Veena Choudhary vs The State Of Jharkhand Through Its ...
2022 Latest Caselaw 241 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P. (S) No. 6684 of 2010

            Veena Choudhary, wife of Ashok Kumar Jha resident of village sabor P.O.
            Sabor, P.S. Sabor, District Bhagalpur, (Bihar)
                                             ...     ...     ...    Petitioner
                                      Versus
            1. The State of Jharkhand through its Secretary, Human Resources
               Development Department, Government of Jharkhand, Ranchi
            2. Director, Primary and Secondary Education, Mass Education, Human
               Resources Development Department, Jharkhand, Ranchi
                                                   ...     ...    Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mrs. Rita Kumari, Advocate For the Respondent : Mr. Ankit Sinha, Advocate

Through Video Conferencing

7/03.02.2022

1. Learned counsel for the petitioner Mrs. Rita Kumari is present.

2. Learned counsel for the respondent-State Mr. Ankit Sinha is also present.

3. This writ petition has been filed for the following reliefs: "For issuance of direction upon the respondents to pay the petitioner arrears of salary for the period between 17.05.2001 to September, 2007 along with interest thereupon, as the respondents have illegally withheld the same in violation to Articles 14, 16 and 21 of the Constitution of India and also in violation of the judgments rendered by this court in Bhubneswar Mahato vs. State of-W. P. (S) No. 4751 of 2003 and Ila Sinha vs. State-W.P. (S) No. 574 of 2008."

4. Learned counsel for the petitioner submits that a counter affidavit has been filed in the present case and it appears that grievance of the petitioner has been redressed. She submits that in such circumstances, she does not want to press the present writ petition, as the writ petition has become infructuous.

5. Considering the aforesaid facts and circumstances, nothing survives in the present writ petition. Accordingly, present writ petition is disposed of.

6. Pending I.A., if any, stands dismissed as not pressed.

(Anubha Rawat Choudhary, J.) Binit/