SUJIT KUMAR BASKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties and with their consent this application is being disposed of at this stage itself.

(2.) THE prayer of the petitioner in this writ application is for direction to the respondents/authority to pay Post Retiral Benefits which is payable to the employee, such as Family Pension, Gratuity, Group Insurance Scheme, Encashment of unused Earned Leave and General Provident Fund with up to date interest and the applicant also prays for a direction upon the Respondents/Authority to pay Penal Interest in Bank rate for deliberately delaying from the date of death of his mother to actual date of payment.

(3.) A counter affidavit has been filed on behalf of respondent no. 5. In para -9 of the counter affidavit it has been stated that so far as family pension is concerned, as per the law, the same is not payable to the petitioner since he has already attain the age of majority but the other lawful death -cum -retiral benefits of late Sakanti Hansda have been released in favour of the petitioner and the same is communicated to him vide letter no. 1274 dated 16.10.2007. A copy of which has been annexed as Annexure -A to the counter affidavit.