MD ARIF KAMAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Grievance of the petitioner is that in spite of repeated requests/representations, Provident Fund and Gratuity with statutory interest, Leave Encashment, Benefits of second ACP with effect from 9.8.1999 and Fixation of Pension on the basis of last salary drawn, has not been been done by the respondents.

(2.) On 4.8.2009, time was allowed for filing counter affidavit. State counsel submitted that in spite of communication, he has not received instruction for filing counter affidavit and in absence thereof, he is not in a position to accept or controvert the statements made in the writ petition. However, he submitted that the matter can be looked into.

(3.) In the circumstances, petitioner is permitted to make a fresh representation before the Secretary, Health, Medical Education and Family Welfare Department, Government of Jhakhand ( respondent no. 2). The petitioner should be provided with the claims to which he is legally entitled. If any claim/part of it is found not tenable/payable, reasons thereof should be communicated to him.