SIDHESHWAR PRASAD VIDYARTHI Vs. CENTRAL COALFIELDS LTD

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) As it appears from the pleadings of the petitioner and the grievance as explained by him, it appears that he has not been paid the salary for the period of his suspension and was also not paid the retiral dues promptly and though subsequently the retiral benefits including Gratuity has been paid to him at a much later date but no amount of interest was paid to him.

(3.) The further grievance of the petitioner is that a sum of Rs.1,23,280/- was wrongly deducted from him by way of penal rent for his occupation of the house post retirement and also for non-payment of ex gratia amount for the period of suspension.