SHANTI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties and with their consent, this writ application is disposed of at the stage of admission.

(2.) The grievance of the petitioner, in this writ application, is that she has not been paid the amount of Gratuity and the amount of leave encashment, which was payable in the account of her deceased-husband, who was earlier employed under the Respondents and had subsequently retired and thereafter, died in harness on 23.04.1999.

(3.) As per the statements appearing in the counter affidavit of the Respondents, part of the retiral benefits including G.P.F., G.I.S. and Pension have been fixed and paid to the petitioner. As regards the petitioner's claim for payment of Gratuity and Leave Encashment, it appears from the counter affidavit of the Respondents that pursuant to the instructions forwarded by the Respondent No. 3 to the Treasury Officer, Ranchi way back on 27.12.2007, the payment of both the amounts of Gratuity as also the assessed amount of Leave Encashment has already been paid to the petitioner and this fact has been confirmed by the letter of the Conservator of Forests and State Silviculturist (Annexure-E series) dated-07.06.2008.