SAMAPTI CHATTERJEE, J. - (1.) Affidavit of service filed today in court be kept on record.
(2.) The present petition has been filed assailing the impugned order dated May 11, 2017 passed by the Regional Director((West Bengal and Sikkim), Reserve Bank of India thereby holding that the private respondent no. 6 who who claimed herself as the second wife, is entitled to get some portion of the retiral benefit and other admissible dues of the deceased employee who is the father of the petitioners.
(3.) Mr. Mondal, learned advocate for the petitioners further submits that earlier the petitioners moved before this Hon'ble Court thereby filing a writ petition being WP 333(W) of 2017 for getting the retiral benefit and other admissible dues of their late father namely Ratan Lal Routh. That writ petition was disposed of by this Hon'ble Court on March 23, 2017 thereby directing, the respondent authorities as follows:- "I dispose of the writ petition by directing the respondent no. 5 to ascertain the exact entitlement of the petitioners in view of the Compassionate Package Scheme and the Rules governing the field and to release the total amount which the petitioners are entitled to in accordance with law within a period of eight weeks from the date of communication of the order adjusting therefrom the amount already paid to the petitioners and the respondent no.5 shall communicate the decision to the petitioners within a week after the reasoned order is passed. I make it clear that the respondent no.5 shall decided the issue strictly in accordance with law and it shall be necessary for him to give any hearing to either of the petitioners for determining the amount payable to them.";