TETARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The husband of the petitioner died in harness while posted as Assistant teacher in Primary School, Rajpara in the district of Arwal on 24-10-1991. Her grievance is that she has been kept deprived of the amount of G.P.F. for the period prior to 1976 and the remaining amount of gratuity of Rs. 1,000/ - besides interest on differential amount of salary for the period 1-1-1971 to 31-3-1973.

(2.) A counter-affidavit has been filed on behalf of District Superintendent of Education, Jehanabad (respondent No. 3) and District Provident Fund Officer, Jehanabad (respondent No. 5). From the counter-affidavit filed on behalf of respondent No. 5 it appears that authority for Rs. 24,695 (Annexure-A) for payment of G.P.F. for the period prior to 1976 with up-to-date statutory interest has been issued on 12-5-2003 in favour of District Superintendent of Education, Jehanabad. However, learned Counsel for the petitioner on instruction submitted that the said amount has not been paid to the petitioner.

(3.) Accordingly, this Court directs respondent No. 3 to ensure encashment and payment pursuant to the said authority within three days of the receipt/production of a copy of this order.