LAKSHMAN SINGH Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) By filing this writ petition, the petitioner has invoked Article 226 of the Constitution of India seeking reliefs for the direction upon the respondents to pay the overtime wages for performing the duty in admissible holidays from January 1996 to March 2001 and further for payment of statutory interest on delayed payment of gratuity, C.P.F., G.S.S. and Overtime wages. The grievance of the petitioner in substance is that after his retirement on 31.07.2007 as Switch Board Operator, 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 overtime, as stated in the writ petition. Learned counsel further stated that the petitioner has made representation before the respondents but in spite of the representation, 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 4 within a period of one month from today and respondent Nos. 1 to 4 on receiving the same, shall dispose of the said representation by passing a speaking order preferably within a period of three months.