Delhi High Court - Orders
Sheela vs Delhi Cantonment Board on 23 November, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9277/2020
SHEELA ..... Petitioner
Through:
versus
DELHI CANTONMENT BOARD ..... Respondent
Through: Mr. Ankur Mishra, Advocate
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 23.11.2020 Hearing has been conducted through Physical Court. CM APPL. 29924/2020 Exemption allowed, subject to all just exceptions. Application stands disposed of.
W.P.(C) 9277/2020
1. Petitioner herein was appointed as a Class IV employee on compassionate grounds, after the death of her husband, who was a Class IV employee with the Respondent. Pursuant to the employment, Government accommodation was allotted to the Petitioner on 16.10.2009. Petitioner retired on 31.08.2016 on superannuation. On 06.09.2016, Respondent has disbursed EPF amounting to Rs.3,83,994/- to the Petitioner but the remaining retiral and other terminal benefits have not been disbursed.
2. Issue notice.
3. Mr. Ankur Mishra, Advocate enters appearance on behalf of the Respondent and seeks a period of two weeks to file counter affidavit. He submits that the Petitioner has not vacated the accommodation allotted to her till date and as per his instructions this is the reason why the retiral benefits have not been disbursed to her.
4. Counter affidavit be filed within a period of two weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.
5. List on 12th January, 2021.
JYOTI SINGH, J NOVEMBER 23, 2020 rd