RUPA SHREE AGRAWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) SINCE the pleadings in this case are complete, with consent of the learned counsel for the parties, this application is taken up for disposal at the stage of admission itself.

(2.) HEARD the learned counsel for the parties.

(3.) MS Nehala Sharmin, learned counsel for the petitioner submits that during the pendency of this writ petition, certain payments have been made to the petitioner on account of gratuity and leave encashment, though after deducting some amounts on the ground that some advance had been obtained by the deceased husband of the petitioner during his life time for executing certain official work. Learned counsel adds that the other payments which are payable, including the second time bound promotion and arrears of salary in the revised pay scale from 198182, selection grade pursuant to annexure 2 to the writ petition and corresponding scale of pay, has not been given as yet. Learned counsel adds that the respondents cannot deduct any amount from the gratuity or leave encashment of the petitioner's husband after his death without following the procedures prescribed by law.