S.J.MUKHOPADHYAYA, J. - (1.) ONE Smt. Sibia Kamin was a casual wagon loader in the Phulwari land Colliery of BCCL, Dhan -bad. She was made permanent on 1st January, 1989 and subsequently applied for voluntary retirement and granted on 13th August, 1990. After her retirement, the gratuity amount was not paid, nor deposited with the controlling authority under the Payments of Gratuity Act, 1972. Even after her death, it was not paid in favour of the nominee, who also died on 14th May, 1993.
(2.) THE petitioners, who are the heirs of deceased -employee, moved this Court for payment of Provident Fund; Gratuity; Leave Encashment and Group Insurance amount. From the records enclosed with the affidavit, it appears that the details relating to payment of Provident Fund amount has been forwarded to the Assistant Commissioner (I), CMPF, Zone -II, Dhanbad, vide letter No. 807/94, dated 25th August, 1994. It is stated that the said Officer is now liable to pay the Provident Fund in favour of the nominee/heirs.
(3.) SO far as Gratuity is concerned, it has been calculated recently and vide cheque, dated 2nd February, 2001, the principal amount of Rs. 17,429/ - has been forwarded to the controlling authority.;