SHARDA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This appeal has been filed by the present appellant since the learned single Judge refused to pass any order giving the benefit of pension etc. by considering the husband of the petitioner-appellant to be an employee of the State. The learned single Judge, however, did extend the relief for giving a direction for release of such deductions, which were made during the period the husband of the petitioner had worked including Group Insurance and General Provident Fund, if he had subscribed to the same.

(3.) The short facts which are required to be noted is that the husband of the appellant was appointed as a Pharmacist by one Dr. K.N. Rai, the then Civil Surgeon-cum-Chief Medical Officer, Bhojpur. It later transpired that these were fake appointments or illegal appointments done by the then Civil Surgeon-cum-Chief Medical Officer and he had indulged in large scale irregularities in such appointments. Hundreds and thousands of cases of such kind, where termination was effected, accumulated before the High Court and by a common order by a Division Bench a direction was issued to scrutinize each and every case and take a decision.