(1.) In this case, the petitioner is seeking payment of retiral dues such as provident fund, gratuity, leave encashment, group insurance and family pension and claiming that her husband namely Late Vinayak Kumar, Ex.-Panchayat Secretary died on 26.09.2011. When the time has come for payment of retiral dues the respondent authorities started correspondence, showing an amount of Rs.42 lakhs and odd is outstanding against the husband of the petitioner.
(2.) This Court had referred the matter for inquiry before the Divisional Commissioner, who after thorough inquiry found the outstanding dues against the husband of the petitioner, amounting to Rs.20,77,995.00, which has been challenged in the present application vide Interlocutory Application No.1225 of 2016 and the same is being disposed of by the present order.
(3.) It will be relevant to quote paragraph Nos. 12 and 13 of the counter affidavit, which read as follows:-