BHOJPUR Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner seeks following reliefs in the instant writ application:-

(3.) The husband of the petitioner, namely, late Ravindra Kumar while working as Incharge Headmaster, Middle School, Belaur, Udwantnagar in the district of Bhojpur died in harness on 14th March, 2015. After his death, the petitioner submitted her application for grant of death-cum-retiral benefits. The amount of general provident fund, leave encashment and group insurance has already been paid to the petitioner. After sanction of pension and gratuity by the competent authority, the Accountant General issued payment orders for payment of pension and gratuity to the petitioner. Initially, the grievance of the petitioner was that despite authorization made by the Accountant General, Bihar, Patna, the respondents did not start payment of pension to the petitioner and the gratuity amount was also not paid to her.