SMT. EALENNI MOMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner who is stated to be the legally wedded wife of one Shri (L) Orindro Sangma, who served as LDA at the United Songsak Deficit Secondary School is before this Court praying for release of gratuity and other admissible terminal benefits along with interest, from the date of entitlement till date of actual payment.

(2.) The brief facts of the case are that the husband of the petitioner entered service on 1/8/1990, in the aforementioned School, retired on September, 2017, and ultimately expired on 12/5/2023. However, as the dues were not released, the petitioner has preferred the instant writ petition.

(3.) Mr. S.A Shiekh, learned counsel for the petitioner has submitted that the only hindrance that exists with regard to the release of gratuity and other terminal benefits, is the objections of the respondents to the age of her husband when he entered service.