KUNTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) From the submissions of the counsel for the petitioner, in response to the statements contained in the counter affidavit of the Respondents, it appears that the petitioner's claim for retiral benefits payable in the account of her deceased husband, has substantially been met and except the payment towards Group Insurance and arrears of family pension which the petitioner has not received as yet, all other payments have been made to the petitioner.

(2.) Counsel for the petitioner prays for a direction upon the respondents to ensure that the payments which have not been made as yet, should be paid within a reasonable period and also to direct them to pay interest on the delayed payments of the retiral benefits, which ought to have been paid way back in 1992, but was ultimately paid after much delay in 2010.

(3.) Considering the aforesaid facts and circumstances, the concerned authorities of the Respondents are directed to ensure that the remaining amounts of payments namely, Group Insurance and arrears of family pension are paid to the petitioner within a period of four months from the date of this order. The respondent authority shall also consider the petitioner's prayer for payment of reasonable amount of interest on the delayed payment of arrears of retiral benefits and take an appropriate decision in accordance with law and communicate such decision to the petitioner. Since the major portion of the petitioner's grievances have been met, this application is disposed of with the above directions.