Patna High Court - Orders
Smt. Ram Laxmi Mishra vs The State Of Bihar &Amp; Anr. on 6 April, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
MJC No.3469 of 2010
SMT. RAM LAXMI MISHRA .
Versus
THE STATE OF BIHAR & ANR. .
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2. 06.04.2011Herd learned counsel for the petitioner and the State.
A show cause is stated to have been filed on 1.4.2011 on behalf of the opposite party no. 2. The office shall place it on record.
Counsel for the petitioner fairly acknowledges that the petitioner has been reinstated in service.
From perusal of the show cause copy of the learned counsel for the opposite parties, the Court finds from Paragarph-6 that the petitioner is stated to have paid a sum of Rs. 5,57,599/- towards back wages inclusive of increments for the duration of termination. Annexure-C is the photo copy of the Bankers Cheque drawn on the State Bank of India bearing No. 430849 dated 17.02.2011 for the aforesaid amount.
Counsel for the petitioner submits that he has instruction to state that the payment instrument has not been handed over to the petitioner as yet.
2The Court directs that no sooner that the petitioner appears before the opposite party no. 2 with a copy of the present order, the aforesaid bank instrument shall be handed over to the petitioner forthwith, if not already handed over.
The proceeding stands disposed.
P. Kumar ( Navin Sinha, J.)