- (1.) Challenging order contained in letter dated 23.04.2007, the petitioners have approached this Court.
(2.) The brief facts of the case are that, the husband of the petitioners was appointed as Assistant Teacher on 29.04.1983. The husband of the petitioners was granted MatricTrained Scale w.e.f 24.01.1997 though, the husband of the petitioners had passed the Training Examination on 03.05.2002. The husband of the petitioners was posted at Middle School, Makdumpur, MaheshpurI, Pakur and he died on 11.01.2006 while in service. The letter from the office of the Accountant General, Jharkhand issued on 23.04.2007 would indicate that an amount of Rs. 1,68,704/ has been deducted from the retiral dues payable to the husband of the petitioners.
(3.) A counteraffidavit has been filed on behalf of Respondent No. 5 stating as under:;