KAUSHALYA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) ACCORDING to the petitioner, her husband late Madan Mohan Prasad No. 1, was Engineer -in -Chief -cum -Additional Commissioner -cum -Special Secretary, Cabinet (Vigilance), Technical Examination Cell (Rural Development Department). While in service, her husband was not paid the arrears of salary on revision of pay for the period from 1st May, 2000 to 14th November, 2000 i.e. the period he was in the services of combined State of Bihar as also for the period from 15th November, 2000 to 31st July, 2003 i.e. the period while he was under the State of Jharkhand. He subsequently died on 5th June, 2004.

(2.) IN the present case, grievance has been made that the respondents have not yet paid her the aforesaid benefits, and including the provident fund amount, to which her husband was entitled to.

(3.) IN the facts and circumstances, the case is remitted to the Commissioner - cum -Secretary, Road Construction Department, Government of Jharkhand, Ranchi, which is stated to be the parent department of the deceased employee, who will take up the matter with the Secretary, Rural Development Department, Government of Jharkhand, Ranchi and the Road Construction Department, Government of Bihar, Patna, and determine the claim within three months from the date of receipt/production of a copy of this order.