BABA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the petitioner, who is the widow of Late Ram Narayan Bhandari who died in harness on 19th March, 2000 while posted as Block Extension Educator, Primary Health Centre, Ghoghardiha in the district of Madhubani, is aggrieved on account of non -payment of death -cum -retiral dues such as, group insurance, leave encashment of 240 days, G.RF. amount, salary from September, 1999 to 19th March, 2000 and also for the month of February, 1999 and the differential amount of salary with effect from 1.4.1997 till the death of the Government servant on revision of pay. When the said dues were not paid for about two and a half years, the petitioner was compelled to file the present writ petition after serving notice upon the learned Advocate General appearing for the State officials on 6.9.2002.

(2.) THIS matter was taken up on 28.11.2002 when the Incharge Medical Officer, Primary Health Centre, Ghoghardiha, Madhubani (respondent no. 4) had personally appeared before this Court and had undertaken that the entire admitted dues of the petitioner shall be paid to her and affidavit shall be filed on Monday next i.e. today. Accordingly, the matter was adjourned for listing today.

(3.) HOWEVER , learned Additional Advocate General no. II appearing for the respondents has submitted that the claim of the petitioner for payment of salary of the deceased for the month of February, 1999 and the differential amount of salary with effect from 1.4.1997 on account of revision will take two weeks further time. As regards the G.P.F, he submitted that despite his best efforts, there has been no response from the District Provident Fund Officer, Madhubani.