RAM PRASAD Vs. MINERAL AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) It is submitted that the petitioner has vacated the quarter and furnished no dues certificate, but inspite of repeated requests, his claims of retiral benefits and other dues have not been settled as yet.

(2.) Counsel for the M.A.D.A. submitted that in the absence of the counter affidavit, he is not in a position to accept or controvert the statements made in the writ petition. However, he submitted that the matter will be looked into.

(3.) In the circumstances, the petitioner is permitted to make a fresh representation to the Managing Director of M.A.D.A. (respondent no. 2) raising all his claims in detail along with supporting documents, if any. The undisputed/legally payable claims should be given to him. If any claim/part of it is found not tenable/payable, reasons thereof should be communicated to the petitioner. This exercise should be completed within eight weeks from the date of receipt of the representation.