KRISHNAWATI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Bramh Narayan Singh, learned counsel for the petitioner and learned Standing Counsel for the State respondents.

(2.) The retiral dues of the petitioner's deceased husband were disbursed to her after a long delay. The petitioner has made an application for grant of interest on the delayed payment. The husband of the petitioner died in harness. No dues certificate in regard to the deceased husband of the petitioner was issued by the competent authority on 14/3/2005 and verified on 18/8/2005 by the respective competent authorities. However the retiral dues were not paid to the petitioner. She was made to run from pillar to post. The petitioner instituted a writ petition before this Court in the year 2019. Despite directions issued by this Court the amount was not disbursed to her which caused the petitioner to file a contempt petition which was registered as Contempt Petition No. 7922 of 2019. Finally the amounts to which the petitioner was entitled upon death of her husband were disbursed on 23/12/2019.

(3.) The counter affidvait filed on behalf of the State records that the application was filed by the petitioner for release of the provident fund amount, family pension on 18/8/2005. No cause for the delay in processing the family pension and provident fund amount which is the entitlement of the petitioner is disclosed from the counter affidvait.