LAWS(PAT)-2020-6-16

SRIMATI SUNAINA DEVI Vs. STATE OF BIHAR

Decided On June 15, 2020
Srimati Sunaina Devi Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The matter has been listed today for consideration through Video Conferencing.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) The writ petition has been filed seeking a direction upon the respondents to pay retiral benefits and family pension, arrears and interest. The petitioner claims to be the wife of late Jayanand Tripathi, whom she claims worked in the office of the Director of Industries, Bihar for about 10 years as a Routin Clerk/Typist Clerk. Her husband allegedly died in service on 03.01.1957.