SIBAN KANDULNA @ SIBAN Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) ACCORDING to petitioner, her husband was in the services of the Bihar State Electricity Board and died in harness on 29.7.1998 as Chow -kidar, Electric Supply Division, Simdega. Her grievance is that the authorities have not yet paid the death -cum -retiral benefits to which she is entitled i.e. pension after its finalisation, arrears of revision of pension, D.C.R. gratuity, leave encashment, group saving scheme amount, difference of pension and other legal dues.

(2.) FROM the enclosures attached by the petitioner it appears that one or other authority has sanctioned certain amount towards Group saving scheme, D.C.R. gratuity, leave encashment etc. vide letters, dated 28.8.2002. 25.1.2003 and 22.7.2004.

(3.) IN the facts and circumstances, the case is remitted with liberty to the petitioner to approach the General Manager -cum -Chief Engineer, Jharkhand State Electricity Board, Ranchi area, Ranchi, who will enquire into the matter and determine the claim. If any amount is found payable the respondents will pay the admitted dues within a period of three months from the date of receipt of representation failing which they will be liable to pay interest at the rate of 5 per cent from the date of filing of the writ petition (8.9.2004) On the other hand, if the authority disputes the claim will communicate the ground to the petitioner.