RAMU HANRI, S/O LATE PUBHU HANRI Vs. JHARKHAND MINERAL AREA DEVELOPMENT AUTHORITY, (IN SHORT JHAMADA)
LAWS(JHAR)-2017-3-184
HIGH COURT OF JHARKHAND
Decided on March 27,2017

Ramu Hanri, S/O Late Pubhu Hanri Appellant
VERSUS
Jharkhand Mineral Area Development Authority, (In Short Jhamada) Respondents

JUDGEMENT

PRAMATH PATNAIK,J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner no. 1 was appointed on the post of Male Cleaner Worker at Health Circle at JHAMADA, Katras, Dhanbad and superannuated on 30.06.2010; petitioner no. 2 was appointed on the post of Female Cleaner Worker at Mahuda Circle at JHAMADA, Dhanbad and superannuated on 31.08.2015.
(3.) The grievance of the petitioners is that post retiral dues and other admitted service dues with statutory interest have not been paid to the petitioners, though they have made representations vide Annexure 3 and 3/1 respectively.;


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