JAGDISH CHOUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Counsel for the petitioners submitted that they have retired long time back, but till today the legally payable amount of the arrear of retirement dues have not been paid. It has also been submitted by the counsel for the petitioners that these facts have been admitted by the respondents in their counter affidavit, espicially in the counter affidavit filed by respondent No. 3.

(2.) Counsel appearing for respondent No. 3 submitted that the Hazaribag Mines Board is unable to make the payment of the arrears, as stated in the memo of petition, due to paucity of fund. This amount, to be paid to the petitioners, is approximately 60 lakhs and in fact the Mines Board requires approximately 60 lakhs for which they have exchanged correspondences with the State Government authorities, but as they have not received any grant from the State of Jharkhand, they are unable to make the payment of the aforesaid amount, though it is admitted by the respondent No. 3.

(3.) Counsel for respondent No. 3 has further submitted that Dy. Commissioner, Hazaribag, who is also the Ex. Officio Chairman of the Mines Board is present in the Court. He has also submitted that due to paucity of fund, the Mines Board is unable to make the payment though they are admitting the dues and it is submitted by the Dy. Commissioner that sometime may kindly be granted so that in pursuance of some meeting to be held with the Secretaries of the concerned department of the State of Jharkhand, the payment may be made to the petitioneRs.