Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. Someshwar Roy, learned counsel for the petitioner and Mr. Mahavir Prasad Sinha, learned counsel for respondents-JMADA.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for direction upon the respondents for payment of arrears of due salary and other admissible service dues such as Provident Fund with contributory benefits, Gratuity, Leave Encashment, Group Insurance, Dearness Allowances, benefit of 6th Pay Revision w.e.f. 01.01.2006, benefits of A.C.P. as well as any other legitimate dues with statutory interest as well as penal interest @ 12% p.a. of her deceased mother namely Radhia Hadin, who died on 29.03.2018 after her retirement from the post of Safaikarmi.;