MUNIKA TIRKEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is directed to add Accountant General Bihar as party-respondent.

(2.) Heard the counsel for the parties.

(3.) This is one of the exceptional cases where the petitioner, a poor widow, has been subjected to harassment, mental torture, mental pain and agony. Her husband was a simple clerk in a school in the district of Gumla who died in harness on 19.5.79 leaving behind her, one minor son and one minor daughter. Petitioner's case is that after the death of her husband, she approached the respondents time and again for payment of death-cum-retirement benefits but on one pretext or the other, she was not paid a single penny. After moving from pillar to post for about 19 years, she approached this Court by filing this Writ application.