Sujit Narayan Prasad, J. - (1.) THE petitioner has approached this Court for release of death -cum -retiral dues of the deceased husband who died on 14.08.1996.
(2.) HEARD the parties and perused the documents on record. The brief facts of the case as pointed out by learned counsel for the petitioner is that the husband of the petitioner was working as Cashier in Bihar State Co -operative Bank Limited, Bokaro Branch, Bokaro. The husband of the petitioner died due to cardio pulmonary failure on 14.08.1996 in Bokaro General Hospital, Bokaro. On 15.08.1996, the Branch Manager, of the Bihar State Co -operative Bank Limited, Bokaro Branch, Bokaro has instituted a F.I.R. before the Sector -IV, Bokaro P.S. Bokaro. It appears from the F.I.R. that the husband of the petitioner was found senseless in the cash counter from where he was taken to the hospital and he died in the hospital. After completion of investigation, the final form was submitted against the husband of the petitioner showing him as dead. Vide order dated 27.11.2001, the learned C.J.M., Bokaro issued notice to the informant. The petitioner thereafter, made several representations before the authorities of the Bank for release of death -cum -retiral dues like the amount of provident fund, gratuity, salary for the period 01.08.1996 to 14.08.1996, leave encashment, group insurance, family pension under the family pension scheme and E.D.L.I. but in spite of repeated representations, the same has not been released.
(3.) THE grievance of the petitioner is that the authorities have got no jurisdiction to hold the death -cum -retiral benefits of the petitioner without holding any enquiry during the life time of the husband of the petitioner.;