AMRESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ application is for direction to the respondents to release and pay the due salary to the petitioner from February, 2003 and May, 2003 onwards with current salary and non -practicing allowances besides other admissible dues. It is stated that against the said demand a letter dated 26.3.2004 has already been issued by the Government of Jharkhand, Department of Health and Family Welfare, Ranchi, whereby all the in - charge Medical Officers are directed to see that the fund which has been allotted for the said purpose should be distributed to the concerned employees, but for the reasons best known to the respondents, the petitioner has not yet been paid their legitimate dues. Considering the facts and circumstances of this case, this application is disposed of with a direction to the petitioner to file a fresh representation before the respondent No. 5 -The Civil Surgeon -cum - Chief Medical Officer, Dhanbad, stating in detail about her claim alongwith a copy of a letter dated 26.3.2004, issued by the Government of Jharkhand and all other relevant documents within a period of two weeks. If such a representation is filed by the petitioner, the respondent No. 5 -The Civil Surgeon -cum -Chief Medical Officer, Dhanbad is directed to consider the claim of the petitioner and dispose of her representation within a period of four weeks from the date of filing of such representation. It is made clear that if the claim for payment of the amount is found to be genuine, shall be paid to the petitioner without any delay.
(3.) WITH the above observation and direction this application stands disposed of.;