Pramath Patnaik, J. - (1.) The writ petition pertains to grant of salary from August 2007. During pendency of the writ petition, the petitioner has been substituted by his legal heirs and vide 12.09.2018 the State of Bihar has been impleaded as respondent no.5.
(2.) A counter affidavit has been filed by the State of Jharkhand wherein it has been submitted that the services of Late Krishna Ram was allocated to the State of Bihar after filing of the writ petition and he was posted as Design Division under the Chief Engineer, Aurangabad and at last he was deputed in the Water Resources Department, Aurangabad, Bihar, therefore, he was under the administrative control of the Government of Bihar.
(3.) Learned counsel for the petitioner submits that if liberty would be given to the petitioner to file representation before the respondent no.5 ventilating his grievance along with necessary documents, pertaining to arrears of salary of late husband of petitioner no.1 (Late Krishna Ram) then the grievance of the petitioners shall be redressed.;