SHEO KUMARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS matter has come up on filing of affidavit pursuant to the liberty granted vide order dated 14.5.2004 for revival/initiating action as it is alleged that the order relating to the claim of the petitioner for payment of pension, gratuity and leave encashment has not been complied.

(2.) IN the writ petition, the petitioner, who claims to be the widow of late Ram. Pravesh Ram has come to this Court with a prayer to direct for payment of G.P.F. amount, leave encashment, gratuity, remaining amount of Group Insurance Scheme and family pension with penal interest.

(3.) IT is contended by the learned counsel for the petitioner that the grievance of the petitioner with regard to pension, gratuity and leave encashment has not been redressed in compliance of the order of this Court.