MUNAKIYA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Umesh Kumar, learned counsel appearing on behalf of the petitioner; Dr. Anand Kumar, learned counsel appearing on behalf of the Accountant General and Mr. Akash Chaturvedi, learned AC to learned SC-11 for the State.

(2.) The petitioner has filed the present writ petition for following relief(s):-

(3.) The husband of the petitioner namely, Late Raj Nandan Paswan was appointed on the post of Correspondence Clerk on 27/5/1968 and retired on 28/2/2009. After retirement, the husband of the petitioner was paid all the retiral dues but pension and gratuity were paid to him only in the year 2017 though the petitioner had retired on 28/2/2009.