SMIRITI SRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have no complaint about any audio and visual connectivity.

(2.) The is an appeal under Clause 10 of the Letter Patent directed against the order/judgment dated 14.09.2018 passed by learned Single Judge in W.P.(S) No.517 of 2018 whereby and whereunder the direction sought for upon the State respondent for payment of death-cum-retiral benefits to the writ-petitioner (widow of Late Sunil Kumar) has been denied.

(3.) At the outset, it requires to refer herein that the instant appeal since was barred by limitation, as such, taking into consideration the ground for condonation of delay of 08 days by way of an interlocutory application filed under Section 5 of the Limitation Act, this Court, vide order dated 04.03.2020 had allowed the interlocutory application being I.A. No.3110 of 2019.