PADAMATA PARVATHI Vs. PRINCIPAL SECRETARY DEPARTMENT OF HOUSING

JUDGEMENT

(1.) THE petitioners are the widow and daughter of late P.S.S.V. Prasad, an Assistant Engineer in the service of the Andhra Pradesh State Housing Corporation Limited. Having run from pillar to post without success, the petitioners filed the present case seeking payment of the terminal benefits due to the deceased.

(2.) BY interim order dated 11-9-2007 this Court, taking note of the fact that the enquiry report against the deceased was submitted on 25-5-2000; long after his expiry on 16-11-1999, held that the denial of his dues and the recovery sought to be effected was illegal and directed the respondents in the writ petition to return all the amounts which were adjusted towards recovery of sums due against the account of the deceased. It is stated that pursuant to the above order, the gratuity amount due and payable to the deceased was released in favour of the petitioners. A sum of Rs. 14,560/- which was recovered from out of the leave salary amounts due to the deceased was remitted by the respondents but was refused by the widow on the ground that the same did not reflect the correct position as to the dues payable to her late husband.

(3.) THE petitioners claimed that the increment due to the deceased for the year 1997 was not sanctioned. His gratuity amount for the period of service rendered by him from 31-10-1983 up to the date of his death was not finalized, the periods that he remained out of service were not regularized and his earned leave encashment was left unsettled.