RAM LAKSHAN PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been preferred for payment of gratuity and arrears of salary for the certain period.

(2.) THE case, of petitioner is that he was appointed as Overseer on 12th December, 1963 in Public Health and Engineering Deptt., Govt. of Bihar and subsequently promoted as an Assistant Engineer. He retired as an Assistant Engineer, Deptt. of PHED, Simaria Sub -Division, under P.H. Division, Chatra on 31st May, 2001. It is alleged that the gratuity has not been paid to the petitioner as Dy. Secretary, Personnel Claims Settlement Cell, Patna has not forwarded the Service Book of petitioner to A.G. (AE) II, Bihar and Jharkhand and the arrears of salary has not been paid on the ground of non -availability of fund as evident from letter dated 9th July, 2001 (Annexure -2).

(3.) IF the respondents dispute any claim/or withheld any amount will forward the grounds (s) to the petitioner.