SAVITRI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The application is for condonation of delay of 66 days in filing the Letters Patent Appeal.

(2.) Mr. Jitendra Prasad, husband of the appellant was appointed as Temporary Tracer in the pay-scale of Rs. 100-130/- by the Superintending Engineer, National Highway Circle, Arrah vide office order dated 17th of December, 1971. He joined on 29th of December, 1971. The services of husband of the appellant was confirmed on 12th of April, 1978 on the permanent post of Tracer in the office of National Highway Circle, Patna by the Superintending Engineer vide his office order dated 5th of December, 1979.

(3.) As per the appellant, her husband was posted as Toll Clerk on 8th of September, 1980 in the National Highway Division, Araria by the Chief Engineer, National Highways Wing, Bihar, Patna. He continued to work against the post of Toll Clerk till his death on 17th of December, 2002. It is thereafter, the appellant sought retiral benefits including benefits of Group Insurance, encashment of unutilized leave etc. and family pension. The appellant also sought compassionate appointment for her son Santosh Kumar.