JITENDRA RAM Vs. CHAIRMAN, BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN all these writ applications, the three petitioners being the retired employees of the Bihar State Electricity Board (hereinafter referred to as the "Board") have made a common prayer for payment of their retiral benefits. In fact, these three writ applications were heard earlier with a batch of four other writ applications being C.W.J.C. No. 9687 of 2007 (Bijay Kumar V/s. The State of Bihar & Others), C.W.J.C. No. 9557 of 2007 (Jullis Raut V/s. The Bihar State Electricity Board & Others), C. W.J.C. No. 9929 of 2007 (Fudo Sah V/s. The Chairman, Bihar State Electricity Board & Others) and C.W.J.C. No. 9953 of 2007 (Abu Ahad V/s. The Bihar State Electricity Board & Others).

(3.) THE petitioner Rajendra Ram was appointed on the post of unskilled khalashi in the year 1964 in the Board and had retired from service on 31.1.2007. It has been stated that though his amount of leave encashment of 164 days were sanctioned by the concerned Executive Engineer vide his letter dated 12.2.2007 and the amount of Group Saving Scheme to the tune of Rs. 60,352/ - by yet another order dated 12.2.2007 but the aforementioned amount as well as the amount of General Provident Fund, gratuity as well as the dues of the enhanced pay scale as per the accepted report of the Pay Revision Committee were not made to him even after six months of his retirement and as such this poor Class -IV employee holding the post of khalashi had to file this writ application claiming the payment of his retiral benefits. C.W.J.C. No. 9529 of 2007