Swati Priya vs The State Of Jharkhand & Others
2022 Latest Caselaw 1341 Jhar

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          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            W. P. (S) No. 3738 of 2014

              Swati Priya                                ...      ...     Petitioner
                               Versus
         The State of Jharkhand & Others ... ... Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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12/05.04.2022

1. Learned counsel for the parties are present.

2. Learned senior counsel for the petitioner has referred to the supplementary-counter-affidavit dated 29.11.2019 para 10, to submit that it has been stated by the respondents that the claim of the petitioner towards payment of an amount of Rs. 3,10,300/- for reimbursement towards air ambulance has been forwarded to the Finance Department which is under process. The learned senior counsel submits that no further affidavit has been filed indicating the final outcome of such claim of the petitioner. He has also submitted that the family members of the petitioner, died in road accident and the petitioner was minor at that point of time and subsequently, she filed the present petition. He further submits that the petitioner is entitled to interest as equitable relief on the delayed payment and is also entitled to statutory interest as admissible under law. He submits that on the next date, he would place certain judgment on the point of payment of interest.

3. Learned counsel for the respondents Mr. Manav Poddar , submits that he shall file up to date status with regard to the Statement made in para-10 of the supplementary-counter-affidavit and apparently, the instructions have to come from the Finance Department. He submits that appropriate authority for the purposes would be Under Secretary, Department of Finance, State of Jharkhand, Ranchi.

4. Learned senior counsel for the petitioner is directed to add Under Secretary, Department of Finance, State of Jharkhand, Ranchi

as respondent No.-7 in the present writ petition in red ink during the course of the day.

5. Learned counsel for the respondents is directed to seek instruction in the matter with regard to the statement made in para 10 of the supplementary counter affidavit from the newly added respondent i.e., respondent No.-7 and file appropriate affidavit latest by 05.05.2022.

6. Post this case on 9.05.2022 under the heading for 'final disposal'.

(Anubha Rawat Choudhary, J.) Mukul