NAIMUN NISHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned counsel for the State, learned counsel for the Corporation and learned counsel for the Accountant General.

(2.) THIS writ petition has been filed by the petitioner for family pension, leave encashment and other death -cum -retiral benefits. Learned counsel for the petitioner submits that the petitioner is the widow of late Moin Khan who was a 4th Grade employee appointed on 6.2.1955 in the Collectorate at Saharsa as Tahsil peon. He further submits that on 2.6.1967 he was adjusted as Palledar in Collectorate, Saharsa and continuously worked there till 28.4.1973 when he was sent by the authorities of the State Government on depu - tation to State Food and Civil Supplies Corporation. where he continuously worked for about 19 years and died in harness on 8.6.1992.

(3.) LEARNED counsel for the petitioner submits that these facts would be clear from the service book of the petitioner which is annexed to this writ petition, as Annexure -1. He further submits that the aforesaid facts have been admitted by the State Food and Civil Supplies Corporation in its counter affidavit in which it was specifically stated that the husband of the petitioner was working in the Corporation on deputation and he died while he was on deputation.