MOST NEELAM DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) From the counter affidavit filed o behalf of the Respondent No. 5, namely, the District Superintendent of Education, Hazaribagh, it appears that the petitioner's grievance has been virtually redressed in as much as the petitioner's claim for payment of Group Life Insurance, Death-cum-retirement gratuity, Leave Salary and Provident Fund has been settled and paid.

(2.) It is explained in para-6 of the counter affidavit that the amount of Group Insurance totally Rs. 98,450/-has been paid to the petitioner by bank draft dated 01.01.2002, on 09.01.2002. The amount of payable gratuity has been sanctioned by the Accountant General, vide Gratuity Payment Order No. 148 of 2002-03 and payment orders have already been released and leave encashment for unutilized leave has also been paid to the petitioner, vide bank draft dated 28.02.2004, amounting to Rs. 20,096/-. As regards the provident fund, it is stated that the Provident Fund Officer, Hazaribagh, has issued the authority slip on 28.02.2004 for payment of provident fund of Rs. 93,284/-and the Head Master of the School to whom the amount was forwarded, has been instructed to pay the amount to the petitioner and pursuant to such directions, a cheque dated 05.3.2004 for a sum of Rs. 93,096/- has been paid to the petitioner.

(3.) From the above statements, it appears that the grievance of the petitioner has been redressed.