SHEELA DEVI W/O LATE SIDHNATH PRASAD, R/O VILLAGE-GOPALPUR, P.O.-GOPALPUR, P.S.-BELCHHI, DISTRICT-PATNA, PRESENTLY RESIDING AT VILLAGE-SISAUNA, P.O. + P.S.-JOKIHAT, DISTRICT-ARARIA Vs. THE STATE OF BIHAR THROUGH THE SECRETARY, DEPARTMENT OF PUBLIC HEALTH ENGINEERING DEPARTMENT, BIHAR, PATNA & ORS.

JUDGEMENT

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

(2.) The petitioner has approached this Court for payment of death-cum-retiral benefits including family pension, gratuity, leave encashment and, PF amount after the death of her husband in-harness on 20.1.2009.

(3.) Certain other in-service benefits like, ACP, difference of salary, etc. have been claimed by the petitioner for which learned counsel for the petitioner is granted liberty to take recourse to appropriate proceedings including another writ petition.