ROHIT RAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shiv Kumar, learned counsel appearing on behalf of the petitioner, Mr. Ramadhar Singh, learned GP-25 and Mr. Vivekanand Kumar, learned counsel for the Accountant General.

(2.) By filing the present writ petition, the petitioner is seeking a direction upon the respondent authorities to pay the petitioner all the death-cum-post retiral benefits, including family pension, gratuity, leave encashment, general provident fund, group insurance, due salary for the period of March 2016 to 29/7/2020 and other legally payable dues to him with up-to-date statutory interest, on account of death of her mother, Late Amrita Sinha, who died in harness on 29/7/2020, while working as A.N.M. in the Primary Health Centre, Bagha-I, West Champaran.

(3.) Shorn of unnecessary details, the facts, which led to the filing of the present writ application is that pursuant to an advertisement, inviting application for admission in different A.N.M. schools of the State of Bihar, the mother of the petitioner selected for training, she appeared in the examination and came out successfully. Thereafter, the mother of the petitioner was registered as Auxiliary Nurse Midwifery (hereinafter referred to as 'the A.N.M.') by the Bihar Nurses Registration Council and a certificate has been issued in her favour. It is further submitted that, thereafter, vide Memo No. 385 dtd. 30/4/1987, issued by the Civil Surgeon-cum-Chief Medical Officer, Saharsa, the mother of the petitioner (Late Amrita Sinha), was appointed to the post of Female Health Worker in the pay scale of Rs.580.00860/-and posted in the Primary Health Center, Basantpur, Saharsa where she joined on 5/5/1987. Subsequently, on being transferred, she was posted to Primary Health Centre, Thakraha, West Champaran where she joined 29/6/1988 and started discharging her duty and was getting regular salary without any interruption.