BINITA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant writ application, the petitioner prays for the following reliefs;

(3.) The brief facts of the case as per the pleadings are that the Petitioner was appointed as constable on 27/6/2005. She applied for maternity leave for 135 days, and the same was sanctioned. However, she overstayed the leave by 15 days due to medical reasons, for which she was suspended on 3/7/2009, and on 4/8/2009, a charge sheet was served upon her for unauthorized absence. On 11/10/2009, the Inquiry Officer exonerated the Petitioner, but the Disciplinary Authority, without issuing second show cause and without differing from the finding of the Inquiry Officer, dismissed her from the service on 31/10/2009, which was challenged by her in W.P.(S) No. 6737 of 2011, and the dismissal order as well as the appellate order were quashed and the matter was remitted to disciplinary authority from the stage of second show cause and to give reasons for differing with the finding of the Inquiry Officer. Thereafter, the Petitioner was dismissed again on 15/3/2014 against which she filed writ petition being W.P.(S) No. 2654 of 2014, which was also allowed vide order dtd. 13/2/2019 and she was reinstated on 8/5/2019. After reinstatement, the Petitioner had made several representations for the arrears of her salary; but the same has been rejected by the concerned authority; as a result of which she filed the present writ petition.