Pramath Patnaik, J. - (1.) Heard learned counsel for the parties. The husband of the petitioner died in harness on 07.08.2013 while working as Sweeper in the Water Treatment Board, Jamadova, Mineral Area Development Authority, Dhanbad (in short "M.A.D.A") and the death certificate was issued by the Authority to that effect. The grievance of the petitioner is that the amount of arrears of due salary and other admissible service dues such as Provident Fund with Contributory Benefits, Gratuity, Leave Encashment, Group Insurance, Dearness Allowances, benefits of 6th Pay Revision w.e.f. 01.01.1996 and benefits of A.C.P. etc. as well as any other legitimate dues with statutory interest have not yet been paid to him, though he has made representation before the competent authority of M.A.D.A. vide Annexure 3 dated 09.04.2014 and further vide Annexure 3/1 dated 08.01.2015.
(2.) Learned counsel for the petitioner submitted that since the representations of the petitioner did not evoke any response, the petitioner being constrained has approached this Court under Article 226 of the Constitution of India, for redressal of his grievances.
(3.) Learned counsel for the respondents -M.A.D.A, on the other hand, submits that the petitioner may be directed to approach the competent authority i.e. Managing Director, M.A.D.A., who may look into the grievances of the petitioner in accordance with law.;