PRAMILA DEVI, WIDOW OF LATE GEETA PRASAD, RESIDENT OF VILLAGE BUDHAULI BAZAR (SEKHPURA), P.O & P.S.: SEKHPURA, DISTRICT SEKHPURA, STATE: BIHAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia, prayed for quashing office order dated 17.08.2007 (Annexure 4), pertaining to dismissal of the husband of petitioner no. 1 and for direction upon the respondents to release the death-cum-retiral benefits with interest.

(2.) The facts, as disclosed in the writ application, in a nutshell, is that initially the husband of petitioner no. 1 was appointed on the post Revenue Karmachari under respondent no. 3 on 10.12.1976 and continued to discharge his duties to the utmost satisfaction of his higher authorities till March, 1998. Thereafter, the husband of petitioner no. 1 went on medical leave, as he was suffering from various disease including CAD with hypertension, manic depression psychosis and was under treatment from 09.09.1998 to 28.08.2013. Unfortunately, the husband of petitioner no. 1 died on 1.09.2013. After the death of her husband, the petitioner no. 1 approached the respondents-authorities for payment of death-cum-retiral benefits, where she came to know that about the order of dismissal.

(3.) The petitioners, left with no efficacious and alternative remedy, have approached this Court invoking extraordinary jurisdiction of this Court under Art. 226 of the Constitution of India for redressal of their grievances.