Aparesh Kumar Singh,J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner is widow of late Binod Kumar, an Extension Officer in the District Rural Development Agency, Chatra (in short DRDA), who died on 26.09.2002 during service tenure. The petitioner has made a claim for gratuity of the deceased employee and also quashing of the order dated 28.04.2009, Annexure-6, issued by the Deputy Secretary, Department of Rural Development, Government of Jharkhand.
(3.) The contention of the petitioner based upon a letter dated 29.07.2004 bearing memo no. 1291 of the Deputy Development Commissioner, Ranchi to the Rural Development Department, Government of Jharkhand, Ranchi is that another person Sri. Ali Asad, who was an Statistical Officer (Anveshak), was allowed gratuity of 12 months by the order of Deputy Commissioner-cum- Chairman, District Rural Development Agency.;