GANGA PRASAD JHA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Mr. Amrendra Narain for the petitioner and Mr. Vijay Kumar Verma, learned Junior Counsel to Mr. Vinay Kirti Singh representing the Bihar State Electricity Board.

(2.) The petitioner superannuated from the post of Head Clerk with effect from 31.1.2002. Upon non-payment of his post retiral dues, he filed a writ petition giving rise to C.W.J.C. No. 2326 of 2003 which was heard and disposed of by a Bench of this Court on 25.4.2003 with liberty to the petitioner to file an appropriate representation raising his grievance, before the appropriate Pension Cell created by the respondent Board and which was to be considered and disposed of in accordance with law (Annexure-6).

(3.) The petitioner, in compliance of the directions of this court, filed a detailed representation before the Presiding Officer of the Pension Adalat on 3.7.2003 setting out his claim as regarding payment of his post retiral and other dues as found admissible to him. Acting on the representation of the petitioner, he was paid part of his post retiral benefits but part of GPF was kept pending.