M.Y.EQBAL, J. - (1.) PETITIONERS case is that her husband while working as a skilled Khalasi died in harness on 19.9.2001. It is stated that although Electrical Executive Engineer, Urban Electric Supply Division -I, Ranchi sanctioned the payment of Group Saving Scheme of Rs. 75,000/ - and Deputy Director of Accounts, Ranchi, Electric Supply Area, Ranchi also sanctioned the DCR gratuity amounting to Rs. 1,24,701/ - but nothing has been paid to the petitioner till date.
(2.) IN the facts of the case I direct the respondents to release the entire death -cum -retiral benefits together with statutory interest within a period of two months from the late of receipt/production of a copy of this order. If the petitioner has any further claim, she is at liberty to file representation before the concerned respondent who shall consider and dispose of the representation within one month thereafter.;