MANORMA SAHAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that the order passed by this Court dated 19th October, 2011 in W.P. (S) No. 5391 of 2009 has not yet been complied with. The present petitioner is widow of the employee, who was serving with the Mineral Area Development Authority and though husband of the petitioner expired on 7th January, 2012, neither the retirement benefits nor deathcumretirement benefits have been given to the present petitioner. The present petitioner is having bank account number 2992000109956831 in the Punjab National Bank, Chirajora Branch, Dhanbad.

(2.) Learned counsel for opposite party no. 2 is seeking time to file reply. Moreover, it is submitted by learned counsel for opposite party no. 2 that initially they will deposit Rs. 1,00,000/ in the bank account of the present petitioner and, thereafter, Rs. 50,000/, for each month, will be deposited in the aforesaid bank account of the petitioner. The amount of Rs. 1,00,000/ will be deposited on or before 19th July, 2013 and, thereafter, Rs. 50,000/ will be deposited on or before 19th of Every English Calendar, till the outstanding amount is paid.

(3.) In view of the aforesaid submission by learned counsel for opposite party no. 2, I hereby direct opposite party no. 2 to deposit Rs. 1,00,000/ in the aforesaid bank account of the petitioner on or before 19th July, 2013.