Dewanti Devi vs State Of Bihar And Others

Prabhat Kumar Singh, J

This matter is taken up for consideration through Video Conferencing under the orders of Hon'ble the Chief Justice.

None appeared on behalf of the petitioner.

However, counsel for the State is present.

Pursuant to court's order dated 18.06.2019, learned counsel for the State has submitted that the grievance of the petitioner has substantially been redressed and in support of the same he has referred letter no. 327 dated 27.06.2019 (Annexure-B to the supplementary counter affidavit filed on behalf of respondent no.5), from perusal of which, it appears that Rs. 28,000/- has already been paid to the petitioner through Cheque no. 699982 dated 24.06.2019 and Cheque No. 699983 dated 27.06.2019. Rest admissible dues will also be paid to the petitioner as and when the fund is available.

This fact has also not been disputed or denied by learned counsel for the petitioner by filing any reply or re-joindr to the counter affidavit.

In view of the aforesaid facts and circumstances and the fact that grievance of the petitioner has substantially been redressed, the writ application is disposed of with liberty to the petitioner that if any admissible dues or claim, if not paid to the petitioner, she may file application before the competent authority (respondent no.4), and after filing of such application, the competent authority shall dispose of the same, by a speaking and reasoned order, in accordance with law. If any sum is still found payable to the petitioner, the same must be paid to her as early as possible.