LEELA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The facts and laws involved in these two writ applications filed by the petitioner are mostly common. Hence, they have been heard together and are being disposed of by a common order.

(2.) C.W.J.C. No.22168 of 2013 has been filed by the petitioner for quashing of the order bearing memo no.581 dated 1st March, 2013 passed by the District Programme Officer, Establishment, Lakhisarai whereby and whereunder full pension of the petitioner has been withheld in terms of Rule 43(b) of the Bihar Pension Rules, 1950 (for short 'the Pension Rules') and the petitioner has been directed to deposit the amounts illegally withdrawn by her under the head salary and for building construction in government treasury.

(3.) C.W.J.C. No.1152 of 2015 has been filed by the petitioner for issuance of direction on the respondents to pay her retiral dues, namely, amount of general provident fund, group insurance, leave encashment, arrears of pension etc.