- (1.) HEARD Shri Kaushalendra Prasad, learned counsel for the petitioner and Ms. Samta, JC to Sr. SC -II for the respondent State.
(2.) THE petitioner Smt. Munni Marandi whose husband was employed under the respondent State Government, had filed the present writ application, praying for a direction upon the respondents to release the arrears of the Dearness Reliefs payable from 23.7.1995 together with the family pension paid to her. During the pendency of this writ application, the lady having died, the name of her son Nawjeet Hansda, has been substituted in her place.
(3.) THE case of the petitioner is that her husband namely, late Gondrap Hansda was employed as Orderly (Peon) under the respondent at Ranchi. He died on 22.7.1995. Though, family pension was fixed and paid to her, but the respondents did not calculate the Dearness Relief which was legally payable along with the family pension.;