Aparesh Kumar Singh, J. - (1.) HEARD learned counsel for the parties. It appears that the petitioner has approached this Court in the year 2006 seeking payment of death -cum -retrial dues of his father, who died in harness on 24.01.1981 while working as Health Inspector at Primary Health Centre, Rajmahal.
(2.) LEARNED counsel for the petitioner has stated that petitioner is the only son of the deceased employee, whose mother also died in the year 2001 without getting any family pension and as such, the petitioner made a claim for payment of GPF, Gratuity, Leave Encashment of 29 days and Family Pension since 24.01.1981 to 2001 i.e. till the death of his mother. In the order dated 29.03.2011, it has been recorded on the basis of statement made in the supplementary counter affidavit filed by the respondents that the petitioner has been paid group insurance worth Rs. 12,000/ - vide bank draft dated 27.01.1981 and GPF amounting to Rs. 2763/ - on 08,06.2000 and an amount of Rs. 6852/ - under the head gratuity and pension has been forwarded to the Treasury Officer, Rajnagar, Sahibganj for payment. It was also indicated that his application for compassionate appointment had been rejected by the Chief Medical Officer on the ground that the petitioner was a minor.
(3.) IT appears that by the said order the petitioner was directed to file supplementary affidavit giving details of the amount which is due against the State. However, it does not appear that the petitioner has filed any affidavit giving such details of the due amount.;