BACHHI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) LEARNED counsel appearing on behalf of the petitioner has submitted that there is willful disobedience of the order passed by this Court dated 20th of February. 2008. in Writ Petition(S) No. 2841 of 2007. (Annexure -1) and also submitted that no decision has been taken upon the representation and the legally payable amount has yet been paid.

(2.) I have heard' learned counsel appearing on behalf of the respondents who has submitted that looking to the affidavit filed by the respondents, at Annexure -C. it appears that there is a decision taken upon, representation preferred by the petitioner and legally payable amount has already been paid, as stated in the order, at Annexure -C, passed by the Deputy Commissioner, Pakur. The following are the amounts paid by the respondents under the different headings to the petitioner: -

(3.) ARREARS of revised pay till 14.11.2000 11,878/ - 25.8.2009