LALITA DEVI Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The husband of the petitioner, late Sidheshwar Prasad Sinha was in the service of the Respondents Bihar State Electricity Board (Board for short). While in service and posted at Patratu Thermal Power Station, Patratu at Hazaribagh, he died on 30th June 75. After his death, though the Board provided certain death benefits to the petitioner (widow), the rest benefits including arrears having not paid, the present writ petition was preferred in the year 1996.

(2.) During the pendency of the writ petition, the petitioner has been provided with amounts towards arrears of salary; gratuity; contributory provident fund. Earlier, the Group Insurance amount was also paid to her.

(3.) According to the petitioner, she was also entitled for family pension; accidental benefit and certain payment towards over -time. The Respondents have taken plea that the family pension scheme was not applicable to the deceased husband of the petitioner, nor the the petitioner is entitled for any accidents claim, death having not taken place while on duty,