JAI PRAKASH NARAYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition, the Petitioner has prayed for a direction on the Respondents to pay his retiral dues such as pension and gratuity and also the amounts of provident fund, group insurance, leave encashment and other dues, which are payable to the Petitioner on his retirement.

(2.) It has been stated that the Petitioner retired as Junior Engineer from Building Construction Department, Chhotanagpur Circle, Ranchi on 31st January 2009. During his service period, the Petitioner was entitled to get the benefits of first and second assured career progression (A.C.P.), but the same were not paid to the Petitioner in spite of his repeated request and representations. After his retirement, the Petitioner has also made request and filed representation before the Respondents, but till date the said dues/benefits have not been paid to him.

(3.) A counter affidavit has been filed on behalf of the Respondents, stating, inter alia, that the service book was not available in the office and the same was called for from his last place of posting. Now the service book has been received. The Respondents have also collected other required papers, relating to the Petitioner, from the concerned offices and processed his claims and they shall pass appropriate order without any delay.Any representation filed by the Petitioner earlier or if fresh representation is filed by him, the same shall be considered and appropriate order shall be passed.