SAUDAGAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is submitted by Mr. T. K. Sinha, learned counsel appearing for the petitioner that petitioner is claiming payment of retiral dues under the heading of 'Gratuity', 'Leave encashment', 'Group Insurance', Dearness Allowance' and 'Arrears of A.C.P. from 1992 to 2004 along with the statutory interest'. It is submitted that in spite of several representations the said claims have not been paid, though the petitioener retired on 29.2.2008 from the post of 'Jeep Driver'. He further submitted that provisional pension is being paid, and therefore, respondents should finalise the pension also. He also submitted that a sum of Rs. 4,400/-has been deducted from the retiral benefits without informing any reason for the deduction.

(2.) Mr. Mishra, appearing for the State submitted that in the absence of instruction or counter affidavit, he is not in a position to say whether the petitioner is entitled to the said claims and to what extent.

(3.) In the circumstances, petitioner is given liberty to make representation before the Deputy Commissioner, Giridih (respondent no. 2) who will look into the matter. The claims of the petitioner if found tenable and payable should be given to him. If any claim or part of it is found not tenable or payable, the reasons thereof should be communicated to the petitioner. This exercise should be completed within two months from the date of receipt of representation.