NIYOTI DEVI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has approached this Court with a prayer for payment of following retiral benefits on account of her superannuation on 31.07.2001 as a Peon, which has still due and unpaid:-

(3.) The facts as derived from the writ petition are that petitioner was appointed as a peon in the year 1967 at Dhanbad Municipal Corporation. After working for 35 long years to the satisfaction of the respondents, the petitioner was superannuated on 31.07.2001. It is the specific case of the petitioner that though the service career of the petitioner was unblemished and neither any proceeding was initiated or ever pending during his service period. Though the petitioner retired on 31.07.2001 itself but the respondents have not paid the retiral benefits to her till date. Petitioner also filed several representations but no heed has been paid to her representations. Hence, the petitioner has filed this writ petition for redressal of his grievances.