REBA SARKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pradeep Kumar, learned counsel for the petitioner and Mr. R. K. Shahi, associate counsel of learned A.A.G for the respondent-State.

(2.) In the instant writ application, the petitioner has sought for direction upon the respondents for payment of her full salary and allowances for which she has worked on the post of P.A. in Commercial Taxes Tribunal Ranchi from 01.12007 to 30.11.2008. Further, prayer has been made for payment of salary from 01.12008 to 30.11.2009 as she worked in the aforesaid post on the recommendation of Chairman Commercial Taxes Tribunal Jharkhand Ranchi.

(3.) Supplementary affidavit has been filed on behalf of the petitioner wherein it has been submitted that amount of Rs. 1,54,349/- has been awarded in the 'Lok Adalat' held on 09.10.2010 out of which, an amount of Rs. 1,18,730/- has been credited in the account of the petitioner and the balance amount of Rs. 35,619/- was yet to be paid to the petitioner. It has further been submitted in the affidavit that the petitioner worked on the post of P.A. in Commercial Taxes Tribunal, Ranchi from 01.12.2009 to May, 2010 in anticipation of the sanctioned order.