LAWS(JHAR)-2016-10-19

MANGARI DEBI, WIFE OF LATE TETRU ORAON, RESIDENT OF VILLAGE DUNDURIYA, P.O. AND P.S. GUMLA, DISTRICT GUMLA Vs. STATE OF JHARKHAND

Decided On October 21, 2016
Mangari Debi, Wife Of Late Tetru Oraon, Resident Of Village Dunduriya, P.O. And P.S. Gumla, District Gumla Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition has been filed for payment of deathcum-retiral benefits, such as provident fund, gratuity, leave encashment and other legally payable dues along with family pension and interest to the petitioner.

(3.) The factual matrix of the case is that the husband of the petitioner, namely, Tetru Oraon was employed as Forest Guard (Van Rakshi) and was posted at Lohardaga, who died in harness on 12th April, 2004. Thereafter, the petitioner obtained dependency certificate from the office of the Circle Officer, Gumla vide Letter No.65/Ra. Dated 17th Jan., 2005 and applied for payment of retiral benefits along with family pension, but, as per the petitioner, the same has not yet been paid by the respondents.