SURESHWAR PRASAD Vs. CHAIRMAN J.S.E.B.

JUDGEMENT

(1.) THE petitioner retired on 31st January, 2001 as Assistant Teacher, Madhya Vidyalaya, a school run by Patratu Thermal Power Station, Hazaribagh.

(2.) THE grievance of the petitioner is that though the respondents have paid certain retiral benefits, but the amount towards Gratuity, leave encashment, arrears of salary from 1.4.1997 to 31.1.2001 and commutation of pension along with statutory interest, as per revised scale of pay, have not yet been paid.

(3.) HOWEVER , as the matter relates to payment of retiral benefits and other dues and requires determination by the respondents, at the first instance, it is not necessary to hear the respondents for the present.