GOURAHARI PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD . The petitioner is a retired Lecturer. On attaining the age of superannuation he retired from service w.e.f., 31.5.2005 from Sri Sri Dhabaleswar College of Science and Technology, Bali. His only grievance is that the authorities are adopting dilly dally tactics in payment of his arrear salary, G.P.F. amount, differential U.G.C. salary and other service benefits legally payable to him. It appears that the petitioner has already approached the Commissioner -cum -Secretary to Government, Department of Higher Education, Orissa, by filing a representation on 2.4.2005, vide Annexure -4. The grievance of the petitioner is that in spite of receipt of the said representation, no action has been taken by opposite party No.1. Payment of pension and other emoluments to a retired employee is no more a bounty, it is bounden duty of the employer to take expeditious steps for disbursement of the amount legally payable to a retired employee.

(2.) THIS being the position of law. I feel this is a fit case where a writ of mandamus should be issued to opposite party No.1 to consider and dispose of the representation said to have been filed by the petitioner dated 2.4.2005, vide Annexure -4 as expeditiously as possible preferably within a period of three months from the date of communication of this order. The decision taken shall be communicated to the petitioner within the said period.