SARANGA Vs. NAGAR PARISHAD SIWAN

JUDGEMENT

(1.) The prayer of the petitioner in paragraph 1 of the present writ application is as under :-

(2.) It is submitted by the learned counsel for the petitioner that the date of birth of the petitioner is 7th January, 1952. She joined the service on 6th December, 1970 and on attaining the age of 60 years, she retired from service since 31st January, 2012.

(3.) It is contended that after retirement from service, the petitioner applied for payment of retiral dues, but as yet full gratuity, leave encashment, G.P.F. and salary of January, 2012 have not been paid to her.