LAWS(JHAR)-2013-7-125

NAGENDRA NATH KUMAR Vs. STATE OF JHARKHAND

Decided On July 23, 2013
Nagendra Nath Kumar Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction upon the respondents for payment of retiral benefits with interest at the rate of 18% and costs. The brief facts of the case are that, the petitioner superannuated from service from the post of Soil Conservation Officer with effect from 28.02.2010. However, inspite of several representations made by the petitioner the retiral benefits of the petitioner was not paid to the petitioner. The petitioner completed all the requisite formalities and submitted all necessary papers to the department for payment of retiral dues and it has also been stated in the writ petition that no departmental proceeding or criminal prosecution was ever initiated against the petitioner however, since 'No Dues Certificate' was not provided by the department, pension to the petitioner was not paid. In these facts, the petitioner has approached this Court by filing the present writ petition.

(2.) A counter-affidavit dated 16.07.2013 has been filed on behalf of respondent no. 6 admitting that the authority slip has been issued from the office of the Accountant General (A & E), Ranchi.

(3.) A counter-affidavit has been filed by the respondent-State of Jharkhand in which, a copy of letter dated 31.03.2013 issued by the Soil Conservation Officer, Ghatshila stating that the 'No Dues Certificate' with respect to the petitioner is being issued, has been brought on record.