Aparesh Kumar Singh, J. - (1.) HEARD counsel for the parties. The petitioner who is a widow, had approached this Court in the present writ application for release and payment of family pension with effect from November 2004; for refund of the amount deducted on account of penal quarter rent and electricity charges as also to furnish details of such penal rent charged; for quashing of the order dated 8th January 2003 whereby a sum of Rs. 10,162.30 has been ordered to be deducted on account of non -passing of Hindi Noting and Drafting Examination by her late husband.
(2.) ACCORDING to the petitioner, her husband while working as an Assistant Storekeeper at Patratu Thermal Power Station (PTPS), retired on 31st July 2001 and died on 03rd February 2002. She had also moved this Court earlier in WPS No. 1132/2004 which was disposed of on 27th February 2004 directing the respondents to make payments of admissible post retirement dues to the petitioner. Thereafter, a contempt petition being Cont. Case (C) No. 577/2004 was preferred by the petitioner which was also disposed of on 2nd July 2005 with a direction that if the petitioner has already vacated the quarter, the balance amount of post retirement dues of her husband be paid to her latest by 15th July 2005 with interest @ 9% per annum on the balance amount. In the present writ application, respondents at paragraph -3 of their counter affidavit, have made the following statements, which are as under: 3. That pursuant to order dated 14.05.2013 the petitioner has been paid a total sum of Rupees 8,84,978.00, on account of family pension, for the period from November 2004 to May 2013 amounting to Rupees 8,47,541.00, rupees 9,253.00 on account of refund of scooter advance and rupees 28,184.00 on account of statutory interest on gratuity thus a total sum of rupees 8,84,978.00 has been paid to the petitioner vide cheque No. 051165 dated 25.06.2013. Letter No. 25th June 2013 showing payment of the aforesaid amount has also been annexed as Annexure -A series to the counter affidavit.
(3.) FURTHER grievance of the petitioner is that no details of the deduction made towards penal quarter rent and electricity charges, have been disclosed by the respondents. The deduction of Rs. 10,162.30 after the death of her husband on account of non -passing of Hindi Noting and Drafting Examination is also fit to be quashed.;