- (1.) HEARD counsel for the parties.
(2.) THE petitioner has prayed for issuance of a direction to the respondents, namely the Deputy Commissioner, Dhanbad, to consider the petitioner's case for regularization of her service on Class -IV post of Sweeper and also to pay her the salary for the period September, 2004 to December, 2004. The services of the petitioner used to be engaged on part time daily wage basis since 1988 as a Sweeper, by the then Deputy Commissioner, Dhanbad. She has claimed that she has completed more than 240 days of uninterrupted service and upon consideration of this aspect, she was allowed payment of bonus by her employer. However, after some time, she was not paid her salary. Being aggrieved, she moved this Court by filing a writ application vide W.P.(S) No. 6578 of 2004. The writ application was disposed of by this Court by order dated 20.12.2004 with a direction to the Deputy Commissioner, Dhanbad to consider the petitioner's case and pass an appropriate reasoned order.
(3.) IT appears that upon the matter being remitted back to the Deputy Commissioner, Dhanbad, a decision was taken and pursuant to such decision, the Sub - Divisional Officer, Dhanbad handed over a cheque for Rs. 18,331/ - to the petitioner, assessing the same as the amount of arrears to which the petitioner was entitled.;