DIVYA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By way of filing this writ petition, the petitioners have sought for following reliefs:-

(2.) It is the case of the petitioners that their claim is pending before the Authority i.e. respondent No.4 - Executive Engineer, Drinking Water and Sanitation Division-I, Giridih, which needs to be decided.

(3.) Learned counsel representing the petitioners submits that though part payment in respect of all the petitioners except petitioner No.1 has been admitted by the respondents, but they are entitled for much more. They have sufficient documents also in support of their claim. He submits that suffice it would be, if a direction be given to respondent No.4 to dispose of the representation of the petitioners.