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Judgment
6 paragraphs · 213 wordsR.K. Merathia, J.—Heard learned counsel for the petitioner, learned counsel for Jharkhand State Electricity Board and Bihar State Electricity Board.
It is submitted that petitioner''s husband died in harness on 17.4.1997 as un-skilled Khalasi from Electric Supply Sub-division, Loyabad, Dhanbad. It is further submitted that some of the retiral benefits have no been paid such as arrear pension, GPF with permissible statutory interest for which she made representation also before respondent No. 1.
Learned counsel appearing for Jharkhand State Electricity Board does not dispute the liability of JSEB to pay the dues. However, he submitted that petitioner should make a fresh representation before respondent No. 3.
Under the circumstances, petitioner should make a fresh representation before respondent No. 3, who will look into the mater. If he finds that any legally payable amount is due to the petitioner, the same should be paid to her. If he finds that any claim/part of it is not legally payable, reasons thereof should be communicated to the her. This exercise should be completed within two months from the date of receipt 6f such representation.
It is made clear that this Court has not gone into the merits of the case.
With these observations and directions, this writ petition is disposed off.