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Judgment
Ravi R. Tripathi, J.—Learned Assistant Government Pleader Mr. Rindhani places on record a statement showing the payment made to the Petitioner. The statement contains following items:
Sr.
No.
Particulars Payment Date Amount
01.
Death-cum-Retirement Gratuity
-From Sub Treasury Office, Kapadvanj, Dist. Nadiad
27.09.2010
Rs. 3.50 Lacs
02.
Arrears of Family Pension
-From 26.5.1999 to 30.9.2010 from District Treasury Office, Nadiad.
-Cheque No. 014902 dated 29.9.2010
29.09.2010
Rs. 9.44 Lacs
03.
Arrears of Family Pension
-On account of Sixth Pay Commission
-From District Treasury Office, Nadiad
29.09.2010
Rs. 0.16 Lacs
04 Arrears of Pay and Allowances
-From the date of suspension to the date of death (1.7.83 to 25.5.99)
-Whole period treated as duty.
-From Local Fund Office, Ahmedabad
14.10.2010
Rs. 10.08 Lacs
Total amount paid
Rs. 23.18 Lacs
In view of that, the grievance of the Petitioner stands redressed on all counts, except some petty amount for leave encashment.
Learned Assistant Government Pleader submitted that if the Petitioner makes an application for grant of leave encashment, the same will be considered expeditiously. The Petitioner is present in the Court and states that she will make an application for leave encashment.
In view of the aforesaid development with appreciation of the action taken by the authorities in an expeditious manner, the matter is disposed of. Rule is made absolute to the aforesaid extent.