NAZMA KHATOON Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is wife of deceased Sadaruddin Jakhmi who died in harness on 6.6.2007. He was working as Assistant Teacher (LT Grade) in P.D. Inter College, Gaya Ghat, Ballia.

(3.) The dispute being raised in the present writ petition is for release of unpaid gratuity. The petitioner being wife of the deceased employee moved an application for release of Death-cum-Retirement Gratuity (D.C.R.G.). The application was rejected on the ground that the petitioner's husband did not give any option for availing the benefit of Death-cum-Retirement Gratuity to retire at the age of 58 years (now 60 years) pursuant to the Government Orders dated 6.10.1990 and 17.2.1999. The Principal of the institution informed that there was no relevant record of filling the option form by the deceased employee.