- (1.) RAKESH Sharma, J. Heard Sri Umesh Chandra Singh, learned Counsel for the petitioner.
(2.) THE grievance of the petitioner is that her husband who was working as Pump Attendant in Nagar Palika Parishad, Nawabganj had died on 17-5-2003, while in service. THE petitioner has not been paid leave enchashment, arrears of pension, gratuity, insurance and provident fund etc. despite representations submitted to the appropriate authorities of the Nagar Palika Parishad. In view of the special circumstances of the case, where a widow of an employee has approached this Court for payment of post death retiral and other service benefits admissible to her husband, have not been paid, the writ petition is finally disposed of with a direction to the opposite parties No. 2 to 4 to look into the grievance of the petitioner and pass appropriate orders and take action for payment of legal admissible dues to the petitioner. The opposite parties No. 2 and 3 shall make calculations of the claims in accordance with law and pay the same to the petitioner within three months from the date of production of a certified copy of this order. Since the delay in payment has occurred due to lethargy and inaction on the part of the Nagar Palika Parishad, Barabanki, the petitioner may be paid interest also on the amount payable to the petitioner. Petition allowed. .;