SURESH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner retired as Joint Commissioner, Commercial Taxes on 31 -1 -2012. After his retirement only the amounts of Group Insurance and GPF have been paid to him. According to the petitioner, he is entitled to get pension, gratuity and leave encashment, but the same have not been paid. By order dated 3.9.2012 the respondents were directed to release the pensionary benefits and other benefits within four weeks or to show -cause as to why the benefits have not been paid. In spite of the said order, amounts of dues have not been paid to the petitioner. On prayer of the respondents, two months further time was granted by order dated 31.10.2012. The writ petition is listed today after about three months.

(2.) WHEN the case is called out, learned G.A. submitted that the respondents are in process and the final decision is likely to be taken within two weeks. On that ground, he prays for further two weeks' time.

(3.) HAVING heard learned counsel and on assurance of learned G.A., two weeks' time, as prayed for, is granted to take final decision on the petitioner's claim.