BASU ORAON Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) When the matter is called out,learned counsel for th petitioner is absent.

(2.) I have heard learned Counsel for the opposite parties, who has submitted that a detailed show cause has been filed by the Law Officer, Jharkhand State Electricity Board, Ranchi. In paragraph Nos. 4, 5, 6 and 7, it has been stated in detail that how much amount has been paid to the Petitioner under the various headings like General Provident Fund, Group Saving Scheme, Encashment of unutilized Earned Leave, Gratuity and Arrear of Pension and interest of aforesaid amount @ 10% as well as revision in Gratuity as well as revision in Leave encashment and revision in new scale as per Pay Revision Committee, sizable amount under aforesaid headings have been paid to the Petitioner and now nothing is required to be paid.

(3.) In view of the aforesaid submission and looking to paragraph Nos. 4,5,6 and 7 of the show cause filed by the opposite parties, there is no willful disobedience of the order passed by this Court dated 6th February, 2001 in C.W.J.C. No. 1017 of 2000(R).