KIRANRANI BACHAN Vs. STATE OF CHHATTISGARH AND ORS.

JUDGEMENT

(1.) The limited prayer of the petitioner in the present Writ Petition is for grant of interest on the delayed gratuity payment paid to the petitioner.

(2.) The facts of the case in brief is that, the husband of the petitioner Late K.K.Bachan was working as a Sub-Engineer in the Public Health Engineering Department of the State Government. He had died in harness on 17/09/2000. Subsequently, all the other retiral dues were paid to the petitioner on the death of her husband but for the gratuity amount.

(3.) The petitioner had filed a Writ Petition on an earlier occasion that was registered as WPS No. 4298/2013. The High Court vide its order dtd. 19/12/2013 disposed off the Writ Petition with a direction that the case of the petitioner be scrutinized by the High Power Committee of the State Government (In short "the Committee") dealing with the redressal of pension and retiral dues for retired government employee.