SAVITRI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the State.

(2.) The petitioner is the wife of one Ramji Singh who at the relevant point of time was employed as Demonstrator in the Physics Department of the P.N. College, Parsa. The writ application questions the order as contained in Annexure 4 by which the deceased husband of the petitioner has been dismissed from service with restropective affect while simultaneously recalling the order dated 3.4.1999 according permission to the request of the deceased employee for voluntary retirement.

(3.) The petitioner's husband while he was in service was convicted for offence under Sections 302 read with Section 149 of the Penal Code which came to be upheld by this Court in appeal in March, 1998. Subsequently in August, 2001 the appeal preferred before the Supreme Court was also upheld with slight modification.