VIMLA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) WP(S) No.5979 of 2003 was earlier filed by the petitioner Vimla Devi for issuance of a direction upon the respondents to rectify the anomaly in pay fixation of her late husband and for admissible arrears of such pay after death of her husband in harness on 23.11.1995.

(3.) WP(S) No.2160 of 2005 has been preferred by the same petitioner seeking a direction upon the respondents to pay the admitted death cum retiral dues including provident fund and gratuity, leave encasement, GIC and other admissible dues to the petitioner on account of death cum retiral dues of her late husband, who died in harness on 23.11.1995 while working as Assistant teacher (Incharge Head Master) in Middle School Albera Amrapara, Pakur.