ANURADHA DEVI Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-6-5
HIGH COURT OF JHARKHAND
Decided on
June 23,2010
ANURADHA DEVI
Appellant
VERSUS
STATE OF JHARKHAND,PRINCIPAL SECRETARY, JHARKHAND PUBLIC WORKS DEPARTMENT( BUILDING DIVISION), P.O. AND P.S. DHURWA, DISTRICT-RANCHI,ENGINEER IN CHIEF BUILDING CONSTRUCTION DEPARTMENT, P.O. AND P.S. DHURWA, DISTRICT-RANCHI,CHIEF ENGINEER,BUILDING CONSTRUCTION DEPARTMENT, P.O. AND P.S. DHURWA, DISTRICT-RANCHI,SUPERINTENDING ENGINEER, BUILDING CONSTRUCTION CIRCLE, DUMKA,EXECUTIVE ENGINEER, BUILDING CONSTRUCTION DIVISION, DUMKA, P.O. ANDP.S. DUMKA, DISTRICT-DUMKA
Respondents
JUDGEMENT
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(1.) Heard.
(2.) It is submitted on behalf of the petitioner that the respondents have not paid the admissible dues for the work done on 26.1.2009. It is further submitted that such claim is not time barred.
(3.) Learned Advocate General submitted that in absence of instruction and counter affidavit, he is not in a position to accept or controvert the statements made in the writ petition.;
(2.) It is submitted on behalf of the petitioner that the respondents have not paid the admissible dues for the work done on 26.1.2009. It is further submitted that such claim is not time barred.
(3.) Learned Advocate General submitted that in absence of instruction and counter affidavit, he is not in a position to accept or controvert the statements made in the writ petition.;
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