- (1.) IN the instant writ petition the petitioner prays for issuance of appropriate writ, order or direction upon the respondents for payment of following dues on account of petitioner's husband who died in harness on 1.6.2006 in .favour of the petitioner: i. Pension ii. Leave Encashment iii. Gratuity iv. Group Insurance v. G.P.F. etc.
(2.) THE petitioner further prays for appropriate writ, order or direction to for with consider the representation of the petitioner for appointment of her son Sujit Kumar Tiwary on compassionate ground. Even though the petitioner was appointed in the year 1990 but he was terminated from service on 14.11.1998 which led to filing of Writ Petition No. 4206 of 1999 which was disposed of by a speaking order in favour of the petitioner allowing the writ petition quashing the order of termination. While allowing the writ petition the learned Single Judge referred to and relied upon the order passed in C.W.J.C. No. 82 of 1999 the relief portion of which is quoted as under: - "I set -aside the said order in respect of the petitioner. The petitioner stands reinstated to the post of Clerk with back wages. However, this order will not stand in the way of the respondents to proceed in accordance with law."
(3.) THE aforesaid order was thereafter confirmed in L.PA No. 469/99(R) and the matter thereafter went up to the Hon'ble Supreme Court in S.L.P.(C) No. 139/2001 which also stood dismissed and the petitioner's husband alongwith others found validly appointed in the Department. The petitioner's husband was accordingly reinstated in the service alongwith others and on 12.5.2001 he joined in Rajkiyakrit Mukhdeo Uchh Vidyalaya, Majhion and later transferred to Dumaria.;