NEEMA TIWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In pursuance to the order passed by this Court on 1/7/2021, the officers-respondent nos.2 and 3 are present in person before this Court.

(2.) The brief facts, which engages consideration in the writ petition are that it's a very sorry State of Affairs, which has been expressed in the present writ petition at the behest of respondent nos.2, 3 and 4; while dealing with the rights, in matters of the retiral benefits of the retired employees and in the instant case particularly the widow of the deceased employee, who has died on 15/5/2021.

(3.) The facts, which engages considerations are that Mr. Bhawani Dutt Tiwari, who was the late husband of the present petitioner, had retired from the services of respondents, from the post of Senior Clerk from Lohaghat Depot of Uttarakhand Transport Corporation, on 31/9/2015. The admitted position is that on the date when, he had attained the age of superannuation, he was carrying a grade pay of Rs.4200.00. But despite of having retired in 2015, even after the lapse 5 years of retirement, Late Mr. Bhawani Dutt Tiwari, was not paid the remaining dues amount which he contends that was payable, if it was determined on the basis of the last grade pay drawn by him, and paid to the Late husband of the petitioner a sum of Rs.4,04,910.00 was due to be paid, as on 17/2/2021.