PRAMILA MINZ Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-11-70
HIGH COURT OF JHARKHAND
Decided on November 27,2018

Pramila Minz Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the petitioner, State, RIMS and Accountant General.
(2.) According to the petitioner, post retirement dues such as Pension, Gratuity, Group Insurance, G.P.F and Leave Encashment etc. have not been paid after her retirement on 28.02.2018 from the post of Staff Nurse Grade "A" from RIMS. 3rd M.A.C.P was granted vide Memo no. 906(25) dated 06.06.2018. Representations made to the respondent authorities such as Annexure-6 series have also not been responded.
(3.) Counsel for the RIMS and State submit that grievances of the petitioner can be addressed if a direction is issued upon the competent authority/respondent no. 4 Director, Rajendra Institute of Medical Science(RIMS), Ranchi, after due scrutiny of her service records within a time period.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.