S.J.MUKHOPADHAYA, J. - (1.) PETITIONER is allowed to delete the words "suspension allowance" from paragraph 1(1) of the writ petition.
(2.) ACCORDING to petitioner her husband Late Joseph Khakha was in the services of the State and retired on 31st March, 1986 from the Government Dispensary, Kerra, Ranchi. Subsequently he died on 24th December, 1989. According to the petitioner though order for payment of leave encashment amount, provisional pension and gratuity were sanctioned on 1st July, 1987 and 4th May, 1987 and order relating to family pension was issued in July. 1991 vide Annexure -1 series, the total benefits have not been paid in favour of the petitioner.
(3.) HAVING regard to the facts and circumstances, the case is remitted to respondents with direction to determine and pay the admitted death -cum -retiral benefits, if any to which the petitioner is entitled on the death of her husband Late Joseph Khakha within two months from the date of receipt/production of a copy of this order. If so necessary they finalise the pension and gratuity to which the husband of petitioner was entitled as also the family pension, if not yet finalised. If the admitted dues are not paid within the period, as stipulated above, the respondents will liable to pay claim is disputed, they will communicated the ground to petitioner within the aforesaid period. The petitioner will produce a copy of this order before the Civil Surgeon, Ranchi. Medical Officer, the Incharge Officer, Government Dispensary. Karra, District Provident Fund Officer. Ranchi and other concerned officer, who will ensure compliance. The writ petition stands disposed of.;