SHARDA PRASAD TRIPATHI Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the order dated 30.09.2015 passed by respondent No. 3.

(2.) The wife of the petitioner Late Smt. Lalita Devi was working on the post of Teacher in Junior High School, Sohagi, Block Teother, District Rewa. She had retired voluntary w.e.f. 31.07.2004. She died in the year 2005. After the death of the wife, the petitioner being a nominee of his wife is entitled to get pension and other retiral dues as the same has not paid to the petitioner, the petitioner has, therefore, filed a Writ Petition No. 10269/2010 before this Court.

(3.) The State Government had filed reply in the said writ petition and submits that there are number of deficiencies in the pension paper given by the petitioner, therefore, unless and until these deficiencies are removed, petitioner is not entitled to get the said benefits. It has further been submitted that the amount of Rs. 4,89,985.00 towards full and final settlement of GPF, Late Smt. Lalita Devi has authorised vide letter dated 18.05.2011 for the payment to the petitioner. In light of the reply submitted by the respondents, the petition filed by the petitioner was disposed of vide order dated 25.06.2012 directing the respondents to consider the claim of the petitioner in accordance with law. In pursuance of the directions issued by this Court, the petitioner has completed all the deficiencies before the District Education Officer, Rewa i.e. respondent No. 2.