LILAWANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition has been filed by the petitioner with a prayer for direction upon the Respondents to pay the retirement benefits.

(3.) IT is not in dispute that husband of the petitioner died on 25.3.1993 as a result of sustaining injuries by him in an encounter with the Criminals. The petitioner is the widow of the said constable and is claiming for payment of extraordinary pension.