PRATIMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and also J.C. to Govt. Advocate. Despite order dated 7.1.1999 no counter affidavit has been filed on behalf of respondent no. 4.

(2.) BY this application the petitioner has prayed for a direction commanding upon respondents to grant retirement benefits by way of gratuity,. family pension and provident fund amount which had accrued to the husband of the petitioner and also arrears of pension due to her husband since 8.11.1974. Learned counsel for the petitioner submitted that the husband of the petitioner died in harness on 8.11.1974 and the petitioner widow is moving from pillar to post for redressal of her grievances but nothing has been paid to her towards her claim on account of death of her husband in harness. Learned counsel for the petitioner has drawn my attention to Annexure -B. Annexure -B is said to be the direction of the Chairman of the District Education Establishment Committee directing the District Superintendent of Education, respondent no.4, to pay at least ad -hoc payment towards gratuity and family pension in accordance with law. The order as contained in Annexure - 8 is dated 23.6.1997. It must be presumed that the direction of the Chairman of the Establishment Committee must have reached the respondent no.4, who is the Secretary of the Committee and even after passing of the order of the Chairman of the Committee, no heed has been paid to the grievances of the petitioner.

(3.) WITH this direction and observation this application is disposed of.