(1.) The instant petition under Article 226 of the Constitution of India has been filed by the petitioner against the action on the part of the respondent authorities whereby the arrears of salary, amount of gratuity and other retiral dues were not paid to the petitioner by the respondent authorities.
(2.) Brief facts of the case as mentioned in the petition, are that the petitioner was working as a manager under respondent No. 2 and posted at Raipur office. While working in the said department, on 8/3/2002, he was suspended due to some alleged irregularities. Petitioner filed the petition challenging the suspension order dtd. 8/3/2002 before the Labour Court Raipur, under Sec. 31(3) read with Sec. 62 of the M.P./C.G. Industrial Dispute Act. Vide order dtd. 20/2/2009 (Annexure P/1), learned Labour Court allowed the petition of the petitioner quashing the suspension order dtd. 8/3/2002. In compliance of the Labour Court's order dtd. 20/2/2009 (Annexure P/1), on 19/3/2009 (Annexure P/2), the petitioner made representation to the Secretary of the department for joining of his duty. On 16/6/2009 (Annexure P/3), the petitioner made representation to the Commissioner, Provident Fund office for payment of total amount of Rs.1,08,584.00 under various heads. Against the order dtd. 20/2/2009 (Annexure P/1) passed by the learned Labour Court, respondent No.2 preferred an appeal before the State Industrial Court, Raipur (C.G.) which was rejected vide order dtd. 14/10/2011 (Annexure P/4) confirming the order of the Labour Court. In the meantime, the petitioner attended the superannuation age and retired on 30/9/2010. On 30/12/2011 (Annexure P/5), the petitioner made representation to the Administrator of Gram Seva Samiti, Raipur for granting all retiral dues as well as arrears of salary. On 30/12/2011 (Annexure P/6), the petitioner made representation to the Secretary of Gram Seva Samiti, Raipur for granting of gratuity amount of Rs.1,43,715.00 as well as arrears of salary.
(3.) On 5/3/2012 (Annexure P/7), the petitioner made representation to the authorities for granting a sum of Rs.6,44,300.00 including gratuity, provident fund, family pension fund and other retiral dues as well as arrears of salary between the period 1/4/2002 and 30/9/2010. Thereafter, the petitioner filed petition i.e. WP(S) No. 2047 of 2012 before this Court and due to mistake the State of Chhattisgarh was made a party. Therefore, vide order dtd. 6/8/2012 (Annexure P/8), this Court permitted the petitioner to withdraw the petition with liberty to file a better petition. Hence, this petition has been filed by the petitioner for following reliefs:-