- (1.) HEARD the parties.
(2.) THE husband of petitioner -late Premlal Bhagat was a Research Assistant under the State in its Road Construction Division, Godda, who retired on 31st of January, 2000 and later on died. During his life time, Premlal Bfragat not having been provided with retiral benefits moved before this Court in W.P (S) 383 of 2002. In the said case, this Court vide order dated 16th January, 2002 remitted the matter for determination of claim by respondents at first instance with direction to the Executive Engineer, Road Construction Division, Godda, Jharkhand and A.G. Bihar & Jharkhand to finalise his pension and to pay the admitted dues within three months.
(3.) IT is stated that the husband of petitioner forwarded the order of the Court but he has not been paid the benefits. Later on he died on 17th June, 2002 in I.G.I.M.S. Patna.;