- (1.) Heard counsel for the parties and with their consent, this application is taken up for disposal at the stage of admission itself.
(2.) In this writ application, challenge has been made to the order dated 23.02.2004 (Annexure-3) passed by the Chairman-cum-Managing Director, BCCL, Dhanbad (Respondent No. 2), whereby upon reconsideration of the punishment imposed against the petitioner, an order has been passed by way of reduction to a lower post and without any back wages, till the date of joining. The period of absence from 21.09.1997, till the date of joining, was to be treated as 'Dies-Non'.
(3.) In course of submissions, learned counsel for the petitioner informs that during the pendency of this writ application, the petitioner Radhakant Jha has died and the present writ application is being pursued by his surviving widow. Learned counsel adds further that the petitioner's prayer is confined only to the portion of the impugned order whereby the back wages have been refused to be paid in the account of her deceased husband.;