JAYA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN this writ application, prayer is to issue writ in the nature of mandamus commanding the respondents authorities to pay the remaining death -cum -retiral dues of the deceased husband of the petitioner including family pension.

(3.) IT is stated by the learned counsel for the petitioner that during the pendency of this writ application, other grievances of the petitioner with respect to G.P.F., Gratuity etc. have been redressed. However, now the only grievance in the present writ application is with respect to the amount of pension which was not paid to the deceased husband of the petitioner with effect from 1.8.2001 and family pension for which the petitioner has been kept deprived since after the death of her husband.