NEETA PRASHANT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) LEARNED counsel appearing for the petitioner submits that the petitioner's mother, namely, Late Anusuiya Sahay, who was the teacher in Brahmcharya Sangh vidyapith Middle School, Niwaranpur, Ranchi, died in harness on 25. 4. 2000 but till today no death-cum-retiral benefits, such as provident fund, gratuity, leave encashment payment towards group insurance and also the salary for the period from November, 1998 till the death of her mother were paid though the petitioner did approach before the Authorities including the respondent no. 4 - the Director, primary, Secondary and Adult Education, Government of Jharkhand, Ranchi at several occasions.

(3.) LEARNED counsel further submits that the counter affidavit has been filed on behalf of the Accountant General, wherein it has been stated that the office has not received the relevant documents for payment of pension/family pension, gratuity etc. but the other respondents including the respondent no. 4 - the Director, Primary, secondary and Adult Education, Government of Jharkhand, Ranchi have not filed any counter affidavit, though under order dated 19. 5. 2006, opportunity was given to the respondents to file counter affidavit.