SUSHILA PARGANIHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Petitioner through the present writ petition has claimed for the following relief:-

(2.) According to the Petitioner, her husband, Late Dr. Sharad Kumar Parganiha, was appointed as Vaidya under the Respondents on 6.3.1963 and subsequently was again re-appointed on 29.5.1964 and he continued to work with the Respondents till 8.7.1974. In between, from June, 1969 to 1972, the Respondent authorities had not released the salary of the husband of the Petitioner on account of non-availability of service book and non-receipt of Last Pay Certificate from the transferred place to the place of posting of the Petitioner. It was further contended by the Petitioner that from 8.4.1974 her husband on account of illness went on medical leave, however, his medical leave was not sanctioned by the competent authority.

(3.) Counsel for the Petitioner submits that when her husband made a representation to the authorities for sanctioning the period of absence towards medical leave, the Respondent authorities on 14.7.1976 issued a charge-sheet to the Petitioner on the charge of remaining unauthorized absence since 8.7.1974 onwards and also on other grounds of misconduct by the husband of the Petitioner.