DAMAYANTI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) Petitioner claiming herself as the only surviving daughter out of two daughters of the late employee Chunmuna Devi who has died in harness on 24/9/2016 while posted as Peon at High School, Chandankiyari, sought payment of death cum retirement benefits and other services dues with statutory interest in lieu of her mother.

(3.) According to the petitioner, the Circle Officer, Chandankiyari has issued the family members certificate at Annexure-2 dtd. 28/11/2016 as per which petitioner is the surviving daughter and there are 5 grandchildren of the deceased. The grandchildren namely Chandan Kr. Dubey and Priti Kumari are the offspring of her sibling sister Late Lilavati Devi who had predeceased her mother as per the statement made in the representation at Annnexure-4 addressed to the Respondent no.3. Petitioner has not got the death cum retirement benefit such as Gratuity, General Provident Fund, Leave Encashment, Group Insurance, arrears of pay revision and other service dues like ACP etc. She has contended that her mother had opened a joint account at the State Bank of India, Chandankiyari Branch, Bokaro with a term deposit of Rs.95,000.00 bearing account no. 30832923666(Annexure-3). Therefore, she has approached this Court with the aforesaid grievance.