, Deoghar to post her at a suitable place and for payment of her salary from June 2000 onwards.

(3.) A counter -affidavit has been filed by respondent No. 4 stating inter alia that deponent has already sent the allotment of arrears of salary of the petitioner to the Treasury Officer, Deoghar and after the release of the amount the arrears of salary shall be paid to the petitioner with effect from her date of posting. It is stated that the case of the petitioner shall be considered in the next meeting of the District Education Establishment Committee, Deoghar for her posting. However, no date has been given as to when the meeting of the Committee is scheduled to be held.