- (1.) The petitioner has preferred this writ petition for issuance of an appropriate writ in the nature of certiorari to quash the reasoned order dated 21/22.4.2008, issued by the respondents in pursuance of the order dated 19.2.2008, passed by this Court in WP (S) No. 694 of 2008. The petitioner has further prayed for issuance of a writ, order or direction commanding upon the respondents to pay her the death-cum-retiral dues of her husband on account of death occurred on 27.2.2006 with interest at the rate of 18% per annum.
(2.) It appears that the petitioner had earlier moved this Court in WP (S) No. 694 of 2008, which was disposed of vide order dated 19.2.2008. directing the Chief General Manager, Washery Division, Central Coal Washery Sansthan, Saraidhela, District Dhanbad to consider the representation of the petitioner and determine as to whether the petitioner was entitled to any amount and also statutory interest with regard to the claim of death-cum-retiral dues of her husband. In the order it was specifically directed that the amount legally payable/tenable should be paid and the representation should be disposed of by a reasoned order and also to communicate the same to the petitioner.
(3.) Thereafter, the petitioner filed a representation, which was disposed of by the respondents by a detailed speaking/reasoned order. On perusal of the aforesaid impugned order, it appears that each of the claim of the petitioner was specifically dealt with and reasons were assigned, dealing with the actual facts and figures under the following heads: (i) Payment of provident fund with interest, (ii) Payment of Gratuity with interest, (iii) Payment of death benefit with interest, (iv) Payment of Leave encashment with interest, (v) Payment of LTC with interest, (vi) Payment of medical bill (pending before F.M. at PCW since 27.2.2000) and 17.3.2006 with interest, (vii) Payment of 2% deduction in pension account with interest, (viii) Payment of any other dues with interest.;