Patna High Court - Orders
The State Of Bihar & Ors vs Sushma Kumari @ Sushma Gupta & Ors on 7 July, 2015
Bench: Chief Justice, Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.452 of 2014
In
Civil Writ Jurisdiction Case No. 13828 of 2012
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The State of Bihar & Ors
.... .... Appellant/s
Versus
Divya Prakash & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.391 of 2014
IN
Civil Writ Jurisdiction Case No. 18042 of 2012
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Sushma Kumari @ Sushma Gupta & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.392 of 2014
IN
Civil Writ Jurisdiction Case No. 19985 of 2012
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Sushma Kumari @ Sushma Gupta & Ors
.... .... Respondent/s
======================================================
Appearance :
(In LPA No.452 of 2014)
For the Appellant/s : Mr. Anil Upadhyay, GP
For the Respondent/s No.1 : Mr. Sujeet Kumar Sinha
For the Respondents 4 to 6 : M/s Kumar Brijnandan, Madhuresh
Prasad
(In LPA No.391 of 2014)
For the Appellant/s : Mr. Naresh Prasad
For the Respondent/s : Mr.
(In LPA No.392 of 2014)
For the Appellant/s : Mr. Naresh Prasad
For the Respondent/s : Mr.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE SUDHIR SINGH
Patna High Court LPA No.452 of 2014 (6) dt.07-07-2015
2/2
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
6 07-07-2015Admit.
Pending further orders, we direct that the Government shall release the amounts of gratuity that were payable to the deceased employee at the ratio of 80% to the second wife and 20% to the daughter through the first wife.
They shall also pay the Family Pension in the same ratio to the persons referred to above, with effect from 1.8.2015.
The question as to whether the deceased employee was entitled to pension and other amounts, as also the other aspects of the matter, would be dealt at the time of hearing of the Appeal.
(L. Narasimha Reddy,CJ) (Sudhir Singh, J) mrl U