RASHDA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel appearing for the respondent no.9.

(2.) Late Ekbal Ahmad, husband of the petitioner, was appointed as Assistant Teacher on 204.1982 at Middle School, Sirsi, Bakhtiyarpur. He died while being posted at Middle School, Kurmichak, Gosai, Goswari, Patna on 27.07.201 After his death, the petitioner, being his wife, submitted representation before the authorities for grant of death-cum-retiral benefits and family pension pursuant to which she has been paid death-cum-retirement gratuity, general provident fund and group insurance amount. Even, provisional pension was also sanctioned in her favour and she was receiving the same upto 31.01.2014.

(3.) It is contended by the learned counsel for the petitioner that till date leave encashment amount has not been paid to the petitioner and even the provisional family pension which was being paid to her has been stopped by the respondents since Feb., 2014 without any justifiable reason.