D.G.R. Patnaik, J. - (1.) SINCE the issues involved in both these cases are identical, they are disposed of by this common order.
(2.) IN both these cases, the claim of the petitioners is for a direction upon the Respondents to pay them the retiral dues, payable in the account of the deceased employees, namely, the husband of the petitioner [In W.P. (S) No. 2844 of 2005] and the father of the petitioner [In W.P. (S) No. 4173 of 2005]. The deceased -employees were employed as temporary workers in the work charge Establishment. After having completed more than 25 years of service continuously, they had died/retired. The petitioners have claimed the benefits of the retiral benefits including family pension, Gratuity and another benefits, payable in the account of the deceased -employees on the ground that a decision was taken by the State Government in the concerned Department, pursuant to the judgment passed by the Full Bench of this Court, in the case of Ram Prasad Singh and Anr. v. The State of Jharkhand and Ors. reported in, 2005 (3) J.L.J.R. 38 (FB), whereby this Court has held that the work charged employees working against a post, in regular scale of pay, on their retirement and after their death, their heirs/dependants are entitled to get death -cum -retiral benefits, such as pension/family pension, gratuity, leave encashment etc., apart from G.P.F. and Group Insurance benefit.
(3.) LEARNED Counsel for the petitioners informs that the ratio as decided in the judgment in the case of Ram Prasad Singh and Anr. (Supra), have been followed in a subsequent judgment by a Single Bench of this Court in the case of Sumitra Devi v. State of Jharkhand and others, passed in W.P. (S) No. 6907 of 2007.;