MEERA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the original-petitioner, namely, Dhiraj Araya praying therein for a direction upon the respondent authorities to pay the gratuity amounting to Rs.13,760.00 @ Rs.860.00 per month for 16 months as well as Rs.6880.00 as earned leave for 240 days along with interest and also the salary for the period when the petitioner was deprived of his service since he was forced to retire 18 months prior of his 65 years of age.

(3.) The facts as disclosed in the instant writ application are that the petitioner was appointed as Land Farmer Assistant on 11/12/1959 for Bhudan Yagna Committee, an autonomous body. He undertook many projects discharging his duty sincerely and he was forced to retire on the basis of letter No.10 Kh/2003-206 dtd. 9/6/2003 wherein it has been mentioned that his age is above 65 years and he is not physically fit to serve the said committee. Thereafter, the petitioner filed representation dtd. 11/6/2003 to the Chairman, Bhudan Yagna Committee stating therein that he is only 63 years and 6 months old and he has made to retire prematurely and he is physically fit to work. Further case of the petitioner is that though he filed several representations/reminders but the respondent authorities sat tight over the matter.