RAVI PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner claiming to be the son of Late Devsharan Pandit, who died in harness on 30th July, 1996 while posted as an Assistant Teacher in Primary School, Dhimoi, Harnaut in Nalanda district. His grievance is that the amount of gratuity and differential of arrear salary for the period 1.1.1971 to 31.3.1973 have not been paid. Besides this, he has also claimed for grant of family pension for the sister, who got married in the year 1998.

(2.) LEARNED counsel for the State has produced the sanction order with respect to gratuity and family pension issued to the Accountant General, vide letter dated 28.8.2003. Learned counsel for the Accountant General has assured that the authority for gratuity and family pension shall be issued and a copy thereof shall be handed over to the learned counsel for the petitioner within a week.

(3.) ACCORDINGLY , this writ petition is disposed of with the direction to the D.S.E., Nalanda (respondent no. 4) to examine the claim relating to differentia! salary for the period 1.1.1971 to 31.3.1973 and if not already paid, the same must be paid within a week. However, it is made clear that if the payment has been made, respondent no.4 must communicate it to the petitioner within the aforesaid time and a copy of the said letter shall also be handed over to the learned counsel for the petitioner within the said time.