KARTIK MANJHI Vs. DHANBAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner and also learned counsel appearing on behalf of the DMCD. The petitioner in this instant application has prayed for a direction upon the respondents to pay him the unpaid salary for 44 months, dues of Provident Fund Amount, gratuity, leave encashment and pension as well as the benefits of arrears of 5th and 6th pay revisions together with statutory interest. The grievance of the petitioner in substance is that after his retirement on 31.05.2009 as Mazdoor under the Notified Area Committee, Sindri, he has not been paid the aforesaid amount.

(2.) Learned counsel for the petitioner has stated that not a single penny has been paid towards his retiral dues as mentioned above. Learned counsel further stated that the petitioner has made several representations before the respondents but in spite of the representations, the entire amount has not been paid to the petitioner, as claimed. In the light of the above facts and circumstances, this application is disposed of with a direction to the petitioner to file a fresh representation, along with a copy of this order before respondent Nos. 1 to 3 within a period of one month from today and respondent Nos. 1 to 3 on getting the same, shall take decision on the matter relating to payment of unpaid salary for 44 months, dues of Provident Fund Amount, gratuity, leave encashment and pension as well as the benefits of arrears of 5th and 6th pay revisions, within a period of three months. If the authority finds the amount payable towards aforesaid claim, the same be paid immediately with statutory interest, if any. If within that period, the payment is not made, the petitioner shall be entitled to get interest @ 6% per annum till the date of payment.