PYARI DEVI Vs. JHARKHAND STATE ELECTRICITY BOARD
LAWS(JHAR)-2010-5-29
HIGH COURT OF JHARKHAND
Decided on
May 10,2010
PYARI DEVI
Appellant
VERSUS
JHARKHAND STATE ELECTRICITY BOARD THROUGH ITS SECRETARY, RANCHI,GENERAL MANAGER CUM CHIEF ENGINEER, DHANBAD ELECTRIC SUPPLY AREA OF JSEB, DHANBAD,ELECTRICAL SUPERINTENDING ENGINEER, ELECTRIC SUPPLY CIRCLE OF JSEB, LOYABAD, DHANBAD,ELECTRICAL EXECUTIVE ENGINEER, ELECTRIC SUPPLY DIVISION OF JSEB, CHAS, BOKARO,REGIONAL PROVIDENT FUND COMMISSIONER, REGIONAL OFFICE, RANCHI
Respondents
JUDGEMENT
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(1.) Heard counsel for the parties.
(2.) As it appears from the submissions of the learned counsel for the parties, the petitioner being the widow of the deceased employee, had demanded payment of family pension to her and her minor children.
(3.) The Provident Fund Commissioner has demanded indemnity bond as also birth certificates of the minor children of the deceased employee and has assured that upon the petitioner submitting the document, the process for computing the family pension shall be initiated and completed within a reasonable time.;
(2.) As it appears from the submissions of the learned counsel for the parties, the petitioner being the widow of the deceased employee, had demanded payment of family pension to her and her minor children.
(3.) The Provident Fund Commissioner has demanded indemnity bond as also birth certificates of the minor children of the deceased employee and has assured that upon the petitioner submitting the document, the process for computing the family pension shall be initiated and completed within a reasonable time.;
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