HARI DASI @ HARIMATI DASI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the respondents submitted that now counter affidavit has been filed and as per paragraph no. 8 thereof, all the legally payable amount has been paid to the petitioner except the Earned Leave amount because of the fact that the service book, which was retained by the husband of the petitioner has been lost and therefore, it is to be reconstituted and therefore, the amount towards Leave Encashment will be calculated and will be paid to the petitioner, as early as possible.

(2.) In view of these submissions made by the learned counsel for the respondents, it is submitted by the learned counsel for the petitioner that let some stipulated time may be given to the respondents to make the payment of the Earned Leave and also interest towards the delay payment.

(3.) In view of these submissions, I hereby, direct the concerned respondents to make the payment towards the Earned Leave, within a period of sixteen weeks, from the date of receipt of a copy of an order of this Court and statutory interest shall also be paid upon the delay payment, to the petitioner, who is the widow and is claiming the aforesaid amount of her deceased husband, of his retirement benefits.