LAXMI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shyamdeo Prasad Singh, learned counsel for the petitioner, Mr.Amrendra Kumar, learned Assisting Counsel to G.P.11 arid Mr. Kumar Sunil appearing for the intervener petitioner Anita Devi and her minor children.

(2.) The petitioner is the wife of late Yugal Kishore Prasad Singh who died-in-harness while holding the post of Assistant Teacher in the Primary School, Jagatpur, in the district of Nawadah.

(3.) Upon non-payment of the post retiral benefits as admissible to her late husband, the present writ petition came to be filed.