ASHA BATHAM Vs. STATE OF M P

JUDGEMENT

(1.) PRESENT petition has been filed by the widow, whose husband was working in Education department with a prayer to direct the respondents to pay the gratuity amount and amount of GIS alongwith interest. Short facts of the case are that husband of the petitioner was posted as Headmaster and died on 5.3.2002, while in service. The husband of the petitioner was occupying the Government quarter. All the dues were paid to the petitioner and the petitioner was allowed to occupy the Government

(2.) ACCOMMODATION till 1.6.2004. So far as amount of gratuity is concerned, vide Annexure-P-1, it was found that the petitioner is entitled for a sum of Rs. 1,94,387/-, but it was further observed that petitioner will be entitled for amount of gratuity only after vacating the Government quarter.

(3.) IN (1985) 1 SCC 429, State of Kerala and others v. M. Padmanabhan Nair, wherein it was observed that,