VIKRAMADITYA PRASAD, J. - (1.) THE petitioner was a Medical Officer. It is claimed that she has not been paid salary for the period 1.1.1991 to 25.6.1992, from February. 1996 to June. 1997 and from 21.9.1998 to 5.10.1999. It is the further case of the petitioner that the petitioner was under suspension for disobey - ing the order of the Government, for which a Departmental Proceeding was initiated and ultimately the suspension order was revoked and for the period of suspension also, the payment of salary has not been paid to the petitioner. After the revocation of the suspension order, the petitioner approached the respondents and filed a detailed representation for payment of salary for the period 1.9.1991 to 25.9.1992, February, 1996 to June, 1997 and from 21.9.1998 to 5.10.1999, but no payment was made to the petitioner and she suffered financial crisis and mental agony.
(2.) IN this application, it was not stated that she was not being paid the subsistence allowance. It appears that earlier she had filed a writ application being CWJC No. 3162 of 1995R, which was disposed of with a direction to make payment of the dues of the petitioner, but the said order was not fully complied with by the respondents. The respondent No. 5, In -charge Medical Officer of the Primary Health Centre, Churchu, has filed the counter -affidavit annexing therewith the Annexure -G series. In G series at page 20. he has requested the Secretary. Health, to allot a sum of Rs. 4,12,480/ -for payment of dues to the petitioner. This letter was written on 31.5.2001. Subsequently, a similar letter was also written on 17.7.2001 and lastly on 6.9.2001 another similar letter was written by the aforesaid respondent to the Secretary, Health, but till date no allotment has been made and consequently no payment could be made to the petitioner.
(3.) ON perusal of the G series, it does not transpire as to under what account/heads and for what period this amount has been demanded and on what basis this calculation has been arrived at. But nevertheless, it is admitted that at least this much amount is payable to the petitioner.;