SITA DHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE employee has retired in the year 1979 and died in March, 1991. His widow has come up before this Court in May, 1991. On 8-5-1991 order has been passed by this Court which speaks for itself. Now it has come up before us for disposal for grant of penal interest and costs.

(2.) ON account of negligence and latches of the officials concerned, the petitioner could not get his pensioner post-retirement benefits including the Provident Fund amount for 12 years and only when she made this application that the amount was paid.

(3.) OUT of this amount, a sum of Rs. 10,000 is to be paid to the petitioner by 11th October, 1991 i.e., before the Puja Vacation and the balance amount shall be paid by 30th October, 1991.