BIMLA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The original writ petitioner Brij Bihari Singh died during the pendency of the writ petition. Vide order dated 19.08.2017, the petitioners, who are widow and two sons of the original writ petitioner, were allowed to be substituted as petitioners in the present case.

(2.) The claim of the deceased employee was that though he superannuated as Headmaster from a Government School, Rohtas on 31.08.2010, payment of gratuity has not been made to him.

(3.) The Treasury Officer, Rohtas (Sasaram) and the Treasury Officer, Kaimur (Bhabhua) were directed to be present before the Court to explain as to why the payment of gratuity has not been made. They have appeared in person and filed their respective counter-affidavits.