PHULPATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have learned counsel for the appellant and the respondent Corporation. The present appeal arises from the order dated 28.1.2013 filed by the wife of the deceased employee seeking retiral dues which has been dismissed opining that there was a serious disputed question of fact involved leaving it open to move Court of competent jurisdiction for claiming death-cum-retiral dues where all issues can be sorted out by the evidence.

(2.) The husband of the appellant was posted as Assistant Godown Manager at Marhaura and Parsa. He died-in-harness on 6.2.2008.

(3.) On perusal of the order dated 27.7.2012 passed by the authorities, the claim against the deceased can be divided into three parts:--