- (1.) Heard learned counsel for the parties.
(2.) The petitioner is said to be the widow of late Md. Rafique, who retired on 31st July, 2012, while working as Line Fitter under Mineral Area Development Authority, Dhanbad. The said person however is said to have died on 26th August, 2012 itself.
(3.) The petitioner has come before this Court as death cum retiral benefit of her husband such as provident fund, group insurance, leave encashment, gratuity, arrear of DA, 50% DA, difference of sixth pay revision, interim relief, regional allowance, arrear of salalry, arrear of second time bound promotion since 1999 after the completion of 24 years service of her husband to till retirement and other retiral benefits have not been paid as yet, though she has made representation before the Respondents M.A.D.A. vide Annexure 3;