SHURU KUI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present writ petition has been preferred for issuance of an appropriate writ, order or direction in the nature of mandamus commanding upon the concerned respondents to pay all the admitted dues i.e. Death -cum -Retiremental benefits of the deceased husband such as Gratuity, Group Insurance, Group Provident Fund, Family Pension and other consequential benefits with interest to the wife petitioner. The further prayer is to make the payment of salary of the deceased husband of two months i.e. July & August, 1998 and also payment of salary of approximately 12 years i.e. from September, 1988 till 2nd June, 2000 with interest and also for compassionate appointment to the son of the deceased in place of his deceased father.

(2.) CONSIDERING the facts and circumstances of this case, both the respondents i.e. State of Jharkhand and State of Bihar are directed -to consider the representation to be moved by the petitioner with regard to claim of the death -cum retiral benefit and dispose it of by a speaking order within a period of three months from the date of receipt of representation and at least the admitted dues should be cleared and the order must be communicated to the petitioner.