Manju Devi vs The State Of Bihar
2023 Latest Caselaw 3898 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.7295 of 2023
     ======================================================

Manju Devi Wife of Late Chandra Shekhar Mishra, Resident of House No. c- 11, Bageshwari, Police Station - Delha, District- Gaya.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Finance, Government of Bihar, Patna.

2. The Principal Secretary, Department of Finance, Government of Bihar, Patna.

3. The District Collector, Gaya.

4. The Circle Officer, Wazirganj, District - Gaya.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Virendra Prasad, Advocate For the Respondent/s : Mr. Anuj Kumar, AC to GP-24 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 21-08-2023 Heard Mr. Virendra Prasad, learned counsel

appearing on behalf of the petitioner and Mr. Anuj Kumar,

learned AC to learned GP-24 for the State.

2. Learned counsel appearing on behalf of the

petitioner submitted that the petitioner is entitled for payment of

Group Insurance in light of government resolution contained in

Memo No. 4185 (2) dated 13.07.1985 and compound interest

payable at the rate of 12.5%. He further submitted that petitioner

seeks to file a detailed representation along with the calculation

chart with his representation before the District Magistrate-cum-

Collector, Gaya, to take appropriate steps for making payment

of dues amount of Group Insurance in accordance with law. He Patna High Court CWJC No.7295 of 2023 dt.21-08-2023

further informed that petitioner has already represented before

the Circle Officer, Wazirganj, Gaya, however, he has sat over

the matter. Petitioner, who is widow of the employee, namely,

Late Chandra Shekhar Mishra, who had died in harness in the

year 1990 has been left to face financial crisis.

3. Considering the nature of relief sought for in the

present writ petition by the petitioner, who has not been paid

due amount of Group Insurance payable to her husband, who

had died in harness from the post of Assistant in Circle Office,

Wazirganj, Gaya, this Court directs the District Magistrate-cum-

Collector, Gaya, to call for all the records relating to the

deceased employee from the Circle Officer, Wazirganj, Gaya,

and ensure to make payment of due amount of Group Insurance

along with the statutory interest at the rate applicable in

accordance with government resolution as stated above within a

period of six weeks from the date of filing of the representation.

4. With above observation and direction, the

present writ petition is disposed of.

                                                                     (Purnendu Singh, J)

Niraj/Nilmani
AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          22.08.2023
Transmission Date       N/A