LAGNI TURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the Petitioners, State and the Accountant General, Jharkhand.

(2.) Petitioner Lagni Turi and Jalia Paharin claim to be widow of late employee Gopi Chand Mirdha and Sundra Paharia who died on 27.03.2007 and 10.04.2016 respectively after their retirement on 30.04.2004 from the post of Choukidar under Litipara Circle. Both these petitioners contended that their husband had worked for 13/14 years as Choukidar and have not been paid their post retirement dues during their life time. Petitioner Dasrath Kunai is the son of late employee Manik Kunai who died on 09.03.2013 after his retirement on 30.06.2003 having served for 13 years as a Choukidar in Pakur. All these petitioners have claimed death cum retirement dues in lieu of the deceased employee claiming themselves to be the widow/ son/ legal heirs. Petitioner Lagni Turi has enclosed a document related to Provident Fund deposit of the deceased employee as per which contribution were deducted from 01.01.1990 from his salary(Annexure-1). Petitioner Jalia Paharin has enclosed a document dated 02.08.2005 issued by the Circle Officer, Litipara, Pakur (Annexure-1/1) as per which the employee retired on 30.04.2004 while working as Choukidar. Petitioner Dashrath Kunai has also enclosed a document (Annexure-1/1) issued by the Circle Officer, Pakur as per which employee superannuated on attaining the age of 58 years from the post of Choukidar on 30.06.2003. Death certificates of the deceased employees are also enclosed to the writ petitions.

(3.) Learned counsel for the petitioners submits that individual employee pursued their claim of post retirement benefits during their life time which remained unpaid. After their death such claim is being prosecuted by the petitioners who are their legal heirs. They have also represented before the respondent authorities. Therefore the writ petitions may be disposed with suitable direction upon the concerned respondents to determine the individual claim of these petitioners in accordance with law.