INDU KUER @ INDU KUNWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petition at Flag -L (LA. No. 2932 of 2005) has been filed on behalf of the appellant for condoling the delay of 7 (seven) days in preferring the appeal.

(2.) HAVING heard the counsel for the parties and being satisfied with the grounds shown therein, the delay of 7 (seven) days in preferring the appeal is condoned.

(3.) IT appears that the husband of the appellant, Late Damodar Tiwari, was in the services of the State. He was appointed as Teacher vide Memo No. 264 dated 27th February, 1962 in Lower Primary School, Kodag, Latehar. He was transferred from one school to another. He was deputed in Teachers Training School, Rehla, where he remained upto 25th May, 1965. He was later on transferred to Lower Primary School, Badakala vide Memo No. 30 dated 11th January, 1968 and died in harness on 17th July, 1972. After his death, in pursuance of Letter No. 3406 dated 4th June, 1973 issued by the Special Officer -cum -Deputy Secretary, Education Department, Government of Bihar, his pay was fixed in the scale of Rs. 230 -340, but she having not been paid the death - cum -retiral benefits, such as Family Pension. Gratuity etc., had to move before this Court.