- (1.) We have heard both sides.
(2.) Petitioner's-husband was employed as an Assistant Teacher in Government Girls' School, Tamar, Ranchi. He applied for medical leave upto 31.1.1986 and went on leave from 28.12.1985.
(3.) Neither the leave was extended nor the husband resumed his duty. After fifteen years of absconding the husband is alleged to have died on 26.11.2001. After his death in 2001, the petitioner-wife claimed all his arrears of salary and other dues including retiral benefits.;