KRISHNA KANT JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner who has superannuated from the service after attaining the age of superannuation on 29.02.2016, has approached this Court with a prayer for a direction upon the respondents to pay the retiral dues such as Gratuity, Insurance, Pension and due amount of salary etc.,.

(2.) At the very outset, learned counsel for the petitioner submits that the petitioner has superannuated from the services in the year, 2016 itself after attaining the age of superannuation, but till date he has received leave encashment amount of Rs. 64996.00/- only. The petitioner is though entitled for the other admitted retiral dues such as gratuity, insurance and pension etc., but the same has not been extended to him and as such, a direction be given upon the respondents to extend the same.

(3.) On the other hand, Mr. Sanjeev Thakur, learned counsel for the respondents draws the attention of the Court towards Annexure-12 of the writ petition and submits that already the funds have been allocated to Mines Board, Hazaribagh and information to that effect has also been given to Accountant General of Jharkhand and as such, submits that same shall be paid as early as possible.