SUKHDEO PANDEY Vs. STEEL AUTHORITY OF INDIA LIMITED

JUDGEMENT

(1.) From the counter affidavit of the respondents, it appears that in response to the petitioners' claim for payment of arrears of salary, the respondents have stated that the issue of arrears have not yet been finally decided. No reason has been assigned as to why the decision has not been taken as yet, nor any indication given which could suggest that the petitioners are not entitled to claim the arrears of salary.

(2.) It also appears that while the payment of gratuity has been made to the petitioners, Deva Ram Kahar, Jagarnath Tiwari, Devendra Thakur @ Devendra Thkur and Bishwanath, the cheque for the amount of gratuity to the petitioner-Sobha Nath Singh @ Shobha Nath Singh could not be delivered to him on account of his failure to turn up at the office of the respondent to receive the cheque.

(3.) As regards the payment of gratuity to the petitioners, Gopal Pandey and Banarasi Ram, it is stated that both the aforesaid petitioners have not filled up the requisite form and as soon as they fill up the same, the amounts of their respective gratuity will be disbursed to them.