SUSHILA DEVI Vs. STATE OF BIHAR & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner is aggrieved by the fact that his husband after having worked under the State died in harness on 25.03.2003. Thereafter, death-cum-retiral benefit was paid to the petitioner, being a widow. However, by the impugned order dated 18.04.2011, she has been directed to deposit unspecified amount on the ground that excess payment was made under Gratuity and Earned Leave by counting the period spent under the Bihar State Food and Civil Supplies Corporation Limited (hereinafter referred to as the "Corporation"), which was not to be counted, along with period spent under the State Government.