BACHCHA RAWAT Vs. JHARKHAND MINERAL AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard Mr. Someshwar Roy, learned counsel for the petitioner and Mr. Santosh Kumar Jha, A.C. to Mr. Mahavir Prasad Sinha, learned counsel for respondents-JMADA.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for direction upon the respondents for rest of retiral dues such as benefits of A.C.P., difference amount of Gratuity, Difference amount of Group Insurance, Arrears of Dearness Allowance, Difference of Provident Fund amount, Difference amount of time bound promotion, benefits of 6th Pay Revision w.e.f. 01.01.2006 till the date of retirement and amount of interest over the above amount.