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Judgment
Heard Mrs. Babita Th., learned counsel appearing for the petitioner and Mr. K. Jagat, learned GA appearing for the respondents.
It is submitted by the learned GA the he has already got instructions and accordingly he prayed for granting three weeks time for filing counter
affidavit. On the other hand, the counsel for the petitioner vehemently argued that even though the petitioner was appointed to a Grade-IV post on
regular basis w.e.f. 14.06.2017 and even though her service has been utilized by the Government, the monthly pay and allowances of the petitioner has
not been released till date without any cogent reason. It is also submitted that due to non-payment of her pay and allowances, the petitioner is facing
great hardship and accordingly, a prayer has been made on behalf of the petitioner for directing the respondents to release the monthly pay and
allowances due payable to the petitioner.
After hearing the counsel for the parties and after perusal of the records, this Court is satisfied that a prima facie has been made out for passing an
interim order. Accordingly, as an interim measure, the respondents are directed to release the monthly pay and allowances due payable to the
petitioner within a period of one month from today.
List this case again on 03.05.2021.
A copy of this order be furnished to both the counsel appearing for the parties through their e-mail/whataspp.