EMMANUEL TIGGA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sumeet Gadodia, learned counsel appearing on behalf of the petitioners along with Ms. Aakansha Mittal and Mr. Prakash Narayan, Advocates appearing for the petitioners.

(2.) Heard Ms. Sunita Kumari, learned counsel appearing on behalf of the respondents.

(3.) During the pendency of the present writ petition, the original petitioner namely Sunita Glory Tigga had expired and the present petitioners have been substituted pursuant to I.A. No. 6283 of 2022 which was allowed vide order dtd. 18/7/2022. Vide order dtd. 17/8/2022 it has been recorded that during the pendency of this case, the post death benefits have been paid, but this case has a direct bearing on the quantum of death-cum-retiral benefits.