ARTI DEVI Vs. MINERAL AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The husband of the petitioner no. 1 was appointed under the respondent-MADA and while serving as Driver, Health Circle, Jharia, MADA died in harness on 10.06.2015. It has been submitted that petitioner had already completed substantial years of his service but till date service benefits as arrears of salary, Provident, leave encashment and other death-cum-retiral benefits as mentioned in paragraph (1) of the writ application has not been paid. It has been submitted that for redressal of her grievances, the petitioner no. 1 has made representations before the competent authority of M.A.D.A vide Annexure Besides, petitioner no. 1 has also preferred a representation on 06.02017 for appointment of petitioner no. 2 on compassionate ground.

(3.) Learned counsel for the petitioners submitted that since the representations of the petitioners did not evoke any response, the petitioners being constrained has approached this Court under Article 226 of the Constitution of India, for redressal of grievances.