RAMA PAUL (DEBNATH) Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition is filed by the wife of Sri Swapan Debnath who died on 19.11.2010. She claims the post death benefits of her deceased husband such as GPF, gratuity, leave salary, medical allowance, pension etc.

(2.) Brief facts are as under:

(3.) According to the petitioner since her husband had died while still in service and since he was never dismissed from service on account of the conviction by the criminal Court or upon conclusion of the departmental inquiry till his death, as his legal heir she was entitled to receive all post death benefits such as gratuity, pension, leave encashment etc.