S.J.MUKHOPADHAYA, J. - (1.) THE husband of petitioner late Gurusharan Stasangi was head clerk in the Sikidary Hydel Project, Ranchi under the Bihar State Electricity Board. He died in harness on 22nd December, 1996. The respondent, thereafter, when sanctioned the amount of gratuity to the tune of Rs. One lac in favour of petitioner, ordered to recover certain amount and to pay only a sum of Rs. 61,383.40 paise to the petitioner.
(2.) THE petitioner being dissatisfied, had to move before this Court in W.P. (S) No. 24 of 2001, against the order dated 20th December, 1999. The consequential pay fixation as was made vide Memo No. 164, dated 30th March, 1999 was also challenged. This Court vide Order dated 12th March, 2001, while did no decide the case on merit, asked the petitioner to represent the competent authority, who was asked to decide the matter. Thereafter, inspite of representation, no decision having been taken by the respondents, this writ petition was preferred.
(3.) THE respondents were allowed time twice on 20th December, 2002 and 23rd January, 2003 but till date, no counter affidavit has been filed.;