MOKHTAR SINGH Vs. JHARKHAND STATE ELECTRICITY BOARD, RANCHI

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the respondent-J.S.E.B. Petitioner has preferred this writ petition for issuance of direction upon the respondents for payment of his entire retiral dues including regular pension-cum-DCR Gratuity, leave encashment and the amount of House Building Advance recovered from the pay of the petitioner from March, 2001 to October, 2003 amounting to Rs. 45,000/- alongwith its interest @ Rs. 429.75 per month till the date of its payment. Petitioner has also made prayer for payment of interest on delayed payment of all such retiral dues.

(2.) According to the petitioner, he retired from the services of Jharkhand State Electricity Board, Ranchi as an Electrical Executive Engineer on 31.03.2007.

(3.) Learned counsel appearing on behalf of the petitioner submits that of course these payments have been made, but the amount of Rs. 31,372/- has been illegally deducted as interest over house advance from the petitioner's salary of 2003 to 2007 inspite of the fact that the total amount of Rs. 1,10,000/- as House Building Advance has already been deducted by BSEB as well as JSEB till 2003 itself. It was only on account of non-credit of Rs. 45000/- by JSEB to BSEB at the appropriate time that the said interest has been illegally deducted from his salary till his retirement.