RAM KRIPAL RAI Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) IN this writ petition, the grievance of the petitioner is that though he was compelled to retire on 31.8.1997 instead of 31.8.1999, his amount of leave encashment and commutation of pension have not been released till date. In the supplementary affidavit he has raised a grievance that his gratuity of Rs. 45,584/ -has also not been paid uptill now.

(2.) DESPITE two indulgences granted to the Board to bring the payment of the admissible dues, the same has not been complied.

(3.) THE Respondent Board has filed a counter affidavit in which it is not disputed that the amount of leave encashment and commutation of pension have not been paid. As regards gratuity, learned counsel for the Board submitted that since the copy of the supplementary affidavit was served on 2.5.2000, he has not been able to get instruction on that.