MOSOMAT NOORJAHAN KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Mr. Binoy Kumar, learned Counsel for the petitioner, Mr. S.S. Sundram, learned Assisting Counsel to the Advocate General, Mr. Ranjan Kumar for the Accountant General and Mr. Dhrub Mukherjee, learned Counsel representing the State of Jharkhand are present.

(2.) The petitioner who is the widow of an Excise Constable had filed the writ petition for payment of the death cum retiral dues as admissible to her late husband who died in harness on 3.9.1994. During the pendency of the proceedings, the admitted position is that the entire retiral dues as admissible to the petitioner has been paid to her. It has however been submitted that although the GPF amount has been paid to her in the year 2008 through Bank draft placed last Annexure-H series but the interest has been calculated only for six months.

(3.) Learned Counsel for the petitioner submits that as it is a case of an employee dying in harness, hence, in terms of provisions of the GPF Rules, the petitioner would be entitled for interest from the date of death of the employee, that is the husband of the petitioner who expired on 3.9.1994 until the payments were actually made to her in the year 2008.