- (1.) Heard learned counsel for the parties.
(2.) The petitioner is said to be the widow of Late Richhpal Lal Begi, is said to have died on 16th May, 2012 after having retired from the services of Respondents M.A.D.A., Dhanbad on the post of Mate under Jharia Health Circle, M.A.D.A. on 31st December, 2011.
(3.) The grievance of the petitioner is that the death cum retiral dues of the deceased employee as well as arrears of service dues such as gratuity, dearness allowance, interim relief benefits of pay revision and A.C.P. as well as other admissible dues with 12% interest have not been paid as yet, though she has made representation before the Respondents M.A.D.A. vide Annexure 3 Learned counsel for the Respondents M.A.D.A submits that if the petitioner approaches the Managing Director, MADA, respondent no.2 with fresh representation for redressal of her aforesaid grievances, the same shall be considered in accordance with law as also the scheme framed for retired employee/deceased employee of MADA .;