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Jharkhand High Court

Kunti Devi And Anr vs Mineral Area Development Authority ... on 17 February, 2014

Author: Aparesh Kumar Singh

Bench: Aparesh Kumar Singh

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                             W. P. (S) No. 5391 of 2013
                             Kunti Devi & another                                         ...   Petitioners.
                                                                 Versus
                             Mineral Area Development Authority & others                  .....Respondents. 
                                                          ­­­­­
                             CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH
                                                                 ­­­­­­
                             For the Petitioner                 : M/s. Rohit Kumar, Abhay Kumar, Advs.
                             For the Respondents                  : M/s. Bhavesh Kumar, Ravi Kumar
                                                                     & Kumar Rahul Kamlesh, Advocates. 
                                                                 ­­­­­­

2/17.02.2014

Heard learned counsel for the parties. 

The husband of the petitioner no.1 is said to have died in harness  on 28th February, 2012, while serving as 'Peon' in Health Department  under the Respondents­Mineral Area Development Authority, Dhanbad.  The petitioner no.2 is the son of the deceased employee, who has also  made a claim for compassionate appointment in place of his deceased  father. According to the petitioner, the death­cum­retirement dues and  other service dues of her deceased husband have not yet been paid to  her. Learned counsel for the petitioner submits that the petitioner has  preferred   several   representations   such   as   Annexures­1   &   2   Series   in  respect of claim for death­cum­retirement dues and Annexure­ 3 to 6 in  respect   of   claim   of   petitioner   no.   2   for   considering   his   case   for  compassionate   appointment   before  the   competent   authority   of  M.A.D.A., but the aforesaid grievances have not yet been redressed. 

Learned counsel for the Respondents­M.A.D.A submits that if the  petitioner approaches the Competent Authority under the Respondents­  M.A.D.A with a fresh representation, her grievances shall be looked into  and   redressed   in   accordance   with   law   as   per   the   scheme   framed   for  retired employees. 

Having   heard   learned   counsel   for   the   parties,   since   the   matter  relates to post retirement dues and other service dues as also the claim  for   compassionate   appointment   of   son   of   the   deceased,  at   this   stage,  without commenting upon the merit of the claim of the petitioner, the  writ   petition   is   disposed   of   by   giving   liberty   to   the   petitioners   to  approach   the   Managing   Director,   M.A.D.A,   Dhanbad   by   filing   a   fresh  representation within a period of 3 weeks together with all supporting  facts   and   documents   for   redressal   of   their   aforesaid   grievances.     On  receipt   of   such   representation,   the   Managing   Director,   M.A.D.A,  Dhanbad   shall   consider   the   same   in   accordance   with   law   and   after  verification of the service record of the deceased  employee  and   also the  criteria   laid   down  for  compassionate appointment under M.A.D.A.  2. pass   a   reasoned   and   speaking   order   within   a   period   of   12   weeks,  thereafter, which shall also be communicated to the petitioner. 

Needless to say that if the claim of the petitioner regarding post  retirement   dues   and   other   service   dues   of   her   deceased   husband   are  found to be legally admissible and due to the petitioner, the same shall  be  disbursed  to the  petitioner  along  with  statutory interest as per  the  scheme which is being made applicable to retired employees of M.ADA. 

Accordingly, the writ petition is disposed of in the aforesaid terms. 

(Aparesh Kumar Singh,J) jk