VIDYADHAR PANDEY Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner was in the services of the Bihar State Electricity Board -B.S.E.B. for short (now Jharkhand State Electricity Board -J.S.E.B. for short) and superannuated on 31st August, 2001 from the Super Selection Grade Post of Accounts Assistant. After retirement total retiral benefits, having not paid and letter No. 1573 dated 22nd March, 2002 having been issued by the Secretary J.S.E.B., Ranchi, the petitioner has challenged the letter aforesaid and has prayed for payment of retiral benefits in the revised scale on the basis of last pay drawn by him.

(2.) ACCORDING to petitioner he having been appointed to the post of Accounts Assistant w.e.f. 22nd January, 1968 such date cannot be shifted forward to 12th December, 1972 for the purpose of calculation of retiral benefits after 34 years of his appointment as Accounts Assistant.

(3.) MRS . I Sen Choudhary, counsel for the J.S.E.B. submitted that no order of recovery of any amount has been made but actually regular date of promotion to the post of Accounts Assistant has been taken into consideration for the purpose of fixation of pay and payment of retiral benefits.