- (1.) In this interlocutory application, the Respondent No. 2 has prayed for modification of the order dated 6th November. 2007 passed in I.A. No. 2356 of 2007 arising out of the instant writ Petition.
(2.) By order dated 6th November, 2007, the respondents were directed to pay arrears of subsistence allowance within a period of two weeks from the date of receipt/production of a copy of the order. The respondents were further directed to see that the petitioner is getting subsistence allowance regularly. The said interlocutory application was disposed of after hearing the parties on the complaint of the petitioner that though he was put under suspension with effect from 12th August. 2006, the subsistence allowance was not paid and he was unable to maintain himself and his family members.
(3.) In this interlocutory application, it has been stated that learned counsel for the applicant/Respondent No. 2 could not be present in Court and advance submission on behalf of the Respondent-Corporation for the reason beyond his control. The petitioner since after his suspension was absenting and did not mark his presence in the register maintained in the office. The petitioner was directed to remain present in the Corporation's Headquarter at Ranchi during the period of his suspension, but he remained absent.;