M.Y. Eqbal, J. - (1.) HEARD the parties.
(2.) THE petitioner seeks a direction for payment of non - practicing allowance from the date of submission of declaration as she has stopped her practice from the said date. In the facts of the case, I direct the petitioner to approach the Commissioner, Department of Health, Medical Education and Family Welfare, Jharkhand, Ranchi. If such representation is filed, the Commissioner, Department of Health, Medical Education and Family Welfare, Jharkhand, Ranchi shall consider the representation and take a decision by passing a reasoned order within a period of two weeks from the date of receipt/production of a copy of this order.
(3.) NEEDLESS to say that if the amount is found payable by the respondents, the same shall be paid within four weeks thereafter.;